Section 42 in The Punjab Infrastructure (Development & Regulation) Act, 2002
42. Feasibility and viability of finalised infrastructure projects and granted concessions.
- Once any infrastructure project has been finalised or a Concession granted, the State Government and the public bodies will ensure that they do not act in any manner, which results in a material adverse impact on the technical and commercial feasibility or viability of the infrastructure project or the Concession Agreement.
