Section 3(2) in The Biological Diversity Act, 2002
(2)The persons who shall be required to take the approval of the National Biodiversity Authority under sub-section (1) are the following, namely:-(a)a person who is not a citizen of India;(b)a citizen of India, who is a non-resident as defined in clause (30) of section 2 of the Income-tax Act, 1961 (43 of 1961);(c)a body corporate, association or organisation-(i)not incorporated or registered in India; or(ii)incorporated or registered in India under any law for the time being in force which has any non-Indian participation in its share capital or management.
