Section 6 in The Gujarat Infrastructure Development Act, 1999
6. Assistance by State Government, Government agency or specified Government agency.
- The State Government, a Government agency or a specified Government agency may provide to a person assistance in the following manner, namely:-(a)participation in the equity of the project not exceeding forty-nine per cent of the total equity;(b)[ financial assistance, either one time or in instalments, not exceeding twenty per cent of the cost of the project;] [Clause (b) substituted by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15 05-2006).](c)senior or subordinate loans;(d)guarantee by the State Government, a Government agency or a specified Government agency in respect of liability of a Government agency arising out of a concession agreement;(e)opening and operation of escrow account;(f)conferment of a right to develop any land;(g)incentives by the State Government in the form of exemption from payment of, or deferred payment of, any tax or fees levied by the State Government under any law; or(h)in any other manner as deemed fit.
