Section 24 in The Biological Diversity Rules, 2004
24. Manner of giving notice under section 61
.-(1) The manner of giving notice, under clause (b) of section 61, shall be as follows, namely:-(i)The notice shall be in writing in Form VII.(ii)The person giving the notice may send it to,-(a)If the alleged offence has taken place in a Union territory, to the Chairperson of the National Biodiversity Authority; and(b)If the alleged offence has taken place in a State, to the Chairperson of the State Biodiversity Board.(2)The notice referred to in sub-rule (1) shall be sent by registered post acknowledgement due; and(3)The period of thirty days mentioned in clause (b) of section 61 shall be reckoned from the date, the notice is received by the Authorities mentioned in sub-rule (1).
