Section 18(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(2)Such estimate shall provide for meeting the liabilities of the council and for effectively carrying out its objects. It shall include, on its revenue side, besides all revenue ordinarily anticipated, such grant as the Government may have allotted and is expected to be received during the year and all fees expected to be received from registration or other sources during the year.
