(1)There shall be constituted a fund to be called the Spices Board Fund and there shall be credited thereto-(a)any grants and loans made to the Board by the Central Government under section 20;(b)all fees levied and collected in respect of certificates granted under this Act; and,(c)all sums received by the Board from such other sources as may be decided upon by the Central Government.(2)The Fund shall be applied for meeting-(a)salary, allowances and other remuneration of the members, officers and other employees of the Board;(b)expenses of the Board in the discharge of its functions under section 7; and(c)expenses on objects and for purposes authorised by this Act.
