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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(2) in Chhattisgarh Biological Diversity Rules, 2015

(2)The Board, after due evaluation of the application, consultation with the concerned local bodies and collecting such additional information as it may deem necessary, shall take decision on the application as far as possible within a period of 3 months of receipt of the same;In this context, the word "consult", for the purposes of the Act, includes the following steps, inter alia ;-
(a)issuing of public notice of the proposal for access/collection in local languages;
(b)discussion/dialogue with the general assembly of the local body; and
(c)formal consent from the assembly after being provided adequate information about the proposal and its implications for conservation and livelihoods.