Section 15 in Assam Homoeopathic Medicine Act, 1955
15. Homoeopathic Fund.
- There shall be established a Fund for the Board. There shall be placed to the credit thereof -(a)grants and loans if any received from the State Government;(b)all fees received by the Board on account of registration of Homoeopaths, admission to the Board's examination and licensing of firm for sale of drugs under the Act;(c)contributions if any received from any local authority or any Homoeopathic Medical Association; and(d)all sums received by or on behalf of the Board from sources other than those mentioned in the foregoing clauses.
