Section 2(4) in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
(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.
