Section 4(3) in The Gujarat Infrastructure Development Act, 1999
(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).]
