27. Constitution of Fund .-(1) There shall be formed a Fund to be called the Tea Fund, and there shall be credited thereto-
(a)the proceeds of the cess made over to the Board by the Central Government;(aa)[ any sum of money including dividend, if any, realised by the Board in carrying out any measure referred to in clause (jj) of sub-section (2) of section 10;][[(ab) any sum of money that may be paid to the Board by way of grants or loans under section 26-A;] [Inserted by Act 22 of 1970, Section 3 (w.e.f. 23.5.1970). ](b)[ all fees levied and collected in respect of licences, permits and permissions issued under this Act; and [Inserted by Act 22 of 1970, Section 3 (w.e.f. 23.5.1970). ](c)any other fee that may be levied and collected under this Act or the rules made thereunder.(2)The Fund shall be applied towards meeting the expenses of the Board and the cost of the measures referred to in section 10.]
