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State of Tamilnadu - Section

Section 23 in Tamil Nadu Infrastructure Development Act, 2012

23. Abuser charge.

- The Board may levy abuser charge at such rate, as may be prescribed in the rules, on any concessionaire for abuse of any right accorded in the concession agreement:Provided that no such abuser charge shall be levied unless the concessionaire is given a reasonable opportunity of showing cause against such levy.