- 4.1. Base Price : The Authority shall declare a Base Price for the land or for any part thereof from time to time.4.1.1. Base price shall include all the costs incurred or to be incurred by the Authority in procuring and developing the land including cost of developing infrastructure on the returnable land. These costs are including but not limited to the provision of the Tier 1 Infrastructure, Tier 2 Infrastructure, the financing costs etc. and shall be determined in the manner provided in the Regulations and/or Standing Orders made by the Authority in this regard.4.2Reserve Price : The Authority shall declare from time to time the Reserve Price of land or part thereof for various types of usage of the land in the manner prescribed in the Regulations and/or Standing Orders in this regard.
