Section 7A(1) in The Narcotic Drugs And Psychotropic Substances Act, 1985
(1)The Central Government may, by notification in the Official Gazette, constitute a Fund to be called the National Fund for Control of Drug Abuse (hereafter in this Chapter referred to as the Fund) and there shall be credited thereto--(a)an amount which the Central Government may, after due appropriation made by Parliament by law in this behalf, provide;(b)the sale proceeds of any property forfeited under Chapter VA;(c)any grants that may be made by any person or institution;(d)any income from investment of the amounts credited to the Fund under the aforesaid provisions.
