Section 15 in Karnataka State Road Safety Authority Act, 2017
15. Utilisation of the Fund.
- The fund shall be utilized for all or any of the following purposes, namely:-(a)Road safety programmes;(b)Awareness programmes in respect of road safety;(c)Purchase of equipment connected with road safety;(d)Funding of approved studies on projects, trainings;(e)Trauma care programmes and related activities;(f)Administrative expenses of the Authority;(g)Expenditure on matters connected with road safety, as the Authority may deem fit; and(h)Any other purpose as may be prescribed.
