Section 3 in Atomic Energy (Radiation Protection) Rules, 2004
3. Licence.-
(1)No person shall, without a licence -(a)establish a radiation installation for siting, design, construction, commissioning and operation; and(b)decommission a radiation installation.(2)No person shall handle any radioactive material, or operate any radiation generating equipment except in accordance with the terms and conditions of a licence.(3)A licence shall be issued for sources and practices associated with the operation of -(i)nuclear fuel cycle facilities;(ii)land based high intensity gamma irradiators other than gamma irradiation chambers;(iii)particle accelerators used for research and industrial applications;(iv)neutron generators;(v)facilities engaged in the commercial production of radioactive material or radiation generating equipment;(vi)telegamma and accelerators used in radiotherapy;(vii)computed tomography (CT) unit;(viii)interventional radiological x-ray unit;(ix)industrial radiography; and(x)such other source or practice as may be notified by the competent authority, from time to time.Provided that for sources and practices associated with the operation of -(i)brachytherapy;(ii)deep x-ray units, superficial and contact therapy x-ray units;(iii)gamma irradiation chambers;(iv)nuclear medicine facilities;(v)facilities engaged in the commercial production of nucleonic gauges and consumer products containing radioactive material; and(vi)such other source or practice as may be notified by the competent authority, from time to time;an authorisation shall be necessary.Provided further that for sources and practices associated with the operation of -(i)medical diagnostic x-ray equipment including therapy simulator;(ii)analytical x-ray equipment used for research;(iii)nucleonic gauges;(iv)RIA laboratories;(v)radioactive sources in tracer studies;(vi)biomedical research using radioactive material; and(vii)such other source or practice as may be notified by the competent authority, from time to time;a registration shall be necessary.Provided also that for -(i)approval for siting, design, construction, commissioning and decommissioning of a radiation installation;(ii)approval for sealed sources, radiation generating equipment and equipment containing radioactive sources, for the purposes of manufacture and supply;(iii)approval for package design for transport of radioactive material;(iv)approval for shipment approval for radioactive consignments; and(v)such other source or practice as may be notified by the competent authority, from time to time;consent shall be necessary.(4)The licence shall not be transferable without the prior approval of the competent authority.
