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State of Madhya Pradesh - Act

M.P. Road Safety Fund Rules, 1995

MADHYA PRADESH
India

M.P. Road Safety Fund Rules, 1995

Rule M-P-ROAD-SAFETY-FUND-RULES-1995 of 1995

Published on 12 July 1995
Commenced on 12 July 1995
[This is the version of this document from 12 July 1995.]
[Note: The original publication document is not available and this content could not be verified.]

M.P. Road Safety Fund Rules, 1995Published vide Notification No. F. 5-18-95-B-3-2, dated 12-7-1995, M.P. Rajpatra Part 4, dated 21-7-95 at Page 506

1. Short title and commencement.

(1)These rules may he called the Madhya Pradesh Road Safety Fund Rules, 1995.

(2)These Rules shall come into force from the day of publication in the Official Gazette.

2. Objective.

- The Road Safety Fund has been created with the objective of implementation of Road Safety Measures in Madhya Pradesh, Amount released by the Government shall be utilised through such fund for the implementation of Road Safety Measures in City areas and on highways.

3. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Fund" means M.P. Road Safety Fund:

(b)"Year" means financial year;

(c)"Act" means Motor Vehicles Act, 1988:

(d)"State" means the State of Madhya Pradesh.

4. Receipts.

(1)The Road Safety Fund has been created out of 50% of the compounding fees collected under the Motor Vehicles Act by the Police Department.

(2)Amount (compounding fees) collected by the Police Department M.P. being directly credited to the said fund shall continue to be credited to the proper fund according to prevailing practice. Thereafter an amount equal to 50% of the amount credited in the previous year shall be transferred from the consolidated fund to the said fund created under the public accounts.

(3)Particulars of amounts deposited in the previous year shall be obtained from the Accountant General.

(4)Creation of the fund shall be under Head 8443-Civil Deposits-106 Individual Deposits-Road Safety Fund and sanctions for drawal will be accorded from the amount in balance in the fund from time to time received on transfer from the consolidated fund.

5. Operation.

- The Road Safety Fund shall be operated by the Director General of Police. M.P. Sanctions for expenditure from the fund subject to the limits and conditions specified in the "M.P. Book of Financial Powers" shall be delegated to the concerned Officers. Proposals, exceeding these limits shall be sent to the Government.

6. Expenditure.

- Expenditure from this fund shall be made chiefly on the following three purposes :-(A)Traffic Engineering Measures,-

(1)Survey, installation and maintenance of Automatic Signals and blinkers at important intersections in cities.

(2)Fixing of cat's eye, reflectors, road signs, construction of road dividers, islands, road markings on road and their maintenance.

(3)Purchase and maintenance of cones, drums, barricades, bollards, watch-towers, lighting on roads, loudspeakers, loud hailers etc. for traffic control.

(4)Purchase and maintenance of various types of vehicles and telecommunication equipments for traffic control.

(5)Any other engineering measures or equipment deemed by the D.G.P., M.P., to be necessary and useful.

(B)Traffic Education,-

(1)Establishment of Traffic education parks.

(2)Preparing literature and educational material such as road sign chart, traffic rules safe driving, how to overtake, how to cross roads etc. for distribution among public and children.

(3)Preparing and screening of short films on road safety on Doordarshan and in various educational institutions in the Districts.

(4)Preparing slides on traffic rules, and their public screening.

(5)To put up hoardings and release advertisements in news papers on traffic rules and road safety.

(6)To organise painting, Eassy writing debate competitions etc., for children.

(7)Constitute road safety squad in all districts.

(8)Purchase Mobile Vans, for publicity of traffic regulations fitted with T.V., VCR and other equipments.

(9)Purchase/maintenance of computers for traffic data analysis.

(10)Purchase of Videorama (Video projection system) and VCR with Video Camera.

(11)Organising permanent road safely exhibitions in major cities.

(12)Constitute Traffic Wardens Organisations in all major cities.

(13)To organise Road Safety Week every year.

(14)To send Police Officers of different ranks for training in traffic within the country and abroad as per prevalent rules, organise seminars, workshops, training etc., on road safety measures.

(C)Traffic Enforcement-

(1)Purchase and maintenance of crane, equipment etc., for the removal of vehicles.

(2)Purchase and maintenance of doppler radar etc., for checking speed of vehicles.

(3)Purchase of pollution checking equipment, breath analyser and other modern equipment etc.

(4)Any other equipment related to road safety which is deemed by the Director General of Police, Madhya Pradesh to be necessary and useful.

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State of Madhya Pradesh - Act