The PUNJAB STATE CANCER AND DRUG ADDICTION TREATMENT INFRASTRUCTURE FUND (CADA Fund) ACT, 2013

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GOVERNMENT OF PUNJAB

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS

THE PUNJAB STATE CANCER AND DRUG ADDICTION
TREATMENT INFRASTRUCTURE FUND ACT, 2013

(PUNJAB ACT 27 OF 2013)
(As amended upto the 30th June, 2025)

2025

THE PUNJAB STATE CANCER AND DRUG ADDICTION
TREATMENT INFRASTRUCTURE FUND ACT, 2013

Section CONTENTS

1. Short title and commencement
2. Definitions
3. Constitution of the Board
4. Constitution of Fund
5. Purposes for which the Fund may be used
6. Contribution to the Fund
7. Administration of the Fund
8. Audit
9. Bar of jurisdiction
10. Protection of action taken in good faith
11. Power to make rules
12. Power to remove difficulties
13. Overriding effect

THE PUNJAB STATE CANCER AND DRUG ADDICTION
TREATMENT INFRASTRUCTURE FUND ACT, 2013
(Punjab Act No. 27 of 2013)
[Received the assent of the Governor of Punjab on the 5th day of April,
2013, and was first published for general information in the Punjab
Government Gazette (Extraordinary), Legislative Supplement, dated the 9th
April, 2013.]
1 2 3 4
Year No. Short title Whether repealed or
otherwise affected by the
legislation
2013 27 The Punjab State
Cancer and Drug
Addiction
Treatment
Infrastructure Fund
Act, 2013

Amended by Punjab Act
No. 55 of 2013
Amended by Punjab Act
No. 8 of 2015

An Act to constitute a Fund for supporting the creation of
infrastructure for cancer and drug addiction treatment and for the matters
connected therewith and incidental thereto.
BE it enacted by the Legislature of the State of Punjab in the Sixty -
fourth Year of the Republic of India as follows: -
1. (1) This Act may be called the Punjab State Cancer and Drug
Addiction Treatment Infrastructure Fund Act, 2013.
(2) It shall come into force at once.
2. In this Act, unless the context otherwise requires, -
(a) “Act” means the Punjab State Cancer and Drug Addiction
Treatment Infrastructure Fund Act;
Short title and
commence-
ment.
Definitions.
(b) “Board” means the Punjab State Cancer and Drug Addiction
Treatment Infrastructure Fund Board constituted under section
3;
(c) “Fund” means the Punjab State Cancer and Drug Addiction
Treatment Infrastructure Fund constituted under section 4;
(d) “Government” means the Government of Punjab in the
Department of Health;
(e) “prescribed” means prescribed by rules made under the Act; and
(f) “section” means a section of the Act.
3. There shall be a Board for the purposes of carrying out the provisions
of the Act, to be called the P unjab State Cancer and Drug Addiction
Treatment Infrastructure Board, comprising the following: -
(i) Chief Minister, Punjab; : Chairman
(ii) Finance Minister, Punjab ; : Member
(iii) Medical Education and Research : Member
Minister, Punjab;

(iv) Health Minister, Punjab; : Member
(v) Chief Secretary, Punjab; : Member
(vi) Principal Secretary, Health and Family : Member
Welfare, Punjab; Secretary

(vii) Principal Secretary, Finance, Punjab : Member

(viii) Principal Secretary to Chief Minister, : Member
Punjab; and

(ix) Principal Secretary Medical Education : Member
and Research.

Constitution of
the Board.

4. There shall be constituted a Fund to be called the Punjab State Cancer
and Drug Addiction Treatment Infrastructure Fund, which shall vest in the
Board constituted under section 3.
5. The Fund shall be used for the following purposes: -
(a) to create and up -grade infrastructure including buildings,
machinery and equipments for treatment and rehabilitation of
cancer patients and for de-addiction of drug addicts;
(b) to create awareness about and prevention, detection and
treatment of cancer through any means;
(c) to create awareness about mal -effects of drugs and drug
addiction and prevention thereof and opportunities of treatment
of drug addiction; and
(d) for any other object for furtherance of the welfare of patients
afflicted with cancer and drug addiction in the State as
prescribed by the Board.
6. 1[(1) The following shall contribute to the Fund, namely: -
(a) a percentage of the amount realised from the bidders by
way of auction or sale 2[or allotment over and above the
auction price or sale price or allotment price, as the case
may be,] of immovable properties including Optimum
Utilization of Vacant Government Lands (OUVGL)
properties by the Government, semi-Government
agencies, Urban Local Bodies, Improvement Trusts and

1 Existing Provision of Section 6, Re-numbered as sub-section (1), Punjab Act No.8 of 2015, Section 2
2 Inserted by Punjab Act No.8 of 2015, Section 2
Purposes for
which the
Fund may be
used.
Contribution
to the Fund.
Constitution
of Fund.

Panchayati Raj Institutions, 1 [as notified by the
Government from time to time in each case];
(b) a percentage of the revenues realised by the societies and
trusts, set up by the departments of the State Government
excluding the grants -in-aid received by such societies and
trusts from the State or Central Government, 2[as notified
by the Government from time to time in each case];
(c) grants-in-aid or contributions received from Punjab
Government or the State PSUs/ Boards/Corporations/Apex
Co-operative, Urban Local Bodies, Improvement Trusts
and Panchayati Raj Institutions a t their option, 4[as
notified by the Government from time to time in each
case];
(d) a percentage of Funds collected through the infrastructural
development projects of the projects having a worth of
more than 3 [Rupees fif teen crores], such as the
construction of the roads, bridges and flyovers taken up
by the agencies like Public Works Department, Mandi
Board, Punjab Infrastructure Development Board and the
Punjab Roads and Bridges Development Board or through
the State Funding;
(e) surcharge on any tax or cess, as may be 4[notified by the
Government from time to time]; and

1 Substituted for words “as prescribed in each case” by Punjab Act No.8 of 2015, Section 2
2Substituted for words “as prescribed in each case” by Punjab Act No.8 of 2015, Section 2
3 Substituted for words “rupees fifty crores” by Punjab Act No.55 of 2013, Section 2
4 Substituted for word “prescribed” by Punjab Act No.8 of 2015, Section 2
(f) such other contributions as may be 1 [notified by the
Government] from time to time.
2[(2) The Government, other departments of the State Government
and agencies mentioned in clauses (a) to (d) and to be notified under clauses
(e) and (f) shall be the nodal departments/agencies for collecting the amount
so notified and depositing the same in the fund.]

7. The Fund shall be administered by and in the name of the Board or as
prescribed.

8. The accounts of the Fund constituted under section 4 shall be audited
by the Examiner Local Funds Accounts, Punjab.
9. No Civil Court shall have any jurisdiction to entertain or decide any
question relating to matters arising under this Act or the rules made there
under.
10. (1) No suit, prosecution or other legal proceedings shall lie against
any person in respect of anything which is in good faith done or intended to
be done in pursuance of this Act or the rules made there under.
(2) No suit or other legal proceedings shall lie against the
Government for any damage caused by anything which is in good faith done
or intended to be done in pursuance of this Act or the rules made there under.
11. The State Go vernment may , by notification , make rules for carrying
out the purposes of the Act.

1 Substituted for word “prescribed” by Punjab Act No.8 of 2015, Section 2
2 Added by Punjab Act No.8 of 2015, Section 2
Administration
of the Fund.
Audit.
Bar of
jurisdiction.

Protection of
action taken in
good faith.
Power to make
rules.

12. If any difficulty arises in giving effect to the provisions of this Act, the
Government may, by order, make such provisions including any adaption or
modification of any provisions of this Act, as appears to the Government to
be necessary or expedient for removing the difficulty:
Provided that no such order shall be made after the expiry of a period
of two years from the date of commencement of this Act.
13. Save as otherwise provided in this Act, the provisions of this A ct or the
rules made thereunder shall have effect, notwithstanding anything
inconsistent therewith contained in the Punjab Municipal Corporation Act,
1976, the Punjab Municipal Act, 1911, the Punjab Town Improvement Act,
1922, the Punjab Panchayati Raj Act, 1994, the Punjab Regional and Town
Planning and Development Act, 1995, the Punjab Excise Act, 1914, the
Punjab Agricultural Produce Markets Act, 1961 and the Punjab Apartment
and Property Regulation Act, 1995 or any other law for the time being in
force.

Overriding
effect.
Power to
remove
difficulties.

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