Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Central Road Fund (Amendment) Act, 2007 28 of 2007 [01 June 2007] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 9 3. Amendment Of Section 11 Central Road Fund (Amendment) Act, 2007 28 of 2007 [01 June 2007] An Act further to amend the Central Road Fund Act, 2000. Be it enacted by Parliament in the Fifty-eighth year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Central Road Fund (Amendment) Act, 2007 (2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint. 1. Effective from 21.08.2007 as per Notification No. SO1443(E) dated 21.08.2007 2. Amendment Of Section 9 :- In the Central Road Fund Act, 2000 (54 of 2000) (hereinafter referred to as the principal Act), in section 9, in sub-section (1), for clause (b), the following clause shall be substituted, namely:- "(b) take such measures as may be necessary to raise funds for the development and maintenance of the national highways and for the development of rural roads;". 3. Amendment Of Section 11 :- In section 11 of the principal Act, after sub-section(1), the following proviso shall be inserted, namely:- "Provided that the Central Government may use the share of the fund under sub-clause(a) of clause(viii) of section 10 for the repayment of any loan taken for the purpose of development of rural roads in any state or Union territory."