Section 2 in Tamil Nadu Infrastructure Development Rules, 2012
2. Definitions.
- In these rules, unless the context otherwise requires : -(a)"Act" means The Tamil Nadu Infrastructure. Development Act, 2012. (Tamil Nadu Act 22 of 2012);(b)"Annuity" means annual or periodic contract consideration payable by the sponsoring agency to the private sector partner for delivery of services as per the terms and conditions of the Concession Agreement and where the user charges, if any, are levied, collected and retained by the public agency;(c)"Board" means the Tamil Nadu Infrastructure Development Board;(d)"CEO" means Chief Executive Officer of the Board;(e)"Executive Committee" means the Executive Committee of the Board;(f)"Financial Model" means a forecast of the project's outlays and future cash flows including the capital expenditure, operation and maintenance expenses, debt service costs and tax payments and the revenues to be generated, which is developed based on specifically indicated assumptions to facilitate the estimation of financial parameters and to enable an informed investment decision;(g)"Multi-sector project" means a project that involves stakeholders from more than one sector as mentioned in Schedule I of the Act and where responsibility for implementation may not be conveniently assigned to a single public agency dealing with anyone of the sectors, that the Board may specifically declare to be a Multi-sector project;(h)"Total Project Cost" means the lowest of the total project cost mentioned in the tender documents or actual capital cost of the Project upon completion of the Project as certified by the Independent Engineer; or total project cost as set forth in the financing documents;
