Section 33(3) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(3)Amongst others, the following may be specified by the Board, as the pre- qualification requirements, namely:(i)legal requirements;(ii)technical qualifications i.e. the Concessionaire applicant must possess adequate relevant experience in terms of specified requirements for the infrastructure project or sector in question. The applicant should not have committed a material breach in any previous Concession Agreement; and(iii)financial qualification i.e. the Concessionaire must show the capability to sustain the financing requirements of the infrastructure project, which may be measured in terms of proof of the ability of the Concessionaire or to provide a minimum amount of equity to the project and letter of good standing from the bank.
