Section 21(2) in The Biological Diversity Act, 2002
(2)The National Biodiversity Authority shall, subject to any regulations made in this behalf, determine the benefit sharing which shall be given effect in all or any of the following manner, namely:-(a)grant of joint ownership of intellectual property rights to the National Biodiversity Authority, or where benefit claimers are identified, to such benefit claimers;(b)transfer of technology;(c)location of production, research and development units in such areas which will facilitate better living standards to the benefit claimers;(d)association of Indian scientists, benefit claimers and the local people with research and development in biological resources and bio-survey and bio-utilisation;(e)setting up of venture capital fund for aiding the cause of benefit claimers;(f)payment of monetary compensation and other non-monetary benefits to the benefit claimers as the National Biodiversity Authority may deem fit.
