LexThe GUJARAT INFRASTRUCTURE DEVELOPMENT(AMENDMENT) ACT, 2006.
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Government of Gujarat
THE GUJARAT INFRASTRUCTURE DEVELOPMENT
(AMENDMENT)
ACT, 2006
Gujarat Act No. 18 of 2006
[As published in the part IV of
The Gujarat Government Gazette,
on dtd 31st March - 2006]
GUJARAT ACT N0.18 OF 2006
(First published , after having receive d the assent of the Governor in the
“Gujara t Governmen t Gazette” , on the 31st March, 2006).
AN ACT
Furthe r to amend the Gujara t Infrastructur e Developmen t Act, 1999.
It is hereby enacted in the fiftieth Year of the Republic of India, as follows :-
1. (1) This Act may be calle d the Gujarat Infrastructur e Development
(Amendment ) Act, 2006.
(2) It shall come into force on such date as the State Governmen t may,
by notificatio n in the Officia l Gazette , appoint.
2. in the Gujara t infrastructur e Developmen t Act, 1999 (hereinafter
referre d to as “ the principa l Act”) , in sectio n 2,-
(1) after claus e (a), the followin g claus e shall be inserted , namel y :-
“(aa ) “concession ” mean s gran t of financia l assistanc e or
confermen t of right on Governmen t propert y and publi c asset s to a
perso n other than the Stat e Government , Governmen t agenc y or
specifie d Governmen t agenc y, as per the term s specifie d in the
concessio n agreement;”;
(2) after claus e (j), the followin g claus e shall be inserted , namel y :-
“(jj) “proposal ” means a documen t which may includ e among
others , detail s of the project , feasibilit y study or any other study,
financia l viabilit y analysi s and structurin g of projec t as such other
informatio n as may be decide d by the Board ;”;
(3) claus e (q) shall be deleted.
3. In the principa l Act, in sectio n 4, -
(1) in sub-sectio n (1), claus e (b) shall be delete d ;
(2) to sub-sectio n (3), the followin g provis o shall be added , namel y :-
“Provide d that if the State Government , Governmen t agency
or, as the case may be, specifie d Governmen t agenc y, is satisfied
with the performanc e of the develope r durin g the concessio n period,
it may by order , exten d the concessio n perio d on such terms and
condition s as may be mutuall y agreed . ”;
Short title and
commencement.
Amendmen t o f
sectio n 2 of Guj.
11 of 1999.
Amendmen t o f
sectio n 4 of Guj.
11 of 1999.
(3) in sub-sectio n (4), for claus e (a), the followin g claus e shal l be
substituted , namel y :-
“(a) The State Governmen t may, by notificatio n in Officia l Gazett e,
add to, amen d or omit therefro m any other natur e of agreemen t in
Schedul e II and on issue of such notification , the Schedul e shall be
deeme d to have been amende d accordingl y.”.
4. In the principa l Act, in sectio n 5,-
(1) in sub-sectio n (1),-
(a) for the words “as may be prescribed” , the words “as may be
provided by the regulations ” shall be substitute d ;
(b) for the word “prescribed” , the word “provided ” shall be
substitute d ;
(2) in sub-sectio n (2), after the word and figure s “sectio n 10”, the
words , figure s and lette r “or sectio n 10A” shall be inserted.
5. In the principa l Act, in sectio n 6, for claus e (b), the followin g claus e shall
be substituted , namely: -
“ (b) financia l assistance , eithe r one time or in installments , not
exceedin g twent y percen t of the cost of the projec t ;”.
6. In the principal Act, in section 7, for the words “ No concessio n agreement”,
the words , figure s and lette r “Subjec t to the provision s of sectio n 10A, no
concessio n agreement ” shall be substituted.
7. In the principa l Act, in the sectio n 8,-
(1) in sub-sectio n (1), for the words and figure s “direc t negotiatio n as
provide d in sectio n 10” , the words , figure s and lette r “inviting
comparativ e bids as provide d in sectio n 10 or by direc t negotiation
as provide d in sectio n 10A” shall be substituted;
(2) in sub-section(2) , for the words “ competitiv e biddin g “, the words
“competitiv e bidding , invitin g comparativ e bids” shall be substituted.
8. In the principa l Act, for sectio n 9, the followin g sectio n shall be substituted,
namel y :-
Amendmen t o f
secti on 5 of Guj.
11 of 1999.
Amendmen t o f
sectio n 6 of Guj.
11 of 1999.
Amendmen t o f
sectio n 7 of Guj.
11 of 1999.
Amendmen t o f
sectio n 8 of Guj.
11 of 1999.
Substitutio n o f
sectio n 9 of Guj.
11 of 1999.
Select ion of
perso n by
competitive
public
bidding.
“9. On the acceptanc e of the recommendatio n of the Board made
unde r sub -sectio n (2) of sectio n 5, the Stat e Government , the
Government agency or, as the case may be, the specified Government
agenc y shall selec t a develope r for the projec t throug h competitive
publi c biddin g in the manne r as may be prescribed .”.
9. In the principa l Act, in sectio n 10,-
(1) for the existin g margina l note, the followin g margina l note shall be
substituted , namely: -
“Invitin g comparativ e bids.”;
(2) for sub-sectio n (1), the followin g sub-sectio n shall be substituted,
namel y :-
“(1) Where a proposa l for undertakin g a project and a proposed
concessio n agreemen t prepare d by a perso n are submitte d to
the State Governm ent, the Governmen t agenc y or a specified
Governmen t agenc y, it may,
(a) conside r the proposa l and the propose d concessio n
agreemen t from all aspect s (includin g technica l and financial)
and if necessary, modify the same in consultation with the person
who has submitte d the proposa l and the propose d concession
agreement ; and
(b) submit the proposal and the proposed concession agreement
to the Board , if -
(i) the cost of the projec t exceed s the limit provide d by
regulation s under sub-sectio n (1) of sectio n 5, and
(ii) the undertakin g of the projec t doe s not requir e
financia l assistanc e from the State Government , the
Governmen t agenc y or the specifie d Government
agency.”;
(3) in sub-sectio n (2), for the words “specifie d in”, the words “prescribed
under ” shall be substituted.
10. After sectio n 10, the followin g sectio n shall be inserted , namel y :-
“10A.(1) Notwithstandin g anythin g containe d in section s 9 and 10, a person
other than the State Government , Governmen t agenc y or specifie d
Government agency, may submit a proposal and proposed concession
agreement for direct negotiation to the State Government, Government
agenc y or the specifie d Governmen t agenc y for any of the project
specifie d in Schedul e III.
(2) If the State Government , Governmen t agenc y, or, as the case may
be, the specifie d Governmen t agenc y is satisfie d that the projec t is
of a natur e specifie d in Schedul e III, it may, -
(a) conside r the proposa l from all aspect s (includin g technica l and
financial ) and if necessar y modif y the same in consultatio n with the
Amendmen t o f
sectio n 10 of Guj.
11 of 1999.
Insertio n of new
sectio n 10A in
Guj. 11 of 1999.
Selectio n by
direct
negotiation.
person who has submitte d the proposa l and the propose d concession
agreement , and
(b) submi t the proposa l and the propose d concessio n agreement
to the Board , if the cost of the projec t exceed s the limit provide d by
the regulations.
(3) On acceptanc e of the recommendatio n of the Board made under sub-
sectio n (2) of sectio n 5, the State Government , Governmen t agency
or, as the case may be, the specifie d Governmen t agenc y may enter
into a concessio n agreemen t with a perso n who has submitte d the
proposa l under sub-sectio n (1).”.
11. In the principa l Act, in sectio n 16,-
(1) fo r sub -sectio n (1) , th e followin g sub -sectio n shal l b e
substituted , namel y :-
“(1) The State Government may, by notification in the Official
Gazette, add to, amend or omit therefrom any project in Schedule
I or Schedul e III which falls withi n the executiv e power of the
State and on issue of such notification , the Schedul e I or, as
the case may be, Schedul e III shall be deeme d to have been
amende d accordingl y.”;
(2) for the margina l note, the followin g shall be substitute d,
namel y :-
“ Powe r to amend Schedule s I and III. ” .
12. In the principa l Act, in sectio n 37, in sub-sectio n (2) -
(1) clause s (a) and (b) shall be delete d ;
(2) for claus e (c), the followin g clause s shal l be substituted,
namely: -
“(c) the matter s relatin g to competitiv e publi c bidding , inviting
comparativ e bids and direc t negotiatio n under sub-sectio n (2)
of sectio n 8;
(cc) the manne r in which the develope r for the projec t shall be
selecte d under sectio n 9;”.
13. In the principa l Act, in sectio n 38, in sub-sectio n (2), befor e claus e (a), the
followin g claus e shall be inserted , namely: -
“(aa) the amount of cost of a project exceedin g which a proposal
shall be submitte d to the Board under sub-section (1) of section
5 and different amounts of costs for different nature of projects;”.
Amendmen t o f
sectio n 16 of Guj.
11 of 1999.
Amendmen t o f
sectio n 37 of Guj.
11 of 1999.
Amendmen t o f
sectio n 38 of Guj.
11 of 1999.
14. In the princi pal Act, after Schedul e II, the followin g Schedul e shall be
added, namely: -
“ SCHEDUL E III ”
(See sub-sectio n (1) of sectio n 10A)
PROJECT S OF SPECIA L NATURE
1. A projec t which is innovativ e or involve s proprietar y technology
or franchis e which is exclusivel y availabl e with the person
globally.
2. A projec t wherei n competitiv e publi c biddin g as provide d in
sectio n 9 has faile d to selec t a developer.
3. A projec t to provid e socia l service s to the peopl e including
commu nity service s and publi c utilities.
4. An infrastructur e projec t which is an essentia l link for another
bigge r infrastructur e projec t owned or operate d by the same
person.”.
Insertio n of new
Schedul e III in
Guj. 11 of 1999.