The Central Road Fund Act, 2000

ACT NO. 54 OF 2000

[27th December, 2000.]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title and commencement
2	Definitions
Chapter II	Central Road Fund
3	Levy and collection of cess
4	Crediting of cess to Consolidated Fund of India
5	Grants and loans by the Central Government
6	Establishment of Central Road Fund
7	Utilisation of the Fund
8	Accounts and audit
Chapter III	Management of Central Road Fund
9	Powers of Central Government to administer the Fund
10	Functions of the Central Government
11	Administration of States' share of the Fund
12	Power to make rules
13	Rules made under this Act to be laid before Parliament
14	Provisions relating to existing Central road Fund
15	Repeal and saving

An Act to give statutory status to the existing Central Road Fund governed by the Resolution of Parliament passed in 1988, for development and maintenance of national highways and improvement of safety at railway crossings, and for these purposes to levy and collect by way of cess, a duty of excise and duty of customs on motor spirit commonly known as petrol, high speed diesel oil and for other matters connected therewith. BE it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:-