Section 16 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
16. Utilization of the proceeds of the fee and fines.
(1)With effect from such date, as the State Government may, by notification in the Official Gazette, appoint, there shall be established for the purposes of this Act, a fund to be called "the Shimla Road Users and Pedestrians Amenities Fund".(2)The fund shall be under the control of the State Government and there shall be credited thereto any sums of money as may be provided by the State Government for carrying out the purpose of this Act, and the balance to the credit of the fund shall not lapse at the end of the financial year.(3)The Home Department shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such manner as may be prescribed.(4)The fund shall be used for the development of pedestrian amenities along sealed and restricted roads, improvement of pedestrian safety, development of convenient parking places with concessional rates for residents, access control and monitoring equipment etc., in order to regulate vehicular movement on sealed and restricted roads and reduce the likelihood of danger or annoyance to the pedestrians.(5)A Committee headed by the Divisional Commissioner, Shimla and comprising of Commissioner, Municipal Corporation, Shimla, Deputy Commissioner, Shimla and Superintendent of Police Shimla, shall administer the Fund, and may -(i)make recommendations on inclusion or deletion of roads from sealed or restricted roads;(ii)recommend sites for parking places;(iii)clear proposals for utilization of moneys credited in the Fund and monitor progress;(iv)monitor the enforcement of this Act; and(v)carryout such other related activities as may be prescribed.(6)Proceeds of all fees and fines collected under this Act shall be credited to the Consolidated Fund of the State and shall be appropriated, if the State Legislature by law so provides, to the fund in such manner as may be prescribed, for being utilized exclusively for the purpose of the Act.(7)The fund shall be audited by the Examiner of the local audit Department.
