Section 4 in The Gujarat Infrastructure Development Act, 1999
4. Concession agreement.
(1)(a)A person may enter into a concession agreement of the nature specified in Schedule II with the State Government, a Government agency or a specified Government agency.[***] [Clause (b) deleted by Gujarat 18 of 2006, dated 31th March, 2006 (w.e.f. 15-05-2006).](2)Where the Board, having regard to the nature of a project, is satisfied that it is necessary so to do, it may permit combination of two or more agreements of the nature specified in Schedule II into one agreement.(3)No concession agreement shall provide for transfer of a project by a developer to the State Government, a Government agency or a specified Government agency later than thirty-five years from the date of agreement.[Provided that if the State Government, Government agency or, as the case may be, specified Government agency, is satisfied with the performance of the developer during the concession period, it may by order, extend the concession period on such terms and conditions as may be mutually agreed.] [Proviso added by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).](4)[(a) The State Government may, by notification in the Official Gazette, add to, amend or omit therefrom any other nature of agreement in Schedule II and on issue of such notification, the Schedule shall be deemed to have been amended accordingly.] [Clause (a) substituted by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15 05-2006).](b)Every notification issued under clause (a) shall be laid before the State Legislature as soon as may be after it is issued.
