Section 17(1) in Chhattisgarh Biological Diversity Rules, 2015
(1)Any citizen of India or a body corporate, association or organization registered in India seeking access to/collection of biological resources for commercial utilization or bio-survey and bio-utilisation for commercial utilisation with the exception of those as provided in the proviso to Section 7 of the Act, shall make an application to the Board in Form-1 appended to these rules. Every application for commercial utilization shall be accompanied with a demand draft of Rs. 1,000/- in favour of Biodiversity Board;
