Section 28(1) in The Wild Life (Protection) Act, 1972
(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.
