Section 32(3) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(3)The instructions to the bidders relating to the bidding shall be clear, comprehensive and fair and shall, as far as necessary and practicable, include the following information, namely:-(i)general description and objectives of the infrastructure projects;(ii)basic contractual arrangement under which the implementation of the infrastructure protect shall be undertaken;(iii)bid submission, procedures and requirements;(iv)bid and bid security validity period;(v)milestone bonding ;(vi)method and criteria (including the minimum amount of equity) for the valuation of the technical and financial components of the Bids(vii)[ tariff policy, formula and factors to be used for the charge, recovery and appropriation of tolls or fees or rentals by the concessionaire.] [Substituted by Punjab Act No. 22 of 2003.](viii)requirements of concerned regulatory bodies, if any;(ix)monetary rules and regulations governing foreign exchange remittances, if relevant;(x)revenue sharing arrangements, if any ; and(xi)expected commissioning date.
