Minister for Law and Justice, Shri Kiren Rijiju informed Lok Sabha that the Government is neither considering to introduce any legislation nor creation of a Tribunal for payment of compensation to victims of human-wildlife conflict.
He replied to an Unstarred Question related to whether Government has any plan/proposal to introduce legislation to make compensation to victims of human-animal conflict a legal right.
The Minister stated that the Wild Life (Protection) Act, 1972, enacted by the Ministry of Environment, Forest and Climate Change, provides for protection of wildlife and its habitats. The Act, however, does not have any provision for providing relief to those wounded or killed in human-animal conflict.
The responsibility for management of wildlife and prevention of human-wildlife conflict primarily falls on the State Governments.
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