Section 2(v) in Tamil Nadu Infrastructure Development Act, 2012
(v)"State support" means the support extended by the Government to a concessionaire, which may include the following :-(i)subsidy or capital grant not exceeding such proportion of the cost of the Project, as may be prescribed in the rules;(ii)equity;(iii)loans;(iv)guarantee by the Government;(v)opening and operation of escrow account;(vi)conferment of right to develop any land;(vii)incentives in the form of exemption from the payment of, or deferred payment of, any tax or fees levied under any law or such other incentives, as may be prescribed in the rules.
