Section 17 in Rail Land Development Authority (Constitution) Rules, 2007
17. Borrowing Powers of the Authority.
(1)The Authority may with the consent of the Central Government or in accordance with the terms of any general or special authority given to it by the Central Government borrow money from any source by any instrument as it may deem fit for discharging all or any of its functions under the Act.(2)Th(e Central Government shall not provide any guarantee or letter of comfort for the borrowing programme of the Authority and the Authority shall raise fund on the strength of its projects viability and market should not be misled by any sovereign guarantee.
