The Central Road and Infrastructure Fund Act, 2000

2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "appointed day" means the date on which the Fund is established under sub-section (1) of section 6;

(b) "cess" means a duty in the nature of duty of excise and customs, imposed and collected on motor spirit commonly known as petrol and high speed diesel oil for the purposes of this Act;

(c) "Fund" means the Central ³[Road and Infrastructure Fund] established under sub-section (1) of section 6;

(d) "national highways" means the highways specified in the Schedule to the National Highways Act, 1956 (48 of 1956) or any other highway declared as national highway under sub-section (2) of section 2 of the said Act;

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(f) "prescribed" means prescribed by rules made under this Act.

3. Subs. by s. 206, ibid., for "Road Fund" (w.e.f. 1-4-2018).

4. Clause (e) omitted by s. 206, ibid, (w.e.f. 1-4-2018).