Section 6 in Jammu and Kashmir Road Safety Fund Rules, 2018
6. Sources of Fund.
- The sources of fund shall be same as defined under section 10 of the Jammu and Kashmir State Road Safety Act, 2018 the non-lapsable Road Safety Fund shall comprise of -(a)Grant-in-Aid (GiA) from the State Government shall comprise of 50% receipts collected by Motor Vehicles Department and Traffic Police through compounding of traffic rule violations during previous financial year ;(b)Grants/Loans/Advances from Central Government ;(c)Contribution from public/private institutions or voluntary organization ;(d)Special cess collected from all types of motor vehicles.
