Section 7 in The Punjab Roads and Bridges Development Board Act, 1998
7. Constitution of Fund.
(1)There shall be constituted a Fund to be called the Punjab Roads and Bridges Development Fund, which shall vest in the Board established under section 3.(2)The Fund constituted under sub-section (1), shall be administered by the Member-Secretary of the Board under the superintendence and control of the Board. The Fund shall have the following contributions, namely :-(i)the amount of fee levied and collected under section 6;(ii)an annual grant of one hundred crores of rupees from the State Government with an annual increase of ten per cent every year;(iii)the income accrued to the Department of Punjab Works (B&R) from various uses of land belonging to it;(iv)all types of toll taxes collected by the Department of Public Works (B&R);(v)all fund deposited by the Punjab Rural Development Board, the Punjab Mandi Board, Market Committees, Municipal Corporations, Municipal Councils, Nagar Panchayats, Gram Panchayats, Panchayat Samitis and Zila Parishads;(vi)all contributions received from the Government of India like Central Roads Fund, Railway Safety Fund, funds from the Schemes for Economic and Inter-State Importance Projects, Special Area Assistance Scheme or any other Scheme approved by the Government of India for Roads and Bridges Infrastructure State of Punjab;(vii)additional income to the Department of Public Works (B&R) from road side advertisements, petrol pumps and weigh bridges leases including any other miscellaneous receipt after the commencement of this Act;(viii)donations and private contributions; and(ix)any other funds, which the State Government may subsequently decide to contribute to the Fund.
