Section 5 in The Narcotics Drugs And Psychotropic Substances (National Fund For Control Of Drug Abuse) Rules, 2006
5. Procedure for grant of money from the Fund
.-(1) Any Department of the Central Government or of State Government(s) or any organisation(s) (hereinafter called as the "Applicant") desirous of obtaining money from the Fund shall submit an application in Form "A" appended to these rules, together with a project report.(2)Every application made under sub-rule (1) shall be sent to the Joint Secretary (Revenue), Ministry of Finance, Department of Revenue, North Block, New Delhi-110001.
