(3)If in the opinion of the Central Government, the Government of any State or the administration of any Union territory has at anytime(a)failed to take such steps as the Central Government may recommend for the regulation and control of motor vehicles within the State or the Union territory; or(b)delayed without reasonable cause the application of any portion of the Fund allocated orre-allocated, as the case may be, for expenditure within the State or Union Territory ,the Central Government may resume the whole or part of any sums which it may have at that time held in that State or the Union Territory .
