Section 19 in Bihar Biological Diversity Rules, 2017
19. Procedure for access to and/or for obtaining biological resources and associated traditional knowledge.
(1)Any person intending to obtain any biological resources and associated knowledge for research or for commercial utilization, with the exception of those in proviso to section 7 of the Act, shall give prior intimation to the Board making an application in Form I.(2)Every application given under sub-rule (1) shall be accompanied by a fee of Rs. 10000/-(Ten thousand rupees only) in the form of cheque or demand draft payable in favour of the Board.(3)The Board shall, after consultation with the concerned local Biodiversity Management Committee and on collection of such additional information from the applicant and other sources, as it may deem necessary, dispose of the application, as far as possible, within a period of six months from the date of receipts.(4)While disposing the application under sub-rule (3) the Board may, by order, prohibit or restrict any activity deemed detrimental or contrary to the objectives of conservation and sustainable use of biodiversity or Justified of benefits arising out of such activity:Provided that such adverse order shall be made after giving an opportunity of being heard to the applicant.(5)A written agreement duly signed by an authorized officer of the Board and the applicant shall govern the access to /collection of biological resources or traditional knowledge. The form of the agreement shall be decided by the Board.(6)The conditions for access to/collection may specifically provide measures for conservation and protection of biological resources to which the access to/collection is being granted.(7)Any information given in the form referred to in the sub-rule (1) for prior intimation shall be kept confidential and shall not be disclosed, either intentionally or unintentionally, to any person not concerned thereto.
