SECTION 10(23G) l infraStructure capital fund/company

147. Clarification regarding exemption under section 10(23G) in respect of investments made prior to 1st June, 1998

Government’s attention has been drawn to the news items appearing in some dailies which create an impression that investments made prior to 1st June, 1998 would not be able to avail tax benefits under section 10(23G). It may be clarified that the amended provisions of section 10(23G) come into effect from 1st April, 1999, i.e., for assessment year 1999-2000, the return for which is due after 1st April, 1999. Any income of the nature covered by section 10(23G) arising for and up to assessment year 1998-99 would continue to be governed by the old provisions.

The assessees deriving income by way of interest, dividends or long-term capital gains received during the current financial year on investments made before 1st June, 1998 will also continue to enjoy the exemption in relation to advance tax and TDS as before.

A suitable clarificatory clause will be provided, if needed, in the amended provision in due course.

Press Note : Dated 21-7-1998.

148. Guidelines prescribed for approval of any enterprise under section 10(23G) and of any educational or medical institution under section 10(23C)

The Finance (No. 2) Act, 1998 has amended clause (23G) of section 10 of the Income-tax Act so as to provide that any income by way of dividends, other than dividends referred to in section 115-O, interest or long term capital gains of an infrastructure capital fund or an infrastructure capital company from investments made on or after 1st day of June, 1998 by way of shares or long term finance in any enterprise wholly engaged in the business of developing, maintaining and operating any infrastructure facility shall be exempt if such investee enterprise is approved by the Central Government. The guidelines for such approval have since been prescribed by the Central Board of Direct Taxes by way of a notification issued on 12-10-1998. The enterprises seeking approval under the said clause may now make an application in the prescribed Form No. 56E to the Central Government through the Central Board of Direct Taxes.

The Finance (No. 2) Act, 1998 has also amended clause (23C) of section 10 of the Income-tax Act so as to provide, inter alia, for exemption of income in the case of any university or other educational institution or any hospital or other medical institution which is wholly or substantially financed by the Government or whose aggregate annual receipts do not exceed the amount of annual receipts as may be prescribed. By the same notification, the Central Board of Direct Taxes have prescribed the amount of such annual receipts to be one crore rupees. Accordingly, the income of any university or other educational institution existing solely for educational purposes and not for purposes of profit and of any hospital or other medical institution existing solely for philanthropic purposes and not for purposes of profit, and which is wholly or substantially financed by the Government or whose aggregate annual receipts do not exceed one crore rupees, shall continue to be exempt from tax as before. The guidelines have also been prescribed for approval for tax exemption of any university or other educational institution or any hospital or other medical institution, which is not wholly or substantially financed by the Government or whose aggregate annual receipts exceed one crore rupees. Such institutions may now make an application for approval in the prescribed Form No. 56D to the Central Board of Direct Taxes through the Commissioner of Income-tax having jurisdiction over the concerned institutions.

Press Note : From CBDT.

149. Computation of income falling under section 10(23G)

1. Section 10(23G) of the Income-tax Act, 1961 was inserted by the Finance (No.2) Act, 1996, w.e.f. 1-4-1997. This clause exempts income by way of dividend, interest and long-term capital gains arising out of investments made in an enterprise engaged in the business of developing, maintaining and operating an infrastructure facility. The exemption is available subject to fulfilment of various conditions as contained in the section read with rule 2E of the Income-tax Rules, 1962.

2. The Board has received a number of references seeking to know whether it is the gross income that is exempt or it is the net income after taking into account all expenses incurred to earn the receipt, that is, exempt from tax.

3. The Board has considered the issue and it is clarified that it is the net income after taking into account all expenses incurred to earn the same, that is, exempt under section 10(23G) of the Act. The term “income” as used in the opening words of section 10 and in clause (23G) of the said section refers to income as computed under the provisions of the Income-tax Act. The terms “income” and “gross receipts” have distinct and separate meanings and have been used, accordingly, under the Act. Thus, what would be exempt under clause (23G) of section 10 is the income by way of dividend, interest or long-term capital gains and not the gross receipt.

4. Secondly, another issue on which clarification has been sought is whether, in order to avail of exemption of interest on long-term finance, by infrastructure capital company/fund, the enterprise engaged in business of development, maintaining and operating an infrastructure facility should have been approved for that particular assessment year in respect of which exemption is claimed. In this connection, it is clarified that an enterprise is required to take approval under section 10(23G) of the Act for all the assessment years during which the long-term finance is repaid and interest on long-term finance shall be exempt in the hand of infrastructure capital company/fund for only those assessment years in which the enterprise is approved under section 10(23G).

5. Next issue on which clarification has also been sought is whether tax is required to be deducted at the time of payment of the interest income to an infrastructure capital company or fund by an approved ‘infrastructure enterprise’. It is clarified that according to the existing provision of the Act, tax is required to be deducted at source in all such cases. However, such infrastructure capital company or fund may apply to their Assessing Officers for certificate of deduction at lower rate or for certificate of non-deduction of TDS under section 197 of the Act and on receipt of such applications, the Assessing Officer shall issue the requisite certificate expeditiously.

Circular : No. 780, dated 4-10-1999.

150. Definition of Port as Infrastructure facility for the purpose of sections 10(23G) and 80-IA

1. The Board has received various representations seeking clarification whether structures at ports for storage, loading and unloading etc. will fall under the definition of “port” for the purposes of sections 10(23G) and 80-IA of the Income-tax Act, 1961.

2. The Board has considered the matter and it has been decided that such structures will be included in the definition of “port” for the purposes of sections 10(23G) and 80-IA of the Income-tax Act, 1961, if the following conditions are fulfilled:

(a) the concerned port authority has issued a certificate that the said structures form part of the port, and

(b) such structures have been built under BOT or BOLT schemes and there is an agreement that the same would be transferred to the said authority on the expiry of the time stipulated in the agreement.

Circular : No. 793, dated 23-6-2000.

151. Approved Infrastructure Capital Fund/Enterprise

Name of Enterprise	Asst. year		Notification
			No.	Date
†7 × 15.094MW (105.66MW) to be set	1999-2000 to		10775*	28-1-1999
up by Samalpatti Power Company	2001-2002		[F. No. 205/252/78/IT(A-II)]
Limited at Samalpattiin the State of
Tamilnadu.
†(i) Konkan Railway Corporation Ltd. [F. No. 205/10/98-IT (A-I)]. Plot No. 6, Sector- 11, Belapur Bhawan, CBD, Belapur, Navi Mumbai - 400 614.
(ii) Essar Power Limited [F. No. 205/	1999-2000 to		10776	28-1-1999
12/98-IT (A-II)], 14, Essar House, 11	2001-2002
K.K. Marg, Mahalaxmi, Mumbai 400 034.
(iii) Bhander Power Limited [F. No. 205/22/98-IT (A-II)]. Jin Press Complex, Station Road, Datia, Distt. Gwalior Madhya Pradesh.
(iv) Noida Toll Bridge Company Ltd. [F. No. 205/23/98-IT (A-II)], Pilibhit House, 6, Shah Nazaf Road, Lucknow 226 001.
(v) Orissa Power Generation Corpo-
ration Ltd. [F. No. 205/31/98-IT (A-II)],
6th Floor, Alok Bharati Office Complex, Sahib Nagar, Bhuvaneshwar-751 007.
(vi) DLF Power Limited [F. No. 205/33/98-IT (A-II)], Model Town, Sector-11, Faridabad, Haryana 121 006.
(vii) Gujarat Pipavav Port Ltd. [F. No. 205/37/98-IT (A-II)], B-1, Maharaja Palace, University Road, Navrangpura, Ahmedabad - 380 009.
(viii) Shapoorji Pallonji Power Compa-	1999-2000 to		10776	28-1-1999
ny Ltd. [F. No. 205/39/98-IT (A-II)], 70,	2001-2002
Nagindas Master Road, Fort, Mumbai - 400 023.
(ix) Gujarat Torrent Energy Corporation Ltd. [F. No. 205/43/98-IT (A-II)], Torrent House, Off. Ashram Road, Ahmedabad - 380 009.
(x) Gujarat Toll Road Company Ltd. [F. No. 205/59/98-IT (A-II)] office of the Secretary, Roads and Buildings Department, Government of Gujarat, Sachivalaya, Block-14, Gandhinagar - 382 010.
(xi) TCI Infrastructure Finance Limited [F. No. 205/73/98-IT (A-II)], Meghalaya Tower, Church Road, Jaipur - 302 001.
†Providing basic telephone service in	1999-2000 to		10777	28-1-1999
the State of Madhya Pradesh Circle	2001-2002		[F. No. 205/4/98-IT(A-II)]
vide licence No. 17-12/95-BS-II-Madhya Pradesh dated 28-2-1997 and providing Cellular Mobile Telephone Service in the State of Himachal Pradesh circle vide licence No. 842-66/95-VAS/66B dated 12-12-1995 of Bharti Telenet Ltd.
†Sardar Sarovar Narmada Nigam Ltd.,	1999-2000 to		SO 524	11-2-1999
in respect of its Projects for power	2001-2002
generation, water supply and irrigation
†(i) Telecommunication Service Project in respect of the licence granted
to M/s Tata Teleservices Ltd., Jeevan Bharti, Connaught Circus, New Delhi - 110 001 by Department of Telecommunication on 4-11-1997 for basic telephone services in Andhra Pradesh [F. No. 205/64/98/IT(A-II)].
(ii) Power Generation Projects namely,	*1999-2000 to		SO 525	11-2-1999
Tarapur Atomic Power Project, Units	2001-2002
3 & 4 - (1000 MW) Maharashtra; Kaiga Atomic Power Project, Units 1 & 2 - (440 MW); Karnataka and Rajasthan Atomic Power Project, Units 3 & 4 - (440 MW), Rajasthan undertaken by M/s Nuclear Power Corporation Ltd., 424 & 425 World Trade Centre, Barakhamba Lane, Connaught Place, New Delhi - 110 001 [F. No. 205/13/98/IT(A-II)].
(iii) Power Generation Project at Khaparkheda Thermal Power Project (Units 3 & 4) of Maharashtra State Electricity Board for generation of 210 MW Power by each unit at Khaparkheda, Nagpur [F. No. 205/2/98/IT(A-II)].
(iv) Power Generation Project at Basin Bridge, Chennai, Tamil Nadu, for generation of 4×50MW (200MW) Diesel Engine Power Station of M/s. GMR Vasavi Power Corporation Ltd., Bangalore - 560 025 [F. No. 205/8/98-IT(A-II)].
*Daewoo Power India Ltd., New Delhi	†1999-2000 to		SO 849(E)	15-3-1999
in respect of their 2 × 535 MW Thermal	2001-2002
Power Project at Korba (East) District Bilaspur, Madhya Pradesh.
Upper Krishna Project of M/s. Krishna	†1999-2000 to		SO 850(E)	15-3-1999
Bhagya Jala Nigam Ltd., PWD Office	2001-2002
Annexure, 3rd Floor, K.R. Circle Bangalore 560001 for executing Upper Krishna Irrigation Project
Reliance Telecom Limited, Corpo-	†1999-2000 to		SO 178(E)	19-3-1999
rate Office - 3rd Floor, Maker Cham-	2001-2002
bers IV, 222 Nariman Point, Mumbai-400021; Registered Office - Avdesh House, 3rd Floor, Pritam Nagar, 1st Slope, Ellis Bridge, Ahmedabad - 380006 in respect of Telecommunication Service Projects vide licenses granted by the Department of Telecommunication on 12-12-1995 for cellular mobile telephone services in Assam, Bihar, Himachal Pradesh, Madhya Pradesh, N.E., Orissa, West Bengal circles and also in respect of licence granted on 18-3-1997 for provision of a telephone service in Gujarat Service Area.
Tata Communications Ltd., 10th Floor,	†1999-2000 to		SO 921	23-3-1999
Tower I, Jeevan Bharti, 124, Connaught	2001-2002
Circus, New Delhi-110001 for Andhra Pradesh under the Agreement No. 842-52/95 VAS(B) dated 19-12-1995.
(i) 220 MW Naphtha Based Power Project and Generation of Power at Tanir Bavi, Mangalore, Karnataka of M/s. Tanir Bavi Power Company Pvt. Ltd., 25/1, Ground Floor, SKIP House, Museum Road, Bangalore - 560025.
(ii) Combined cycle captive co-generation Power Plant of 470 MW capacity of M/s. Reliance Utilities and Power Ltd., 3rd Floor, Maker Chambers IV, 222, Nariman Point, Mumbai-400021.
*(iii) Seven liquid fuel Based Power Projects of 25 MW each (total 175 MW) at different locations in the State of Haryana (Panipat, Ambala, Panchkulla, Kurukshetra and Gurgaon) as per Power Purchase Agreements signed with Haryana State Electricity Board by M/s. Phoenix Power Development Corporation Ltd. New Delhi.
(iv) Telecommunication (Cellular) Services in the Circle of UP (East), Haryana and Rajasthan, under Licence with the Department of Telecommunication, Govt. of India of M/s. Aircel Digilink India Ltd., C-48, Okhla Indl. Area, Phase II, New Delhi-110020
(v) Project for construction/laying and use of Captive Port under agreement with Gujarat Maritime Board dated 15th September, 1998 of M/s. Reliance Ports and Terminals Ltd., Corporate Office, 3rd Floor, Maker Chambers, IV, 222, Nariman Point, Mumbai-400021	†1999-2000 to 2001-2002		SO 923	24-3-1999
(vi) 235 MW Combined Cycle Based Power Plant at Jagurupadu, Andhra Pradesh of M/s GVK Industries Ltd., Kohinoor Road No. 1, Banjara Hills, Hyderabad-500034
(vii) Telecommunication Services (Cellular) in executing the licence granted by the Department of Telecommunication, Govt. of India, for operations in the States of Haryana, UP (West) and Kerala of M/s Escotel Mobile Communications Ltd., (“Escotel”) A-36, Mohan Co-operative Industrial Estate, Mathura Road, New Delhi-110044
(viii) 578 MW Coalfired Thermal Power Project at Bina, Madhya Pradesh of M/s. Bina Power Supply Company Ltd., Nagda - 456331, Madhya Pradesh
(ix) For project of construction of two additional units of 210 MW each at RTPS of M/s. Karnataka Power Corporation Ltd., Shakthi Bhawan, No. 82, Race Course Road, Bangalore - 560001
(x) For the project for providing Telephone Services in Punjab Circle vide Licence No. 17-15/95-BSH/Punjab dated 7-11-1997 of M/s. Essar Commvision Ltd., 17th Floor, Essar House, Maharishi Keshavrao Khadaye Marg, Mahalaxmi, Mumbai - 400034	*1999-2000 to 2001-2002		SO 923	24-3-1999
(xi) For the project (a) Jojobera Power Plant with 2 × 120 MW capacity, and (b) the Belgaon Power Plant with 81.3 MW capacity of M/s Tata Hydro Electric Power Supply Co. Ltd., the Tata Power Company Ltd., the Andhra Valley Power Supply Co. Ltd. and Tata Electric Companies, Bombay House, Homi Mody Street, Mumbai - 400001.
(i)(a) Rolep-I Run of the River H.E. Power Project (Proposed capacity 9MW)(b) Rolep-II Run of the River H.E. Power Project (Proposed capacity 12 MW) (c) Ralong Run of the River H.E. Power Project Proposed capacity 16 MW(d) Chakungchu Run of the River H.E. power project (Proposed capacity 24MW) of M/s. Sikkim Power Development Corporation Ltd., NH-31A (Adjacent to UD & HD), Gangtok - 737101 - Sikkim	1999-2000 to 2001-2002		SO 1374	6-5-1999
(ii) The Hubli-Dhariwas Bypass on NH-4 to be executed and implemented by M/s. Nandi Highway Developers Limited No. 1, Midford House, Midford Garden, Off M.G. Road, Bangalore - 560001 as per the BOT, Concession Agreement
(iii) 2 × 130 MW Thermal Power Plant at Toranagallu, Bellary Distt., Karnataka of M/s. Jindal Tractebel Power Company Limited, Mindal Mansion, 5A, G. Deshmukh Marg, Mumbai - 400026.
(iv) Cellular Mobile Telephone Service Project in the Maharashtra Circle vide Licence Agreement No. 842/57/95-VSA/A dated 15-12-1995 and also in respect of Gujarat Circle vide Licence No. 842-58/95-VAS-58A dated 12-12-1995 (F.No. 205/74/98-ITA-II) by M/s. Birla AST & T Communication Ltd., Pune.	†1999-2000 to 2001-2002		SO 1374	6-5-1999
(v)(a) Upper Indrawati Hydro Electric Project, Mukhiguda, Kalahandi Project I, (b) Hirakund II (Unit-I), (c) Hirakund-I (Burla I & II) (Unit I & II) IInd project of M/s. Orissa Hydro Power Corporation Limited, Bhubaneswar.
(vi) Mobile Telephone Service Project of M/s. BPL US WEST CELLULAR LTD., Coimbatore - 648018 in the circles of Kerala, Tamil Nadu (excluding Chennai but including Pondicherry), Maharashtra (Excluding Mumbai but including Goa) under the licences granted by Department of Telecommunication in this behalf on 19-12-1995.
(vii) Radio Paging Service Project in the circles of Kerala, Karnataka and Tamilnadu by M/s. BPL WIRELESS TELECOMMUNICATION SERVICES LTD., Bangalore - 560025 under licences granted by Department of Telecommunication in this behalf on 21-9-1995.
(viii) Two projects of 5MW Wind Farm at Kaavakallu Village, Anantpur, Distt. Andhra Pradesh and 5MW Wind Farm at Leavenjinpuram and Karangulam Villages of Tirunelvelli Distt., Tamil Nadu by M/s. Wind Energy System Care (India) Limited, Chennai.	1999-2000 to 2001-2002		SO 1374	6-5-1999
(i) The project to build, maintain and operate the 2nd Narmada bridge and transfer existing bridge as per Concession Agreement signed along with the Larsen & Tubro Ltd. with Govt. of India and Govt. of Gujarat by M/s Narmada Infrastructure Constructive Enterprise Ltd., Chennai
(ii) The power generation project of 300 MW Hydro Electric Baspa-II Project in Distt. Kinnaur, Himachal Pradesh of M/s. Jai Parkash Hydro Power Ltd., New Delhi.
(iii) Telecommunication Project forprovisions of Cellular Mobile Telephone Services in the circles of UP(East), UP(West), Bihar and Orissa in pursuance with the licences granted by Department of Telecommunication, Govt. of India to M/s. Koshika Telecom Ltd., New Delh	1999-2000 to 2001-2002		SO 1453	20-5-1999
(iv) Construction of Bypass on the Coimbatore section of the National Highway (NH-47) 28 Km. Bypass and two lane Athupalam bridge on River Noyyal on 32 year Build-Operate Transfer (BOT) basis as per Concession Agreement signed among Larsen & Tubro Ltd., Ministry of Surface Transport & Govt. of Tamil Nadu by M/s. L&T Transportation Infrastructure Ltd., Chennai
*(v) “355 MW (ISO)” Liquid fuel based power generation project at Kondapalli, IDA, Krishna Distt. (AP) by M/s. Kondapalli Power Corporation Ltd., Hyderabad	1999-2000 to 2001-2002		SO 1453	20-5-1999
(vi) Project regarding railway over bridge (four lane) at 368.020 on NHB in Rajasthan by M/s. M. & K. Projects (India) Ltd., Baroda
(i) 695 MW Base Load Combined Cycle Power Station a Project at Dabhol in the State of Maharashtra to be constructed by M/s. Dabhol Power Company, 611 Midas, Sahar Plaza, Mathurdas Vassanji Road, Andheri (E), Mumbai - 400 059
(ii) Project of construction of a new 600 metres quay length container terminal at Navi Mumbai under a Build-operate and Transfer Licence Agreement signed by M/s. Nhava Sheva International Container Terminal Ltd., Darabshaw House, Level-1, Narottam Morarji Road, Ballard Estate, Mumbai - 400 038	1999-2000 to 2001-2002		SO 1543	25-5-1999
(iii) Project in respect of 2×125 MW Lignite Based Power Plants at Nani Naroli, Distt. Surat in the State of Gujarat to be undertaken by M/s. Gujarat Industries Power Co. Ltd., P.O. Petrofils - 391 347 - Distt. Baroda
(iv) Project of construction of a major bridge across Wain Ganga River and its approaches in Km 491/0 of Nagpur - Raipur section of NH-6 under BOT Scheme by M/s. Jayaswal Ashoka Infrastructure Pvt. Ltd., F-8, MIDC, Hingna Road, Nagpur-440 016.
Suratgarh Thermal Power Station	1999-2000 to		SO 2065	13-7-1999
(Units I & II of Phase I) of Rajasthan	2001-2002
State Electricity Board, Jaipur1
03MW Vajra Fall Hydro Electric Project	1999-2000 to		11030	18-8-1999
at Salambe Village, Sahapur Taluka,	2001-2002		[F.No. 205/129/99-IT(A-II)]
Distt. Thane, Maharashtra of Vindhyachal Hydro Power Ltd., Mumbai
East Coast Consultants & Infrastruc-	1999-2000 to		SO 2463	25-8-1999
ture Ltd., 4 Mooras Road, Chennai - 600 006, for construction, operation and maintenance of a new bridge over River Amravati in Karur District of Tamil Nadu on BOT basis under an agreement with Karur Municipality	2001-2002
IRB Infrastructure Ltd., 501,	1999-2000 to		SO 2461	25-8-1999
Dattashram Hindu Colony, Lane No. 1, Dadar, Mumbai - 400 014, for the project of construction of Major Bridge across Patalganj and Railway over bridge near village Kharpada on Panvel-Mhal Panji Road on NH-17, Rajgadh Distt., Maharashtra on BOT basis as per contract entered into with Government of India and Government of Maharasthra on 29th November, 1997.	2001-2002
(i) 2.250 MW Suratgarh Thermal Power
Station (Units I & II of Phase II) of
Rajasthan State Electricity Board, Vidyut Bhawn, R.C. Dave Marg,. Jaipur - 302005.1
(ii) 86 MW Malana Hydroelectric Pro-	1999-2000 to		SO 3166	25-10-1999
ject at Jari, Kullu District, Himachal	2001-2002
Pradesh of M/s. Malana Power Company Ltd., Bhilwara Towers, A-12, Sector-1, Noida - 201301.
(iii) 330.5 MW Pillaiperumalnallur Combined Cycle Gas Turbine Power Project, Tamil Nadu of M/s. PPN Power Generating Company Limited, IIIrd Floor, Jhaver Plaza, IA, Nungambakkam High Road, Chennai-600034.
(iv) 3.91 MW (Phase I) and 3.68MW (Phase II), Wind Power Projects at Jogimatti Range, Chitradurga District, Karnataka of M/s. Enercon Wind Farms (India) Ltd., 44/1 Mehra Estate, L.B.S. Marg Vikhroli, Mumbai - 400079.
(v) 103.21 MW combined Cycle Gas Turbine Power Project at Gangaikondan of M/s. Sujana Power (Gangaikondan) Ltd. Unit 4D, 4th Floor, Riaz Gardens, 12 M.G.R. Salai, Nungambakkam, Chennai - 600034.
(vi) 28.25 MW Oil Based Power Plant	1999-2000 to		SO 3166	25-10-1999
at Village Mandideep, District Raisen,	2001-2002
Madhya Pradesh of M/s. Som Power Ltd., 23, Zone-II, Maharana Pratap Nagar, Bhopal - 462011.
(vii) 103.2 MW Combined Cycle Gas Turbine Power Project at Tuticorin of M/s. Sujana Powergen (Tuticorin) Ltd., Unit 4D, 4th Floor, Riaz Gardens, 12 M.G.R. Salai, Nungambakkam, Chennai-600034.
(viii) 48 MW Combined Cycle Power Plant at Sancoale, Goa of M/s. Reliance Salgaonkar Power Company Ltd., Dempo Trade Centre, 4th Floor, E.D.C. Complex, Patto Plaza, Panaji, Goa- 403001.
(ix) 34.56 MW Power Plant at Lingapur, Ranga Reddy District, Andhra Pradesh of M/s. Shalivahana Power Corporation Ltd., Minerva House, 94 Sarojini Devi Road, Secunderabad -3.
Global Mobile Personal Communica- tion by Satellite Service by M/s. Iridium India Telecom Limited, 2nd Floor, C/8, Street No. 22, Mumbai-400093, under the provisional licence agreement No. 840-4/98-VAS/Vol. III/32, dated 28-10-1998 between the President of India, acting through Director VAS-III, Department of Telecommunication and M/s. Iridium India Telecom Ltd.	1999-2000		SO 3265	1-11-1999
Global Mobile Personal Communica- tion by Satellite Service by M/s. ASC Enterprise Limited, Ajanta Business Centre, 8, Juhu Tara Road, Mumbai- 400049, under the offer of provisional license by the Department of Telecommunication, Ministry of Communication vide their letter No. 840-1/97/VAS/Vol. III dated 23-8-1999.	2000-2001		SO 3266	1-11-1999
(i) Construction of Railway Over Bridge on NII-6 near village, Nashirabad, District Jalgaon, Maharashtra on Build Operate Transfer Basis by M/s. Ashoka Vastuship Private Limited, 1/2, River View, Gharpure Ghat, Ashok Stambha, Nasik - 422002, on the basis of the agreement dated 16th November, 1998 amongst Government of India, Government of Maharashtra, Ashoka Buildcon Private Limited and Ashoka Vastuship Private Limited
(ii) Cellular Mobile Telephone Service	1999-2000 to		SO 3267	1-11-1999
Project in Gujarat Circle of M/s. Fascel	2001-2002
Limited, 6th Floor, Sakar II, Ellisbridge, Ahmedabad-380006, as per license agreement No. 842-58(B)/95-VAS dated 11th January, 1996 between President of India, through Director (VAS-I), Department of Telecommunication and M/s. Fascel Limited.
(iii) 2.250 MW Jamnagar Petcoke based Thermal Power Station in Gujarat of M/s. Reliance Power Ltd. Avdesh House, 3rd Floor, Pritam Nagar, Ist Slope, Ellisbridge, Ahmedabad-380006.
(iv) 28.77 MW Cogeneration Mini Power Plant at Pashamylaram, District Medak, Andhra Pradesh of M/s. Astha Power Corporation Limited, B-1, Industrial Estate, Sanathnagar, Hyderabad-500018.
104MW - Combined Cycle Power Pro-	1999-2000 to		SO 3347	12-11-1999
ject at Harihar, Karnataka, by Atria	2001-2002
Power Corporation Ltd., Bangalore
447 MW Conventional Combined	2000-2001 to		SO 3477	22-11-1999
Cycle Power Plant at Patalganga, Distt.	2002-2003
Raigad, Maharashtra of M/s. Reliance Patalganga Power Limited, Shree Ram Mills Premises, 3rd Floor, Ganpatrao Kadam Marg, Worli, Mumbai - 420 013.
(i) Bhadra Right Bank Canal Power House (1 × 6 MW), Sharavathi (Gerusoppa) Tail Race Project (4×60MW) and Kodasalli Dam Power House (3×40MW) of M/s. Karnataka Power Corporation Ltd., Shakti Bhawan, No. 82, Race Course Road, Bangalore-560001.
(ii) Cellular Mobile Telephone Service	1999-2000 to		SO 3540	29-11-1999
in Delhi of M/s. Sterling Cellular Limi-	2001-2002
ted, C-48, Okhla Industrial Area, Phase-II, New Delhi-110020, under the license agreement No. 842-22/93-TM dated
30-11-94 between President of India, acting through Director (TM-1), Department of Telecommunication and M/s. Sterling Cellular Limited
(iii) Construction, maintenance and operation of Moradabad Bypass in NH-24 in Uttar Pradesh by M/s. Moradabad Toll Road Company Ltd., 1, Eastern Avenue, Maharani Bagh, New Delhi -110065, as per the concession agreement dated 22-2-1999 between National Highway Authority of India and Moradabad Toll Road Company Ltd.
Construction and Commissioning of	1999-2000 to		SO 3607	3-12-1999
10.25 MLD Water Treatment Plant at Chikhali by M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B.1/16 of 1996-97, dated 15-7-1996 between Executive Engineer, Environmental Engineering Works Division No. 1, Akola, Maharashtra Water Supply and Sewerage Board and M/s. S.M.S. Paryavaran Private Ltd.	2001-2002
Installation and Commissioning of 2.15 MLD Water Treatment Plant at Manali by M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. 7 of 1997-98 dated 3-9-1996 between Executive Engineer, Irrigation and Public Health Department, Himachal Pradesh and M/s. S.M.S. Paryavaran Private Ltd.
Construction and Commissioning of	1999-2000 to		SO 3607	3-12-1999
Conventional Type 7.7 MLD Water	2001-2002
Treatment Plant at Udgir by M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B.1/17 of 1996-97, dated 28-2-1997 between Executive Engineer, Works Division No. 2, Nanded, Maharashtra Water Supply and Sewerage Board and M/s. S.M.S. Paryavaran Private Ltd.
Augmentation to Buldhana Water Supply Scheme - Construction of 25 lac litres ESR and distribution system by M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B.1-4/97-98, dated 12-9-1997 between Executive Engineer, Environment Division No. 1, Akola,
Maharashtra Water Supply and Sewerage Board and M/s. S.M.S. Paryavaran Private Ltd.
Augmentation to Nachangaon, Gunjkheda and Hiwra Regional Rural Water Supply Scheme by M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B.1/52 of 1997-98, dated 24-12-1997 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Wardha and M/s. S.M.S. Paryavaran Private Ltd.
Augmentation to Karanja Water Supply Scheme by M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B.1/53 of 1997-98, dated 24-12-1997 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Wardha and M/s. S.M.S. Paryavaran Private Ltd.
Khapoli Sewerage Scheme - Construc-	1999-2000 to		SO 3607	3-12-1999
tion and Commissioning of Sewerage	2001-2002
Treatment Plant of 28.50 MLD capacity at Khapoli by M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B.1/6 of 1998-99, dated 13-5-1998 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Panvel and M/s. S.M.S. Paryavaran Private Ltd.
Water Supply Scheme for Buldhana Tours and surrounding 13 villages - Construction and Commissioning of 19 MLD Water Treatment Plant; raw water pump with connecting main by M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B.1/13 of 1998-99, dated 15-5-1998 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Buldhana and M/s. S.M.S. Paryavaran Private Ltd.
Augmentation of Water Supply Scheme to Chamunde Nandikeshwar Temple and adjoining villages - Construction and Commissioning of 2.44 MLD Water Treatment Plant by M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. 147 of 1998-99, dated 27-6-1998 between Executive Engineer, Irrigation & Public Health Division, Dharamshala (HP) and M/s. S.M.S. Paryavaran Private Ltd.
Sirasgaon Village Water Supply Scheme by M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B.1/26 of 1998-99, dated 3-8-1998 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Wardha and M/s. S.M.S. Paryavaran Private Ltd.
Augmentation to Karjat Water Supply	1999-2000 to		SO 3607	3-12-1999
Scheme - Construction and Commis-	2001-2002
sioning of 8.52 MLD Water Treatment Plant and distribution ESR/GSR by M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B.1/12 of 1999-2000, dated 19-1-1999 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Panvel and M/s. S.M.S. Paryavaran Private Ltd.
Rural Group Water Supply Scheme for Morkhed and seven other villages by M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B.1/12 of 1999-2000, dated 11-5-1999 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Khamgaon and M/s. S.M.S. Paryavaran Private Ltd.
Regional Rural Water Supply Scheme for Khambi, Siregaon and group villages by M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (Behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B.1/7 of 1999-2000, dated 11-5-1999 bet-ween Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Bhandara and M/s. S.M.S. Paryavaran Private Ltd.
Regional Rural Water Supply Scheme	1999-2000 to		SO 3607	3-12-1999
for Arjuni Mor and group villages by	2001-2002
M/s. S.M.S. Paryavaran Private Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B.1/12 of 1999-2000, dated 29-5-1999 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Bhandara and M/s. S.M.S. Paryavaran Private Ltd.
210 MW Stage IV, Panipat Thermal
Power Project of M/s. Haryana Power
Generation Corporation Ltd., Shakti Bhawan, Sector 6, Panchkula - 134109
Cellular Mobile Telephone Service in Mumbai of M/s. BPL Mobile Communication Ltd., System House, Palakkad, Kerala-678007, under the license agree-
ment No. 842-17/93-TM, dated	1999-2000 to		SO 2	20-12-1999
30-11-1994 between President of India,	2001-2002
acting through Director (TM-1), Department of Telecommunication and M/s. BPL Systems and Projects Ltd.
Cellular Mobile Telephone Service in Calcutta of M/s. Usha Martin Telecom Ltd., 11, Dr. U.N. Brahamchari Street, Calcutta-700017, under the license agreement No. 842-23/93-TM, dated 30-11-1994 between President of India, acting through Director (TM-1), Department of Telecommunication and M/s. Usha Martin Telecom Ltd.
Construction of a two lane bridge across river Watrak including, its approaches near village Kheda at Km. 33/430 to 42/180 in Ahmedabad-Vadodara section of NH No. 8 under BOT basis by M/s. L&T Western India Tollbridge Ltd., Mount Poonamallee Road, Manapakkam, P.O. Box 979, Chennai-600089, under the agreement dated 1-3-1999 amongst Government of India, Government of Gujarat and Larsen & Toubro Ltd.
(i) Cellular Mobile Telephone Service in Rajasthan of M/s. Hexacom India Ltd., C-148, Naraina Industrial Area, Phase-I, New Delhi-110028, under the license agreement No. 842-63B/95-VAS, dated 16-9-1996 between President of India, acting through Director (VAS-II), Department of Telecom-munication and M/s. Hexacom India Ltd.,
(ii) 19.2 MW power plant consisting of four Gen. Sets using heavy fuel or furnace oil of M/s. Kirloskar Power Supply Co. Ltd., Laxmanrao Kirloskar Road, Khadki, Pune-411003.	1999-2000 to 2001-2002		SO 141	30-12-1999
(iii) 227 MW Short Gestation liquid fuel based power project at Bhimavaram and Jaggammagaripeta villages of Peddapuram and Samalkot Mandals, East Godavari District, Andhra Pradesh of M/s. NCC Power Corporation Private Ltd., Nagarjuna Hills Hyderabad-500082.
(iv) 359 MW Naphtha based power plant at Peddapuram, East Godavari District, Andhra Pradesh of M/s. Gautami Power Private Ltd., II Floor, KPR House, S.P. Road, Secunderabad-500003
Cellular Mobile Telephone Service in	1999-2000 to		SO 142	31-12-1999
Delhi of M/s. Bharti Cellular Ltd.,	2001-2002
D-148, Okhla Industrial Area, Phase-I, New Delhi-110020, under the license agreement No. 842/18/93-TM, dated 29-11-1994 between President of India, acting through Director (TM-1), Department of Telecommunication and M/s. Bharti Cellular Ltd.
Development, Maintenance and	2000-2001 to		SO 226	19-1-2000
Operation of Software Technology	2002-2003
Park at Chennai for information technology/software technology, being an Industrial Park, by M/s. Tidel Park Ltd., 19A, Rukmini Lakshmipathy Salai, Egmore, Chennai-600008
(i) 116 MW Combined Cycle Cogen-
Eration Power Plant at Haldia, West
Bengal of M/s. HPL Cogeneration Ltd., 3B, Shakespeare Sarani, Calcutta-700071
(ii) 3 × 20 MW Rangit Hydro Electric Project, Sikkim and 3 × 130 MW Dulhasti Hydro Electric Project, J&K of M/s. National Hydro Electric Power Corporation Ltd., NHPC Office Complex, Sector-33, Faridabad-121003.
(iii) Development construction, com-	1999-2000 to		SO 228	19-1-2000
missioning, operation and mainte-	2001-2002
nance of 30 MLD Borai Industrial Growth Centre Water Supply Project on B.O.O.T. basis by M/s. Radius Water Ltd., 57-58, Vardhman Nagar, Great Eastern Road, Rajnandgaon-491441, Madhya Pradesh, under the agreement dated 5-10-1998 between M.P. Audyogik Kendra Vikas Nigam (R) Ltd., Raipur including State of Madhya Pradesh and M/s. Radius Water Ltd.
(iv) 2 × 750 KW Mini Hydel Power Plant at 2nd Mile on Ongole Branch Canal in Darsi Village, Krakasham Distt., Andhra Pradesh of M/s. SKJ Power Projects Ltd., Plot No. 14, Krishna Nagar Colony, Picket, Secunderabad-500009
3 × 135 Ranganandi Hydro Electric	1999-2000 to		SO 278	27-1-2000
Power Project at Arunachal Pradesh	2001-2002
and 3 × 25 Doyang Hydro Electric Power Project at Nagaland of M/s. North Eastern Electric Power Corporation Ltd. (Government of India Undertaking) Brookland Compound, Lower New Colony, Shillong-793003
Development, Maintenance and Ope-	2000-2001 to		SO 367	1-2-2000
ration of agro and food processing	2002-2003
industrial park at 5 Km. Milestone, Masuri Gulawati Road, District Ghaziabad, Uttar Pradesh, by M/s. Wise Industrial Park Ltd., 23, Basant Lok, Vasant Vihar, New Delhi-110057
Cellular Mobile Telephone Service	1999-2000 to		SO 369	2-2-2000
in Tamil Nadu Circle of M/s. Aircel	2001-2002
Ltd., 19, Cathedral Garden Road, Nungambakkam, Chennai-600034, under the license agreement No. 842-92/97-VAS dated 22-5-1998 between President of India, acting through Director (VAS-I), Department of Telecommunication and M/s. Srinivas Cellcom Ltd.
(i) 1 × 210 MW Sanjay Gandhi Thermal	1999-2000 to		SO 733	14-3-2000
Power Station (Unit 2) at Birsinghpur	2001-2002
Pali, MP, 2×210 MW Sanjay Gandhi Thermal Power Station (Unit 3&4) at Birsinghpur Pali, MP, 2×10 MW Bansagar Hydel Electric Project IV at Jhinna, Distt. Satna, MP, 3×15 MW Rajghat Hydel Electric Project at Chanderi, Distt. Guna, MP, 3×40 MW Hasdeo Bango Hydro Electric Project at Machadoli, Distt. Bilaspur, MP, 1×850 KW Korba Mini Macro Hydel Electric Project at Bilaspur, MP, 3×600 KW Chambal Mini Macro Hydel Electric Project at Morena, MP, 2×500 KW Satpura Mini Macro Hydel Electric Project at Betul, MP, 1×250 KW Tilwara Mini Macro Hydel Electric Project at Seoni, MP, 1×800 KW Chargaon Jatipura Mini Macro Hydel Electric Project at Seoni, MP and 2×1200 KW Bimgarh Mini Macro Hydel Electric Project at Seoni, MP of M/s. Madhya Pradesh State Electricity Board, Post Box No. 34, Jabalpur, Madhya Pradesh [F. No. 205/6/98-IT (A-II)]
(ii) 2×250 MW Coal Based Power Project at Goindwal Sahib, Punjab of M/s. GVK Power (Goindwal Sahib) Ltd., Kohinoor, Road No. 1, Banjara Hills, Hyderabad-500034. [F. No. 205/125/99-IT (A-II)]
(iii) Expansion and Development of Dhamra Port on BOOST basis by M/s. Dhamra Port Company (P.) Ltd., 133, Surya Nagar, Bhubaneshwar 751003, under the agreement dated 2-4-1998 between Government of Orissa and M/s. International Seaport (P.) Ltd. [F. No. 205/166/99-IT (A-II)]
(iv) 367MW (Gross) Combined Cycle Captive Power Plant at Dolvi, Distt. Raigad, Maharashtra of M/s. Ispat Energy Ltd., “Nirmal”, 7th Floor, Nariman Point, Mumbai-400021. [F. No. 205/183/99-IT (A-II)]
(v) 500MW lignite based Thermal Power Station at Jayamkondam, Distt. Perambur, Tamil Nadu of M/s. Jayamkondam Power (P.) Ltd., No. 38, Dr. Karuppiah Nagar, Jayamkondam, Udayapalayam Taluk, Perambulur Distt., Tamil Nadu-621802. [F. No. 205/190/99-IT (A-II)]
(vi) Construction of Six Bridges across the rivers Manneru Palleru, Musi, Gundlakamma, Mudigonda on NII 5 along with Minor Bridge at KM - 273/6 under BOT scheme by M/s. PVR Industries Ltd., 6-3-249/2/A, PVR Chambers, Banjara Hills Main Road, Hyderabad-500034, under the agreement dated 9-4-1997 between President of India, Governor of Andhra Pradesh, M/s. PV Raj & Co. and M/s. PVR Industries Ltd. [F. No. 205/168/99-IT (A-II)]
(vii) Formation of Mini By-pass Road to Eluru Town under BOT Scheme by M/s. PVR Industries Ltd., 6-3-249/2/A, PVR Chambers, Banjara Hills Main Road Hyderabad-500034, under agreement dated 2-11-1997 between Governor of Andhra Pradesh, M/s. PV Raj & Co. and M/s. PVR Industries Ltd. [F. No. 205/168/99-IT (A-II)]
(viii) 4×4 MW Bhoothathankettu Hydro Electric Project at Ernakulam Distt, Kerala and 2×3.3 MW Periyar-Vaigai Hydro Electric Project in Vairavanar Barrage - I, Tamil Nadu of M/s. Silical Metallurgic Ltd., 473-J, Ramanuja Nagar, Uppilipalayam Post, Coimbatore-641015. [F. No. 205/169/99-IT (A-II)]
(ix) 5 MW Natural Gas based Thermal Power Project at Nallur in Tiruvarur Distt., Tamil Nadu of M/s. Southern Energy Development Corporation Ltd., TIAM House, V Floor, 28, Rajaji Salai, Chennai-600001 [F. No. 205/158/99-IT (A-II)]
(x) 156.1 MW gas based Combined Cycle Power Project at Hazaria, 2001-2002 Distt. Surat, Gujarat of M/s. Gujarat State Energy Generation Ltd. Block-15, 3rd Floor, Udyog Bhawan, Sector 11, Gandhinagar-382011 [F. No. 205/188/99-IT (A-II)]
Construction of a Railway over bridge	1999-2000 to		SO 822	3-4-2000
at level crossing No. 115/AA near Dera	2001-2002
Bassi on Ambala Kalka Section of Northern Railway Crossing Ambala Kalka Road (NH 22) under BOT Scheme by M/s. R. S. Infrastructure Limited, 19, SCO, Feroze Gandhi Market, Ludhiana; under the agreement dated 8-9-99 between Government of India, Government of Punjab and M/s. R.S. Builders and Engineers Ltd. [F.No. 205/10/2000-IT(A-II)]
*390 MW (ISO) Phase II expansion of	1999-2000 to		SO 822	3-4-2000
the existing as based combined cycle	2001-2002
power project at Jagurupadu, Andhra Pradesh of M/s. GVK Industries Ltd., Kohinoor, Road No. 1, Banjara Hills, Hyderabad-500 034.
(i) 20 MW Hydel Power Project at Kabini River Dam Site in Heggadadevana Kote Taluk, Mysore District, Karnataka, by M/s. Subhash Kabini Power Corporation Ltd., 8/2, Ulsoor Road, Bangalore [F.No. 205/192/99-IT(A-II)]
(ii) 2 × 260 MW Coal Fired Thermal
Power Project at Ramagundam, Distt.
Karimnagar, Andhra Pradesh of M/s. BPL Power Projects (AP) Ltd., 8-2-583/3, Road No. 9, Banjara Hills, Hyderabad-500 034 [F. No. 205/15/200-IT(A-II)]
(iii) Construction of Jetty/Wharf/	1999-2000 to		SO 881	11-4-2000
Quay at Port at National Island,	2001-2002
Mundra Taluk, Kutch District, Gujarat, by M/s. Adani Port Ltd., “Adani House”, Shrimali Society, NR. Mithakali Circle, Navrangpura, Ahmedabad-380009, under the agreement dated 11-3-1996 between Gujarat Maritime Board and M/s. Adani Port Ltd. [F.No. 205/17/2000-IT (A-II)]
(iv) Development of 185 MLD integrated water supply and sewage project involving (a) supply of potable water to wayside village, (b) supply of potable water to TM for domestic and non-domestic purpose, (c) offtake, treatment and disposal of sewage from TM, including low cost sanitation facilities within TM, and (d) supply of potable water to industries in the service area on BOT basis by M/s. New Tirupur Area Development Corporation Ltd., 85, Santhome High Road, Chennai-600028, under the agreement dated 11-2-2000 between the Government of the State of Tamil Nadu, Tirupur Municipality and New Tirupur Area Development Corporation Ltd. [F. No. 205/152/99-IT (A-II)]
(v) Construction of Sikar By-pass on	1999-2000 to		SO 881	11-4-2000
NH 11 between Km. 340/175 to Km.	2001-2002
356/965 and construction of Bharatpur By-pass from Bharatpur Mathura Road (Km. 4/553) to Bharatpur Jaipur Road on NH 11 (Km. 59/800) under BOT basis by M/s. MSK Projects (India) Ltd. Joint Venture, 707, Sterling Centre, R.C. Dutt Road, Baroda, under the agreements dated 19-8-1998 between Government of Rajasthan and M/s. MSK Projects (India) Ltd., Joint Venture [F.No.205/95/99-IT (A-II)]
200 MW natural gas based power	1999-2000 to		SO 883	17-4-2000
project at Senasani Yanam Amala-	2001-2002
puram Taluq, East Godavari Distt. Andhra Pradesh, by M/s. Konaseema EPS Oakwell Power Ltd., 4th Floor, Progressive Towers, Khairatabad, Hyderabad-500004.
6 × 250 MW Nathpa Jhakri Hydro-	1999-2000 to		SO 1006	10-5-2000
electric Power Project on River Satluj	2001-2002
in Himachal Pradesh by M/s. Nathpa Jhakri Power Corporation Ltd., First Floor (Left Wing), Administrative Block, Indira Gandhi Sports Complex, I.P. Estate, New Delhi-110002
Development, Maintenance and	2000-2001 to		SO 1007	10-5-2000
Operation of industrial park at Wise	2002-2003
Park Pudussery Village, New Industrial Development Area, Kanjikode (P.O.), Palakkad Kerala, by M/s. Western India Kinfra Ltd., 5/871, Kuppiyode Road, Chandranagar (P.O.), Palakkad-678007 [F.No. 205/29/2000-IT (A-II)]
Development, Maintenance and Operation of industrial park at International Tech Park, Whitefield Road, Bangalore, Karnataka by M/s. Information Technology Park Ltd., Whitefield Road, Bangalore-560066 [F.No.205/187/99-IT (A-II)]
5×4MW Samal Barrage Hydro Electric	1999-2000 to		SO 1093	15-5-2000
Project, Angul District, Orissa, by M/s.	2001-2002
Orissa Power Consortium Ltd., F-6, B, Jagabandhu Nagar, Bhubaneswar-751014
Designing, providing, constructing	1999-2000		11373	24-5-2000
and commissioning of Water Treat-	2001-2002		[F.No. 205/97/99-IT (A-II)]
ment Plant for 16 MLD capacity at Sy. No. 85, Duhu Road Cantonment, Pune, by M/s. S.M.S. Paryavaran (P.) Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034.
Public Mobile Radio Trunked Service	1999-2000 to		11376	24-5-2000
in the cities of Dhanbad, Bhopal, New	2001-2002		[F.No. 205/20/2000-IT (A-II)]
Delhi, Mumbai, Calcutta, Chandigarh and Simla of M/s. Mobilkon India Ltd., B-16, South Extension-1, New Delhi-110049, under the licence agreement Nos. 311-01/95-VAS/3 dated 17-10-1995, VAS/5 dated 17-10-1995, VAS/6 dated 16-9-1996, VAS/7 dated 16-9-1996, VAS/8 dated 16-9-1996, VAS/9 dated 16-9-1996 and VAS/11 dated 16-9-1996 between President of India, acting through Director (VAS-III), Department of Telecommunication and M/s. Jasmine Telecom India Ltd.
(i) Cellular Mobile Telephone Service in local area served by Madras Telephone District, Maraimalai Nagar Export Processing Zone (MEP 2), Minzur and Mahabalipuram by M/s. Skycell Communication Ltd., under the license agreement No. 841-19/93-TM dated 30-11-1994 between President of India, acting through Director (TM-1), Department of Telecommunication and M/s. Skycell Communication Private Ltd.	1999-2000 to 2001-2002		SO 1540	26-6-2000
(ii) 166 MW Naphtha Gas based Combined Cycle Power Plant at Village Kesorai Patan, Near Kota, Rajasthan, by M/s. Chambal Power Ltd., 1-A-9(S.F.S.) Talwandi, Kota, Rajasthan - 324 005.
(i) 208 MW Duel Fuel based Combined Cycle Power Plant at Kakinada, Andhra Pradesh by M/s. Spectrum Power Generation Ltd., 6-28 & 6-29, Near LB Nagar Municipal Office Saroornagar, Hyderabad - 500035	1999-2000 to 2001-2002		SO 1540	26-6-2000
(ii) 118.63 MW diesel based Power Project at Ratlam, Madhya Pradesh by M/s. GVK Power (Ratlam) Pvt. Ltd. Kohinoor, Road No. 1, Banjara Hills, Hyderabad - 500034	1999-2000 to 2001-2002		SO 1755	13-7-2000
Development, maintenance, admini-	1999-2000 to		SO 1792	25-7-2000
stration and use of captive jetty at	2001-2002
Port Dahej, Near Bharuch, Gujarat, by M/s. Dahej Harbour and Infrastructure Ltd., 125, Free Press House, Nariman Point, Mumbai-400 021, under BOT basis under the agreement dated 11-8-1999 between Gujarat Maritime Board and M/s. Dahej Harbour and Infrastructure Ltd.
Construction of thirteen roads at	2000-2001 to		SO 1793	25-7-2000
Indore City under BOT basis by			2002-2003
M/s. Indore Development Fund Ltd., c/o MPFC Capital Markets, Navaratan Bagh, opp. St. Paul School (Primary Section), Indore - 452 001, under the agreement dated 26-4-2000 between Government of Madhya Pradesh, Indore Municipal Corporation and Indore Development Fund Ltd.
Improvement to Ahmednagar -	1999-2000 to		SO 2235	25-9-2000
Karmala Road, S.H. 141, km 0/000 to			2001-2002
80/600 on BOT basis by M/s. Ashoka Info Pvt. Ltd., 1/2, River View, Ashok Stambha, Nasik 422 002, under the agreement dated 19-2-1999 and supplementary agreement dated 14-6-1999 between Government of Maharashtra and Ashoka Info Pvt. Ltd.
2 × 210 MW Vijaywada Thermal	1999-2000 to		SO 2236	25-9-2000
Power Station, Stage-3, 2 × 210 MW	2001-2002
Rayalaseema Thermal Power Plant, Stage-I and 2 × 250 MW Kothagudem Thermal Power Station, Stage-V of
M/s. Andhra Pradesh Power Generation Corporation Ltd. Vidyut Soudh, Hyderabad.
Cellular Mobile Telephone Service	2001-2002 to		SO 2237	26-9-2000
in M.P. Circle of M/s. RPG Cellcom Ltd., IMI Building, 3rd Floor, B-10, 30 & 31, Qutab Institutional Area, Tara Crescent, New Delhi - 110016, under the license agreement No. 842/56/95-VAS/A dated 15-12-1995 between President of India, through Director (VAS-I), Department of Telecommunication and M/s. Cellular Communication India Ltd.	2003-2004
400 KV Kolaghat-Durgapur Single	2000-2001 to		SO 2238	27-9-2000
Circuit Transmission Line Project of	2002-2003
M/s. West Bengal State Electricity Board, Bidyut Bhawan, Bidhannagar, Calcutta-700091
SH No. 41 between the cities of	2000-2001 to		SO 2425	19-10-2000
Ahmedabad and Mehsana under BOT basis by M/s. Ahmedabad Mehsana Toll Road Company Limited 3-1/B Centre Points, Ambavadi, Ahmedabad-390006, under the agreement dated 12-5-1999 between Government of Gujarat and M/s. Ahmedabad Mehsana Toll Road Company Ltd.	2002-2003
(i) 106 MW Power Plant in Semaya-	2001-2002 to		SO 2760	7-12-2000
nallur, Madurai District, Tamil Nadu by M/s. Balaji Power Corporation Private Ltd., 76, Bazullah Road, T. Nagar, Chennai-600017	2003-2004
(ii) 2 × 500 MW Vindhyachal Super
Thermal Power Project, Stage-II,
Madhya Pradesh, 400 MW Kayamkulam Combined Cycle Power Project, Kerala, 2×210 MW Feroze Gandhi Unchahar Thermal Power
Project, State-II, Uttar Pradesh, 400 MW	2001-2002 to		SO 2760	7-12-2000
Faridabad Gas Based Power Project,	2003-2004
Haryana, 2×500 MW Simhadri Super Thermal Power Project, Andhra Pradesh and 4×500 MW Talcher, Super Thermal Power Project, Stage-II of M/s. National Thermal Power Corporation Ltd. NTPC Bhawan, Scope Complex, 7, Institutional Area, Lodhi Road, New Delhi-110003
1 MW wind farm power project at	2000-2001 to		SO 2761	7-12-2000
Perungudi Village, Tirunelveli District,	2002-2003
Tamil Nadu of M/s. K.A. Infrastructure Ltd. 617, Anna Salai, Chennai-600006
(i) 9 MW Harangi Mini Hydel Electric	2001-2002 to		SO 1	22-12-2000
Project at Distt. Kodagu, Karnataka by	2003-2004
M/s. Energy Development Company Ltd. 21-D, 1st Cross, 1st Floor, Jayalakshmipuram, Mysore-570 012
(ii) 37.8 MW Power Plant at Gurrampalem Village, Pendurty Mangal, Vishakhapatnam Distt. Andhra Pradesh by M/s. LVS Power Limited, 8-2-293/174/13, B.N. Reddy Colony, Road No. 14, Banjara Hills, Hyderabad-500034
Electric Transmission Project compris-	2000-2001 to		SO 2	22-12-2000
ing of (a) Installation of Tamper Proof	2002-2003
Meter, (b) New distribution net work project in Cyclone affected area, (c) Scheme for demand side Management to reduce losses in distribution network and (d) Energy audit to reduce theft of power in distribution network by M/s. Central Electricity Supply Company of Orissa Ltd., IDCO Towers, 2nd Floor, Janpath, Bhubaneshwar-751022
(i) 3 MW Lodhana Hydro Electric Project in the district of Darjeeling, West Bengal, by M/s. Nippon Power Ltd., 10A, Jackson Lane, Calcutta-700001
(ii) Cellular Mobile Telephone Service in Chennai of M/s. RPG Cellular Services Ltd., 5th Floor, Spencer Plaza, 769, Anna Salai, Chennai, under the
license agreement No. 842-21/93-TM	2001-2002 to		SO 241	16-1-2001
dated 30-11-1994 between President	2003-2004
of India, acting through Director (TM-I), Department of Telecommunication and M/s. Mobile Telecom Services Ltd. [F.No.205/56/2000-IT(A-II)]
(iii) 126 MW Larji Hydro Electric Project and 22.5 MW Ghanvi Hydro Electric Project at Himachal Pradesh of M/s. Himachal Pradesh State Electricity Board, Vidyut Bhawan, Simla-4
165 MW Power Project at	2001-2002 to		SO 242	16-1-2001
Ernakulam, Kerala, by M/s. BSES	2003-2004
Kerala Power Ltd., Nagin Mahal (6th Floor), 82, Veer Nariman Road, Mumbai - 400020
Provision of Internet Service in India	2001-2002 to		SO 362	5-2-2001
by M/s. Macronet Private Ltd. (since	2003-2004
changed to M/s. Reliance Infocom Ltd.), 2nd Floor, Shree Ram Mill Premises, Ganpatrao Kadam Marg, Worli, Mumbai-400013, under the license agreement No. 820-43/98-LR dated 9-11-1998 between President of India, acting through Assistant Director General (LR-I), Department of Telecommunication and M/s. Sukhkarta Fintrade (P.) Ltd.
Upper Krishna Project of M/s.	2002-2003 to		SO 364	12-2-2001
Krishna Bhagya Jala Nigam Ltd., PWD	2004-2005
Offices Annexure, 3rd Floor, K.R. Circle, Bangalore-560001, for executing Upper Krishna Irrigation Project
Developing, maintaining and operat-	2001-2002 to		SO 542	1-3-2001
ing bulk liquid storage terminals at	2003-2004
Chennai Port by M/s. Suraj Agro Pro-ducts (P.) Ltd., 76, C.P. Ramasamy Road, Alwarpet, Chennai-600018, India, under the agreement dated 10-6-1999 between M/s. Suraj Agro Products (P.) Ltd. and the trustees of the Port of Chennai
Unit 2 (850 KW - Project No. 1217)
and Unit 3 (850 KW - Project No. 1218)
Hebakawadi Branch Canal Mini Hydel Scheme of M/s. Vijaylakshmi Hydro Power (P.) Ltd., 209, Swiss Complex, 33, Race Course Road, Bangalore - 560001 [F.No. 205/32/2000-IT(A-II)]
100 MW Gas based combined cycle	2001-2002 to		SO 708	1-3-2001
power plant at Dhuvaran, Distt. Anand,	2003-2004
Gujarat, by M/s. Gujarat State Electricity Corpn. Ltd., Vidyut Bhawan, Race Course, Baroda - 390007 [F.No. 205/46/2000-IT(A-II)]
Stage II (172 MW) duel fuel power station at Vijjeswaram, West Godavari, Distt. Andhra Pradesh of M/s. Andhra Pradesh Gas Power Corpn. Ltd., Flat No. 202, 2nd Floor, Pancom Chambers, Ameerpet, Hyderabad-500073 [F. No. 205/61/2000-IT(A-II)]
1.3 MW power generation project at	2000-2001 to		SO 707	1-3-2001
Udduppam Village, Namakkal Taluk,	2002-2003
Tamil Nadu, using Solid (Poultry) waste of 1M/s. G.K. Bio Energy (P.) Ltd.
Basic Telephone Services in	2001-2002 to		SO 543	5-3-2001
Rajasthan of M/s. Shyam Telelinks	2003-2004
Ltd. A-60, Naraina Industrial Area Phase-1, New Delhi-110028 under the license agreement No. 17-16/95-BSII/Rajasthan dated 4-3-1998 between President of India, acting through Deputy Director General (Basic Services), Department of Telecom-munication and M/s. Telelink Network (India) Ltd. [F. No. 205/51/2001/IT(A-II)].
220 MW Combined Cycle Power Pro-	2001-2002 to		SO 543	5-3-2001
ject at Vetlapalem Village, Samalkot	2003-2004
Mandol, East Godavari District, Andhra Pradesh of M/s. BSES Andhra Power Ltd., Campus Capri Apartments, 6-3-1090/A, Rajbhavan Road, Somajiguda, Hyderabad-500082. [F. No. 205/11/2001/IT(A-II)].
* Bengal Peerless Housing Development Company Ltd., Krishna Building, 224, AJC Bose Road, 2^nd Floor, Calcutta-700017 for their project of Development of Anupama Building, Complex Phase II on VIP Road, Calcutta	2000-2001 to 2002-2003		SO 709	14-3-2001
11.6 Mini Hydel power project of
Narayanpur left Bank Canal of M/s.
Murudeshwar Power Corpn. Ltd., Regd. Office 604/B, Murdeshwar Bhawan, Gokul Road, Hubli - 580 030 [F.No. 205/84/2000-IT (A-II)]
17.4 MW gas based power project at Chigurukota Village, Mudinepalli Mandol, Krishna Distt., Andhra Pradesh of M/s. Sriba Industries Ltd., 703, Sriniketan Colony, Road No. 3, Banjara Hills, Hyderabad - 500 004 [F. No. 205/81/2000-IT (A-II)]
3 × 800 KW Neora Hydro Electric	2001-2002 to		SO 712	21-3-2001
Project on the river Neora, Distt.	2003-2004
Darjeeling of M/s. Neora Hydro Ltd., FMC Fortuna, 234/3A, A.J.C. Bose Road, Calcutta-700 020
Development of Mundra Port on
BOOT Basis by M/s. Gujarat Adani
Port Ltd., “ADANI HOUSE” Shrimali Society, Near Mithakhali Circle, Navarangpura, Ahmedabad - 380 009 [F.No. 205/16/2000-IT(A-II)]
Cellular Mobile Telephone Service in	2001-2002 to		SO 943	20-4-2001
Kolkata of M/s. Spice Cell Ltd., White	2003-2004
House, 3rd Floor, 119, Park Street, Calcutta-700016 under the license agreement No. 842-20/93-TM dated 30-11-1994 between President of India, acting through Director (TM-I), Department of Telecommunication and M/s. Indian Telecom (P.) Ltd. [F.No. 205/76/2000-IT(A-II)]
Project of Basic Telephone Service
in Andhra Pradesh by M/s. Tata Tele-
services Ltd., Jeevan Bharti, Connaught Circus, New Delhi-110001, in respect of the license granted by Department of Telecommunication on 4-11-1997 [F.No. 205/64/98 Vol. II)]
500 MW Lignite based thermal power	2002-2003 to		SO 944	20-4-2001
station at Jayakondam, Distt.	2004-2005
Perambulur, Tamil Nadu of M/s. Jayakondam Power (P.) Ltd., No. 38, Dr. Karuppiah Nagar, Jayakondam, Udaypalam Taluk, Perambulur district, Tamilnadu-621802 [F.No. 205/190/99 Pt-IT (A-II)]
48 MW Combined Cycle power plant	2002-2003 to		SO 1080	30-4-2001
at Sancoale, Goa of M/s. Reliance	2004-2005
Salgaonkar Power Company Ltd., Kamat Centre, 2nd Floor, D.B. Bandodkar Marg, Panaji, Goa-403001
Project of infrastructure provider	2001-2002 to		SO 1081	30-4-2001
Category I of M/s. Reliance Infocom	2003-2004
Ltd., 2nd Floor, Shree Ram Mills Premises, Ganpatrao Kadam Marg, Worli, Mumbai-400013 vide Registration certificate No. 30/2001, dated 12-2-2001 issued by the Department of Tele-communication (Basic services group)
Cellular Mobile Telephone Services	2002-2003 to		SO 1082	30-4-2001
in Assam, Bihar, Himachal Pradesh,	2004-2005
Madhya Pradesh, N.E., Orissa, West Bengal under the license dated 12-12-1995 and Telephone Service in Gujarat Service Area by M/s. Reliance Telecom Ltd., 3rd Floor, Maker Chambers IV, 222, Nariman Point, Mumbai-400021 under the license dated 18-3-97, issued by the Department of Telecommunication
470MW Combined Cycle Captive
Co-generation Power Project of M/s.
Reliance Utilities and Power Ltd., 3rd Floor, Maker Chambers IV, 222, Nariman Point, Mumbai-400021. [F. No. 205/40/98-IT(A-II), Part II]
2 × 250 MW Jamnagar Petcoke
based Thermal Power Station in
Gujarat of M/s. Reliance Power Ltd., 3rd Floor, Maker Chambers IV, 222, Nariman Point, Mumbai-21. [F.No. 205/156/99-IT(A-II), Vol. I]
Project of construction/laying and use of Captive Port under agreement dated 15th September, 1998 with Gujarat Maritime Board by M/s. Reliance Ports and Terminals Ltd., 3rd Floor, Maker Chambers IV, 222, Nariman Point, Mumbai-400021. [F.No. 205/48/98-IT(A-II), Part II]
Stage I (4×250 MW) Tehri Hydro	2001-2002 to		126/2001	16-5-2001
Electric Project along with associated	2003-2004		[F. No. 205/18/2001-IT(A-II)]
transmission system in Uttar Pradesh/Uttranchal by M/s. Tehri Hydro Deve-lopment Corpn. Ltd., 4th Floor, A-Wing, Kribhco building, Noida-201301
18 MW (4 × 4.5 MW) Wind Farm
Power Project at Vankusawade in
Satara Distt. Maharashtra by M/s. Karma Energy Ltd., Empire House, 214, Dr. D.N. Road, Ent. A.K. Nayak Marg Fort, Mumbai-400 001 [F.No. 205/33/2001-IT(A-II)]
220 MW Naphtha based power	2002-2003 to		SO 1271	22-5-2001
project and generation of power at	2004-2005
Tanir Babi, Mangalore by M/s. Tanir Babi Power Company (P.) Ltd., Skip House, 25/1, Museum Road, Bangalore-560 025 [F.No. 205/70/98-IT(A-II - Vol. 1)]
2×260 MW Coal fired thermal power	2002-2003 to		SO 1272	22-5-2001
project at Ramagundam, Distt.	2004-2005
Karimnagar, Andhra Pradesh of M/s.
BPL Power Projects (AP) Ltd., 8-2-583/3, Road No. 9, Banjara Hills, Hyderabad - 500034
Augmentation to Water Supply
Scheme to K.R. Nagar Town with
Cauveri river as source, by M/s. S.M.S. Paryavaran (P.) Ltd., under the agreement dated 13th October, 2000 between Chief Engineer, Karnataka Urban Water Supply and Drainage Board and M/s. S.M.S. Paryavaran (P.) Ltd. 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034 [F.No. 205/97/99-IT(A-II), Vol. I]
Development of Dheeraj Presidency
Housing Project at Malad, Mumbai by
M/s. Group Housing Development Corporation (P.) Ltd., Ground Floor, Dheeraj Vihar, Service Road, Village Mogra, Jogeshwari (East), Mumbai-400 060 as approved by the Brihanmumbai Mahanagar Palika [F.No. 205/22/2001-IT(A-II)]
Development of Dheeraj Kirti Housing Project at Malad, Mumbai by M/s. Prithvi Realtor & Capital (P.) Ltd., Paramount, Pali Arcade, Pali Naka, Bandra (West), Mumbai-400 050, as approved by the Municipal Corporation of Greater Mumbai. [F.No. 205/25/2001-IT(A-II)]
Development of Dheeraj Upvan Housing Project at Village Magathane Borivale (East), Mumbai by M/s. Sappire Land Development (P.) Ltd., Ground Floor, Dheeraj Apartments, P.P. Dias Compound, Natwar Nagar Road No. 1, Jogeshwari (East), Mumbai-400 060 as approved by the Brihanmumbai Mahanagar Palika [F. No. 205/26/2001-IT(A-II)]
Development of Dheeraj Presidency Housing Project at Borivale, Mumbai by M/s. Awas Developers & Constructions (P.) Ltd., as approved by the Brihanmumbai Mahanagar Palika, Paramount Pali Arcade, Pali Naka, Bandra (West), Mumbai-400 050 [F.No. 205/27/2001-IT(A-II)]
Construction and Commissioning of
10.25 MLD Water Treatment Plant at
Chikhali by M/s. S.M.S. Paryavaran (P.) Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B-1/16 of 1996-97 dated 15-7-1996 between Execu-tive Engineer, Environmental Engineering Works Division No. 1, Akola, Maharashtra Water Supply and Sewerage Board and M/s. S.M.S. Paryavaran (P.) Ltd.
Installation and Commissioning of 2.15 MLD Water Treatment Plant at Manali by M/s. S.M.S. Paryavaran (P.) Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034 under the Agreement No. 7 of 1997-98 dated 3-9-1996 between Executive Engineer, Irrigation and Public Health Department, Himachal Pradesh and M/s. S.M.S. Paryavaran (P.) Ltd.
Construction and Commissioning of Conventional Type 7.7 MLD Water Treatment Plant at Udgir by M/s. S.M.S. Paryavaran (P.) Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034 under the Agreement No. B-1/17 of 1996-97 dated 28-2-1997 between Executive Engineer, Works Division No. 2, Nanded, Maharashtra Water Supply and Sewerage Board and M/s. S.M.S. Paryavaran (P.) Ltd.
Augmentation to Buldhana Water Supply Scheme - Construction of 25 lac litres ESR and distribution system by M/s. S.M.S. Paryavaran (P.) Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034 under the Agreement No. B.1-4/97-98, dated 12-9-1997 between Executive Engineer, Environment Division No. 1, Akola, Maharashtra Water Supply and Sewerage Board and M/s. S.M.S. Paryavaran (P.) Ltd.
Augmentation to Nachangaon,
Gunjkheda and Hiwra Regional Rural
Water Supply Scheme by M/s. S.M.S. Paryavaran Private Limited, 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034 under the Agreement No. B-1/52 of 1997-98, dated 24-12-1997 between Executive Engineer, Maharashtra Jeevan Pradhikaran Works Division, Wardha and M/s. S.M.S. Paryavaran (P.) Ltd.
Augmentation to Karanja Water Supply Scheme by M/s. S.M.S. Paryavaran (P.) Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034 under the Agreement No. B-1/53 of 1997-98 dated 24-12-97 between Executive Engineer, Maharashtra Jeevan Pradhikaran Works Division, Wardha and M/s. S.M.S. Paryavaran (P.) Ltd.
Khapoli Sewerage Scheme - Construction and Commissioning of Sewerage Treatment Plant of 28.50 MLD capacity at Khapoli by M/s. S.M.S. Paryavaran (P.) Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034 under the Agreement No. B-1/6 of 1998-99, dated 13-5-1998 between Executive Engineer, Maharashtra, Jeevan Pradhikaran Works Division, Panvel and M/s. S.M.S. Paryavaran (P.) Ltd.
Water Supply Scheme for Buldhana Tours & Surrounding 13 villages - Construction and Commissioning of 19 MLD Water treatment plant, raw water pump with connecting main by M/s. S.M.S. Paryavaran (P.) Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034 under the Agreement No. B-1/13 of 1998-99, dated 15-5-1998 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Buldhana and M/s. S.M.S. Paryavaran (P.) Ltd.
Augmentation of Water Supply
Scheme to Chamunde Nandikeshwar
Temple and adjoining villages - Construction and commissioning of 2.44 MLD Water treatment plant by M/s. S.M.S. Paryavaran (P.) Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034 under the Agreement No. 147 of 98-99, dated 27-6-1998 between Executive Engineer, Irrigation & Public Health Division, Dharamshala (HP) and M/s. S.M.S. Paryavaran (P.) Ltd.
Sirasgaon Village Water Supply Scheme by M/s. S.M.S. Paryavaran Private Limited, 216 Vats Market (behind Shiva Market), Pitampura, Delhi-110034 under the Agreement No. B-1/26 of 1998-99, dated 3-8-1998 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Wardha and M/s. S.M.S. Paryavaran Private Limited.
Augmentation to Karjat Water Supply Scheme - Construction and Commissioning of 8.52 MLD Water treatment plant and distribution ESR/GSR by M/s. S.M.S. Paryavaran Private Limited, 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034 under the Agreement No. B-1/12 of 1999-2000, dated 19-1-1999 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Panvel and M/s. S.M.S. Paryavaran Private Limited.
Rural Group Water Supply Scheme for Morkhed and seven other villages by M/s. S.M.S. Paryavaran Private Limited, 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034 under the Agreement No. B-1/12 of 1999-2000, dated 11-5-1999 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Khamgaon and M/s. S.M.S. Paryavaran Private Limited.
Regional Rural Water Supply
Scheme for Khambi, Siregaon and
group villages by M/s. S.M.S. Paryavaran (P.) Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034 under the Agreement No. B-1/7 of 1999-2000, dated 11-5-1999 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Bhandara and M/s. S.M.S. Paryavaran (P.) Ltd.
Regional Rural Water Supply Scheme for Arjuni Mor and Group Villages by M/s. S.M.S. Paryavaran (P.) Ltd., 216, Vats Market (behind Shiva Market), Pitampura, Delhi-110034, under the Agreement No. B-1/12 of 1999-2000, dated 29-5-1999 between Executive Engineer, Maharashtra Jeevan Pradhikaran, Works Division, Bhandara and M/s. S.M.S. Paryavaran (P.) Ltd.
Designing, providing, constructing and commissioning of Water Treatment Plant for 16 MLD capacity at Sy. No. 85, Duhu Road Cantonment, Pune by M/s. S.M.S. Paryavaran (P.) Ltd., 216, Vats Market (behind Shiva Market) Pitampura, Delhi-110034.
Development of Dheeraj Valley	2001-2002 to		SO 1687	27-6-2001
(Bldg. Nos. 1, 2 and 3) and Dheeraj	2003-2004
Residency (Bldg No. 11, Wing C) Housing Project at Goregaon, Mumbai by M/s. Satyam Realtor (P.) Ltd. Ground Floor, Dheeraj Apartments, P.P. Dias Compound, Natwar Nagar Road No. 1, Jogeshwari (East), Mumbai - 400 060 as approved by the Brihanmumbai Mahanagarpalika and Slum Rehabilitation
Installation of Multi-level Car Park-	2001-2002		SO 1688	27-6-2001
ing System (Parkomat) within the city
of Calcutta by M/s. Sim Park Infrastructure (P.) Ltd. under the agreement dated 8-11-1999 between Calcutta Municipal Corporation and M/s. Simplex Projects Ltd. 12/1B, Lindsay Street, Calcutta - 700 087
Development of Dheeraj Heights	2001-2002 to		SO 1689	27-6-2001
(Bldg. No. 2) and Dheeraj Residency	2003-2004
(Bldg. No. 11, Wing A&B) Housing Projects at Andheri and Goregaon, Mumbai by M/s. Dinshaw Trapinex Builders (P.) Ltd., Ground Floor, Dheeraj Apartments, P.P. Dias Compound, Natwar Nagar Road No. 1, Jogeshwari (E), Mumbai - 400 060, as approved by the Brihanmumbai Maha-nagarpalika and Slum Rehabilitation Authority
Project of National Long Distance	2001-2002 to		SO 1690	27-6-2001
Service of M/s. Reliance Communica-	2003-2004
tion (P.) Ltd., “Brindavan” 4th floor, Shree Ram Mills Premises, Ganpatrao Kadam Marg, Worli, Mumbai - 400 018, under the award of license of Department of Telecommunication dated 4-5-2001 from F. No. 10-21/2001-BS-I
10 × 40 MV Shree Maheshwar	2002-2003 to		SO 1691	27-6-2001
Hydroelectric Power Plant on river	2004-2005
Narmada, Village Mandleshwar, Distt. Khargone in Madhya Pradesh by M/s. Shree Maheshwar Hydel Power Corporation, “Avadh” Avadhesh Parisar, G.K. Marg, Worli, Mumbai - 400 018
2 × 10.589 MW Power project at	2001-2002 to		SO 1693	27-6-2001
Kasargod, Kerala by M/s. Kasargod	2003-2004
Power Corporation (P.) Ltd., 5-332, Bare Village, Kasargod District, Kerala
Development, maintenance and	2001-2002 to		SO 1884	18-7-2001
operation of providing domestic value	2003-2004
added closed user group 64KBPS, VSAT data network service by M/s. Essel Shyam Communication Ltd., C-138, Naraina Indl. Area, Phase-I, New Delhi-28 under the license agreement No. 815-25/94-TM, dated 28-3-1995 and a tripartite agreement dated 28-9-1997 between M/s. Rama Associates Ltd., Government of India, acting through Director (VAS-III), (earlier TM-I) Department of Telecommunication and M/s. Essel Shyam Communication Ltd.
Development of major bridge on	2001-2002 to		SO 1885	18-7-2001
Solapur Beed, Osmanabad -	2003-2004
Aurangabad Road, across river Manjra, near Paragaon Village on BOT basis by M/s. Rajdeep Road Developers (P.) Ltd. “Rajdeep House” Savedi Road, Ahmednagar - 414001 under agreement dated 28th May, 1999 between M/s. Ashoka Buildcon (P.) Ltd., M/s. Rajdeep Road Developers (P.) Ltd. and Government of Maharashtra.
Global Mobile Personal Communica-	2001-2002 and		SO 1886	18-7-2001
tion by Satellite Service in India by	2002-2003
M/s. Shyam Aces (India) (P.) Ltd., A-60, Naraina Industrial Area, Phase-1, New Delhi-110028, under letter of Intent No. 800-54/2000-VAS, dated 19-1-2001
250 MW Lignite Based Power Pro-	2001-2002 to		SO 2057	23-7-2001
ject at Neyveli, Tamil Nadu by	2003-2004
ST-CMS Electric Company Pvt. Ltd., Uthangal Village, U. Mangalam Village via Virudachalam Taluk, Cuddalore District-607804
Power Generation Projects namely,	2002-2003 to		300/2001	21-9-2001
Tarapur Atomic Power Project, Units	2004-2005		[F. No. 205/13/98-IT (A-II)]
3 & 4 - (1000 MW) Maharashtra; Kaiga Atomic Power Project, Units 1 & 2 - (440 MW); Karnataka and Rajasthan Atomic Power Project, Units 3 & 4 (440 MW), Rajasthan by M/s. Nuclear Corporation of India Ltd., 424-425, World Trade Centre, Barakhamba Lane, Connaught Place, New Delhi - 110001
Cellular Mobile Telephone Service	2002-2003 to		302/2001	21-9-2001
in Tamilnadu Circle of M/s. Aircel	2004-2005		[F.No. 205/178/99-IT(A-II)]
Ltd., 19, Cathedral Garden Road, Nungambakkam, Chennai-600 034.
Power Generation Project at	2002-2003 to		303/2001	21-9-2001
Khaperkheda Thermal Power Project(Units 3 & 4) of Maharashtra State Electricity Board for generation of 210 MW power by each Unit at Khaperkheda, Nagpur, by M/s. Maharashtra State Electricity Board, “Prakashgad” Bandra (East), Mumbai-400051	2004-2005		[F. No. 205/2/98-IT (A-II)]
Project of Telecommunication Ser-	2002-2003 to		304/2001	21-9-2001
vice (Cellular) in executing the license	2004-2005		[F. No. 205/51/98-IT (A-II)]
granted by the DOT for the State of Haryana, UP (West) and Kerala Telecom Circles by M/s. Escotel
Mobile Communications Ltd., A-36, Mohan Co-operative Industrial Estate, Mathura Road, New Delhi-110044.
Basic Telephone Service in the	2002-2003 to		305/2001	21-9-2001
State of Madhya Pradesh & Cellular	2004-2005		[F. No. 205/4/98 - IT (A-II)]
Mobile Telephone Service in the State of Himachal Pradesh of M/s. Bharati Telenet Ltd., Qutab Ambience (Near Qutab Minar), H-5/12, Mehrauli Road, New Delhi-110030.
2 × 130 MW Thermal power plant	2002-2003 to		318/2001	4-10-2001
at Toranegallu, Bellary Distt.	2004-2005		[F. No. 205/28/98-IT(A-II)]
Karnataka by M/s. Jindal Tractebel Power Company Limited, Jindal Mansion, 5A, G. Deshmukh Marg, Mumbai
Cellular Mobile Telephone Service in	2002-2003 to		319/20011	4-10-2001
local area served by Madras Telephone	2004-2005		[F. No. 205/4/2000-IT (A-II)]
District, Maraimalai Nagar Export Processing Zone (MEP 2), Minzur and Mahabalipuram by Bharti Mobinet Ltd. (formerly M/s. Skycell Communica-tions Ltd.), under the license agreement No. 842-19/93-TM dated 30-11-1994 between President of India, acting through Director (TM-1), Department of Communication and M/s. Skycell Communication Pvt. Ltd.
HFCL Infotech Ltd., C-25, Industrial	2001-2002 to		366/2001	13-12-2001
Area, Phase-2, S.A.S. Nagar, Mohali-160055 (Punjab) (Formerly known/approved as M/s. Essar Commivision Ltd., 1st Floor, Essar House, Maharishi Keshavrao Khoday Marg, Mahalaxmi, Mumbai-400034), for their project of providing Telephone Services in Punjab Circle vide Licence No. 17-15/95/BS-II/Punjab, dated 7-11-1997.	2003-2004		[F.No. 205/42/98-IT(A-II) Vol. I]
2×125 MW Lignite based power plant	2002-2003 to		370/2001	24-12-2001
at Surat by Gujarat Industries Power	2004-2005		[F.No. 205/68/98-IT(A-II)]
Company Limited, Baroda
Cellular Mobile Telephone Service	2002-2003 to		376/2001	28-12-2001
in Mumbai of M/s BPL Mobile	2004-2005		[F.No. 205/58/98-IT(A-II)]
Communications Ltd., Systems House, Palakkad, Kerala-678007, under the licence agreement No. 842-17/93-TM dated 30-11-1994 between President of India, acting through Director (TM-I), Department of Telecommunications and M/s BPL Systems and Projects Ltd.
Cellular Mobile Telephone Service	2002-2003 to		377/2001	28-12-2001
in Delhi by M/s Bharti Cellular Ltd., D-148, Okhla Industrial Area, Phase-I, New Delhi-110090, under Licence agreement No. 842-13/93/TM.I dated 29-11-1994 between President of India acting through Director (TM.I) Department of Telecommunication and M/s Bharti Cellular Ltd., New Delhi.	2004-2005		[F.No. 205/5/98-IT(A-II)]
86 MW Malana Hydro Electric Project	2002-2003 to		1/2002	3-1-2002
at Jari, Kullu Distt. Himachal	2004-2005		[F. No. 205/62/98-IT(A-II) Vol. I]
Pradesh by M/s. Malana Power Com-
pany Limited, Bhilwara Towers, A-12, Sector I, Noida - 201301.
235 MW combined cycle based	2002-2003 to		SO 112	3-1-2002
power plant at Jegurupadu, Andhra	2004-2005
Pradesh by M/s. G.V.K. Industries Limited, Kohinoor, Road No. 1, Banjara Hills, Hyderabad
†Gujarat Power Gen Energy Corpo-	2002-2003 to		SO 933	26-2-2002
ration Ltd., 6th Floor, ‘Chanakya’	2004-2005
Off. Ashram Road, Ahmedabad - 380 009 for their project 655 MW Dual Fuel combined Cycle Power Plant at Paguthan Village in the Distt. of Gujarat
North Eastern Electric Power Corpo-	2002-2003 to		SO 934	6-3-2002
ration Ltd., Brookland Compound,	2004-2005
Lower New Colony, Laitumkhrah, P.B. No. 79, Shillong -793003 for their projects Rangandi Hydro Electric Power Project 3 × 135 mw located at Arunachal Pradesh and Doyand Hydro Electric Power Project 3 × 25 mw located at Nagaland
Power Generation Project at Basin	2002-2003 to		SO 935	6-3-2002
Bridge, Chennai, Tamil Nadu for	2004-2005
generation of 4 × 50 mw (200 mw) Diesel Engine Power Station of GMR Power Corporation (P.) Ltd., Bangalore - 560025
Sardar Sarovar Narmada Nigam Ltd.,	2002-2003 to		SO 1713	26-4-2002
Block No. 12, 1st Floor, New	2004-2005
Sachivalaya Complex, Gandhinagar - 382010 for their projects (i) dam across the Narmada River near Navgam, Gujarat, (ii) Main Canal, (iii) Branch Canals, (iv) Hydro Based Power- 1450 MW.
32.7 MW Power Plant Konkepudi	2000-2001 to		SO 1714	2-5-2002
Village, Pedana Mandal, Machilipatnam,	2002-2003
Krishna District, Andhra Pradesh by R.V.K. Energy (P.) Ltd., 1st Floor, SDE Serena Chambers, Road No. 7, Banjara Hills, Hyderabad - 500034
335 MW Liquid Fuel based Power	2002-2003 to		SO 1715	2-5-2002
Generation Project at Kondapalli IDA,	2004-2005
Krishna Distt. (AP) by Lanco Kondapalli Power Ltd., Lanco House, 141, Avenue, 8, Banjara Hills, Hyderabad - 500034
Fascel Ltd., 6th Floor, Sakar II,	2002-2003 to		SO 1716	8-5-2002
Ellisbridge, Ahmedabad - 380006 for	2004-2005
their project of providing Cellular Mobile Telephone Services in Gujarat Circle as per licence agreement No. 842-58(B)/95-VAS dated 11th January, 1996 between President of India through Director (VAS-I) Department of Telecommunication and M/s Fascel Ltd.
Developing, maintaining and operat-	2001-02 to		SO 2034	23-5-2002
ing bulk liquid storage terminals at	2003-04
New Mangalore Port by M/s. Universal Agro Produce Exports (P.) Ltd., 76, C.P. Ramasamy Road, Alwarpet, Chennai - 600 018, under the agreement dated 13-6-1967 between M/s. Universal Agro Produce Exports (P.) Ltd. and the trustees of the Port of New Mangalore.
Developing, maintaining and operat-	2001-02 to		SO 2035	23-5-2002
ing bulk liquid storage terminals at	2003-04
Jawahar Lal Nehru Port by M/s. Viraj Agro Products (P.) Ltd., 76, C.P. Ramasamy Road, Alwarpet, Chennai - 600 018, India, under the agreement dated 22-10-1999 between M/s. Viraj Agro Products (P.) Ltd. and the trustees of the Port of Jawahar Lal Nehru Port.
Reliable Internet Services Ltd., 1st	2001-02 to		SO 2114	4-6-2002
Floor, Gopal Das Bhavan, 28,	2003-04
Barakhamba Road, New Delhi-110001 for their project of providing for Cellular Mobile Telephone Services at Kolkata Metro Service Area as per Agreement No. 842-385/2001-VAS Kolkata dated, 27th September, 2001.
†Samalpatti Power Company Private	2002-03 to		SO 2603	30-7-2002
Ltd., Sreyas Virat, No. 14, Ist Floor,	2004-05
3rd Cross Road, Raja Annamalapuram, Chennai-600028 for their project of 7×15.094mw (105.66 mw) at Samalpatti in the State of Tamil Nadu.
Nhava Sheva International Container	2002-03 to		SO 2604	1-8-2002
Terminal Ltd., Mumbai for their	2004-05
project of construction of a new 600 quay length Container Terminal at Navi Mumbai
BPL Mobile Cellular Ltd., (formerly	2002-03 to		SO 2675	7-8-2002
known as BPL US West Cellular Ltd.)	2004-05
BPL Centre, 1045/46, Avinashi Road, Coimbatore-648 018 for their project of Mobile Telephone Service in the Circles of Kerala, Tamil Nadu (excluding Chennai but including Pondicherry), Maharashtra (excluding Mumbai but including Goa)
Karnataka Power Corporation Limited,	2002-03 to		SO 2749	12-8-2002
Shakthi Bhawan, No. 82, Race	2004-05
Course Road, Bangalore - 560 001 for their project Bhadra Right Bank Canal Power House (1×6 MW), Sharavathi Gerusoppa Tail Race Project (4 × 60 MW) and Kondasalli Dam Power House (3×40 MW)
Hughes Telecom (India) Ltd., Ispat	2001-02 to		SO 3132	19-9-2002
House, B.G. Kher Marg, Worli,	2003-04
Mumbai-400 018 for their project
of Basic Telephone Service in Maharashtra Telecom Circle (including Mumbai and Goa) under licence agreement No. 17-11/95-BSII dated
30-9-1997 between President of India, acting through Director (CS), Department of Telecommunication and M/s. Hughes Telecom (India) Ltd.
Rajahmundry Expressway Ltd.,	2001-02 to		SO 3133	19-9-2002
Punj Lloyd House, 17-18, Nehru Place,	2003-04
New Delhi-110 019 for their project of developing, maintaining and operating of 4 lane carriageway from 200 km. to 253 km. on Vijayawada-Visakhapatnam section on National Highway No. 5 in Andhra Pradesh on BOT basis
Adani Port Ltd., Shrimali Society,	2002-03 to		SO 3314	23-9-2002
NR Methakali Circle, Navrangpura,	2004-05
Ahmedabad-380 009, for their project
of construction of Jetty/Wharf, Quay at Port at Navinal Island, Mudra Taluk, Kachchli Distt. Gujarat
GMR Tuni Anakapalli Expressways	2002-03 to		SO 3583	22-10-2002
Pvt. Ltd., 6-3-866/868, Green Lands,	2004-05
Begumpet, Hyderabad - 500 016 for their project of Tuni Anakapalli Road Project (4-Laning of Tuni Anakapalli on NH-5) as per agreement with the National Highways Authority of India dated 9-10-2001
†Orissa Power Generation Corpora-	2002-03 to		SO 3658	22-10-2002
tion Limited, 6th Floor, Alok Bharati	2004-05
Office Complex, Sahib Nagar,
Bhubaneswar - 751 007 for its Project 2 × 210 MW (for unit 3 & 4) of Coal fired thermal power station in the IB Valley area of Orissa
Chennai Container Terminal	2001-2002 to		SO 3659	29-10-2002
Limited, Mumbai for their project of	2003-2004
development and management of
Chennai Container Terminal as per their agreement with the Chennai Port Trust
Power Grid Corporation of India	2002-2003 to		SO 3828	21-11-2002
Ltd., Hemkunt Chamber, 89, Nehru	2004-2005
Place New Delhi - 110019 for their project of Telui Hydro Electric Project associated transmission system.
GMR Fambram Tindivanam	2002-2003 to		SO 3829	21-11-2002
Expressways (P.) Ltd. 6-3-866/868,	2004-2005
Lane Opp. to Greenlands Guest House, Begumpet, Hyderabad-500016 for their project of strengthening of the existing 4 lanes from km.28/0 to km. 67/0 and widening of the existing 2 lanes from km 67/0 to km 121/0 to 4 lane dual carriageway and strengthening thereof on BOT basis.
Spice Communications Ltd., 13th	2002-2003 to		SO 3831	22-11-2002
floor, Modicorp Tower, 98, Nehru	2004-2005
Place, New Delhi-110019 (Formerly M/s Modicom Network Ltd., Delhi) for their project of providing cellular services in the State of Punjab and Karnataka as per license agreement Nos. 842-65(B)-VAS (Punjab Circle) dated 9-9-1996 and 842-53(A) 95-VAS (Karnataka Circle) dated 9-9-1996.
Construction of four lane Road Over	2002-2003 to		SO 3833	27-11-2002
Bridge (including its approaches,	2004-2005
improvement of entry and exit points,
service road and allied works) on Delhi Agra Railway Line in place of existing Level Crossing No. 577/A at Faridabad New Town Railway Station (near Bata Chowk) in Faridabad on BOT basis by M/s. TCI Infrastructure Finance Limited, Meghalaya Tower, Church Road, Jaipur-302001.
Sterling Cellular Limited, Chennai	2002-2003 to		SO 3834	27-11-2002
for their project of providing cellular	2004-2005
mobile telephone services in Delhi region as per license agreement No. 842-22/93-TM dated 30-11-1994.
The project of providing Cellular	2001-2002 to		SO 3835	29-11-2002
Mobile Telephone Service by M/s. Aircel Digilink India Limited, C-48, Okhla Industrial Area, Phase-II, New Delhi under the license agreement No. 842-64(A)/95-VAS, dated 28-12-1995 for Haryana Circle, license agreement No. 842-62(A)/95-VAS, dated 28-12-1995 for U.P. (East) Circle & license agreement No. 842-63(A)/95-VAS, dated 1-8-1996 for Rajasthan Circle.	2003-2004
Ideal Road Builders Ltd., 506, Datta	2001-2002 to		SO 3836	29-11-2002
Shram, Hindu Colony, Lane No. 1, Dadar, Mumbai-400014 for their project for Improvement and Maintenance of Thane Bhiwandi Bypass including widening of existing 2 lane road to 4 lane road and construction of New 2 lane Bridge on Kasheli Creek in Thane District, as per Maharashtra Agreement dated 21st September, 1998 and Construction of Additional Two lanes with Tunnel including strengthening existing weak two lane stretch on NII-4 from km. 773/0 to km 781/0 in Khambatki Ghat between Pune and Satara as per Agreement with GOI & GOM dated 16th November, 1998.	2003-2004
BSES Telecom Limited, Internet Ser-	2002-03 to		364/2002	9-12-2002
vice Provider (ISP) division, E-7, MIDC Area, Andheri (East), Mumbai for providing Internet Services on Dial Up and Broadband Network (b) Data Centre facilities and (c) International Satellite Gateway for data transfer under the license agreement No. 820-328/2000-LR dated 31-5-2000 between President of India, acting through Asstt. Director General (LR-I), Department of Telecommunication and M/s. BSES Telecom Limited, Mumbai.	2004-05		[F. No. 205/55/2001-IT(A-II)]
L&T Transportation Infrastructure	2002-03		11/2003	10-1-2003
Ltd., Chennai for their project of	to 2004-05		[F.No. 205/66/1998-IT(A-II)]
design, construction, maintenance and operation of 28 Km. Coimbatore Bypass on NH-47 and an additional two lane bridge across River Noyyal as per tripertite agreement dated 3-10-1997 between the President of India, the Governor of Tamil Nadu and the applicant-company.
Pipavav Railway Corporation (P.) Ltd.,	2001-02		15/2003	15-1-2003
B-1, Maharaja Palace, University Road, Navrangpura, Ahmedabad-380 009 for their project of Broad Gauge Rail Link from Surendranagar to Pipavav in the State of Gujarat.	to 2003-04		[F.No. 205/12/2002-IT(A-II)]
Andhra Expressway Ltd., Punj Lloyd	2002-03 to		24/2003	28-1-2003
House, 17-18, Nehru Place, New Delhi- 110 019 their project of strengthening of the existing 2 lanes from Km. 253/0 to Km. 300/0 and widening thereof to 4 lane dual carriageway on Dharmavaram-Tuni section on NH-5 in Andhra Pradesh on BOT basis.	2004-05		[F. No. 205/15/2002-IT(A-II)]
L&T Infocity Ltd., I-Q4-A1, 1st Floor,	2002-03 to		25/2003	28-1-2003
Cyber Towers, HITEC City, Madhapur, Hyderabad - 500 081 for their project of development, maintenance and operation of an industrial park dealing with Software Supply Services; Business and Management, Technical consultancy services in Madhapur Village, Distt. Ranga Reddy, Andhra Pradesh as notified in Notification No. 130/2001 dated 22-5-2001 issued by the Ministry of Finance.	2004-05		[F. No. 205/43/2001-IT (A-II)]
Bharati Telesonic Ltd., H-5/12,	2002-03 to 2004-05		52/2003	13-3-2003
Mehrauli Road, New Delhi - 110 030			[F. No. 205/30/2002-IT(A-II)]
for their project of Domestic Long Distance Telephony Service in India and International Long Distance Telephony Service as per licence agreements bearing numbers 10-25/2001-BS-I(01) and 10-07/2002-BS-I(ILD-02) and dated 29-11-2001 and 14-3-2002 respectively with the Department of Tele-communications, Government of India.
Gujarat State Energy Generation Ltd.,	2002-03 to 2004-05		55/2003	27-3-2003
Block 15; 3rd Floor, Udyog Bhawan, Sector-11, Gandhinagar-382041 for their project of 156.1 MW gas based Combined Cycle Power Project at Hazira, Distt. Surat, Gujarat.			[F.No. 205/188/1999-IT(A-II)]
M/s. BSES Andhra Power Limited,	2004-05 to 2006-07		77/2003	3-4-2003
6-3-1090/A, Campus Capri Apartments, Somajiguda, Hyderabad-500 082 for their 220 MW Combined Cycle Power Project at Samalkot, East Godavari District, Andhra Pradesh.			[F.No. 205/11/2001-IT(A-II)]
Tata Teleservices Ltd., 10th Floor, Tower 1, Jeevan Bharati, 124, Connaught Circus, New Delhi-110 001 for their project of providing basic telephone services in Delhi, Gujarat, Karnataka and Tamil Nadu Telecom Circles under the license agreement Nos. 18-57/2001-BS-II/DELHI dated 31-8-2001, 18-59/2001-BS-II/KARNATAKA dated 31-8-2001, 18-58/2001-BS-II/GUJARAT dated 31-8-2001 and 18-61/2001-BS-II/TAMIL NADU, dated 31-8-2001 between President of India, acting through Director (BS), Department of Telecommunication and the applicant company.	2002-2004 to 2005-2006	81/2003 10-4-2003 [F. No.205/58/2003-IT(A-II)]
Kakinada Seaports Ltd. (formerly Cocanada Port, Co. (P.) Ltd.), East India Chambers, 3rd Floor, 3, Village Road, Nungambakkam, Chennai - 600 034 for their project of operation and management of three existing berths along with the construction, operation and management of a fourth berth to be added later at Kakinada Port in Andhra Pradesh.	2001-02 to 2003-04	82/2003 16-4-2003 [F. No.205/37/2000-IT(A-II)]
Bharti Mobile Ltd., Qutab Ambience, Mehrauli Road, New Delhi-110030 (Formerly M/s. J.T. Mobile Ltd., Bangalore) for their project of providing cellular services in the States of Andhra Pradesh and Karnataka as per license agreement Nos. 842-52(A)/95/VAS (Andhra Circle), dated 22-12-1995 and 842-53(B)/96/VAS (Karnataka Circle) dated 18-10-1996.	2001-02 to 2003-04	83/2003 16-4-2003 [F. No.205/6/2000-IT(A-II)]
New Tirupur Area Development Corpn. Ltd., 85, Santhome High Road, Chennai 600 028, for their project of development of 185 MLD integrated water supply and sewage project involving (a) supply of potable water to wayside village, (b) supply of potable water to TM for domestic and non-domestic purpose, (c) offtake, treatment and disposal of sewage from TM, including low cost sanitation facilities within TM, and (d) supply of potable water to industries in the service area on BOT basis.	2002-03 to 2004-05	84/2003 16-4-2003 [F. No. 205/152/1999-IT(A-II)]
Narmada Infrastructure Construction Enterprise Ltd., Mount Poonamallee Road, Manapakkam, P.O. Box 979, Chennai-600 089 for their project to build, maintain and operate the 2nd Narmada bridge and transfer existing bridge as per Concession Agreement signed along with the Larson & Tubro Ltd. with Government of India and Government of Gujarat	2002-03 to 2004-05	128/2003 13-5-2003 [F. No. 205/103/99-IT(A-II)]
HPL Cogeneration Ltd., 3B, Shakespeare Sarani, Calcutta-700071 for their project of 116 MW Combined Cycle Cogeneration Power Plant at Haldia, West Bengal	2002-03 to 2004-05	129/2003 13-5-2003 [F. No. 205/143/1999-IT(A-II)]
Tidel Park Ltd., No. 4, Canal Bank Road, Taramani, Chennai-600 113 for their project of Development, Maintenance and Operations of Software Technology Park at Chennai for information technology/software technology, being an industrial park.	2003-04 to 2005-06	131/2003 21-5-2003 [F. No. 205/101/1999-IT(A-II)]
East Coast Consultants and Infrastructure Ltd.No. 4, Moors Road, Chennai-600 006 for their project to construct a bridge over river Amravathi on Build-Operate-Transfer (BOT) basis.	2002-03 to 2004-05	167/2003 8-7-2003 [F.No. 205/121/99-IT(A-II)]
Ahmedabad Mehsana Toll Road Company Limited, Gandhinagar - having its registered office at Secretary, Roads and Building Department, Government of Gujarat, Block No. 14, Second Floor, Sachivalaya, Gandhinagar - 380 010 for their project to widening and strengthening of State Highway No. 41 between the cities of Ahmedabad and Mehsana on BOOT basis.	2003-2004 to 2005-2006	168/2003 8-7-2003 [F.No. 205/8/2000-IT(A-II)- Vol.-I]
Vadodara Halol Toll Road Company Limited, Secretary, Roads and Building Department, Government of Gujarat, Block No. 14, Second Floor, Sachivalaya, Gandhi-nagar-380 010 for their project of widening and strengthening of National Highway No. 87 between Vadodara and Industrial town of Halol.	2002-03 to 2004-05	169/2003 8-7-2003 [F.No. 205/59/98-IT(A-II)- Vol. I]
L&T Western India Toll Bridge Limited, Mount Poonamaliee Road, Manapakkam, Post Box No. 979, Chennai 600 089 for their project of construction of a two lane bridge across river Watrak in Ahmedabad Vadodara Section No. NH-8 under Build, Operate and Transfer scheme	2002-2003 to 2004-2005	170/2003 14-7-2003 [F. No.205/173/99-IT(A-II), Vol.I]
Bangalore International Airport Limited (BIAL), MSIL House, 36, Cunningham Road , Bangalore-560052 for their project of developing an international airport at Devanahalli, near Bangalore in the State of Karnataka.	2003-2004 to 2005-2006	171/2003 14-7-2003 [F. No. 205/59/2002-IT(A-II)]
Noida Toll Bridge Company Limited, Sector 15A, Noida, near APEEJAY School, Noida UP-201301 and C/o IL&FS, India Habitat Centre, Core IV B, Fourth Floor, Lodhi Road, New Delhi for their project Delhi-Noida Bridge by linking Maharani Bagh with Sector 15A-16A of Noida area.	2002-2003 to 2004-2005	172/2003 14-7-2003 [F. No.205/23/98-IT(A-III), Vol. I]
Jaiprakash Hydro Power Limited, JA Annexe, 54 Basant Lok, Vasant Vihar, New Delhi - 110057 for their project of power generation of 300MW Hydro Electric Baspa II in Kinnaur Distt. of Himachal Pradesh	2002-2003 to 2004-2005	217/2003 12-9-2003 [F.No.205/77/99-IT(A-II)Vol-I]
Idea Cellular Ltd. (formerly Birla AT&T Communication Ltd.), Sumar Tower, Plot No. 18, Sector No. 11, Gandhinagar-382011 for their project of Cellular Mobile Telephone Service in the Maharashtra Circle as per Licence Agreement No. 842/57/95-VAS/A, dated 15-12-1999 and also in respect of Gujarat Circle vide Licence No. 842-58/95-AS-58A, dated 12-12-1995	2002-2003 to 2004-2005	219/2003 12-9-2003 [F.No.205/74/98-IT(A-II)Vol-I]
Reliance Infocom Ltd., Ahmedabad for their projects of providing Basic Telephone Services in 17 telecom circles (namely Andaman & Nicobar, Andhra Pradesh, Bihar, Delhi, Haryana, Himachal Pradesh, Karnataka, Kerala, Madhya Pradesh, Maharashtra, Orissa, Punjab, Rajasthan, Tamil Nadu, Uttar Pradesh (East), Uttar Pradesh (West) and West Bengal) and international long distance services as per agreements between President of India, acting through Director (BS), Department of Telecommunication and the applicant company.	2002-2003 to 2004-2005	277/2003 5-11-2003 [F.No.205/31/2002-IT(A-II)]

HFCL Infotel Ltd. (Formerly M/s. The Investment Trust of IndiaLtd.), Mashkur Building, No. 1, Krishnama Road, Nugambakkam, Chennai for their project of providing Telephone Services in Punjab Circle vide licence No. 17-15/95/BS-II/Punjab dated 7-11-1997. The approval was last made in the name of M/s. HFCL Infotel Ltd. with address C-25, Industrial Area, Phase 2, SAS Nagar, Mohali-160 055 (Punjab).	2004-05 to 2006-07	282/2003 11-11-2003 [F.No. 205/42/1998-IT(A-II) Vol. II]
Vemagiri Power Generation Ltd., 1005, 10th Floor, Dalamal Towers, 211, Free Press Colony, Journal Marg, Nariman Point, Mumbai-400 021 for their project 520 MW gas based power project at Vemagiri, East Godavari District, Andhra Pradesh.	2002-03 to 2004-05	284/2003 11-11-2003 [F.No. 205/5/2002-IT(A-II)]
GVK Jaipur Kishangarh Expressway Pvt. Ltd., Oasis, 5-8, Veer Vihar, Queens Road, Jaipur-302 021 Rajasthan for their project of widening of the existing2 lanes to 6 lanes divided carriageway facility including rehabilitation of existing 2 lanes from KM 273/500 to KM 363/885 on Jaipur and Kishangarh section of the National Highway No. 8 (NH-8) in the State of Rajasthan, on Build, Operate and Transfer (BOT) Basis.	2003-04 to 2005-06	295/2003 19-11-2003 [F.No. 205/45/2002-IT(A-II)]
GVK Industries Ltd., Kohinoor, Road No. 1, Banjara Hills, Hyderabad-500 034 for their project of 440 MW, Phase II gas based combined cycle power project at Jegurupadu, Andhra Pradesh.	2002-03 to 2004-05	296/2003 19-11-2003 [F.No. 205/36/1998-IT(A-II) Vol. III]
Gujarat Pipavav Port Limited, B-1, Maharaja Palace, University Road, Navrangpura, Ahmedabad-380 009 for their project of development, operation and maintenance of port at Pipavav, Gujarat on BOT basis as per agreement with the Gujarat Maritime Board.	2001-02 to 2003-04	300/2003 21-11-2003 [F.No. 205/37/98-IT(A-II) Vol.I]
Mapex Infrastructure Pvt. Ltd., 87/1, First Floor, Tanupukur Road, Dhakuria, Kolkata for their project of rehabilitation of existing 2 lane stretch and widening thereof to 4 lane dual carriageway between KM 517 to KM 581 on National Highway-2 in Panagarh-Palsit section in the State of West Bengal on Build, Operate and Transfer (BOT) Basis.	2002-03 to 2004-05	301/2003 21-11-2003 [F.No. 205/35/2002-IT(A-II)]
Emas Expressway Pvt. Ltd., ‘Everest House’ Flat No. 20C, 46C, Chowringhee Road, Kolkata-700 071 for their project of rehabilitation and strengthening of the existing 2 lanes from KM 581 to KM 646 and widening thereof to 4 lanes with dual carriageway on the existing Durgapur Expressway (Dankuni-Palsit Section of National Highway-2) in the State of West Bengal on Build-Operate-Transfer (BOT) Basis.	2003-04 to 2005-06	302/2003 21-11-2003 [F.No. 205/37/2002-IT(A-II)]
Mahakali Flyover Limited, Jog Centre, 28/1, Mumbai- Pune Road, Wakewadi, Pune-411 003 for their project of construction of six lane, 1453 M long flyover covering three junctions viz., Bahar, Gold Spot and Andheri-Kurla on the Western Express Highway, Mumbai on BOT basis.	2000-01 to 2002-03	303/2003 21-11-2003 [F.No. 205/19/2000-IT(A-II)]
Chennai Container Terminal Private Limited, Mumbai for their project of development and management of Chennai Container Terminal as per their agreement with the Chennai Port Trust.	2004-05 to 2006-07	304/2003 21-11-2003 [F.No. 205/51/2001-IT(A-II) Vol. I]

Bharti Telenet Limited, H-5/12, Mehrauli Road, New Delhi-110 030 for their project of providing Basic Telephone Services in Tamil Nadu, Haryana, Karnataka and Delhi vide Licence No. 18-43/2001-BS-II/Tamil Nadu dated 29th October, 2001; No.18-41/2001-BS-II/Haryana dated 8th October, 2001; No. 18-40/2001-BS-II/Karnataka dated 29th October, 2001; No. 18-42/2001-BS-II/Delhi dated 29th October, 2001		2002-03 to 2004-05	348/2003 16-12-2003 [F. No. 205/24/2002-IT(A-II)]
Bharti Cellular Ltd., H-5/12, Qutab Ambience (at Qutab Minar), Mehrauli Road, New Delhi-110 030 for providing Cellular Mobile Telephone Services in Maharashtra vide licence No. 842-381/2001-VAS dated 28th September, 2001; in UP(West) vide licence No. 842-381/2001-VAS/UP(West); in Mumbai vide licence No. 842-381/2001-VAS/Mumbai dated 28th September, 2001; in Kerala vide licence No. 842-381/2001-VAS/Kerala dated 28th September, 2001; in Tamil Nadu vide licence No. 842-381/2001-VAS/Tamil Nadu dated 28th September, 2001; in Haryana vide licence No. 842-381/2001-VAS/Haryana dated 28th September, 2001; in Madhya Pradesh vide licence No. 842-381/2001-VAS/Madhya Pradesh dated 28th September, 2001; in Gujarat vide licence No. 842-381/2001-VAS/Gujarat dated 28th September, 2001, all the aforementioned licence agreements entered into between the President of India acting through Asstt. Director General (VAS-I), Department of Telecommunications and the applicant. The applicant is already notified for providing Cellular Mobile Service in Delhi for providing Cellular Mobile Telephone Service vide notification No. 377/2001, dated 28th December, 2001 [F.No. 205/5/98-IT-(A-II) Vol. I]		2002-03 to 2004-05	349/2003 16-12-2003 [F. No. 205/28/2002-IT(A-II)]
Ashoka Infra Pvt. Ltd., Plot No. 417/418/419, Market Yard, Gultekadi, Pune-411 037 for their project of construction of major bridge across river Krishna near Sheri Nallah on the Sangli By-pass road and its approaches with toll rights on Build, Operate and Transfer (BOT) basis as per agreement dated 23-3-1999 between Government of Maharashtra, M/s. Ashoka Buildcon Pvt. Ltd. and M/s. Ashoka Infra Pvt. Ltd.		2000-01 to 2002-03	350/2003 16-12-2003 [F. No. 205/2/2001-IT (A-II)]
Andhra Pradesh Gas Power Corporation Ltd. 201, 2nd Floor, My Home Sarovar Plaza, Secretariat Road, Hyderabad for their project of State II (172 MW) dual fuel power plant at Vijjeswaram, Kovvur Mandal, West Godavari District, Andhra Pradesh		2004-05 to 2006-07	353/2003 19-12-2003 [F. No. 205/61/2000-IT(A-II) Vol. I]
Veeriah Non-Conven- tional Power Projects Ltd., Kurumaddali, Pamarru Mandal, Krishna District, Andhra Pradesh for their biomass based Power Generation Plant of 4 MW capacity in Kurumaddali Village, Pamarru Mandal, Krishna District, Andhra Pradesh		2002-03 to 2004-05	354/2003 19-12-2003 [F. No. 205/12/2003-IT(A-II)]
Ashoka Vastushilp Pvt. Ltd., 1/2, River View, Gharpure Ghat, Ashok Stambh, Nasik-422 002 for their project of construction of Railway Over Bridge on NH-6, near Village Nashirabad, Distt. Jalgaon, Maharashtra on Build, Operate and Transfer (BOT) basis as per agreement dated 16th November, 1998 amongst Government of India, Government of Maharashtra, Ashok Buildcon Private Limited and Ashoka Vastushilp Private Limited		2002-03 to 2004-05	331/2003 28-11-2003 [F. No. 205/110/99-IT(A-II) Vol. 1]
Information Technology Park Ltd., Whitefield Road, Bangalore, Karnataka for their project of development, maintenance and operation of Industrial Park at International Tech Park, Whitefield Road, Bangalore		2003-04 to 2005-06	332/2003 28-11-2003 [F.No. 205/187/99-IT(A-II) Vol. 1]
	(i) Bharti Mobile Limited, H-5/12, Mehrauli Road, New Delhi - 110030 (Formerly M/s. J.T. Mobile Ltd., Bangalore) for their project of providing Cellular Mobile Telephone Service in Punjab vide Licence No. 842-65(A)/95-VAS dated 26th December, 1995	2002-2003 to 2004-2005	21/2004 15-1-2004 [F.No. 205/36/2002-IT(A-I)]
	(ii) Bharti Mobile Ltd. is also notified for their project of providing Cellular Mobile Services in Karnataka and Andhra Pradesh vide Ministry of Finance, Department of Revenue, CBDT’s notification No. 83/2003 dated 16-4-2003.
	Energy Development Company Ltd., Regd. Office Village Hulugunda, Taluka Somwarpet, Distt. Kodagu, Karnataka –571 233 and Corporate Office at Azimganj House, 7, Camac Street, Ist Floor, Kolkata - 700 017 for 9 MW Mini Hydro Electric Project at Harangi Left Bank Canal near Kushalnagar, Kodagu Distt., Karnataka.	2004-05	82/2004 11-3-2004 [F. No. 205/68/2000-IT(A-II) Vol. I]
	Essar Power Ltd., 14, Essar House, 11, K.K. Marg, Mahalaxmi, Mumbai-400 034 (Maharashtra) for their 515 MW Combined Cycle Power Plant at Hazira, Gujarat	2002-03	94/2004 11-3-2004 [F.No. 205/12/1998-IT(A-II) Vol. I]
	PPN Power Generating Company Ltd., III Floor, Jhaver Plaza, I-A, Nungambakkam High Road, Chennai- 600 034 for their330.5 MW Combined Cycle Gas Turbine Power Project at Pillaiperumalnallur in Tamil Nadu.	2002-03	115/2004 23-3-2004 [F.No. 205/98/1999-IT(A-II) (Vol. I)]
	PSA SICAL Terminals Ltd., 36-40, Armenian Street, Chennai-600001 for their project of development, maintenance and operation of Container Terminal at 7th berth at Tuticorin Port under Build Operate and Transfer (BOT) basis as per licence agreement dated 15-7-1998 entered into with the Tuticorin Port Trust	2000-2001 to 2029-2030	143/2004 28-4-2004 [F.No. 205/18/2000-IT(A-II)]
Reliance Patalganga Power Limited, Shree Ram Mills Premises, 3rd Floor, Ganpatrao Kadam Marg, Worli, Mumbai-420013 for their project of 447 MW Conventional Combined Cycle Power Plant at Patalganga, Distt. Raigad, Maharashtra.		2003-04	215/2004 17-8-2004 [F.No. 205/172/99-IT(A-II) (Vol. I)]
Suryachakra Power Corporation Private Limited, 3-6-725, Street No. 11, Himayatnagar, Hyderabad-500029 for their project of 20 MW Diesel based Power Plant at Bambooflat, South Andaman Island, A&N Islands.		2002-03 to2018-19	216/2004 17-8-2004 [F.No. 205/56/2001-IT(A-I)]
Ennore Port Ltd., Chennai, 15, Kasturirangan Road, Alwarpet, Chennai-600120 for their project of managing and operation of Ennore Port near Chennai		2001-02	217/2004 17-8-2004 [F.No. 205/3/2003-IT (A-II)]
Aban Power Company Ltd. Janpriya Crest, 113, Pantheon Road, Egmore, Chennai-600008 for their 119.8 MW (113.2 MW Contracted Capacity) Gas based combined Cycle Power Project in Karuppur Village, near Kuttalam in Thiruvidai-maruthur Taluk, Tanjore District, Tamil Nadu		2004-05	218/2004 17-8-2004 [F.No. 205/1/2004-IT(A-II)]
RVK Energy Pvt. Ltd. Ist Floor, SDE Serene Chambers, Road No. 7, Banjara Hills, Hyderabad-500034 for their project of 32.7 MW Mini Power Plant at Konkepudi Village, Pedana Mandal, Krishna District, Andhra Pradesh		2003-04	219/2004 18-8-2004 [F.No. 205/176/99-IT(A-II) (Vol. I)]
JAS Toll Road Company Ltd., F-8, MIDC Industrial Area, Hingna, Nagpur-440016 for their project of widening and rehabilitation of the existing 2-Lanes from Km. 29.5 to Km. 62 on the Nelamangala-Tumkur section of the National Highway No. 4 in Karnataka to four lane divided carriageway on build, operate and transfer (BOT) basis as per concession agreement dated 28-6-2001 entered into with National Highway Authority of India		2002-03 to 2021-22 (up to 27-6-2001)	220/2004 18-8-2004 [F.No. 205/17/2003-IT(A-II)]
Madurai Power Corporation Private Limited, Flat G1 “Seshadri Manor”, Seshadri Road, Alwarpet, Chennai-600018, Tamil Nadu (formerly known as M/s Balaji Power Corporation Private Limited, 76, Bazullah Road, T. Nagar, Chennai-600017) for their 106 MW Diesel Engine Power Project in Samyanallur, Madurai District, Tamil Nadu		2004-05	221/2004 18-8-2004 [F.No. 205/48/2000-IT(A-II)]
Raj Infrastructure Pvt. Ltd. 8, Rajanigandha Apartments, Off. Shirole Road, Pune-411004, Maharashtra for their project of strengthening and widening of Chakan-Shikarpur Road Km 23/0 to 53/0, SH 55 under Build, operate and transfer (BOT) basis as per agreement dated 4-9-2000 between Raj Infrastructure Pvt. Ltd., Raj Ram Joint Venture and Government of Maharashtra		2002-03 to 2012-13 (up to 28-7-2011)	225/2004 20-8-2004 [F.No. 205/62/2001-IT(A-II)]
Enercon Wind Farms (Karnataka) Pvt. Ltd., Kolsite House, Plot No. 31, Shah Industrial Estate, Veera Desai Road, Andheri (West), Mumbai-400053 for their 21 MW Wind Power Project in Jogimatti Wind Zone, District Chitradurga in the State of Karnataka.		2002-03	236/2004 26-8-2004 [F.No. 205/57/2001-IT(A-II)]
Lanco Kondapalli Power Private Limited (formerly M/s. Lanco Kondapalli Power Limited), “Lanco House” 141, Avenue#8 Banjara Hills, Hyderabad-500034 for their 335 MW Liquid Fuel based Power Generation Project at Kondapalli, IDA, Krishna Distt. (AP)		2005-2006 to 2016-2017	266/2004 20-10-2004 [F.No.205/94/99-IT(A-II) (Vol. II)]
Powerlinks Transmission Ltd., Regd. Office B-9, Qutab Institutional Area, Katwaria Sarai, New Delhi-110016 (formerly M/s Tata Delhi Transmission Ltd.) for their project of 1171 Kms. Transmission System from Siliguri to Mandaula associated with Tata Hydro Electric Project, East North Interconnector and Northern Region Transmission System on Build, Own Operate and Transfer (BOOT) basis as per Amended and Restated Implementation Agreement dated 8-4-2004 (original agreement dated 4-7-2003) between the Power Grid Corporation of India Ltd. and Power Links Transmission Ltd.		2004-2005 to 2029-2030 (Up to 12-11-2028)	269/2004 27-10-2004 [F.No. 205/23/2004-IT(A-II)]
Viraj Agro Products Pvt. Ltd., 86, West Peiraswamy Road, R.S. Puram, Coimbatore-641002 for their project of developing, maintaining and operating of bulk liquid storage terminal at Jawaharlal Nehru Port, Sheva, New Mumbai under the agreement dated 22-10-1999 between M/s. Viraj Agro Products Pvt. Ltd. and the Board of Trustees of Jawaharlal Nehru Port Trust, Sheva, New Mumbai-400707		2004-2005 to 2010-2011	272/2004 1-11-2004 [F. No. 205/53/2000-IT(A-II) Vol-1]
Aircel Limited, ‘Sterling Tower’, 327, Annasalai, Teynampet, Chennai-600006 for their project of providing Cellular Mobile Telephone Service in Tamil Nadu Circle as per Licence Agreement No. 842-92/97, dated 22-5-1998 between the President of India acting through Director (VAS-I) and M/s. Srinivas Telecom Limited		2005-2006 to 2009-2010	273/2004 1-11-2004 [F. No. 205/178/99-IT(A-II)(Vol-1)]
OPG Energy Pvt. Ltd., No. 17 Mooker Nalla, Muthu Street, Chennai-600001 for their 17.64 MW natural gas based collective captive power plant at Maruthur Village, Mayiladuthurai Taluk, Nagapattinam District, Tamil Nadu		2002-2003	274/2004 1-11-2004 [F. No. 205/34/2002-IT(A-II)]
Aircel Cellular Limited (formerly M/s. RPG Cellular Services Ltd. and M/s. Mobile Telecom Services Ltd.), 5th Floor, Spencer Plaza, 769, Anna Salai, Chennai for their project of providing Cellular Mobile Telephone Service in Chennai Metro Service Area as per licence agreement No. 842-21/93-TM, dated 30th November, 1994 and as amended vide Ministry of Communications, Department of Telecommunications (VAS Cell) letters F. No. 842-47/2000-VAS/Vol. IV, dated 29-1-2001 and 25-9-2001 consequent to migration to revenue sharing regime of New Telecom Policy-1999		2004-2005 to 2015-2016	282/2004 18-11-2004 [F. No. 205/56-IT (A-II)(Vol. 1)]
Jaypee DSC Ventures Ltd., for their project of Conversion of Delhi-Gurgaon section of NH-8 into an access controlled 8/6 lane highway from km. 14.30 to km. 42.00 on Build, Operate and Transfer (BOT) basis as per concession agreement dated 18-4-2002 entered into with the National Highway Authority of India		2003-2004 to 2023-2024	283/2004 18-11-2004 [F. No. 205/5/2003-IT (A-II)]
RelianceCommunications Infrastructure Limited ‘Brindavan’, 2nd Floor, Shree Ram Mills Premises, Ganpatrao Kadam Marg, Worli, Mumbai-400013 (Formerly M/s. Reliance Infocom Limited) for projects of:		2004-2005	295/2004 20-12-2004 [F. No. 205/77/2000-IT(A-II)(Vol-1)]
(i) Providing Internet Service in India under the Licence agreement No. 820-43/98-LR dated 9-11-1998 between the President of India, acting through Assistant Director General (LR-I), Department of Telecommunications and M/s. Sukhkarta Fin-trade (P.) Ltd. and
(ii) Infrastructure Provider Category I vide Certificate No. 30/2001, dated 12-2-2001 issued by the Department of Telecommunication (Basic Services group).

152. Notified infrastructure facility

Notification 1

In exercise of the powers conferred by Explanation (c)(i) of section 10(23G) of the Income-tax Act, 1961, the Central Board of Direct Taxes hereby notifies Inland Container Depot (ICD) and Container Freight Station (CFS) as infrastructure facility.

2. Provided that such places are notified as Inland Container Depot including Container Freight Stations under the Customs Act, 1962.

Notification: No. SO 2142, dated 21-7-1992.

Notification 2

In exercise of the powers conferred by Explanation (c)(i) of section 10(23G) and Explanation (a) to clause (i) of sub-section (4) of section 80-IA of the Income-tax Act, 1961, the Central Board of Direct Taxes hereby notifies the items listed at Sl. Nos. 1 to 6 as infrastructure facilities of similar nature to the infrastructure facility for the purposes of section 10(23G) and item listed at Sl. No. 7 for the purposes of sections 10(23G) and 80-IA.

1. Mass Rapid Transit System

2. Light Rail Transit System

3. Expressways

4. Intra-urban/semi-urban roads like ring roads/Urban by passes/fly-overs

5. Bus and trucks terminals

6. Sub-ways

7. Road dividers.

Notification: No. SO 254(E), dated 14-3-2000.

Notification 3

In exercise of the powers conferred by Explanation (c)(i) of section 10(23G) of the Income-tax Act, 1961, the Central Board of Direct Taxes hereby notifies Bulk Handling Terminals as infrastructure facility.

2. Provided that such Bulk Handling Terminals are developed or maintained or operated for development of rail system.

Notification: No. SO 399(E), dated 19-4-2000.

Notification 4

In exercise of the powers conferred by Explanation (c)(i) of section 10(23G) and Explanation (a) to sub-section (4)(i) of section 80-IA of the Income-tax Act, 1961, the Central Board of Direct Taxes hereby notifies Multi level Computerised Car Parking as infrastructure facility.

Notification : No. SO 1692, dated 13-7-2000.