Section 9(3) in The Ozone Depleting Substances (Regulation And Control) Rules, 2000
(3)A person having received financial and technical assistance from the Multilateral Fund in accordance with the articles 10 and 10-A of the Montreal Protocol on Substances that Deplete the Ozone Layer for phasing out of ozone depleting substances specified in column (2) of Schedule II used in activities specified in column (2) of Schedule IV to which the Central Government is a party, shall not establish or expand or cause to establish or expand the manufacturing facility for production of any ozone depleting substance or with a view to manufacturing products which contain or are made with any ozone depleting substances after the approval of the project for conversion and date of completion of the conversion work from the ozone depleting substance technology to non-ozone depleting substance technology.
