Section 4(3) in The Compensatory Afforestation Fund Act, 2016
(3)There shall be credited into the State Fund of a State—(i)the unspent balance of all monies which has been transferred by ad hoc Authority to the State Compensatory Afforestation Compensatory Afforestation Funds Management and Planning Authority constituted in such State in compliance of guidelines dated the 2nd July, 2009;(ii)all monies transferable from the National Fund under clause (a) of section 5;(iii)all monies realised from user agencies by such State towards compensatory afforestation, additional compensatory afforestation, penal compensatory afforestation, net present value, catchment area treatment plan or any money for compliance of conditions stipulated by the Central Government while according approval under the provisions of the Forest (Conservation) Act, 1980; and(iv)the funds recoverable from user agencies by such State in cases where forest land diverted falls within the protected areas, that is, areas notified under sections 18, 26A or 35 of the Wild Life (Protection) Act, 1972 (35 of 1972) for undertaking activities relating to the protection of biodiversity and wildlife.
