 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Central Road Fund Act, 2000 6. Establishment of Central Road Fund.- 1. With effect from such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf, there shall be established for the purposes of this Act, a Fund to be called as the "C ntral Road Fund". 2. The Fund shall be under the control of the Central Government and there shall be credited thereto- a. any sums of money paid under section 4 or section 5; b. unspent part of the cess, being already levied for the purposes of the development and maintenance of national highways; c. the sums, if any, realised by the Central Government in carrying out its functions or in the administration of this Act; d. any fund provided by the Central Government for the development and maintenance of State roads. 1. 2. 3. The balance to the credit of the Fund shall not lapse at the end of the financial year.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back