Section 16(1) in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
(1)Any person who under rules 7-11 is responsible for conditions or arrangements shall immediately notify the District Level Committee, State Biotechnology Co-ordination Committee and the State medical officer of any interruption of operations or accidents that may lead to discharges of genetically engineered organisms or cells which may be harmful to the environment, nature of health or involve any danger thereto.
