Section 3 in The Wetlands (Conservation and Management) Rules, 2010
3. Protected wetlands.
- Based on the significance of the functions performed by the wetlands for over all well being of the people and for determining the extent and level of regulation, the following wetlands shall be regulated under these rules, namely:-(i)wetlands categorized as Ramsar Wetlands of International Importance under the Ramsar Convention as specified in the Schedule.(ii)wetlands in areas that are ecologically sensitive and important, such as, national parks, marine parks, sanctuaries, reserved forests, wildlife habitats, mangroves, corals, coral reefs, areas of outstanding natural beauty or historical or heritage areas and the areas rich in genetic diversity;(iii)wetlands recognized as or lying within a UNESCO World Heritage Site;(iv)high altitude wetlands or high altitude wetlands complexes at or above an elevation of two thousand five hundred meters with an area equal to or greater than five hectares;(v)wetlands or wetland complexes below an elevation of two thousand five hundred meters with an area equal to or greater than five hundred hectares.(vi)any other wetland as so identified by the Authority and thereafter notified by the Central Government under the provisions of the Act for the purposes of these rules.
