Section 19(1) in Rajasthan Biological Diversity Rules, 2010
(1)Any citizen of India or a body corporate, association or organization registered in India seeking permission of the Board for access to/collection of biological resource for commercial utilization or bio-survey and bio-utilization for commercial utilization shall make an application in Form 1 to the Board. Every application shall be accompanied by a fee as may be fixed and notified by the Board with the prior approval of the State Government, in the form of a cheque or Demand Draft drawn in favour of the State Biodiversity Board at the head office of the Board.
