Section 4(a) in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018
(a)the money received from user agencies in compliance of the conditions stipulated while according approval under the Act for compensatory afforestation, additional compensatory afforestation, penal compensatory afforestation, catchment area treatment plan and for any other site specific scheme, shall be used only for compensatory afforestation, or catchment area treatment in respective Forest Divisions as per site-specific schemes prepared by the Forest Department in the manner provided in the Jammu and Kashmir Forest (Conservation and Afforestation) Rules, 2000 and the guidelines issued in this regard.
