Section 3 in The Narcotics Drugs And Psychotropic Substances (National Fund For Control Of Drug Abuse) Rules, 2006
3. Procedure for remittance of grant to the Fund
.-(1) Every grant made by any person or institution under clause (c) of sub-section (1) of section 7-A of the Act shall be made by crossed cheque or demand draft in favour of the National Fund for Control of Drug Abuse and sent to the Joint Secretary (Revenue), Ministry of Finance, Department of Revenue, North Block, New Delhi-110 001, who shall, on receipt of such cheque or demand draft issue a receipt to such person or institution making such grant.(2)All grants made under sub-rule (1) shall be unconditional and irrevocable.
