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[Cites 0, Cited by 0] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(2A) in The Central Motor Vehicles Rules, 1989

(2A)The consolidated fee deposited in the national permit account shall be distributed by the Central Government among the States and Union territories on pro rata basis as per the following specification, namely :-
Percentage share of nth State/ Union territory =| Total consolidated fee received by nth State/ Union territory in the base yearTotal consolidated fee received by all the State Union territories in the base year where national permit is in operation| x 100
Note:- The base year shall be the average of the latest three financial years and the share of the States and Union territories shall be notified by the Central Government from time to time.Explanation. - For the purpose of sub-rule (2) and sub-rule (2A), the "national permit account" means an account established by the Central Government and notified in the Official Gazette.]