Section 5 in Sikkim Transport Infrastructure Development Fund Act, 2004
5. Establishment of fund.
(1)There shall be established for the purposes of this Act a fund to be called the Sikkim Transport infrastructure Development Fund.(2)The fund shall be under the control of the State Government and there shall be credited to the following:-(a)any sum of money credited under section 6;(b)any sum of money credited under section 7;(c)any sum realized by the State Government in carrying out its functions under this Act or in the administration of this Act;(d)any fund provided by the Central Government for the creation, development, maintenance or improvement of transport infrastructure;(3)The balance to the credit of the fund shall not lapse at the end of the financial year.
