Section 6 in Plant Quarantine (Regulation of Import into India) Order, 2003
6. Permits required for import of Germplasm, Transgenic or Genetically Modified Organisms.
(1)No consignment of germplasm/transgenics/Genetically Modified Organisms (GMOs) shall be imported into India for the purpose of agricultural research or experimentation purpose without valid permit issued by the Director, National Bureau of Plant Genetic Resources, New Delhi -110012.Explanation. - In this sub-clause, "purpose of agricultural research or the purpose of experimentation" shall not include commercial imports which are governed by separate guidelines issued by the Genetic Engineering Approval Committee, or as the case may be by the Review Committee on Genetic Manipulation (RCGM)".(2)Every application for import of plant germplasm/transgenics/genetically modified organisms for research/experimental purpose by the public/private organizations will be made to the Director, National Bureau of Plant Genetic Resources, New Delhi in form PQ 08 and the permit shall be issued in form PQ 09 in triplicate and a red/green tag in PQ 10 for germplasm and a Red/White tag in PQ 11 for transgenic/Genetically Modified Organisms. Such permits for import of transgenic/Genetically Modified Organisms shall be issued subject to the approval of Genetic Engineering Approval Committee (GEAC) or as the case my be, the Review Committee on Genetic Manipulation (RCGM) set- up by Department of Biotechnology under the provisions of sub-rule (2) of rule 4 of the Rules for the manufacture, use, import, export and storage of hazardous micro-organisms, Genetically engineered organisms or cells made under Sections 6, 8 and 25 of the Environment (Protection) Act, 1986 (29 of 1986) and subject to such restrictions and conditions prescribed thereof.(3)No imported consignments of plant germplasm/transgenics/genetically modified pests shall be opened at the point of entry and it shall be forwarded to the Director, National Bureau of Plant Genetic Resources, New Delhi.
