Section 12 in Karnataka State Road Safety Authority Act, 2017
12. Establishment of the Fund.
(1)After the constitution of the Authority, within one year, there shall be established a Fund to be called the `Karnataka State Road Safety Fund'.(2)There shall be credited to the Fund,-(a)Grants, loans, contributions or advances made by the State Government;(b)Grants, loans, contributions or advances made by the Central Government;(c)Contributions from public and private institutions or organisations;(d)Compounding fee collected under section 30; and(e)Fee amount collected by issue of smart cards.(3)The State Government shall contribute to the Fund every year, an amount equal to fifty percent of the compounding fee collected in the previous year under section 200 of the Motor Vehicles Act, 1988 (Central Act 59 of 1988).(4)Such other sources of funding-as may be prescribed.
