Section 6(2) in The Punjab Infrastructure Development Act, 1998
(2)Without prejudice to the generality of sub-section (1), the Fund shall be specially applied for infrastructure development in the following, sectors, namely :-(a)transportation, roadways, including roads which may be national highways, state highways, major district roads (plan roads), other district roads, and village roads, express ways, by-passes bridges, interchanges, roads over and under bridges road transport system and water transportation;(b)power generation, transmission an distribution;(c)infrastructure for information technology;(d)inland container facilities, container transport and ware-housing for export purposes;(e)industrial parks and Modern Industrial Townships;(f)water-supply and sewerage disposal and treatment systems, solid waste management, roads, street lights, parks and gardens and urban mass transport systems;(g)irrigation; and(h)any other infrastructure as may be decided by the Board for betterment of the economy of the State of Punjab.Explanation. - " Infrastructure Development" shall include creation and addition of new infrastructure facilities. replacement of existing facilities and strengthening and augmenting of existing facilities.
