Section 2 in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
2. Application.-
(1)These rules are applicable to the manufacture, import and storage of micro-organisms and gene-technological products.(2)These rules shall also apply to genetically engineered organisms/micro-organisms and cells and correspondingly to any substances and products and food-stuffs, etc., of which such cells, organisms or tissues thereof form part.(3)These rules shall also apply to new gene-technologies apart from those referred to in clauses (ii) and (iv) of rule 3 and these rules shall apply to organisms/micro-organisms and cells generated by the utilisation of such other gene-technologies and to substances and products of which such organisms and cells form part.(4)These rules shall be applicable in the following specific cases(a)sale, offers for sale, storage for the purpose of sale, offers and any kind of handling over with or without a consideration;(b)exportation and importation of genetically engineered cells or organisms;(c)production, manufacturing, processing, storage, import, drawing off, packaging and repackaging of the genetically engineered products;(d)production, manufacture, etc., of drugs and pharmaceuticals and food-stuffs, distilleries and tanneries, etc., which make use of micro-organisms/genetically engineered micro-organisms one way or the other.(5)These rules shall be applicable to the whole of India.
