The Biological Diversity Act, 2002

72 sections.

Official Hindi (PDF) ↗

• Section 1 — Short title, extent and commencement.
• Section 2 — Definitions.
• Section 3 — Certain persons not to undertake Biodiversity related activities without approval of National Biodiversity Authority.
• Section 4 — Results of research not to be transferred to certain persons without approval of National Biodiversity Authority.
• Section 5 — Certain provisions not to apply to certain collaborative research projects.
• Section 6 — Application for intellectual property rights not to be made without approval of National Biodiversity Authority.
• Section 7 — Prior intimation to State Biodiversity Board for accessing biological resource for certain purposes.
• Section 8 — Establishment of National Biodiversity Authority.
• Section 9 — Conditions of service of Chairperson, members and Member-Secretary.
• Section 10 — Chairperson to be Chief Executive of National Biodiversity Authority.
• Section 10A — Member Secretary.
• Section 11 — Removal of members.
• Section 12 — Meetings of National Biodiversity Authority.
• Section 13 — Committees of National Biodiversity Authority.
• Section 14 — Officers and employees of National Biodiversity Authority.
• Section 15 — Authentication of orders and decisions of National Biodiversity Authority.
• Section 16 — Delegation of powers.
• Section 17 — Expenses of National Biodiversity Authority to be defrayed out of the Consolidated Fund of India.
• Section 18 — Functions and powers of National Biodiversity Authority.
• Section 19 — Approval by National Biodiversity Authority for undertaking certain activities.
• Section 20 — Transfer of results of research.
• Section 21 — Determination of fair and equitable benefit sharing by National Biodiversity Authority.
• Section 22 — Establishment of State Biodiversity Board.
• Section 23 — Functions of State Biodiversity Board.
• Section 24 — Power of State Biodiversity Board to restrict certain activities violating the objectives of conservation, etc.
• Section 25 — Provisions of sections 9 to 17 to apply with modifications to State Biodiversity Board.
• Section 26 — Grants or loans by the Central Government.
• Section 27 — Constitution of National Biodiversity Fund.
• Section 28 — Annual report of National Biodiversity Authority.
• Section 29 — Budget, accounts and audit.
• Section 30 — Annual report to be laid before Parliament.
• Section 31 — Grants of money by State Government to State Biodiversity Board.
• Section 32 — Constitution of State Biodiversity Fund.
• Section 33 — Annual report of State Biodiversity Board.
• Section 34 — Audit of accounts of State Biodiversity Board.
• Section 35 — Annual report of State Biodiversity Board to be laid before State Legislature.
• Section 36 — Central Government to develop national strategies and plans for conservation, promotion and sustainable use of biological diversity.
• Section 36A — Measures to be taken by National Biodiversity Authority.
• Section 36B — State Government to develop strategies and plans for conservation and sustainable use of biological diversity.
• Section 37 — Biodiversity heritage sites.
• Section 38 — Power of Central Government to notify threatened species.
• Section 39 — Power of Central Government to designate repositories.
• Section 40 — Provisions of this Act not to apply in certain cases.
• Section 41 — Constitutions of Biodiversity Management Committees.
• Section 42 — Grants to Local Biodiversity Fund.
• Section 43 — Constitution of Local Biodiversity Fund.
• Section 44 — Application of Local Biodiversity Fund.
• Section 45 — Annual statement of Biodiversity Management Committees.
• Section 46 — Audit of accounts of Biodiversity Management Committees.
• Section 47 — Annual report, etc., of Biodiversity Management Committee to be submitted to District Magistrate.
• Section 48 — National Biodiversity Authority to be bound by the directions given by Central Government.
• Section 49 — Power of State Government to give directions.
• Section 50 — Settlement of disputes.
• Section 51 — Members, officers, etc., of National Biodiversity Authority and State Biodiversity Board deemed to be public servants.
• Section 52 — Appeal.
• Section 52A — Appeal to National Green Tribunal.
• Section 53 — Execution of determination or order.
• Section 54 — Protection of action taken in good faith.
• Section 55 — Penalties.
• Section 55A — Adjudication of penalties.
• Section 55B — Power to enter, inspect, survey, etc.
• Section 56 — Penalty for contravention for directions or orders of Central Government, State Government, National Biodiversity Authority and State Biodiversity Boards.
• Section 57 — Offences by companies.
• Section 58 — Omitted.
• Section 59 — Act to have effect in addition to other Acts.
• Section 59A — Act not to apply to certain persons.
• Section 60 — Power of Central Government to give directions to State Government.
• Section 61 — Cognizance of offences.
• Section 62 — Power of Central Government to make rules.
• Section 63 — Power of State Government to make rules.
• Section 64 — Power to make regulations.
• Section 65 — Power to remove difficulties.