Section 28(2) in The Compensatory Afforestation Fund Act, 2016
(2)The annual report of a State Authority shall, inter alia, provide for—(i)the number and location of each reforestation, afforestation and conservation activity subject to the requirement of this section;(ii)the amount and location of lands in hectares, cleared, conserved and planted in connection with the activity; and(iii)the amount of afforestation money collected and expended.
