Section 8A in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
8A. [ State Urban Transport Fund. [Added by section 9 of Uttarakhand Act No. 08 of 2013.]
(1)For the purpose of development of transport infrastructure road safety and control of air pollution in urban area, the State Government shall establish a fund to be known as "the State Urban Transport Fund". The Cess collected under sub-section (5) of section 4 shall be credited to the said fund.(2)The fund established under sub-section (1) shall be administered and utilized in such manner, as may be prescribed.]
