Section 19 in Chhattisgarh Biological Diversity Rules, 2015
19. Revocation of access/approval.
(1)The Board may either on the basis of any complaint or suo moto withdraw the approval granted to regulate the access or collection of biological resource for commercial utilization and revoke the written agreement under the following conditions, namely :-(i)on the basis of reasonable belief that the person accessing the said bio-resource has violated any of the provision of the Act or the condition on which application was allowed;(ii)on failure to comply with the terms of agreement;(iii)on failure to comply with any of the conditions of access/collection;(iv)on account of overriding public interest with reference to protection of environment and conservation of biological diversity, and protection of the rights, livelihoods and knowledge of local communities.(2)The revocation order shall be made only after making such inquiries as required and after giving the person so affected an opportunity of being heard;(3)The Board shall send a copy of such revocation order to the Biodiversity Management Committees for prohibiting the access and also to assess the damage, if any, caused and take steps to recover the damage.
