<b>XI LOK SABHA DEBATES, <i> Session IV (Budget) </i> </b>
XI LOK SABHA DEBATES, Session IV (Budget) Monday , March 03, 1997 / Phalguna 12, 1918 (Saka)


Type of Debate: MATTERS UNDER RULE 377
Title: Re: need to enact a legislation to preserve rich bio- diversity of the country. TEXT : DR. PRABIN CHANDRA SARMA (GUWAHATI): There is an urgent need to enact a Central legislation to preserve the country's rich biodiversity as large scale biopiracy is taking place all over the country, especially in the North-East, which is one of the most ecologically important spots of the world. The precious wealth of India's forests and fields, its rich biological and ecological resources are being plundered by foreign companies and their agents, causing loss of revenue worth crores of rupees to the country. India's biological wealth is being taken out of the country to earn money for companies in European and American countries. Whether it is the seed of special varieties of rice and wheat which are going to American seed companies or the orchids of the North-East out of which European floriculture companies are earning millions. Valuable medicinal plants found in our country are being smuggled out and patented by foreign companies. New Indian companies cannot produce medicines out of many Indian plants based on our knowledge of Ayurveda, Unani and Siddha because some American or European companies have already taken a patent on Haldi, Tulsi, Amla or Neem etc. The North-East region which is rich in biodiversity has become a target of biopiracy. Last year, a Japanese was caught, trying to smuggle out several rare species of butterflies at Delhi Airport; but he had to be set free as there is no legislation in our country to check such biopiracy.

Other countries have already formulated national legislations establishing their ownership over their biological resources. It is high time, the Government of India also rise to the occasion by formulating adequate legislation in this regard.

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