Section 4(c) in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018
(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 ;
