Section 2(6) in Compensatory Afforestation Fund (Accounting Procedure) Rules, 2018
(6)The monies received by the State Governments from the User Agencies shall be credited in 'State Compensatory Afforestation Deposits' at Minor Head level below 'Major Head 8336-Civil Deposit' in Public Account of State. Out of which 90 percent shall be transferred to the Major Head 8121 in Public Account of State and 10 percent credited into the National Fund on yearly basis as per sub-section (4) of section 3 of the Act; provided that, the credit of 10 percent Central share of funds should be ensured on monthly basis so that the same is transferred to the National Fund.
