(1)There shall be constituted for the State of Karnataka a Fund called the Karnataka Forest Development Fund.(2)[ The following shall form part of the Karnataka Forest Development Fund, namely:-(a)the tax levied and collected under section 98A;(b)the money recovered for raising compensatory plantation in lieu of the forest area made over for non-forestry purposes;(c)sandal surcharges collected for the development of sandalwood resources;(2A)The amounts referred to in sub-section (2) shall first be credited to the Consolidated Fund of the State and under appropriation duly made by law in this behalf, be entered in and transferred to the Karnataka Forest Development Fund.] [Sub-section 2 and 2A Substituted by Act 10 of 1989 w.e.f. 16.3.1989.](3)Any amount transferred to the said fund under sub-section (2), shall be charged upon the Consolidated Fund of the State.(4)The amount at the credit of the said fund shall not be expended except for the raising of forest plantation and for such other purpose as are ancillary thereto.
