Section 5(1) in The Gujarat Infrastructure Development Act, 1999
(1)A proposal prepared by the State Government, a Government agency or a specified Government agency for participation by a person other than the State Government, a Government agency or a specified Government agency in financing, construction, maintenance and operation of the project, the cost of which exceeds such amount [as may be provided by the regulations] [Substituted for 'as may be prescribed' by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).], shall be submitted to the Board alongwith proposed concession agreement relating thereto for its consideration and different amounts of cost may be [provided] [Substituted for 'prescribed' by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).] for different nature of projects.
