Section 6(5) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018
(5)If the Authority is satisfied that the proposal submitted by the Person under sub-section (1) is adequate to declare as the 'Original Project Proponent', the Authority may, with the prior approval of the Government, declare such Person as the 'Original Project Proponent' under clause (b) of sub-section (3) of section 8, for such Infrastructure Project.
