Section 13(1) in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
(1)In connection with the granting of approval under rules 8-11 above, terms and conditions shall be stipulated, including terms and conditions as to the control to be exercised by the applicant, supervisions, restriction on use, the layout of the enterprise and as to the submission of information to the State Biotechnology Co-ordination Committee or to the District Level Committee.
