Section 6(3) in Uttarakhand State Urban Transport Fund Rules, 2015
(3)Every regional and sub-regional transport offices shall deposit the amount of the Cess, received by it, through bank draft in the saving bank account opened for this purpose in any of the nationalised bank:Provided that if, C.B.S. Branch of the concerned bank is available at any regional or sub-regional offices, then the officer of such region, instead of the bank draft, shall directly deposit the amount in the account and shall send its information monthly and progressively to the Transport Commissioner/the Chairman Executive Committee:Provided further that if the Cess is paid by the vehicle owner on online basis then the bank who recovered the Cess online shall deposit it directly in this account and its information shall be given by the vehicle owner to the concerned regional or sub-regional officer, as the case may be, through electronic generated receipt. The interest received in this account shall be deemed to be the part of the fund and the whole amount as above shall be utilised for the works mentioned in Rules 4 and 9.
