Section 26(1) in Bihar Biological Diversity Rules, 2017
(1)The local Biodiversity Fund constituted and applied as under section 42,43, 44 of the Act shall be operated under the seal and signature of the Chairperson of the respective Biodiversity Management Committee. The Fund shall have separate heads of accounts, one relating to receipts from the Authority, Government (Central and state) and the Board and the other concerning fees and other receipts of Biodiversity Management Committee.
