Section 7(3) in Atomic Energy (Radiation Protection) Rules, 2004
(3)No type approval of sealed sources, radiation generating equipment and equipment containing a radioactive source for the purpose of manufacture and supply or package design approval for transport of radioactive material or shipment approval for radioactive consignment or any other approval as notified under third proviso to rule 3, by the competent authority may be issued unless, in the opinion of the competent authority, the applicant has demonstrated compliance with the relevant safety codes and safety standards specified by him.
