Year : 2007
PREAMBLE
An Act further to amend the Central Road Fund Act, 2000.
Be it enacted by Parliament in the Fifty-eighth year of the Republic of India as follows:
(1) This Act may be called the Central Road Fund (Amendment) Act, 2007
(2) It shall come into force on such date 1* as the Central Government may, by notification in the Official Gazette, appoint.
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1. Effective from 21.08.2007 as per Notification No. SO1443(E) dated 21.08.2007
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In the Central Road Fund Act, 2000 (54 of 2000) (hereinafter referred to as the principal Act), in section 9, in sub-section (1), for clause (b), the following clause shall be substituted, namely:-
(b) Take such measures as may be necessary to raise funds for the development and maintenance of the national highways and for the development of rural roads;.
In section 11 of the principal Act, after sub-section(1), the following proviso shall be inserted, namely:-
Provided that the Central Government may use the share of the fund under sub-clause(a) of clause(viii) of section 10 for the repayment of any loan taken for the purpose of development of rural roads in any state or Union territory.
