Section 36C in The Wild Life (Protection) Act, 1972
36C. Declaration and management of Community Reserve. -
(1)The State Government may, where the community or an individual has volunteered to conserve wild life and its habitat, declare any private or community land not comprised within a National Park, sanctuary or a Conservation Reserve, as a Community Reserve, for protecting fauna, flora and traditional or cultural conservation values and practices.(2)The provisions of sub-section (2) of section 18, sub-sections (2), (3) and (4) of section 27, sections 30, 32 and clauses (b) and (c) of section 33 shall, as far as may be, apply in relation to a Community Reserve as they apply in relation to a sanctuary.(3)After the issue of notification under sub-section (1), no change in the land use pattern shall be made within the Community Reserve, except in accordance with a resolution passed by the Management Committee and approval of the same by the State Government.
