Section 15 in The Biological Diversity Rules, 2004
15. Revocation of access or approval
.-(1) The Authority may either on the basis of any complaint or suo motu withdraw the approval granted for access under rule 15 and revoke the written agreement under the following conditions, namely:-(i)on the basis of reasonable belief that the person to whom the approval was granted has violated any of the provisions of the Act or the condition on which the approval was granted;(ii)when the person who has been granted approval has failed to comply with the terms of the agreement;(iii)on failure to comply with any of the conditions of access granted;(iv)on account of overriding public interest or for protection of environment and conservation of biological diversity;(2)The Authority shall send a copy of every order of revocation issued by it to the concerned State Biodiversity Board and the Biodiversity Management Committees for prohibiting the access and also to assess the damage, if any, caused and take steps to recover the damage.
