Section 11(1) in The Gujarat Infrastructure Development Act, 1999
(1)Where, in pursuance of a concession agreement with the State Government, the Government agency or, as the case may be, the specified Government agency,-(a)(i)the developer has constructed a project for providing goods or services; and(ii)the project vests in the developer for a period specified in the concession agreement; and(iii)on expiry of such period, the project is to vest in the State Government, the Government agency or, the specified Government agency, the developer may charge such amount as specified in the agreement for providing goods or services by the project so long as the project continues to vest in him, or(b)an existing project is vested to a person to renovate, operate and maintain, the developer may charge such amount as specified in the agreement for providing goods or services by the project so long as the project continues to vest in him.
