(1)There shall be a fund to be called the Rubber Development Fund and there shall be credited,-(a)all sums forming the funds of the Board immediately before the commencement of the Rubber (Amendment) Act, 2009;(b)the proceeds of cess paid to the Board by the Central Government under sub-section (7) of section 12;(c)any sum of money that may be paid to the Board by way of grants or loans by the Central Government;(d)internal and extra budgetary resources of the Board;(e)all moneys received and collected under section 26A; and(f)any other sum that may be levied and collected under this Act and the rules made thereunder.
