Section 7 in The Wetlands (Conservation and Management) Rules, 2010
7. Overlapping provisions.
(1)The wetlands within the protected areas of the National Parks and Wildlife Sanctuaries shall be regulated by the provisions of Wild Life (Protection) Act, 1972 (35 of 1972).(2)The wetlands within the protected or notified forest areas shall be regulated by the provisions of the Indian Forest Act, 1927 (16 of 1972); the Forest (Conservation) Act, 1980 (69 of 1980); and the Environment (Protection) Act, 1986 (29 of 1986).(3)The gaps in the regulation of wetlands within the protected and notified forest areas, if any, under the provisions of the Indian Forest Act, 1927; Wildlife (Protection) Act, 1972; and Forest (Conservation) Act, 1980; shall be plugged by invoking provisions of the Environment (Protection) Act, 1986.(4)The wetlands situated outside the protected or notified forest areas referred to in sub rule (2) shall be regulated by the relevant provisions of the Environment (Protection) Act, 1986 (29 of 1986)
