Section 8(1) in Tamil Nadu Infrastructure Development Board Regulations, 2013
(1)In addition to the information specified in clause (f) of section 2 of the Act, the feasibility study shall include the following information:(a)A market assessment to establish the need for and define the geographical, technical economic and social scope of the project including an options analysis and a demand and supply projection.(b)A technical feasibility analysis containing technical parameters based on the market analysis, including specifications of required facilities and detailed project costing:Provided that for projects proposed for Public Private Partnership mode of implementation, technological input sand key performance indicators would be specified, and an indicative project cost shall be provided.(c)A legal analysis to assess the impact of the applicable laws and regulations;(d)A preliminary social and environmental feasibility analysis, including the environmental and social impact assessments and associated mitigations;(e)Project structuring in terms of the recommended mode of implementation and, in case the Public Private Partnership mode is proposed, the appropriate form of concession agreement under Schedule II of the Act;(f)A financial analysis incorporating the projected revenue structure, financial viability and affordability of the Project for the Public Agency, the Government and the end users, and assessing the need for public financial support;(g)An analysis of the costs and benefits of the project with a calculation of financial Internal Rate of Return (IRR) to capture the financial costs and benefits and an Economic Rate of Return (ERR) to capture the Socio-Economic benefits and costs.(h)A risk assessment of the Project, involving the identification of risks and in case of Public Private Partnership mode of implementation, the allocation of risks to the party that is best able to manage each risk. The Feasibility Study may also include a quantification of the potential Contingent Liabilities that the public agency or Government or both may have to incur over the project cycle;(i)An assessment of the suitability of the project to be undertaken as a Public Private Partnership;(j)A Value for Money assessment, for evaluating the suitability for implementing a project on a public Private Partnership basis;(k)The project implementation schedule, including an outline of the proposed procurement and award process through to technical and financial close, an outline of the construction schedule and target operating date.
