Section 219 in The Central Road Fund (State Roads) Rules, 2007
219.
G.S.R. 197 (E), dated 14th March, 2007 - In exercise of the powers conferred by section 12 of the Central Road Fund Act, 2000 (54 of 2000),the Central Government hereby makes the following rules for the disbursement of the Central Road Fund in respect of specified projects, schemes and activities relating to development and maintenance of State roads including roads of inter-State connectivity and economic importance, namely:-
