Section 12(3) in Tamil Nadu Infrastructure Development Board Regulations, 2013
(3)For the purposes of section 15 of the Act, implementation of the project will be deemed to have commenced from the date the first tender notice covering a significant proportion of the project is published:Provided that if even after three successive tender notices, there is inadequate response and it has not been possible to finalize the tenders, the Board may decide that the public agency has not commenced implementation of the project and proceed to act under sub-section (2) of section 15 of the Act.
