Section 7 in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
7. Approval and prohibition, etc.-
(1)No person shall import, export, transport, manufacture, process, use or sell any hazardous micro-organism or genetically engineered organism/ substance or cell except with the approval of the Genetic Engineering Approval Committee.(2)Use of pathogenic micro-organism or any genetically engineered organism or cell for the purpose of research shall only be allowed in laboratories or inside laboratory areas notified by the Ministry of Environment and Forests for this purpose under the Environment (Protection) Act, 1986.(3)The Genetic Engineering Approval Committee shall give directions to the occupier to determine or take measures concerning the discharge of micro-organisms/genetically engineered organisms or cells mentioned in the Schedule from the laboratories, hospitals and other areas including prohibition of such discharges and laying down measures to be taken to prevent such discharges.(4)Any person operating or using genetically engineered organisms/ micro-organisms mentioned in the Schedule for scale up or pilot operations shall have to obtain licence issued by the Genetic Engineering Approval Committee for any such activity. The possessor shall have to apply for licence in the prescribed profornia.(5)Certain experiments for the purpose of education within the field of gene technology or micro-organism may be carried outside the laboratories and laboratory areas mentioned in sub-rule (2) and will be looked after by the Institutional Biosafety Committee.
