(2)All moneys paid or recovered under sections 13, 14, and 15 shall be credited to a fund to be called "The General Police Fund" and shall be applied to the maintenance of the Police force under such orders as [the Government] [In sections 4, 5, 6, 7, 8, 12, 13, 15, 16, 17, 26, 36, 42, 43 and 44 the words 'the Government' substituted for the words 'His Highness the Maharaja Bahadur in Council' by Act X of 1996.] shall pass.
