Section 8 in The Breeding of And Experiments On Animals (Control And Supervision) Rules, 1998
8. Permission of the Committee required for conducting experiments.
(a)Every registered establishment before acquiring in animal or conducting any experiment on an animal/animals shall apply for permission of the Committee or the Institutional Animals Ethics Committee recognised for the purpose by the Committee along with the details contained in the specified format to the Member-Secretary of the Committee or the Institutional Animals Ethics Committee, as the case may be.(b)The Member-Secretary of the Committee or the Institutional Animals Ethics Committee, shall cause the application for permission to he brought before the Committee/institutional Animals Ethics Committee as the case may be, and the Committee/Institutional Animals Ethics Committee after scrutiny of the application, if satisfied, may grant permission to the establishment stating the name of the species and the number of animals that can be acquired for carrying out the experiments.(c)The Committee or Institutional Animals Ethics Committee, as the case may be, may, while granting permission for conducting experiments on animals, put conditions as it may deem fit to ensure that animals are not subjected to unnecessary pain or suffering before, during or after the performance of experiments on them.(d)The Committee may require the establishments and Institutional Animals Ethics Committees and persons carrying on experiments on animals to forward to the Committee such information as it may require, on completion of experiments for which the permission has been granted.
