Section 21(a) in Telangana Infrastructure Development Enabling Act, 2001
(a)one or combination of one or more of the following criteria for Developer selection through competitive bidding in Build Own Operate and Transfer, Build Operate and Transfer and Build Own and Operate Projects,-(i)Lowest bid in terms of the present value of user fees;(ii)Highest revenue share to the Government;(iii)Highest up front fee;(iv)Shortest concession period;(v)Lowest present value of the subsidy;(vi)Lowest capital cost and Operation & Management cost for Projects having a definite scope;(vii)Highest equity premium; and(viii)Quantum of State Support solicited in present value;
