12. Establishment of [Bridges Fund] [Substituted by Kerala Act No. 34 of 1986.] and it utilisation.
(1)On the commencement of this Act, there shall be established a fund to be called the Kerala State [Bridges Fund] [Substituted by Kerala Act No. 34 of 1986.] (hereinafter in this section referred to as the Bridges and Roads Fund). (hereinafter in this section referred to as the Bridges and Roads fund).(2)The proceeds of the toll levied and collected under this Act [by the Government] [Inserted by Kerala Act No. 34 of 1986.] together with the fines, interest and fees recovered thereunder shall first be credited to the Consolidated Fund of the State and, after deducting the expenses of collection and recovery as determined by the Government, the remaining amount shall, under appropriation duly made by law in this behalf, be entered into and transferred to the Bridges and Roads Fund.(3)Any amount transferred to the Bridges and Roads Fund shall be charged on the Consolidated Fund of the State.(4)No sum shall be paid or applied from and out of the Bridges and Roads Fund except in the manner and for the purpose provided in sub-section (5) and (6).(5)The amount standing to the credit of the Bridges [*] [Omitted 'and Roads' by Kerala Act No. 34 of 1986.] Fund shall be expended in such manner and subject to such conditions as may be prescribed for the purpose of constructing bridges [*] [Omitted 'and Roads' by Kerala Act No. 34 of 1986.](6)The Bridges and Roads Fund shall be held and administered on behalf of the Government by the Chief Engineer in charge of roads and bridges in the State subject to such general or special direction as may be given by the Government from time to time.
