Section 15(2) in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
(2)In case where immediate intervention is required in order to prevent any damage to -the environment, nature or health, the District Level Committee or State Biotechnology Co-ordination Committee may take the necessary steps without issuing any orders or notice. The expenses incurred for this purpose will be repayable by the person responsible for such damage.
