Section 6(a) in Compensatory Afforestation Fund Rules, 2018
(a)not less than sixty per cent. of the interest transferred to the State Fund and further accrued on the amount available in the State Fund referred to in sub-rule (1) shall be spent on activities for the purpose of conservation and development of forest and wildlife namely:-(i)to offset the incremental cost of compensatory afforestation and penal compensatory afforestation at the increased wage rates;(ii)to offset the incremental cost of catchment area treatment plan at the increased wage rates;(iii)to offset the incremental cost of wildlife management plan at the increased wage rates;(iv)for disbursement of salary and allowances of members and staffs, both regular and contractual, of the State Authority;(v)for disbursement of sitting fees and allowances to nominated members of the State Authority;(vi)activities referred to in sub-rules (2) and (3) of rule 5;
