(1)The Government may, by notification in the Official Gazette, constitute a Fund to be called the State Fund for Control of Drug Abuse (hereafter referred to as the Fund) and there shall be credited thereto -(a)an amount the Government may, after the appropriation made by the State Legislature by law in this behalf, provide;(b)the sale proceeds of any drugs seized or property forfeited;(c)any grants that may be made by any person, institution or organization;(d)any income from investments of the amounts credited to the Fund under the aforesaid provisions.
