- [(1) The share of the Fund to be spent on development and maintenance of roads shall be allocated in such manner as may be decided by the Committee referred to in section 7A.] [Substituted by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.][Provided that the Central Government may use the share of the Fund under sub-clause (a)of clause (vii) of section 10 for the repayment of any loan taken for the purpose of development of rural roads in any State or Union territory.] [Inserted by Act 28 of 2007, Section 2 (w.e.f. 21.8.2007).](2)The portion of the Fund allocated for expenditure in the various States and Union territories shall be retained by the Central Government until it is actually required for expenditure.(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 .(4)All sums resumed by the Central Government from the account of any State Government or Union Territory administration as aforesaid shall be re-allocated between the credit accounts of the defaulting and other State Governments and Union Territory administrations in the ratio of the main allocation for the financial year preceding the year in which the re-allocation is made.(5)The balance to the credit of the Fund in respect of any allocation shall not lapse at the end of the financial year.
