Section 2(v) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
(v)"Project Value" means:-(i)in case of Public Private Partnership (PPP) Projects where the private entity is expected to make capital investments, the value of the asset or facility to be constructed including the cost of land, if the cost of land is to be borne by the private entity; or(ii)in case of Public Private Partnership (PPP) Projects where the private entity is not expected to make substantial capital investments, the current replacement value of the asset or facility, whose operation and maintenance is proposed to be the responsibility of private entity;
