Section 17 in Tamil Nadu Infrastructure Development Rules, 2012
17. Recovery of expenditures made through Project Preparation Fund.
(1)In every case where the expenditure from the Project Preparation Fund is intended for preparatory activities related to a specific project, the Board shall make a specific determination as to whether the expenditure should be recovered from the tenderers or the successful tenderer or both.(2)For all cases where the Board determines that the expenditure on project preparation is to be recovered, the public agency or sponsoring agency shall be directed to ensure such recovery through levy of fee on the sale of tender documents or on the successful tenderer or in such other manner as may be specified and to include appropriate provisions in the tender documents.(3)The amounts collected under sub-rule (2) shall be deposited by the sponsoring agency in the Project Preparation Fund.
