Report No. 171
20. Biological Diversity Heritage Sites.-
(1) Without prejudice to any other law for the time being in force, a State Government may from time to time, in consultation with the concerned Panchayat or Municipality notify areas of biodiversity importance as Biological Diversity Heritage Sites in addition to Heritage sites already declared, if any, by the Government of India or UNESCO.
(2) The State Government, in consultation with the National Authority, may frame rules for the selection, management and conservation of Heritage Sites.
(3) The State Government shall take measures for appropriately compensating any section of people being economically affected by such declaration.
Back
