Section 15 in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
15. Penalties.-
(1)If an order is not complied with, the District Level Committee or State Biotechnology Co-ordination Committee may take measures at the expense of the person who is responsible.(2)In case where immediate intervention is required in order to prevent any damage to -the environment, nature or health, the District Level Committee or State Biotechnology Co-ordination Committee may take the necessary steps without issuing any orders or notice. The expenses incurred for this purpose will be repayable by the person responsible for such damage.(3)The State Biotechnology Co-ordination Committee /District Level Committee may take samples for a more detailed examination of organisms and cells.(4)The State Biotechnology Co-ordination Committee/ District Level Committee shall be competent to ask for assistance from any other Government authority to carry out its instructions.
