Section 10 — Functions of the Central Government.

1 [(1)] The Central Government shall be responsible for the-- (i) administration and management of the share of Fund allocated to the development and maintenance of the 2 [roads and other infrastructure]; (ii) co-ordination and complete and timely utilisation of all sums allocated out of the Fund; 3 * * * * * (iv) formulation of criteria on the basis of which the specific projects of State roads of inter-State and economic importance are to be approved and financed out of share of State roads; 4 [(v) release of funds to the States for specific projects and monitoring of such projects and expenditure incurred thereon; (vi) formulation of the criteria for allocation of the funds for development and maintenance of national highways and other infrastructure projects;] (vii) allocation of share of funds to each State and Union territory specified in the First Schedule to the Constitution; 5 * * * * * 6 [(2) Notwithstanding anything contained in clause (viii) of sub-section (1) , the Central Government shall, with effect from the 1st day of March, 2005, allocate fifty paise from the amount of rupee two as amended by sections 119 and 120 of the Finance Act, 2005 as the additional duty of customs and the additional duty of excise on petrol, levied under sub-section (1) of section 103 and sub-section (1) of section 111, as the case may be, of the Finance (No. 2) Act, 1998 (21 of 1998) and the additional duty of customs and the additional duty of excise on high speed diesel oil levied under sub-section (1) of section 116 and sub-section (1) of section 133, as the case may be, of the Finance Act, 1999 (27 of 1999), exclusively for the development and maintenance of national highways.]

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