Section 2 in The Gujarat Infrastructure Development Act, 1999
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Gujarat Infrastructure Development Board established under section 17;(aa)[ "concession" means grant of financial assistance or conferment of right on Government property and public assets to a person other than the State Government, Government agency or specified Government agency, as per the terms specified in the concession agreement;] [Clause (aa) inserted by Gujarat 18 of 2006, dated 319t March, 20Q6 (w.e.f. 15-05-2006).](b)"concession agreement" means a contract of the nature specified in Schedule II between a developer and the State Government, a Government agency or a specified Government agency, relating to a project;(c)"developer" means a person with whom concession agreement is entered into by the State Government, a Government agency or a specified Government agency;(d)"escrow account" means a bank account in which cash is deposited or from which cash is withdrawn in such manner as specified in the concession agreement;(e)"Government agency" means a Corporation or a body owned or controlled by the State Government or an authority established by or under any law and includes a local authority;(f)"infrastructure" means facilities and services provided by a project;(g)"local authority" means a municipal corporation, nagar panchayat, municipal council, notified area committee, district panchayat taluka panchayat, village panchayat or such other body;(h)"member" means a member of the Board including Chairman, Vice-Chairman and Member-secretary;(i)"prescribed" means prescribed by rules made under this Act;(j)"project" means a project specified in Schedule I;(jj)[ "proposal" means a document which may include among others, details of the project, feasibility study or any other study, financial viability analysis and structuring of project and such other information as may be decided by the Board;] [Clause (jj) inserted by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).](k)"regulations" means regulations made under section 38;(l)"rules" means rules made under section 37;(m)"senior loan" means a loan in respect of which a claim on assets is prior to the claim on the assets in respect of other loan and which is specified as such in an agreement providing finance;(n)"specified Government agency" means an agency consisting of the State Government and a Government agency participating jointly;(o)"State Government guarantee" means a guarantee given by the State Government to a developer consistent with the provisions of the Gujarat State Guarantees Act, 1963 (Gujarat XXII of 1963) ;(p)"subordinate loan" means a loan in respect of which a claim on assets is subsequent to the claim on the assets in respect of another loan and which is specified as such in an agreement providing finance;[***] [Clause (q) deleted by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).](r)"user charges" means the amount charged under section 11.
