(1)Besides the amounts specified in clauses (a) and (b) of section 69(1), the following amounts shall also be credited to the Consolidated Gaon Fund:-(a)The amount of damages realised under section 136(1);(b)The amount of damages realised under section 151(1);(c)The amount of value of the tree and the penalty recovered under section 228;(d)Any grant or contribution made by the State Government to meet out the expenses enumerated in section 69(3) of the Code.
