17. Constitution of the Tobacco Fund.

(1) There shall be formed a Fund to be called the Tobacco Fund and there shall be credited thereto

(a) the fees levied and collected under this Act or the rules made thereunder;

(b) any sums of money paid or any loans granted by the Central Government for the purposes of this Act;

(c) any grants or loans that may be made by any person for the purposes of this Act;

(d) the sums, if any, realised by the Board in carrying out the measures referred to in section 8.

(2) The Fund shall be applied

(a) for meeting the cost of the measures referred to in section 8;

(b) for meeting the salaries, allowances and other remuneration of the officers and other employees of the Board;

(c) for meeting the other administrative expenses of the Board;

(d) for repayment of any loans.