Section 2 in THE BIOLOGICAL DIVERSITY (AMENDMENT) ACT, 2023
2.Amendment of preamble.
In the Biological Diversity Act, 2002 (hereinafter referred to as the principal Act), in the preamble,—(a)for the word “party”, the word “Party” shall be substituted;(b)for the words beginning with “AND WHEREAS it is considered necessary”, and ending with “give effect to the said Convention”, the following shall be substituted, namely:—“AND WHEREASIndia is a Party to the Nagoya Protocol on access to genetic resources and the fair and equitable sharing of benefits arising from their utilisation to the convention on Biological Diversity which was adopted on the 29th October, 2010 in Nagoya, Japan;AND WHEREAS it is considered necessary to provide for conservation, sustainable utilisation, fair and equitable sharing of the benefits arising out of utilisation of biological resources and also to give effect to the said Convention.”.
