Section 15 in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018
15.
(1)State Authority shall prepare its annual report, giving a full account of its activities during the previous financial year and forward a copy thereof to the Government in such form and at such time, for each financial year, as may be prescribed.(2)The annual report of a State Authority shall, inter alia, provide for-i. The number and location of each reforestation, afforestation and conservation activity subject to the requirement of this section ;ii. The amount and location of lands in hectares, cleared, conserved and planted in connection with the activity ; andiii. The amount of afforestation money collected and expended.
