108. Constitution of District Road Fund. - The District Road Fund of every district under this Act shall consist of the amount produced by the road cess,
of all sums levied or recovered [* *] in respect of the cesses under this Act [not being fines or penalties and][not being interest levied in respect of public works cess,] of all sums assigned by [any Government] 'thereto, whether as a contribution from the proceeds of the public works cess towards the expenses of assessing and collecting such cess jointly with the road cess or otherwise.[* * * * * *][109. Application of District Road Fund. - The District Road Fund of every district shall be applicable to the following objects and in the following order:]Firstly. - To the payment of the cost of establishments entertained and expenses incurred by the Collector under section 91.Secondly. - To the indemnification of the Collector, with the sanction of the Commissioner, for any other costs or damages which he may have incurred/ or for which he may have become liable, in the course of the proceedings for the assessment and collection of the cesses under this Act.[And the balance, after payment of such expenses shall be credited to the Zilla Parishad Fund of the district.][110 to 181.] - Repealed by Bengal Act 3 of 1885.
