Section 3 in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018
3. State Fund.
(1)The Government may, by notification in the official Gazette, establish for the purposes of these rules a special Fund to be called the "Jammu and Kashmir Compensatory Afforestation Fund."(2)The custody and management of the State Fund shall be as provided under rule 11 of the Jammu and Kashmir Forest (Conservation and Afforestation) Rules, 2000.(3)There shall be credited into the State Fund-(i)the unspent balance of all monies which has been transferred by Ad hoc Authority to the Jammu and Kashmir Compensatory Afforestation Fund Management and Planning Authority constituted in the State under Notification SRO-354 of 11 November, 2009 ;(ii)all monies collected by the State which have been placed under the Ad hoc Authority and the interest accrued Ad hoc thereon ;(iii)all monies realized from user agencies towards compensatory afforestation, additional compensatory afforestation, penal compensatory afforestation, net present value, compensation for trees, catchment area treatment plan or any money for compliance of conditions stipulated by the Government while according approval under the provisions of the Act ; and(iv)the funds recoverable from user agencies in cases where forest land diverted falls within the protected areas, that is, areas notified under sections 17, 25A or 35 of the Jammu and Kashmir Wildlife (Protection) Act, 1978 for undertaking activities relating to the protection of biodiversity and wildlife.(4)The Government may also credit to the State Fund constituted by it-(i)grants-in-aid received, if any, by the State Authority ;(ii)any loan taken or any borrowings made by the State Authority ;(iii)any other sum received by the State Authority by way of benefaction, gift or donations.
