Section 17 in Himachal Pradesh Infrastructure Develoment Act, 2001
17. Procedure for implementing project development.
(1)In deciding the manner in which an identified project is to be developed for private sector participation from amongst the options available under section 14, the Board shall have regard to its own capabilities, offers available for collaboration by other agencies and any agreement or arrangement entered into by the Government for this purpose with any person and form such special purpose vehicles, companies or entities on its own or as joint ventures as may be prescribed by regulations.(2)In considering a proposal for project development by private sector participation under section 14, the Board shall ensure that any exclusive right for project development conferred on such persons is limited to a specified period.
