Section 9(2) in Telangana Forest Produce (Fixation of Selling Prices) Act, 1989
(2)From out of the selling price payable by the allotees of forest produce under section 4, such sum or sums as may be prescribed in this behalf shall, first be credited to the Consolidated Fund of the State, and thereafter under appropriation duly made by law in this behalf, form part of, and be transferred to the 3Telangana Industrial Plantation Fund.
