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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(2) in The Punjab Infrastructure (Development & Regulation) Act, 2002

(2)Any variation of tariff shall require the approval of the Authority. The Authority shall not vary the rate of tariff without consulting the concessionaire and where the tariff is not specified in the Concession Agreement, the Authority shall specify the mode and manner of determination and variation of concessionaire's revenues, and tariff fixation.