Section 3 in Tamil Nadu Rural Road Development Fund Rules, 1976
3. Corpus of the Fund.
- The percentage of motor vehicles tax fixed by the Government by notification, from time to time, under sub-section (1) of section 10 of the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974), shall be credited to the deposit head of account, namely "829. Development and Welfare Funds Other Development and Welfare Fund - AB Rural Development Fund".
