Section 149A(2) in Karnataka Municipal Corporations Act, 1976
(2)The Urban Transport Fund shall be utilized for,-(i)co-ordinated planning, projects formulation and implementation relating to urban transport and their integrated management;(ii)conducting studies, research, promotion and campaign to encourage for use of public transport;(iii)capacity building in the urban local bodies, parastatal agencies and in the State Government; and(iv)any other purpose as may be prescribed by the State Government.
