Section 12(1) in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
(1)Any person who applies for approval under rules 8-11 shall, as determined by the Genetic Engineering Approval Committee submit information and make examinations or cause examinations to be made to elucidate the case, including examinations according to specific directions and at specific laboratories. He shall also make available an on-site emergency plan to the Genetic Engineering Approval Committee before obtaining the approval. If the authority itself makes an examination it self, it may order the applicant to defray the expenses incurred by it in doing so.
