Section 6 in The Maharashtra Infrastructure Development Enabling Authority Act, 2018
6. Procedure for Infrastructure Projects delivery.
(1)Any Person desirous of developing any Infrastructure Project in the Infrastructure Sectors, shall submit the proposal to the Authority in such form, in such manner, with such documents and with such details along with such fee as may be prescribed.(2)On receipt of the proposal under sub-section (1), the Authority shall, on the basis of the information furnished to it, ascertain whether such proposal is, prima facie, a Unsolicited Proposal and qualifies to certify as the Infrastructure Project specified in the rules and is in consonance with the overall objectives of the State Government and to the provisions of the Maharashtra Infrastructure Projects Policy.(3)The Authority shall not qualify such proposal as Infrastructure Project, if such proposal,-(a)contravenes any existing laws;(b)results in the creation of a monopoly;(c)is less than the value of the Infrastructure Project as prescribed ;(d)is out of the Infrastructure Sectors or sub-sectors as prescribed ;(e)requires viability gap funding ; or(f)does not involve use of modern technology, or new concept or innovative financing.(4)If the Authority is satisfied that the proposal is in consonance with the overall objectives of the State Government and the provisions of the Maharashtra Infrastructure Projects Policy, the Authority may grant a Certificate to the Person in the prescribed format. If the proposal is not approved, the Authority shall communicate its decision to such Person with reasons.(5)If the Authority is satisfied that the proposal submitted by the Person under sub-section (1) is adequate to declare as the 'Original Project Proponent', the Authority may, with the prior approval of the Government, declare such Person as the 'Original Project Proponent' under clause (b) of sub-section (3) of section 8, for such Infrastructure Project.(6)The Authority shall take the decision within such period as may be prescribed.(7)When the Certificate is granted under sub-section (4), the Authority shall seek further information as may be prescribed, pertaining to such proposal from such Person. Such Person shall submit the information online to the Authority in such manner and within such period as may be prescribed.
