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State of Madhya Pradesh - Section

Section 4 in M.P. Road Safety Fund Rules, 1995

4. Receipts.

(1)The Road Safety Fund has been created out of 50% of the compounding fees collected under the Motor Vehicles Act by the Police Department.
(2)Amount (compounding fees) collected by the Police Department M.P. being directly credited to the said fund shall continue to be credited to the proper fund according to prevailing practice. Thereafter an amount equal to 50% of the amount credited in the previous year shall be transferred from the consolidated fund to the said fund created under the public accounts.
(3)Particulars of amounts deposited in the previous year shall be obtained from the Accountant General.
(4)Creation of the fund shall be under Head 8443-Civil Deposits-106 Individual Deposits-Road Safety Fund and sanctions for drawal will be accorded from the amount in balance in the fund from time to time received on transfer from the consolidated fund.