39. [ Payments from the Tea Funds. [Substituted by S.R.O. 1477, dated 30th June, 1956] - (1) All payments made by the Central Government to the Board under Section 26 of the Act out of the proceeds of the cess levied under sub-section (1) of Section 25 of the Act shall be debited to the Major Head '43-Industries and Supplies'.
(2)Payments by or on behalf of the Board shall be made in cash or be cheque drawn against a current account of the Board.]
