Section 4 in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018
4.
Save as otherwise provided in these rules, the monies available in a State Fund shall be disbursed and utilized in the following manner, namely :-(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.(b)the monies received towards net present value and penal net present value shall be used for artificial regeneration (plantation), assisted natural regeneration, forest management, forest protection, forest and wildlife related infrastructure development, wildlife protection and management, supply of wood and other forest produce saving devices and other allied activities in the manner prescribed in rule 16 ;(c)the interest accrued on funds available in the State Fund and the interest accrued on all monies which have been placed under the Ad hoc Authority and deposited in the nationalised banks, in compliance of the directions of the Supreme Court dated the 5th May, 2006, shall be used for conservation and development of forest and wildlife in the manner prescribed in rule 17 ;(d)all monies realized from the user agencies in accordance with the decision taken by the Standing Committee of the National Board for Wildlife constituted under section 5A of the Wildlife (Protection) Act, 1972 or the orders of the Supreme Court involving cases of diversion of forest land in protected areas shall form the corpus and the income therefrom shall be used exclusively for undertaking protection and conservation activities in protected areas of the State including facilitating voluntary relocation from such protected areas and in exceptional circumstance, a part of the corpus may also be used subject to prior approval of the State Authority ;(e)the non-recurring and recurring expenditure for the management of a State Authority including the salary and allowances payable to its personnel may be met from a part of the interest accrued on the amounts available in the State Fund, in the manner prescribed in rule 17 ;(f)State Authority shall release monies to agencies identified for execution of activities in predetermined installments as per the annual plan of operation finalized by steering committee of the State Authority.
