Section 3 in The Ministry of Environment, Forest and Climate Change
3. Applicability of rules.
- These rules shall apply to the following wetlands or wetlands complexes, namely:-(a)wetlands categorised as 'wetlands of international importance' under the Ramsar Convention;(b)wetlands as notified by the Central Government, State Government and Union Territory Administration:Provided that these rules shall not apply to the wetlands falling in areas covered under the Indian Forest Act, 1927, the Wild Life (Protection) Act, 1972, the Forest (Conservation) Act, 1980, the State Forest Acts, and the Coastal Regulation Zone Notification, 2011 as amended from time to time.
