Section 2 in Punjab Municipal Infrastructure Development Fund Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)[ ***] [Omitted '(a) 'additional tax' means the additional. tax levied 'and collected under the Punjab Value Added Tax Act, 2005.' by Punjab Act No. 16 of 2017, dated 8.8.2017](b)"Director" means the Director, Local Government Department, Punjab ;(c)"Fund" means the Punjab Municipal Infrastructure Development Fund, constituted under section 3 of this Act;(cc)[ "grant-in-aid" means the grant-in-aid provided from the Consolidated Fund of the State as compensatory payment under the State Budget till the financial year, 2037-38.] [Substituted by Punjab Act No. 23 of 2018, dated 28.9.2018](d)"Infrastructure Development Project" Shall include the construction, renovation, upgradation, repair or providing of basic civic amenities of-(i)roads;(ii)bridges (including over-bridges, under-bridges, causeways pedestrian cross bridges etc.);(iii)street lighting;(iv)drainage ;(v)sanitation ;(vi)solid waste management (including waste recycling);(vii)water supply;(viii)sewerage and sewerage treatment plant ;(ix)storm water drains ;(x)parking sites and services ;(xi)markets and shopping complexes ;(xii)parks play grounds and stadiums(xiii)slum housing and development projects;(xiv)upgradation or construction of community centres or dharamshalas ;(xv)burial grounds cremation ghatt or grounds and electric crematorium;(xvi)other projects providing for public services ;(xvii)any other infrastructure or, appliances connected with the above projects; and(xviii)various projects under the Jawaharlal Nehru National Urban Renewal Mission, Urban Infrastructure Development Scheme for Small and Medium Towns and schemes, launched by the Central Government and the State Government;(e)"Municipality" shall have the same meaning as assigned to it in clause (e) of article 243-P of the Constitution of India;(f)"prescribed" means prescribed by rules made under this Act; and(g)"State Government" means the Government of the State of Punjab in the Department of Local Government.
