Section 16 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
16. Selection of Developers.
(1)The selection of developers for lease of railway land shall be through a transparent, open, fair and competitive bidding process by inviting tenders by the Authority and the bidder offering the highest financial bid shall be declared selected subject to the fulfillment of all the terms and conditions of the tender.(2)The Authority shall endeavour to standardize the tender documents containing guidelines for inviting and finalizing tenders and terms and conditions of agreements for development under these regulations.(3)In case the development is proposed to be carried out jointly with Central or the State public sector entities, the Authority may directly negotiate with the party concerned for finalizing the agreement based on the terms and conditions prepared under these regulations and in such a case, a memorandum of understanding (MOU) may precede the agreement with the developer.
