Section 34(7) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(7)In the case of infrastructure projects based on private participation schemes, the Board shall award the contract to the bidder whose proposed tolls or fees or [rentals or charges or period of concession] [Words 'rentals or charges' substituted by Punjab Act 22 of 2003.] in respect of models of contracts (shortly indicated as BOT, BOO, CAO, DOT, ROT, ROO in Schedule II) and other similar schemes or proposed Schedule of amoritization payments in respect of BT, BLT, BTO (as shortly indicated in Schedule II) and other similar schemes, are determined to have the lowest present value.
