Section 5(2) in Compensatory Afforestation Fund Rules, 2018
(2)Not less than eighty per cent. of the monies referred to in sub-rule (1) shall be used for following activities for the forest and wildlife management in a State, namely:-(a)assisted natural regeneration;(b)artificial regeneration ;(c)silvicultural operations in forests;(d)protection of plantations and forests;(e)pest and disease control in forest;(f)forest fire prevention and control operations;(g)soil and moisture conservation works in the forest;(h)voluntary relocation of villages from protected areas;(i)improvement of wildlife habitat as provided in the approved wildlife management plan or working plan;(j)planting and rejuvenation of forest cover on non-forest land falling in wildlife corridors;(k)establishment, operation and maintenance of animal rescue centre and veterinary treatment facilities for wild animals;(l)supply of wood-saving cooking appliances and other forest produce saving devices in forest fringe villages as specified by the National Authority from time to time;(m)management of biological diversity and biological resource.Explanation. - In cases where funds towards wildlife management and conservation plans are specifically collected and deposited in State Fund, then the same shall be spent for wildlife management in specified wildlife area and not from the net present value.
