Notification of infrastructure facility for the purposes of section 32(e).
24. The following conditions shall be fulfilled by a public facility to be eligible to be notified as an infrastructure facility under section 32(e):—
| (a) | | it is owned by a company registered in India or by a consortium of such companies or by an authority or a board or a corporation or any other body established or constituted under any Central Act or State Act; |
| (b) | | it has entered into an agreement with the Central Government or a State Government or a local authority or any other statutory body for — |
| (i) | | developing; or |
| (ii) | | operating and maintaining; or |
| (iii) | | developing, operating and maintaining a new infrastructure facility similar in nature to an infrastructure facility referred to in the Explanation to section 80-IA(4)(i) of the Income-tax Act, 1961 (43 of 1961), as it existed prior to its repeal; and |
| (c) | | it has started or starts operating and maintaining such infrastructure facility on or after the 1st April, 1995. |
