Section 18 in Chhattisgarh Biological Diversity Rules, 2015
18. Restriction on activities related to access to biological resources.
(1)The Board, if it deems necessary and appropriate, shall take the steps to restrict or prohibit the proposal for access to biological resources for the following reasons, namely :-(i)If the request for access is for any threatened taxa or taxa that is likely to become threatened due to such access;(ii)If the request for access is for any endemic and rare species;(iii)If the request for access may likely to result in adverse effect on the livelihoods, culture or indigenous knowledge of the local people;(iv)If the request for access may result in adverse environmental impact which may be difficult to control and mitigate;(v)If the request for access may cause genetic erosion or affecting the ecosystem function;(vi)If use of resources for purposes contrary to national interest and other related international agreements entered into by the country.
