Section 24(ii) in THE BIOLOGICAL DIVERSITY (AMENDMENT) ACT, 2023
(ii)in sub-section (2),—(A)in the opening portion, for the word "applied", the word "utilised"shall be substituted;(B)after clause (a), the following clause shall be inserted, namely:—"(aa) channelling benefits to the benefit claimers;";(C)for clause (c) the following clause shall be substituted, namely:—"(c) conservation, promotion and sustainable use of biological resources;";(D)for clause (d), the following clause shall be substituted, namely:—(d) socio-economic development of areas from where such biological resources or traditional knowledge associated thereto have been accessed in consultation with the Biodiversity Management Committee or local body concerned:Provided that when it is not possible to identify the area from where the biological resources or associated knowledge have been accessed, the fund shall be utilised for socio-economic development of the area where such biological resources occur;";(E)for clause (e), the following clauses shall be substituted, namely:—(e) making grants or loans to the Biodiversity Management Committees;(f)the activities to meet the purposes of the Act."
