- [(1)] [Section 10 renumbered as sub-Section (1) thereof by Act 18 of 2005, Section 121 (w.e.f. 13.5.2005).] The Central Government shall be responsible for the(i)administration and management of the share of Fund allocated to the development and maintenance of the [roads and other infrastructure] [Substituted 'national highways' by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.];(ii)Co-ordination and complete and timely utilisation of all sums allocated out of the Fund;[***] [Omitted '(iii) sanction of schemes for State roads of inter-State and economic importance in such manner as may be prescribed;' by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.](iv)formulation of criteria on the basis of which the specific projects of State roads of inter-State and economic importance are to be approved and financed out of share of State roads;(v)[ release of funds to the States for specific projects and monitoring of such projects and expenditure incurred thereon; [Substituted by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.](vi)formulation of the criteria for allocation of the funds for development and maintenance of national highways and other infrastructure projects;](vii)allocation of share of funds to each State and Union territory specified in the First Schedule to the Constitution;[***] [Omitted '(viii) allocation of' by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.](a)fifty per cent. of the cess on high speed diesel oil for the development of rural roads in such manner as may be prescribed; and(b)the balance amount of fifty per cent. of cess on high speed diesel oil and the entire cess collected on petrol as follows:(i)an amount equal to fifty-seven and one-half per cent of such sum for the development and maintenance of national highways;(ii)an amount equal to twelve and one-half per cent for the construction of road either under or over the railways by means of a bridge and erection of safety works at unmanned rail-road crossings;and(iii)the balance thirty per cent. on development and maintenance of roads other than national highways and out of this amount, ten per cent. i.e.,three per cent of the total share of State roads shall be kept as reserve by the Central Government for allocation to States for implementation of State road schemes of inter-State and economic importance to be approved by The Central Government in terms of clauses (iii) and (iv) of this section.(2)[ Notwithstanding anything contained in clause () of sub-section (1), the Central Government shall, with effect from the 1st day of March, 2005, allocate fifty paise from the amount of rupee two as amended by sections119 and 120 of the Finance Act, 2005 as the additional duty of customs and the additional duty of excise on petrol, levied under sub-section (1) of section103 and sub-section (1) of section 111, as the case may be, of the Finance(No. 2) Act, 1998 (21 of 1998) and the additional duty of customs and the additional duty of excise on high speed diesel oil levied under sub-section (1)of section 116 and sub-section (1) of section 133, as the case may be, of the Finance Act, 1999 (27 of 1999), exclusively for the development and maintenance of national highways.] [Inserted by Act 18 of 2005, Section 121 (w.e.f. 13.5.2005).]
