Section 32(1) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(1)Upon finalisation of the scope and structure of the infrastructure project under section 30, the Board shall forthwith cause to be published, once every week for three consecutive weeks, in at least two national level newspapers out of which, one will be a financial or business newspaper; and in one local newspaper, which is circulated in the region, province, city or municipality in which the project is to be constructed, a notice inviting all interested parties to participate in a competitive public bidding for the infrastructure projects so approved.
