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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(6) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(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.