Section 6(3) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018
(3)The Authority shall not qualify such proposal as Infrastructure Project, if such proposal,-(a)contravenes any existing laws;(b)results in the creation of a monopoly;(c)is less than the value of the Infrastructure Project as prescribed ;(d)is out of the Infrastructure Sectors or sub-sectors as prescribed ;(e)requires viability gap funding ; or(f)does not involve use of modern technology, or new concept or innovative financing.
