Section 121 in The Calcutta Municipal Corporation Act, 1980
121. Road Development and Maintenance Account. -
(1)There shall be placed to the credit of the Municipal Fund in the Road Development and Maintenance Account-(a)such subvention as the State Government may give from time to time from the proceeds of the tax on motor vehicles;(b)fees realised on account of parking of vehicles under this Act;(c)an amount equal to twenty-five per cent, of the total grant made by the State Government to the Corporation under sub-section (2) of section 12 of the Taxes on Entry of Goods into Calcutta Metropolitan Area Act, 1972; and(d)the amount received from the State Government under sub-section (2).(2)The State Government shall in each year give to the Corporation an amount which shall include any money given by the State Government to the Corporation as subvention for a specific purpose or given towards the payment of salaries and allowances, if any, of the officers and employees of the Corporation referred to in section 14 and section 17 in so far as their work relates to road development and maintenance.(3)The money credited to the Municipal Fund in the Road Development and Maintenance Account shall, subject to the regulations made in this behalf, be applied for the purposes of development and maintenance of roads.
