Section 2(h) in The Insurance Regulatory And Development Authority (Registration Of Indian Insurance Companies) Regulations, 2000
(h)"infrastructure facility" means-(i)[ a road, including toll road, a bridge or a rail system; [ Substituted by Notification No. IRDA/Reg/3/44/2008, dated 11.2.2008 (w.e.f. 13.2.2008).](ii)a highway project including other activities being an integral part of the highway project;(iii)a port, airport, inland waterway or inland port;(iv)a water supply project, irrigation project, water treatment system, sanitation and sewerage system or solid waste management system;(v)telecommunication services whether basic or cellular, including radio paging, domestic satellite service (i.e., a satellite owned and operated by an Indian company for providing telecommunication service), network of trunking, broadband network and internet services;(vi)an industrial park or special economic zone;(vii)generation or generation and distribution of power;(viii)transmission or distribution of power by laying a network of new transmission or distribution lines;(ix)construction relating to projects involving agro-processing and supply of inputs to agriculture;(x)construction for preservation and storage of processed agro-products, perishable goods such as fruits, vegetables and flowers including testing facilities for quality;(xi)construction of educational institutions and hospitals;(xii)any other public facility of similar nature as may be notified by the Authority in this behalf in the Official Gazette;]
