Section 8(1A) in THE BIOLOGICAL DIVERSITY (AMENDMENT) ACT, 2023
(1A)Any person covered under section 7 applying for any intellectual property right, by whatever name called, in or outside India, for any invention based on any research or information on a biological resource which is accessed from India, including those deposited in repositories outside India, or traditional knowledge associated thereto, shall register with the National Biodiversity Authority before grant of such intellectual property rights.
