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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(6) in Tamil Nadu Infrastructure Development Rules, 2012

(6)The accounts of the Board as certified by the auditor together with audit report along with the remarks of the Board thereon shall be forwarded to the Government.Appendix-IFormat for Publication of the Details of Project Recommended by TNIDB to Government In The TNIDB Web Site(See rule 6)
Sl. No. TNIDB Project ID Name of the Project Sponsoring Agency Mode of Implementation (Public/PPP) Total Project Cost Remarks
             
             
             
Appendix-IIMemorandum For In-Principle Approval For Financial Support From Tamil Nadu Infrastructure Development Fund(See rule 12)
S. No. Parameters. Response
1 General  
1.1 TNIDB Project ID  
1.2 Name of the Project  
1.3 Sector  
1 4 Sponsoring Agency  
2 Project Description  
2.1 Brief description of the project  
2.2 Justification for the project  
2.3 Type of PPP (Refer Schedule II of the Act.)(Tick the appropriate type)  
  O Build-Operate-Transfer (BOT) OBuild-Own-Operate(BOO)
  O Build-Own-Operated-Transfer (BOOT) OBuild-Transfer-Operate (BTO)
  O Design-Build-Finance-Operate-Transfer (DBFOT)
  O Management Agreement O Lease ManagementAgreement
  O Built-Lease-Transfer (BLT) ORehabilitate-Operate-Transfer (ROT)
  O Rehabilitate -Own-Operate (ROO)
2.4a Estimated Total Project Value (please referExplanation under Section 1(3) Rs.
2.4b Estimated total project cost (refer Rule 2(h))with break-up under major heads of expenditure and the basis ofcost estimation Rs.
2.5 Phasing of investment  
2.6 Project Implementation Schedule  
a Probable date of bidding:  
b Probable date of LOA:  
c Probable date of signing of ConcessionAgreement:  
d Probable date of COD:  
e Duration of Concession:  
3 Financing Arrangements  
3.1 Has the financial model for the projects beendeveloped Yes/No
  If yes, attach a copy of the same  
3.2 Indicate the revenue streams of the Project(annual flows over project life). Also indicate the underlyingassumptions.  
a Direct recovery from the project through usercharges. Rs.
b Real estate development, if any?. Rs.
c Advertisement revenue. Rs.
d Others, if any (Please specify). Rs.
e Total Rs.
3.3 Resources to be raised by the Concessionaire  
a Equity base of Concessionaire of which -  
  1. Authorized capital Rs.
  2. Equity capital structure Rs.
  3. Preference share capital Rs.
b Debt to be raised of which-  
  1. Senior Debt Rs.
  2. Subordinate Debt Rs.
  3. Any other Rs.
3.4 Public Financial Support expected Yes/No
3.5 Type of Public Financial Support Expected:  
a Subsidy/Capital Grant during construction period Rs.
b Operational grants during construction period Rs.
c Equity Rs.
d Loans (with interest or without) Rs.
e Government guarantee Rs.
f Escrow Account  
g Development rights on land (including tradabledevelopment rights)  
h Incentives from Government in the form ofconcessions on payment of taxes, duties and other statutorylevies (Please specify)  
i Any other concession from Government (pleasespecify)  
3.6 Sources of Public Financial Support:  
a Sponsoring Agency's internal resources Rs.
b Budgetary allocation, if any Rs.
c Eligibility for accessing Government of IndiaVGF Yes/No
d Accessing Government of India VGF Yes/No
e Extent of Government of India VGF envisaged Rs.
f Other financing arrangements, if any Yes/No
g Extent of other financing arrangements Rs.
h Sub-total Rs.
3.7 Financial support expected from TNIDF  
a Support from TNIDF envisaged and reason forseeking such support? Yes/No
b Extent of financial support from TNIDFenvisaged? Rs.
c Form of support  
  1. Subsidy/Capital Grant during constructionperiod  
  2. Operational Grant during operations period  
  3. Annuity  
  4. Equity  
  5. Loan  
  6. Sub-total  
d Is State Support including support from TNIDF tobe a tender criterion?  
3.8 Indicate the revenue streams of the Project(annual flows over project life). Also indicate the underlyingassumptions.  
  1. Direct recovery from the project through usercharges.  
  2. Real estate development, if any?.  
  3. Advertisement revenue.  
  4. Others, if any (Please specify).  
3.9 Indicate the NPV of revenue streams withdiscount rate  
3.1 Who will fix the tariff/user charges? Pleasespecify the process in detail.  
3.11 Will the project have predetermined usercharges/tariffs  
3.12 Can the user charges/tariffs be increased forreducing the State support? If no, please furnish an undertakingfor the same  
3.13 Can the concession period be increased forreducing the state support? If no, please furnish an undertakingfor the same.  
3.14 Can the total project costs be restricted orphased out for reducing the state support? If no, please furnishan undertaking for the same.  
4 IRR  
4.1 Economic IRR (if computed)  
4.2 Financial IRR, indicating various assumptions(attach separate sheet if necessary)  
5 Clearances  
5.1 Status of environmental clearances  
5.2 Clearance required from the State Government andother local bodies  
5.3 Other support required from the State Government  
6 Concession Agreement  
6.1 Is the Concession Agreement based on a dulyapproved model concession agreement? If yes, indicate the detailsthereof (in a note to be attached).  
6.2 Draft Concession Agreement been vetted by theBoard? If not enclose copy.  
7 Criteria for short-listing of the private sectorparticipant  
7.1 Is short-listing to be in one stage or twostages?  
7.2 Indicate the criteria for short-listing (attachseparate sheet if necessary)  
8 Others  
8.1 Remarks, if any  
Appendix-IIIApplication For Assistance From Project Preparation Fund(See rule 15)
1 Name of the Project  
  Project Id number (if available)  
2 Sector  
3 Public Agency implementing the project  
4 Details of Preliminary studies undertaken, ifany. Attach relevant documents/reports.  
5 Whether REOI floated? Attach relevant documents.  
6 Estimated Project Cost, may furnish a break up  
7 Does the project have linkages with similarprojects?  
8 PPF to be used for:  
a. Preparation of Feasibility Study  
b. Detailed Project Study  
c. Any other technical/economic/legal study -Please specify  
d. Consultancy services - Please specify nature ofservices  
e. Preparation of tender documents  
S. No. Parameters. Response
f. Capacity building - Training, seminar,conference, workshop {please specify)  
g. Research  
h. Sitting fees, honoraria and payment forprofessional charges  
i. Any other  
9 Estimated Preparatory Expenses  
  Item Unit Cost Number of Units Total Cost Rs. Lakhs
  Specialists/ Experts      
  Event related costs (please list)      
  Any other costs      
  Total Estimated Costs      
10 Amount of support sought from PPF  
11 Is there a possibility of recovering costs? Ifso, by what mechanism.  
Certificate. - It is certified that no portion of the financial support sought from the PPF will be incurred on:i. Expenses on own staff of the applicant department.ii. Expenses incurred for engagement as Consultants of any serving employees of Government.Appendix-IVFormat For Release Of State Support(See rule 13)
1 TNIDB Project ID  
2 Name of the Project  
3 Sector  
4 Type of PPP (Refer Schedule II of the Act.)  
5 Sponsoring Agency  
6 Total Project Cost (TPC) Rs.
7 Brief description of the current status of theproject  
8 Project Implementation Schedule  
9 Details of in-principle sanction of StateSupport from TNIDF (copy of order to be enclosed) Date ofSanction Amount sanctioned Form of support (Capital grant/operational grant/annuity/equity/loan) Percentage of TNIDFsupport to TPC  
S. No. Parameters. Response
10 Any other form of State Support (details) Rs.
11 Any Government of India VGF accessed? Details  
12 Phasing of disbursal of TNIDF support Phase 1 -Description - Rs. Phase 2 - Description - Rs. Phase 3 -Description - Rs. Phase 4 - Description - Rs.  
13 Extent of TNIDF Support already availed/released Rs.
14 Extent of State Support requested in thisrequest Rs.
15 Conditions to have been met under the ConcessionAgreement for eligibility for release:7  
  • Concessionaire  
  • Financial Institutions release of debt  
  • Certification by IndependentEngineer/Auditor  
  • Any other  
16 Agency to whom the amount has to be released  
17 A certificate to the effect that all theconditions for release have been met or waived by the competentauthority. (To be attached)
18 Remarks or any information.