(2)In particular, and without prejudice to the generality of the provisions of sub-section (1), the income of the Board from the following sources, shall be credited to the fund:-(a)amount to be credited to the fund by Government out of the proceeds of cess to be imposed under section 16;(b)licensing fees received under the provisions of this Act;(c)grants and subventions received from the State or Central Government or from any other organization or body.
