Section 8C in West Bengal Town and Country (Planning and Development) Act, 1979
8C. Functions of Eco-tourism Board.
- The Eco-tourism Board shall, in accordance with the provisions of this Act and the rules made thereunder, advise the State Government for framing rules under section 138 in matters relating to restricted development of fringe areas of forests, coastal zones and other eco-sensitive zones without disturbing or sacrificing the existing rich biodiversity of flora and fauna, treasure of plants, shrubs and herbs of medicinal value unique ecosystems, wetlands in West Bengal and formatters connected therewith or incidental thereto, to promote eco-tourism, ensure eco-tourism planning, development and co-ordination in conformity with the existing Land Use and Development Control Plan as prepared under Chapter VI.
