Section 6 in The Punjab Infrastructure Development Act, 1998
6. Purpose for which the fund may be applied.
(1)The Fund shall be applied for the development of infrastructure in the State of Punjab and infrastructure facilities in the country having direct benefit to the economy of the State of Punjab.(2)Without prejudice to the generality of sub-section (1), the Fund shall be specially applied for infrastructure development in the following, sectors, namely :-(a)transportation, roadways, including roads which may be national highways, state highways, major district roads (plan roads), other district roads, and village roads, express ways, by-passes bridges, interchanges, roads over and under bridges road transport system and water transportation;(b)power generation, transmission an distribution;(c)infrastructure for information technology;(d)inland container facilities, container transport and ware-housing for export purposes;(e)industrial parks and Modern Industrial Townships;(f)water-supply and sewerage disposal and treatment systems, solid waste management, roads, street lights, parks and gardens and urban mass transport systems;(g)irrigation; and(h)any other infrastructure as may be decided by the Board for betterment of the economy of the State of Punjab.Explanation. - " Infrastructure Development" shall include creation and addition of new infrastructure facilities. replacement of existing facilities and strengthening and augmenting of existing facilities.
