89. Application of the Rajasthan State Road Development Fund Act, 2004.
- Notwithstanding anything to the contrary contained in the Rajasthan State Road Development Fund Act, 2004 (Act No. 13 of 2004), the State Government shall, in accordance with the provisions of section 9 of that Act, earmark at least fifty per cent of the funds collected under that Act in any year, for the development and maintenance of state highways, and the provisions of that Act shall be deemed to be amended to the extent specified in this section.
