Section 18 in The Wild Life (Protection) Act, 1972
18. Declaration of sanctuary. -
(1)The State Government may, by notification, declare its intention to constitute any area other than an area comprised within any reserve forest or the territorial waters as a sanctuary if it considers that such area is of adequate ecological, faunal, floral, geomorphological, natural or zoological significance, for the purpose of protecting, propagating or developing wild life or its environment.(2)The notification referred to in sub-section (1) shall specify, as nearly as possible, the situation and limits of such area.Explanation. - For the purposes of this section it shall be sufficient to describe the area by roads, rivers, ridges or other well-known or readily intelligible boundaries.
