Section 18 in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
18. Inspection and information regarding finance.-
(1)The State Biotechnology Co-ordination Committee or the Genetic Engineering Approval Committee/the DLC or any person with special knowledge duly authorised by the State Biotechnology Co-ordination Committee or the Genetic Engineering Approval Committee or the DLC where it is deemed necessary, at any time on due production of identity be admitted to public as well as to private premises and localities for the purpose of carrying out supervision.(2)Any person who is responsible for activities subject to rules 7-11 above shall at the request of District Level Committee or State Biotechnology Co-ordination Committee or the Genetic Engineering Approval Committee submit all such information, including information relating to financial conditions and accounts, as is essential to the authority's administration under these rules. He shall also follow supervision or inspection by the authorities or persons indicating in sub-rule (1).(3)The Genetic Engineering Approval Committee may fix fees to cover, in whole or in part, the expenses incurred by the authorities in connection with approvals, examination, supervision and control.
