Section 33 in The Wild Life (Protection) Act, 1972
33. Control of sanctuaries. -
The Chief Wild Life Warden shall be the authority who shall control, [manage and protect all sanctuaries in accordance with such management plans for the sanctuary approved by him as per the guidelines issued by the Central Government and in case the sanctuary also falls under the Scheduled Areas or areas where the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 (2 of 2007) is applicable, in accordance with the management plan for such sanctuary prepared after due consultation with the Gram Sabha concerned] and for that purpose, within the limits of any sanctuary, -(a)may construct such roads, bridges, buildings, fences or barrier gates, and carry out such other works as he may consider necessary for the purposes of such sanctuary:Provided that no construction of [tourist lodges, including Government lodges, for commercial purposes], hotels, zoos and safari parks shall be undertaken inside a sanctuary except with the prior approval of the National Board;(b)shall take such steps as will ensure the security of wild animals in the sanctuary and the preservation of the sanctuary and wild animals therein;(c)may take such measures, in the interests of wild life, as he may consider necessary for the improvement of any habitat;(d)may regulate, control or prohibit, in keeping with the interests of wild life, the grazing or movement of livestock.[* * *]
