Section 17 in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
17. Preparation of Off-site Emergency Plan by the DLC.
(1)It shall be the duty of the DLC to prepare an off-site emergency plan detailing how emergencies relating to a possible major accident at a site will be dealt with and in preparing the plan, the DLC shall consult the occupier and such other person as it may deem necessary.(2)For the purpose of enabling the DLC to prepare the emergency plan required under sub-rule (1), the occupier shall provide the DLC with such information relating to the handling of hazardous micro-organisms/ genetically engineered organisms under his control as the DLC may require, including the nature, extent and likely off-site effects of a possible major accident and the DLC shall provide the occupier with any information from the off-site emergency plan which relates to his duties under rule 16.
