Section 5(2) in The Ozone Depleting Substances (Regulation And Control) Rules, 2000
(2)No licence shall be issued under sub-rule (1) unless the said authority is satisfied that the grant of licence shall not cause calculated level of consumption of that group of ozone depleting substances [* * *] [ Certain words omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).] in the relevant twelve month period, as a percentage of corresponding calculated consumption in base years, to exceed the number specified in column (5) of Schedule II.[* * *] [ Sub-Rule (3) omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]
