(2)The Fund shall be applied by the State Government to meet the expenditure incurred in connection with the measures taken for -(a)combating illicit traffic in controlled substances;(b)controlling the abuse of controlled substances;(c)identifying, treating, rehabilitating addicts;(d)preventing drug abuse;(e)educating public against drug abuse; and(f)supplying drugs to addicts where such supply is a medical necessity.(g)training of personnel.
