Section 6(4) in THE BIOLOGICAL DIVERSITY (AMENDMENT) ACT, 2023
4. Results of research not to be transferred to certain persons without approval of National Biodiversity Authority.No person or entity shall share or transfer any result of the research on any biological resource occurring in, or obtained or accessed from, India or traditional knowledge associated thereto, for monetary consideration or otherwise, to a person or body corporate referred to in sub-section (2) of section 3, without the prior written approval of the National Biodiversity Authority, except the codified traditional knowledge which is only for Indians:Provided that the provisions of this section shall not apply if publication of research papers or dissemination of knowledge in any seminar or workshop involving financial benefit is as per the guidelines issued by the Central Government:Provided further that where the results of research are used for further research, then, the registration with the National Biodiversity Authority shall be necessary:Provided also that if the results of research are used for commercial utilisation or for obtaining any intellectual property rights, within or outside India, prior approval of the National Biodiversity Authority shall be required to be taken in accordance with the provisions of this Act.”.
