Central Road and Infrastructure Fund Act, 2000

केन्द्रीय सड़क निधि अधिनियम, 2000

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.

Act number

Act 54 of 2000

Year

2000

Enacted on

27-12-2000

In force from

01-11-2000

Jurisdiction

Central Act (India)

Subjects

Taxation, Transport And Motor Vehicles, Railways

Read the full text of Central Road and Infrastructure Fund Act, 2000 section by section on LawLens.

Official source: India Code