Section 8(1) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018
(1)The Authority shall within prescribed period, from the date of receipt of the information sought under sub-section (7) of section 6, ascertain as to whether the proposal submitted is an Unsolicited Proposal or not and as per the Maharashtra Infrastructure Projects Policy. The Authority shall while ascertaining the said proposal consider the following parameters :-(a)whether such proposal addresses any public need;(b)whether there is any on-going process (Public Private Partnership or otherwise) that is addressing the same public need;(c)whether such proposal envisages substantial new technology or innovation or contains proprietary intellectual property rights or innovative financing or financial structuring for Infrastructure Project of a value not less than the value prescribed by the State Government, from time to time, in respect of the Infrastructure Project; which in turn,-(i)enables reduction of project cost; or(ii)reduces project completion time; or(iii)enhances the quality of infrastructure; or(iv)substantially adds value in respect of incremental, emergent or revolutionary changes in products, services and processes; or(v)substantially reduces financial burden on the State Government or Government Authority or Government Agency or Local Authority.
