Section 8(3) in Plant Quarantine (Regulation of Import into India) Order, 2003
(3)The bulk shipment (s) of transgenic plants or plant products or genetically modified organisms shall be dealt as per the provisions of the Rules for manufacture, use, import, export and storage of hazardous micro-organisms, Genetically engineered organisms or cells made under Sections 6, 8 and 25 of the Environment (Protection) Act, 1986 (29 of 1986) or under the mechanism established as per the provisions of Biosafety Protocol by the Ministry of Environment and Forests.
