Section 10 in Gujarat Road Safety Authority Act, 2018
10. Establishment of Fund.
(1)As soon as may be after the constitution of the Authority, there shall be established a Fund to be called the "Gujarat Road Safety Fund".(2)There shall be credited to the Fund, -(a)grants by way of share of compounding fees recovered for traffic violations under the Motor Vehicles Act, 1988 or for violations under this Act;(b)any other grants as may be fixed by the State Government from time to time;(c)loans or advances made by the State Government;(d)grants, loans or advances made by the Government of India;(e)contributions from public or private institutions or organizations;(f)by auctioning of the confiscated vehicle.
