Section 19 in The Biological Diversity Rules, 2004
19. Procedure for third party transfer under sub-section (2) of section 20
.-(1) The persons who have been granted approval for access to biological resources and associated knowledge, intend to transfer the accessed biological resource or knowledge to any other person or organisation shall make an application to the Authority in Form IV.(2)Every application under sub-rule (1) shall be accompanied by a fee of ten thousand rupees in the form of Bank draft or cheque drawn in favour of the Authority.(3)The Authority shall after collecting any additional information, decide upon the application as far as possible within a period of six months of receipt of the same.(4)On being satisfied that the applicant has fulfilled all the necessary requirements, the Authority may grant approval for third party transfer subject to such terms and conditions it may deem fit to impose in each case.(5)The approval as may be granted under sub-rule (4) in the form of a written agreement duly signed by an authorised officer of the Authority and the applicant. The form of the agreement shall be such as may be decided by the Authority.(6)The Authority may for reasons to be recorded in writing reject the application if it considers that the request cannot be acceded to, provided that no application shall be rejected unless the applicant has been given an opportunity of being heard.
