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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Central Road Fund (State Roads) Rules, 2007

(2)The following projects on State highways and major district roads shall be considered as the projects of economic importance and shall be considered on the basis of the following guidelines, namely:-
(i)the proposed road should be either directly connecting to or leading to an important market centre, economic zone, industrial zone, agricultural region, tourist centre,religious centre and the like where significant economic activity is being undertaken;
(ii)roads benefiting vulnerable sections of the society, such as, scheduled castes, scheduled tribes, ghat roads and roads connecting ecologically sensitive areas;
(iii)roads leading to centre of economic activities, schools and educational institutions;
(iv)roads leading to socially important infrastructure, such as, cremation grounds, bathing ghats , orphanages, old age homes and public utilities;
(v)roads connecting the State highways, the national highways and link roads connecting the tourist destinations.