Section 18 in THE BIOLOGICAL DIVERSITY (AMENDMENT) ACT, 2023
18.Amendment of section 20.
In section 20 of the principal Act,—(i)in the marginal heading, for the words "biological resource or knowledge", the words "results of research" shall be substituted;(ii)for sub-section (1), the following sub-section shall be substituted, namely:—(1)Any person or entity who intends to transfer the results of any research on biological resources, which are found in or brought from India, including those deposited in repositories outside India or traditional knowledge associated thereto, to persons referred to under sub-section (2) of section 3 for monetary consideration or otherwise, he shall make an application to the National Biodiversity Authority in such form, and on payment of such fee, as may be prescribed.";(iii)in sub-section (2), for the words "any biological resource or knowledge associated thereto", the words "the results of research" shall be substituted;(iv)for sub-sections (3) and (4), the following sub-sections shall be substituted, namely:—(3)On receipt of an application under sub-section (2), the National BiodiversityAuthority may, after making such enquiries, as it deems fit, by order, grant approval, subject to such terms and conditions, as it may deem fit, including benefit sharing or otherwise, as per the guidelines or for reasons to be recorded in writing, or reject the application:Provided that no such order for rejection shall be made without giving an opportunity of being heard to the person concerned.
