Section 35(1) in The Goa, Daman and Diu Preservation of Trees Act, 1984
(1)There shall be constituted a fund to be called the Tree Protection Fund. The following amount shall be paid into and form part of the fund, namely :-(i)all Government grants, donations from company or institutions, fees, charges received by the Tree Officer;(ii)all proceeds of the disposal of tree, if any, by the Tree Officer;(iii)all sums collected by the Tree Officer from such other source as may be decided by the Government.
