Section 18(2) in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
(2)Any person who is responsible for activities subject to rules 7-11 above shall at the request of District Level Committee or State Biotechnology Co-ordination Committee or the Genetic Engineering Approval Committee submit all such information, including information relating to financial conditions and accounts, as is essential to the authority's administration under these rules. He shall also follow supervision or inspection by the authorities or persons indicating in sub-rule (1).
