Section 23 in THE BIOLOGICAL DIVERSITY (AMENDMENT) ACT, 2023
23.Amendment of section 27.
In section 27 of the principal Act,—(i)in sub-section (1), for clause (b), the following clause shall be substituted, namely:—(b) all sums including charges and benefit sharing amount received by the National Biodiversity Authority;";(ii)in sub-section (2),—(A)in the opening portion, for the word "applied", the word "utilised"shall be substituted;(B)for clauses (b) and (c), the following clauses shall be substituted, namely:—(b) conservation, promotion and sustainable use of biological resources;(c)socio-economic development of areas from where such biological resources or traditional knowledge associated thereto have been accessed in consultation with the Biodiversity Management Committee:Provided that when it is not possible to identify the area from where the biological resources or traditional knowledge associated thereto have been accessed, the fund shall be utilised for socio-economic development of the area where such biological resources occur;(d)activities to meet the purposes of the Act."
