Section 43 in The Punjab Infrastructure (Development & Regulation) Act, 2002
43. Termination of the Concession Agreement.
(1)In case the public infrastructure agency wishes to terminate any concession, it shall take such action only in consultation with the Authority or as per the guidelines provided by the Authority in this behalf;(2)Where a Concession Agreement is terminated by the public infrastructure agency with or without the consent of the concessionaire, the concessionaire shall be entitled to such amount of compensation for such termination, as is specified in the Concession Agreement.
