Section 40 in The Punjab Infrastructure (Development & Regulation) Act, 2002
40. Tariff.
(1)Notwithstanding anything contained in any other law enacted by the State Legislature, the concessionaire may charge, recover and appropriate the [tariff in accordance with the terms and conditions of the concession agreement] [Words 'tariff levied' substituted by Punjab Act 22 of 2003.] in respect of use of any facility or product or service related to or arising out of an infrastructure project, where the development, operation and maintenance of such infrastructure project has been done by the concessionaire at its own expense.(2)Any variation of tariff shall require the approval of the Authority. The Authority shall not vary the rate of tariff without consulting the concessionaire and where the tariff is not specified in the Concession Agreement, the Authority shall specify the mode and manner of determination and variation of concessionaire's revenues, and tariff fixation.(3)The right of concessionaire to collect, retain and appropriate tariff will be assignable to its lenders for the funding of the development, operation and maintenance of the infrastructure project.
