(2)The Fund shall be under the control of the Central Government and there shall be credited thereto(a)any sums of money paid under section 4 or section 5;(b)unspent part of the cess , being already levied for the purposes of the development and maintenance of national highways;(c)the sums, if any, realised by the Central Government in carrying out its functions or in the administration of this Act;(d)any fund provided by the Central Government for the development and maintenance of State roads.
