Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 15 in Jammu and Kashmir Biological Diversity Rules, 2015

15. Restriction or prohibition on activities related to access to biological resources.

- i. The Board, if it deems necessary and appropriate shall take the steps to restrict or prohibit the access to biological resources for the following reasons that the access :-a. Is for any endangered taxa, or taxa that are likely to become threatened due to such access ;b. Is for any endemic and rare species ;c. Is likely to result in adverse effect on the livelihoods, culture or indigenous knowledge of the local people ;d. May result in adverse environmental impact which may be difficult to control and mitigate ;e. May cause genetic erosion or affecting the ecosystem function ;f. For resources may be for purposes contrary to National/State interest and other related International agreements entered in to by the Country.ii. Any order of restriction shall be made only after making such inquiries as required after consulting the concerned Biodiversity Management Committees and giving the person so affected an opportunity of being heard.