The Biological Diversity Act, 2002

43. Constitution of Local Biodiversity Fund.-

1.   There shall be constituted a Fund to be called the Local Biodiversity Fund at every area notified by the State Government where any institution of self-government is functioning and there shall be credited thereto-

a.   any grants and loans made under section 42;

b.   any grants or loans made by the National Biodiversity Authority;

c.   any grants or loans made by the State Biodiversity Boards;

d.   fees referred to in sub-section (3) of section 41 received by the Biodiversity Management Committees;

e.   all sums received by the Local Biodiversity Fund from such other sources as may be decided upon by the State Government.