The Central Road and Infrastructure Fund Act, 2000
[Act No. 54 of 2000]
[27th December, 2000.]
An Act to give statutory status to 1[the Central Road and Infrastructure Fund for development and maintenance of National Highways, railway projects, improvement of safety in railways, State and rural roads and other infrastructure, and for these purposes to levy and collect by way of cess, a duty of excise and a duty of customs on motor spirit commonly known as petrol and high speed diesel oil] and for other matters connected therewith.
BE it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:-
1. Subs. by Act 13 of 2018, s. 206, for long title (w.e.f. 1-4-2018).
