Section 28 in The Wild Life (Protection) Act, 1972
28. Grant of permit. -
(1)The Chief Wild Life Warden may, on application, grant to any person a permit to enter or reside in a sanctuary for all or any of the following purposes, namely: -(a)investigation or study of wild life and purposes ancillary or incidental thereto;(b)photography [and film-making without making any change in the habitat or causing any adverse impact to the habitat or wild life];(c)scientific research;(d)tourism;(e)transaction of lawful business with any person residing in the sanctuary.(2)A permit to enter a reside in a sanctuary shall be issued subject to such conditions and on payment of such fee as may be prescribed.
