Registered No. HSE/49. [Price : Rs.0-50 Paise ७0६56 0%६९४७८०० THE ANDHRA PRADESH GAZETTE PART IV-B EXTRAORDINARY PUBLISHED BY AUTHORITY No. 3] AMARAVAT_——_____—_—__$___—_I, WEDNESDAY______—______fi_________, APRIL 19, 2017. ANDHRA PRADESH ACTS, ORDINANCES AND REGULATIONS Ete., The following Act of the Andhra Pradesh Legislature received the assent of the Governor on the 17" April, 2017 and the said assent is hereby first published on the 19" April, 2017 in the Andhra Pradesh Gazette for general information :- ACT No. 3 of 2017 AN ACT FURTHER TO Al ALl FURIHER TO AMEND THE ANDHRA PRADESH INFRASTRUCTUR_.______________’_EDEVELOPMENT ENABLING ACT, 2001. Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-eighth year of the Republic of India as follows,- 1. (1) This Act may be called the Andhra Pradesh Infrastructure Development Enabling (Amendment) Act, 2017. (2) It shall be deemed to have come into force with effect on and from the 23" October, 20186. 2. In the Andhra Pradesh Infrastructure Development Enabling Act, 2001, (hereinafter referred to as the Principal Act), in section-2,- (1) toclause (i), the following proviso shall be added, namely,- “Provided that unless the parties otherwise agreed the provisions of chapters V and VI of the Act shall not apply to any of the projects under taken as per provisions of the Act.”. A-3/17 [1] Short title and Commencement. Amendment of Section 2, Act No. 36 of 2001.
ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-B Omission of Section 7. Amendment of section 9. Amendment of Section 10. Omission of Sections 11 and 12; Substitution of Section 14. Omission of Sections 15 and 16. Amendment of Section 17. (2) after clause (s), the following new clause shall be inserted, namely,- “(sa) ‘Implementing Agency’ means any department of Government, any Government Corporation or Public Sector undertaking and Government Agencies etc., which shall implement their projects independently by following the procedure i. e., Business Rules of their department, and other rules being followed by respective Government Departments, Government Agencies, Public Sector undertaking respectively. The Infrastructure Authority may be choosen to be Implementing Agency and frame its own procedure for such projects.”. (3) clause (ff) shall be omitted. (4) toclause (ss), the following provisos shall be added, namely,- “Provided that the interested applicants shall mean only qualified bidders. Provided further that the proprietary information means and includes the business plan of the proponent viz., Technical data, the commercial information and plans or design etc., prepared by proponent but not the revenue share offered by proponent.”. - In the Principal Act, Section 7 shall be omitted. - Inthe Principal Act, in Section 9, sub section (1) shall be omitted. . In the Principal Act, in Section 10,- (i) inclause (a), the following words shall be added at the end, namely,- “for such conceptualized projects” (ii) Clauses (b) to (p) shall be omitted. (iii) Clauses (s), (t), (v), (w), (), (@aa) and (bb) shall be omitted. . In the Principal Act, Sections 11 and 12 shall be omitted. . In the Principal Act, for Section 14, the following new Section shall be substituted, namely,- \J“Project 14.Government or any Government Departments or Identification. l Infrastructure Authority or any Government Public Sector undertaking or any Government Agency or local body may conceptualize develop and implement any infrastructure project by following the procedures prescribed by respective departments or such agencies referred above.”. . Inthe Principal Act, Sections 15 and 16 shall be omitted. - In the Principal Act, in Section 17, in the proviso the words “with the approval of the Infrastructure Authority” shall be omitted.
APRIL 19, 2017] ANDHRA PRADESH GAZETTE EXTRAORDINARY 10 11. 12. 13. 14 15. 16. 1% 18. 19 . Inthe Principal Act, for Section 18, the following new Section shall be substituted, namely,- का 18. The Government Agency or Local Authority or Selection. public sector undertaking or Infrastructure Authority In the Principal Act, in section 19, - () in clause Il under the heading “Swiss Challenge Approach”, sub clauses (jv), (v), (vi) and (vii) shall be omitted and after sub- clause (ix) the following sub clause shall be added, namely,- ‘(x)the above Swiss Challenge approach shall however be followed in respect of g Project Subject to the approval of CompetentAuthority.”. (i) in clause II| under the heading “Competitive Bidding”, sub cluase(vii) shall be omitted. In the Principal Act, in Sections 20, 22, 23, 24, 25 and 30 for the words “Infrastructure Authority”, the word “Government” shall be substituted. In the Principal Act, Sections 96, 57, 58, 99, 60 and 82 shall be omitted. . Inthe Principal Act, in Sections 63 and 64 for the words “Infrastructure Authority”, wherever they occur the words, “Government” shall be substituted. In the Principal Act, Section 65 shall be omitted. In the Principal Act, in Section 69, in sub section (1), the words “or order or direction of the Infrastructure Authority” shall be omitted. 3 Substitution of Section 18. Amendment of Section 19. Amendment of Sections 20, 22, 23, 24, 25 and 30. Omission of Sections 58, 57, 58, 59, 60 and 62. Amendment of Sections 63 and 64. Omission of Section 65, Amendment of Section 69. In the Principal Act, Section 78 shall be omitted. SOmits.sior; Bof ection 5 In the Principal Act, after Section 83, the following new Section shall be insertion of new added, namely,- Section 84. कि 84. On and from the date of commencement of the Provision. Andhra Pradesh Infrastructure Development Enabling (Amendment) Act, 201 7, allorany proceedings or proceeding concerned to any project if any pending before the Infrastructure Authority shall be transferred to and dealt with by the State Government as per the provisions of the Principal Act as amended by the said Act.”. . TheAndhra Pradesh Infrastructure Development Enabling (Amendment) _Repeal of i i Ordinance No. 5 Ordinance, 2016 is hereby repealed. of 2016, C.S.S.V.DURGA PRASAD, Secretary to Government, \Law Department. Printed by the Commissioner of Printing, at A_P. Legislative Assembly Printing Press, Amaravat,.