Section 24 in Jammu and Kashmir Biological Diversity Rules, 2015
24. Complaint and manner of giving notice under section 61.
- i. A complaint under section 61 for cognizance of any offence under the Act shall be made before the appropriate Court of Law by officers of the State Biodiversity Board or by Forest officers not below the rank of Range Officers in their respective jurisdiction or any other officer notified by the Government under the Biological Diversity Act, 2002.ii. The manner of giving notice under clause (b) of section 61 shall be as follows :-a. If violation of any provision of the Biological Diversity Act, 2002 is detected or observed by any person or groups of persons or agencies or organizations or benefit claimers in matters falling within the jurisdiction of National Biodiversity Authority/ State Biodiversity Board, a complaint may be made to the National Biodiversity Authority/State Biodiversity Board in Form-IV appended to these rules ;b. The person giving the notice shall send it to the Chairman of the National Biodiversity Authority/State Biodiversity Board as the case may be by registered post acknowledgement due :Provided that the period of thirty days mentioned in clause (b) of section 61 of the Act shall be reckoned from the date of receipt of the notice by the Chairman, National Biodiversity Authority/State Biodiversity Board.
