Section 5(2) in Sikkim Transport Infrastructure Development Fund Act, 2004
(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;
