Section 11 in The Wild Life (Protection) Amendment Act, 2002
11. Insertion of new sections 18A and 18B.-
After section 18 of the principal Act, the following sections shall be inserted, namely:-" 18A. Protection to sanctuaries.- (1) When the State Government declares its intention under sub- section (1) of section 18 to constitute any area, not comprised within any reserve forest or territorial waters under that sub- section, as a sanctuary, the pr visions of sections 27 to 33A (both inclusive) shall come into effect forthwith.(2) Till such time as the rights of affected persons are finally settled under sections 19 to 24 (both inclusive), the State Government shall make alternative arrangements required for making available fuel, fodder and other forest produce to the person affected, in terms of their rights as per the Government records.
