The Ozone Depleting Substances (Regulation And Control) Rules, 2000

The Ozone Depleting Substances (Regulation And Control) Rules, 2000

Rule THE-OZONE-DEPLETING-SUBSTANCES-REGULATION-AND-CONTROL-RULES-2000 of 2000

I

II

III

IV

V

Part I

Part II

VI

Part I

Part III

VII

VIII

IX

Part I

Part II

X

Part I

Part II

Part III

Part IV

Part V

Part VI

Part VII

XI

Part A

Part B

Part A

Part B

Part A

Part 11 – Page 2

Part B

XII

Part I

Part II

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Act

10.

1. Short title and commencement

2. Definitions

3. Regulation of production and consumption of ozone depleting substances

4. Prohibition on export to or import from countries not specified in Schedule VI

5. Ozone depleting substances are to be exported to or imported from countries specified in Schedule VI under a licence

6. Regulation of the sale of ozone depleting substances

7. Regulation on the purchase of ozone depleting substances

8. Regulation on the use of ozone depleting substance

9. Prohibition on new investments with ozone depleting substances

10. Regulation of import, export and sale of products made with or containing ozone depleting substances

11. Regulation on reclamation and destruction of ozone depleting substances

12. Regulation on manufacture, import and export of compressors

13. Procedure for registration, cancellation of registration and appeal against such orders

14. Monitoring and reporting requirements

15. Exemption

2. All products mentioned above are excluded from the purview of this Schedule when transported in Consignments of personal or household effects or in similar non-commercial situations normally exempted from customs attention.

1. Application for registration of producers of ozone depleting substances under sub-rule (1) of rule 3 shall be made in Form 9 of Schedule XI.

2. Application for registration of sellers of ozone depleting substances under sub-rule (1) of rule 6 shall be made in Form 10 of Schedule XI

3. Application for registration of persons under sub-rule (1) of rule 8 shall be made in Form 11 of Schedule XI.

4. Application for registration of persons reclaiming ozone depleting substances under sub-rule (1) of rule 11 shall be made in Form 14 of Schedule XI.

5. Application for registration of persons destroying ozone depleting substances under sub-rule (2) of rule 11 shall be made in Form 14 of Schedule XI.

6. Application for registration of persons manufacturing, importing or exporting compressors shall be made in Form 13 of Schedule XI.

7. A Certificate of Registration shall be issued by the registering authority to those persons who have been registered in accordance with these rules.

8. The Certificate of Registration shall contain the following information: -

1. The "Certificate of Registration" shall be kept at the "Registered Office" and shall be produced at any reasonable time on reproduced at any reasonable time on request before an Officer of the concerned authority not below in rank to a Section Officer to the Government of India or, in respect of registration under sub-rule (1) of rule 6 an Assistant Manager in the concerned producing enterprise.

2. The registration shall not be done, and shall cease to be valid, if the person to be registered or registered is in violation of these rules.

3. Registration under sub-rule (1) of rule 6 shall also be subject to commercial decision of the authority mentioned in column (4) of Schedule V, excluding such registration in respect of ozone depleting substances specified in Group VIII of Schedule I.

1. Name of enterprises:

2. Address of Registered office (including Tehsil, District, State):

3. Particulars of factories:

4. Name of business house/group to which the enterprise belongs:

5. Please give name of Managing Director of Chief Executive:

6. Please enclose a copy each of the Annual Report, Audited Balance Sheet and Profit and Loss Account of the enterprise for the last three years.

1. Name of firm :

2. Address of registered office (including Tehsil District, State) :

3. Date of registration and the name of Act under which registered (a copy of such registration to to be attached) :

4. Particulars of sales outlet :

5. Name of Proprietor or Chief Executive:

6. Please attach a copy of latest Income Tax

1. Name of the enterprise :

2. Address of registered office (including Tehsil, District, State) :

3. Particulars of factories :

1. Name of the eneterprise/firm :

2. Address of Registered office (including Tehsil, District, State) :

3. Particulars of factories manufacturing Compressors (for manufacturers) :

4. Particular regarding imports:

5. Particular of sales outlet (for exporters and/or tranders):

6. Name of Business house/group to which the enterprises belongs:

7. Please give name of Managing Director or Chief Executive:

8. Please enclose a copy each of the latest Annual Report, Audited Balance Sheet and Profit & Loss Account or Income Tax Assessment Order of the enterprises/firm.

1. Name of the enterprise:

2. Address of Registered office (including Tehsil, District, State):

3. Particulars of factories:

1. Information regarding seller of ozone depleting substances:

2. Information regarding purchaser of ozone depleting substances

3. Registration No.: ___________________________________________________________

4. Name and address of Registering Authority:

Union of India - Act

[Cites 0, Cited by 0]

UNION OF INDIA
India

Published on 19 July 2000
Commenced on 19 July 2000
[This is the version of this document from 19 July 2000.]
[Note: The original publication document is not available and this content could not be verified.]

The Ozone Depleting Substances (Regulation And Control) Rules, 2000Published vide S.O. 670(E), dated 19.7.2000, published vide Notification Gazette of India, Extra, Part 2, Section 3(ii), dated 19.7.2000.

/537In exercise of the powers conferred by sections 6, 8 and 25 of the Environment (Protection) Act, 1986, the Central Government hereby makes the following rules for regulating ozone depleting substances, namely:-

.-(1) These rules may be called The Ozone Depleting Substances (Regulation and Control) Rules, 2000.

(2)They shall come into force on the date of their publication in the Official Gazette.

.-In these rules, unless the context otherwise requires,-

(a)"Act" means the Environment (Protection) Act, 1986 (29 of 1986);

(b)"authority" means an authority mentioned in columns (4) and (6) of Schedule V;

(c)"base level" means the quantity of ozone depleting substance produced or consumed, as the case may be, in the year or average of the years listed in column (3) of Schedule II and Schedule III;

(d)"consumption" with respect to any ozone depleting substance means the amount of that substance produced in India in addition to the amount imported, less the amount exported [and the amount used as feedstock substance which is used entirely in the manufacture of other chemicals, with negligible emissions, if any] [ Inserted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).];

(e)"calculated level of production, sale, import or export", as the case may be, means level determined by multiplying quantity of the ozone depleting substance by its ozone depleting potential specified in column (5) of Schedule I;

(f)"calculated level of consumption" shall be determined by adding together, calculated levels of production and imports and substracting calculated level of exports;

(g)"Group" means collection of one or more ozone depleting substances as specified in column (4) of Schedule I;

(h)"manufacture" in relation to any ozone depleting substance includes-

(i)any process or part of a process for making, altering, finishing, packing, labelling, blending or otherwise [treating of any ozone depleting substance] [ Substituted by S.O. 996(E), dated 27.8.2003 (w.e.f. 29.8.2003).] with a view to sell, distribute or use but does not include the repacking or breaking up of any ozone depleting substance in the ordinary course of retail business; and

(ii)any process in which a preparation containing ozone depleting substance is formulated;

(i)"ozone depleting substance" means the ozone depleting substances specified in column (2) of Schedule I, whether existing by itself or in a mixture, excluding any such substance or mixture (blend) which is in a manufactured product other than a container used for the transportation or storage of such substance;

(j)"parties" means, unless the text otherwise indicates, parties to the protocol [and parties to the amendments thereof] [ Inserted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).];

(k)"pre-shipment applications" are those treatments applied directly preceding and in relation to export, to meet the phytosanitary or sanitary requirements of the importing country or existing phytosanitary or sanitary requirements of the exporting country;

(l)"production" in relation to any ozone depleting substance means the manufacture of an ozone depleting substance from any raw material or feedstock chemicals, but does not include-

(i)the manufacture of a substance that is used and entirely consumed (except for trace quantity) in the manufacture of other chemicals; or

(ii)quantities which are produced incidentally in the manufacture of other chemical substances; or

(iii)quantities which are recycled or reused; or

(iv)quantities which are destroyed by technologies to be specified by the Central Government;

(m)"protocol" means the Montreal Protocol on Substances that Deplete the Ozone Layer, adopted on 16th September, 1987;

(n)"quarantine applications", with respect to Group VIII of Schedule I ozone depleting substance, are treatments to prevent the introduction, establishment and or spread of quarantine pests (including diseases), or to ensure their control as specified by the Central Government;

(o)"recovery" means collection and storage of ozone depleting substances from machinery, equipment, or containment vessel during servicing or prior to disposal;

(p)"reclamation" means reprocessing and upgrading of a recovered ozone depleting substance through such methods as filtering, drying, distillation and, or chemical treatment in order to restore the substance to a specified standard of performance;

(q)"Schedule" means a Schedule annexed to these rules.

.-(1) No person shall produce or cause to produce any ozone depleting substance after the date specified in column (5) of Schedule V unless he is registered with the authority specified in column (4) of that Schedule:Provided that for the twelve month period commencing on the date specified in column (6) of Schedule II, and in each twelve month period thereafter, no person shall produce or cause to be produced any group of ozone depleting substances in excess of the corresponding percentage of his calculated base level of production specified in column (4) of that Schedule excluding the substanes which is for the use of as feedstock in the manufacture of other chemicals, with negligible emissions, if any:Provided further that calculated level of consumption of such substances in India shall, as a percentage of calculated level of consumption in base years does not exceed the number specified in column (5) of Schedule II.

(2)No person shall produce or cause to produce ozone depleting substances specified as Group I and Group III in column (4) of Schedule I during the period from 1st August, 2000 to 1st January, 2010 in excess of the quantity specified in column (4) of Schedule III and the calculated level of consumption of such substances in India shall, as a percentage of calculated level of consumption in base year does not exceed the number specified in column (5) of that Schedule.

(3)[ A person having received financial assistance from the Multilateral Fund in accordance with articles 10 and 10-A of the protocol to which the Central Government is a party for gradual reduction of production and consumption of ozone depleting substances-

(i)specified as Group I and Group III in column (4) of Schedule I shall, limit the production of ozone depleting substances as specified in column (4) of Schedule III;

(ii)specified as Group IV in column (4) of Schedule I shall limit the production and consumption of ozone depleting substance specified in columns (4) and (5) of Schedule II;

(iii)specified as Group I and Group II in column (4) of Schedule I shall limit the consumption of ozone depleting substance as specified in column (5) of Schedule III, in each year from 1st August, 2000 to 1st January, 2010 to quantities specified in column (4) for each year given in column (6) of Schedule III as per the agreement approved by the Executive Committee of the Multilateral Fund.

(4)In order to implement the agreement, referred to in sub-rule (3), the Central Government shall introduce implementation modalities, such as quota system for production and consumption of chlorofluorocarbons and carbon tetrachloride for non-feedstock use and verification system for feedstock application, and non-compliance with such modalities shall result in consequential penalties laid out in the agreements.] [ Substituted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]

.-No person shall import or cause to import from or export or cause to export to any country not specified in Schedule VI any ozone depleting substance after the commencement of these rules.

.-(1) No person shall import or cause to import from or export or cause to export to, any country specified in Schedule VI, any ozone depleting substance unless he obtains a licence issued by the authority.

(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).]

(4)The calculated base level of consumption and the calculated base level of production for India as a whole for each group of ozone depleting substances shall be notified by the Central Government.

.-(1) No person shall either himself or by any other person on his behalf or enterprise sell, stock or exhibit for sale or distribute any ozone depleting substance after the date specified in column (5) of Schedule V unless he is registered with the authority specified in column (4) of that Schedule:Provided that no person or enterprise shall sell ozone depleting substances specified in column (3) of Schedule IV for activities specified in column (2) of that Schedule unless the person engaged in that activity has got himself registered with the authority and has given a declaration in accordance with these rules and the person selling ozone depleting substances has verified particulars of the registration given in the declaration with the certificate of registration as per procedure specified in Part II of Schedule XII:Provided further that after the date specified in column (4) of Schedule IV, no person or enterprise shall sell, stock, distribute or exhibit or cause to be sold, stocked, distributed or exhibited ozone depleting substances specified in column (3) for activities specified in column (2) of that Schedule.

(2)No person shall either himself or by any person on his behalf, or enterprise sell, stock or exhibit for sale or distribute any ozone depleting substance to any person or enterprise who has informed the Central Government that he or that enterprise shall not use the specified ozone depleting substances in manufacturing or other activities after the date specified by such person or as the case may be, the enterprise.

(3)The Central Government shall notify the list of persons, ozone depleting substances and dates informed to it under sub-rule (2).

.-No person shall either himself or by any person on his behalf or enterprise, purchase ozone depleting substances specified in column (3) of Schedule IV from any person for making stock or for using such ozone depleting substances for activities specified in column (2) of that Schedule unless he has given the declaration specified in Part I of Schedule XII to the seller of such substances within the time period specified in serial number 4 of column (5) of Schedule V.

.-(1) No person or enterprise shall engage in any activity specified in column (2) of Schedule IV that uses ozone depleting substances specified in column (3) of that Schedule after the date specified in column (5) of Schedule V unless he is registered with the authority specified in column (4) of that Schedule.

(2)No person shall engage in any activity specified in column (2) of Schedule IV using ozone depleting substances specified in column (3) of that Schedule after the date specified in column (5) of Schedule V unless the products are labelled to indicate the ozone depleting substance they contain.

(3)No person shall engage in any activity specified in column (2) of Schedule IV using ozone depleting substances specified in column (3) after the date specified in column (4) of that Schedule.

(4)No person shall engage in any activity specified in column (2) of Schedule IV without using label indicating absence of use of ozone depleting substance mentioned in column (3) after the date specified in column (4) of that Schedule.

(5)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, to which the Central Government is a party for phasing out of ozone depleting substances specified in column (2) of Schedule II used in activities specified in column (2) of Schedule IV, either himself or by any person on his behalf or through any enterprise, shall not engage in such activity as specified in column (2) of Schedule IV using ozone depleting substances specified in column (3) of the Schedule, after the date of completion of the conversion work or signing of the Handing Over Protocol, or the submission of the completion report to change from ozone depleting substance technology to non-ozone depleting substance technology and the said date be registered with the authority specified in column (4) of the Schedule V.

(6)Any person or enterprise having received, financial 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 shall submit an affidavit or declaration with the authority specified in column (4) of Schedule V stating that replaced equipment, resulted from completion of conversion process from ozone depleting substance technology to non-ozone depleting substance technology, have been destroyed, dismantled, rendered unusable and that no ozone depleting substance should be used after the date of the completion of project and the said date be registered with the authority specified in the column (4) of the Schedule V.

.-(1) No person shall establish or expand or cause to establish or expand any manufacturing facility for production of any ozone depleting substance after the date specified in column (7) of Schedule II and III.

(2)No person shall establish or expand or cause to establish or expand any manufacturing facility, with a view to manufacturing products which contain, or are made with, any ozone depleting substance after the date specified in column (8) of Schedule II and III.[(2-A) The provisions of sub-rules (1) and (2) of this rule shall not apply to any ozone depleting substance which is produced for the use of as feedstock in the manufacturing of other chemicals, with negligible emissions, if any.] [ Inserted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]

(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.

.-(1) No person shall import or cause to import any product specified in column (2) of Schedule VII which are made with or contain ozone depleting substances specified in column (3) after the date specified in column (4) of that Schedule unless he obtains a license issued by the authority:[Provided that no person shall import or cause to import any product specified in column (2) of Schedule VII which are made with or contain ozone depleting substances as listed in Group I, Group II and Group III in Schedule I from the date of commencement of the Ozone Depleting Substances (Regulation and Control) Amendment Rules, 2007:Provided further that such products] [ Substituted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).] which do not contain such ozone depleting substances shall carry a label to that effect before its import is allowed after the date specified in column 4 of Schedule VII.

(2)No person or enterprise shall export or cause to export any product specified in column (2) of Schedule VII unless such product carries a label specifying whether or not the product has been made with or contains, as the case may be, ozone depleting substances specified in column (3) of that Schedule, after the date specified in column (5) of that Schedule.

(3)No person shall either himself or by any other person or enterprise on his behalf sell, stock or exhibit for sale or distribute any product resulting out of activities, or provide services, specified in column (2) of Schedule IV using ozone depleting substances specified in column (3) after the date specified in column (4) of that Schedule.

.-(1) No person shall reclaim or cause to reclaim any ozone depleting substance after the date specified in column (5) of Schedule V unless he has registered with the authority specified in column (4) of that Schedule.

(2)No person shall destroy or cause to destroy any ozone depleting substance after the date specified in column (5) of Schedule V unless he has registered with the authority specified in column (4) of that Schedule.

.-(1) No person shall manufacture, import or export compressors after the date specified in column (5) of Schedule V unless he has registered with the authority specified in column (4) of that Schedule.

.-(1) The procedure for registration and conditions of registration under various provisions of these rules shall be as specified in Schedule IX.

(2)The registering authority shall not register if he is not satisfied that the procedure for registration or conditions of registration are fulfilled.

(3)The registering authority shall cancel the registration if he is satisfied that condition(s) of registration have been violated.

(4)The registering authority shall give the concerned person an opportunity of being heard before passing orders under sub-rules (2) and (3) and the orders shall be made in writing.

(5)As appeal against an order of the registering authority shall lie with the authority specified in column (6) of Schedule V within thirty days of communication of such order.[* * *] [ Sub-Rr. (6) and (7) omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).][* * *] [Sub-Rr. (6) and (7) omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007). ]

(8)[ Every application for registration or renewal of registration under these rules shall be disposed of within sixty days from the date of receipt of such complete application by the authority specified in column (4) of Schedule V.

(9)The concerned registering authority specified in column (4) of Schedule V shall decide the issue of cancellation of any registration granted under these rules within sixty days from the date of service of the show cause notice given by him to the registration holder.] [ Inserted by S.O. 996(E), dated 27.8.2003 (w.e.f. 29.8.2003).]

.-(1) Every person who produces, imports, exports or sells any ozone depleting substance shall maintain records and file reports in the manner specified in Part I of Schedule X.

(2)Every person stocking or purchasing any ozone depleting substance for use in activities specified in column (2) of Schedule IV shall maintain records and file reports in the manner specified in Part II of Schedule X.

(3)Every person who has received technical or financial assistance from any international organisation or any financial assistance, which includes concession or exemption from payment of duties, from the Central Government, shall maintain records and file reports in the manner specified in Part III of Schedule X and the list of such persons shall be notified by the Central Government.

(4)Every person who has facility to reclaim an ozone depleting substance shall maintain records and file reports in the manner specified in Part IV of Schedule X.

(5)Every person who has facility to destroy any ozone depleting substance shall maintain records and file reports in the manner specified in Part V of Schedule X.

(6)Every person who manufactures, imports, exports or sells compressors shall maintain records and file reports in the manner specified in Part VI of Schedule X.

(7)The records maintained in accordance with the above sub-rules shall be made available for inspection as specified in Part VII of Schedule X.

.-Nothing contained in these rules shall apply to applications or circumstances specified in Schedule VIII.

[See rule 2(e), (n), 3(2) and (3), 5(3)]LIST OF OZONE DEPLETING SUBSTANCE

S. No.	Name of Ozone Depleting Substance	Chemical Composition of Ozone Depleting Substance	Group	Ozone Depleting Potential
(1)	(2)	(3)	(4)	(5)
1.	CFC-11	Trichlorofluoromethane(CFCl3)	I	1.0
2.	CFC-12	Dichlorodifluoromethane (CF2Cl2)	I	1.0
3.	CFC-113	Trichlorotrifluoroethane(C2F3Cl3)	I	0.8
4.	CFC-114	Dichlorotetrafluoroethane(C2F4Cl2)	I	1.0
5.	CFC-115	Chloropentafluoroethane(C2F5Cl)	I	0.6
6.	Halon-1211	Bromochlorodifluoromethane(CF2BrCl)	II	3.0
7.	Halon-1301	Bromotrifluoromethane(CF3Br)	II	10.0
8.	Halon-2402	Dibromotetrafluoroethane(C2F4Br2)	II	6.0
9.	CFC-13	Chlorotrifluoromethane(CF3Cl)	III	1.0
10.	CFC-111	Pentachlorofluoroethane(C2FCl5)	III	1.0
11.	CFC-112	Tetrachlordifluoroethane(C2F2Cl4)	III	1.0
12.	CFC-211	Heptachlorofluoropropane(C3FCl7)	III	1.0
13.	CFC-212	Hexachlorodifluoropropane(C3F2Cl6)	III	1.0
14.	CFC-213	Pentachlorotrifluoropropane(C3F3C5)	III	1.0
15.	CFC-214	Tetrachlorotetrafluoropropane(C3F4Cl4)	III	1.0
16.	CFC-215	Trichloropentafluoropropane(C3F5Cl3)	III	1.0
17.	CFC-216	Dichlorophexafluoropropane(C3F6Cl2)	III	1.0
18.	CFC-217	Chloroheptafluoropropane(C3F7Cl)	III	1.0
19.	Carbon tetrachloride	Tetrachloromethane(CCl4)	IV	1.1
20.	Methyl chloroform	1, 1, 1-Trichloroethane (C2H3Cl3)	V	0.1
21.	HCFC-21	Dichlorofluoromethane(CHFCl2)	VI	0.04
22.	HCFC-22	[Chlorodifluoromethane (CHF2Cl)] [Substituted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 19-9-2007).]	VI	0.055
23.	HCFC-31	Chlorofluoromethane(CH2FCl)	VI	0.02
24.	HCFC-121	Tetrachlorodifluoroethane(C2HF2Cl4)	VI	0.04
25.	HCFC-122	Trichlorodifluoroethane(C2HF2Cl3)	VI	0.08
26.	HCFC-123	2, 2-dichloro-1, 1, 1-trifluoroethane(C2HF3Cl2)	VI	0.06
27.	HCFC-123a	1.2-dichloro-1, 1, 2-trifluoroethane(CHCl2CF3)	VI	0.02
28.	HCFC-124	2-chloro-1, 1, 1, 2-trifluoroethane(C2HF4Cl)	VI	0.04
29.	HCFC-124a	2-chloro-1, 1, 2, 2-trifluoroethane(CHFClCF3)	VI	0.022
30.	HCFC-131	Trichlorofluoroethane(C2H2FCl3)	VI	0.05
31.	HCFC-132	Dichlorodifluoroethane(C2H2F2Cl2)	VI	0.05
32.	HCFC-133	Chlorotrifluoroethane(C2H3F3Cl)	VI	0.06
33.	HCFC-141	Dichlorofluoroethane(C2H3FCl2)	VI	0.07
34.	HCFC-141b	1, 1-dichloro-1-fluoroethane (CH3CFCl2)	VI	0.11
35.	HCFC-142	Chlorodifluoroethane(C2H3F2Cl)	VI	0.07
36.	HCFC-142b	1-chloro-1, 1-difluoroethane (CH3CF2Cl)	VI	0.065
37.	HCFC-151	Chlorofluoroethane(C2H4FCl)	VI	0.005
38.	HCFC-221	Hexachlorofluoropropane(C3HFCl6)	VI	0.07
39.	HCFC-222	Pentachlorodifluoropropane(C3HF2Cl5)	VI	0.09
40.	HCFC-223	Tetrachlorotrifluoropropane(C3HF3Cl4)	VI	0.08
41.	HCFC-224	Trichlorotetrafluoropropane(C3HF4Cl3)	VI	0.09
42.	HCFC-225	Dichloropentafluoropropane(C3HF5Cl2)	VI	0.07
43.	HCFC-225ca	1, 3-dichloro-1,2,2,3,3-pentafluoropropane (CF3CF2CHCl2)	VI	0.025
44.	HCFC-225cb	1-3-dichloro-1,2,2,3,3-pentafluoropropane(CF2ClCF2CHClF)	VI	0.033
45.	HCFC-226	Chlorohexafluoropropane(C3HF6Cl)	VI	0.10
46.	HCFC-231	Pentachlorofluoropropane(C3H2FCl5)	VI	0.09
47.	HCFC-232	Tetrachlorodifluoropropane(C3H2F2Cl4)	VI	0.10
48.	HCFC-233	Trichlorotrifluoropropane(C3H2F3Cl3)	VI	0.23
49.	HCFC-234	Dichlorotetrafluoropropane(C3H2F4Cl2)	VI	0.28
50.	HCFC-235	Chloropentafluoropropane(C3H2F5Cl)	VI	0.52
51.	HCFC-241	Tetrachlorofluoropropane(C3H3FCl4)	VI	0.09
52.	HCFC-242	Trichlorodifluoropropane(C3H3F2Cl3)	VI	0.13
53.	HCFC-243	Dichlorotrifluoropropane(C3H3F3Cl2)	VI	0.12
54.	HCFC-244	Chlorotetrafluoropropane(C3H3F4Cl)	VI	0.14
55.	HCFC-251	Trichlorofluoropropane(C3H4FCl3)	VI	0.01
56.	HCFC-252	Dichlorodifluoropropane(C3H4F2Cl2)	VI	0.04
57.	HCFC-253	Chlorotrifluropropane(C3H4F3Cl)	VI	0.03
58.	HCFC-261	Dichlorofluoropropane(C3H5FCl2)	VI	0.02
59.	HCFC-262	Chlorodifluoropropane(C3H5F2Cl)	VI	0.02
60.	HCFC-271	Chlorofluoropropane(C3H6FCl)	VI	0.03
61.	BFC-21B2	Dibromofluoromethane(CHFBr2)	VII	1.00
62.	HBFC-22B1	Bromodifluoromethane(CHF2Br)	VII	0.74
63.		Bromofluoromethane(CH2FBr)	VII	0.73
64.		Tetrabromofluoroethane(C2HFBr4)	VII	0.8
65.		Tribromodifluoroethane(C2HF2Br3)	VII	1.8
66.	HBFC-123B2HBFC-123aB2	Dibromotrifluoroethane(C2HF3Br2)	VII	1.6
67.	HBFC-124B1	Bromotetrafluoroethane(C2HF4Br)	VII	1.2
68.		Tribromofluoroethane(C2H2FBr3)	VII	1.1
69.		Dibromodifluoroethane(C2H2F2Br2)	VII	1.5
70.		Bromotrifluoroethane(C2H2F3Br)	VII	1.6
71.		Dibromofluoroethane(C2H3FBr2)	VII	1.7
72.	HBFC-124B1	Bromodifluoroethane(C2H3F2Br)	VII	1.1
73.	HBFC-124B1	Bromofluoroethane(C2H4FBr)	VII	0.1
74.		Haxabromofluoropropane(C3HFB6)	VII	1.5
75.		Pentabromodifluoropropane(C3HF2Br5)	VII	1.9
76.		Tetrabromofluoropropane(C3HF3Br4)	VII	1.8
77.		Tribromotetrafluoropropane(C3HF4Br3)	VII	2.2
78.		Dibromopentafluoropropane(C3HF5Br2)	VII	2.0
79.		Bromohaxafluoropropane(C3HF6Br)	VII	3.3
80.		Pentabromofluoropropane(C3H2FBr5)	VII	1.9
81.		Tetrabromodifluoropropane(C3H2F2Br4)	VII	2.1
82.		Tribromotrifluoropropane(C3H2F3Br3)	VII	5.6
83.		Dibromotetrafluoropropane(C3H2F4Br2)	VII	7.5
84.		Bromopentafluoropropane(C3H2F5Br)	VII	1.4
85.		Tetrabromofluoropropane(C3H3FBr4)	VII	1.9
86.		Tribromodifluoropropane(C3H3F2Br3)	VII	3.1
87.		Dibromotriflvoropropane(C3H3F3Br2)	VII	2.5
88.		Bromotetrafluoropropane(C3H3F4Br)	VII	4.4
89.		Tribromofluoropropane(C3H4FBr3)	VII	0.3
90.		Dibromodifluoropropane(C3H4F2Br2)	VII	1.0
91.		Bromotrifluoropropane(C3H4F3Br)	VII	0.8
92.		Dibromofluoropropane(C3H5FBr2)	VII	0.4
93.		Bromodifluoropropane(C3H5F2Br)	VII	0.8
94.		Bromofluoropropane(C3H6FBr)	VII	0.7
95.	Methyl bromide	Bromonethane(CH3Br)	VIII	0.6
95. [] [Inserted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 18-9-2007).]	Bromochloromethane	CH2BrCI	IX	0.12

[See rules 2(c), 3(1), 5(2), 9]REGULATION ON PRODUCTION AND CONSUMPTION OF GROUP OF OZONE DEPLETING SUBSTANCES

Sl. No	Name of Group of Ozone Sub-stances	Year(s) relating to base level	Maximum allowable Production in a period of twelve months as percentage of calculated base level of Group as a whole	Maximum allowable consumption in a period of twelve months as percentage of calculated consumption of base years for Group as a whole	Date related to columns (4) and(5)	Ban on creating capacities for production of Ozone Depleting Substances	Ban on creating new capacities to manufacture products made with or containing Ozone Depleting Substances
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
1(a)	II	1995-1997	[100] [Substituted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 18-9-2007).]	100	1-1-2002	Date on which these rules come into force	Date on which these rules come into force
(b)	II	1995-1997	[50] [Substituted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 18-9-2007).]	50	1-1-2005	-	-
(c)	II	1995-1997	0	0	1-1-2005	-	-
2(a)	IV	1998-2000	[15] [Substituted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 18-9-2007).]	15	1-1-2005	Date on which these rules come into force	Date on which these rules come into force
(b)	IV	1998-2000	0	0	1-1-2010	-	-
3(a)	V	1998-2000	[100] [Substituted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 18-9-2007).]	100	1-1-2003	Date on which these rules come into force	Date on which these rules come into force
(b)	V	1998-2000	[70] [Substituted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 18-9-2007).]	70	1-1-2005	-	-
(c)	V	1998-2000	[30] [Substituted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 18-9-2007).]	30	1-1-2010	-	-
(d)	V	1998-2000	0	0	1-1-2015	-	-
4(a)	VI	2015-2016*	115	100	1-1-2016	Date on which these rules come into force	-
(b)	VI	2015	0	0	1-1-2040	Date on which these rules come into force	-
5.	VII	-	0	0	1-1-2002	[Date on which these rules come into force]	-
6(a)	VIII	1995-1998	[100] [Substituted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 18-9-2007).]	100		Date on which these rules come into force	-
(b)	VIII	1995-1998	80	80	1-1-2005	-	-
(c)	VIII	1995-1998	0	0	1-1-2015	-	1-1-2015
7. [] [Inserted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 18-9-2007)]	IX	-	-	0**	-	Date on which the Ozone Depleting Substances (Regulation and Control) Amendment Rules, 2007 came into force.	Date on which the Ozone Depleting Substances (Regulation and Control) Amendment Rules, 2007 came into force

[See rules 2(c), 3(2), (3), 5(3), 9(1) & (2)]REGULATION ON PRODUCTION AND CONSUMPRION OF GROUP I AND GROUP III OZONE DEPLETING SUBSTANCES

Sl. No	Name of Group of Ozone Depleting Substances	Year(s) relating to base level	Maximum allowable Production(MT) in a period of twelve months for Group as a whole	Maximum allowable consumption in a period of twelve months as percentage of calculated level of consumption in base yearsfor Groups as a whole	Date related to columns (4) and(5)	Ban on creating capacities for production of Ozone Depleting Substances	Ban on creating new capacities to manufacture products made with or containing Ozone Depleting Substances
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
1.	IIII	1995-971998-2000	20,706	90%	31.12.2000	Date on which these rules come into force	Date on which these rules come into force
2.	IIII	1995-971998-2000	18,824	83%	31.12.2001	Date on which these rules come into force	Date on which these rules come into force
3.	IIII	1995-971998-2000	16,941	75%	31.12.2002	Date on which these rules come into force	Date on which these rules come into force
4.	IIII	1995-971998-2000	15,058	66%	31.12.2003	Date on which these rules come into force	Date on which these rules come into force
5.	IIII	1995-971998-2000	13,176	58%	31.12.2004	Date on which these rules come into force	Date on which these rules come into force
6.	IIII	1995-971998-2000	11,294	50%	31.12.2005	Date on which these rules come into force	Date on which these rules come into force
7.	IIII	1995-971998-2000	7,342	33%	31.12.2006	Date on which these rules come into force	Date on which these rules come into force
8.	IIII	1995-971998-2000	3,389	15%	31.12.2007	Date on which these rules come into force	Date on which these rules come into force
9.	IIII	1995-971998-2000	2,259	10%	31.12.2008	Date on which these rules come into force	Date on which these rules come into force
10.	IIII	1995-971998-2000	1,130	10%	31.12.2009	Date on which these rules come into force	Date on which these rules come into force
11.	IIII	1995-971998-2000	[*] [Save for any Chlorofluorocarbon production/consumption that may be agreed by the Parties to meet essential uses for India]	[*] [Save for any Chlorofluorocarbon production/consumption that may be agreed by the Parties to meet essential uses for India]	After1-1-2010	Date on which these rules come into force	Date on which these rules come into force

[See rules 6(1), 7, 8(1),(2), (3), (4) and (5), 9(3), 10(3)]REGULATION ON CONSUMPTION OF OZONE DEPLETING SUBSTANCES ON END USE BASIS

S. No.	Nameof Activities	Name of Group of Ozone Depleting Substances	Phase out Date*
(1)	(2)	(3)	(4)
1.	Manufacture of Aerosol products or pressurized dispensers (excluding metered dose inhalers for medicinal purpose).	Group I	1-1-2003
2.	Manufacture of Polyol for foam products	Group I	1-1-2003
3.	Manufacture of foam products including foam part of Domestic Refrigerator.	Group I	1-1-2003
4.	Manufacture of Fire Extinguishers or Fire Extinguishing Systems.	Group II	1-1-2001
5.	Manufacture of Mobile Air-Conditioners and charging at Automobile industry	Group I	1-1-2003
6.	Manufacture of other Refrigeration and Air-conditioning products (excluding compressors)	Group I	1-1-2003
7.	Manufacture of different products	Group I, III, IV & V	1-1-2010
8.	Servicing of fire extinguishers and fire extinguishing systems.	Group II	[1-1-2010] [Except for essential use certified by the essential use panel.]
9.	Manufacture of Metered Dose inhalers for medicinal purposes.	Group I	1-1-2010
10.	Manufacture of different products	Group VI	1-1-2040
11.	Use of methyl bromide except pre-shipment& quarantine	Group VII	1-1-2015

[See rule 2(b), 3(1), 6(1), 7, 8(1), (2),(5) & (6),11(1), (2), 12(1), 13(5)]LIST OF AUTHORITIES, THEIR FUNCTIONS AND LAST DATE FOR REGISTRATION

FOR OZONE DEPLETING SUBSTANCES OTHER THAN GROUP VIII OF SCHEDULE I

S.No	Rule No.	Function	Name of Authority	Last date for Registration	Name of Appellate Authority
(1)	(2)	(3)	(4)	(5)	(6)
1.	3(1)	Registration of producers of Ozone Depleting Substances	An officer not below the rank of a Deputy Secretary in the Ministry of Environment andForest	[Two years after commencement of the rules] [Substituted by S.O. 1283(E), dated 31.12.2001 (w.e.f. 31.12.2001).][except for the enterprises producing ozone depleting substanes listed in Group IV of Schedule I for feedstock use:Provided that the last date for registration of the enterprises producing ozone depleting substances listed in Group VI in column (4) of Schedule I shall be on or before the 31stDecember, 2030.] [Inserted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]	Secretary, Ministry of Environment and Forests
2.	3,4, 5,10(1)[***] [Omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]	Licenceto import/export of products made with or containing Ozone Depleting Substances and Ozone Depleting Substances	Director General of Foreign Trade	-	-
3.	6(1)	Registration of traders/dealers/wholesalers/sellers of Ozone Depleting Substances	(i.) An Officer of the particular Producer not below the rank of Manager, if the Ozone Depleting Substance has been produced inIndia.(ii.) An officer of the particular Importer not below the rank of Manager, if the Ozone Depleting Substances has been imported.	[Two years after thecommencement of these rules] [Substituted by S.O. 1283(E), dated 31.12.2001 (w.e.f. 31.12.2001).][In case of substance listed under Group II, Group III and Group IV upto 31stDecember, 2009, in case of substances in Group VI upto 31stDecember,2039 and in case of substances in Group VIII upto 31stDecember, 2014] [Inserted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]	An officer not below the rank of a Deputy Secretary in the Ministry of Environment and Forests
4.	8(1)	Registration of persons/enterprises engaged in activities specified in column (2) of Schedule-IV (whose capital investment is less than Rs.1 crore.)Registration of persons engaged in activities in column (2) of Schedule IV. (whose capital investment is more than Rs.1 crore)	Officer-in-charge of the office Small Industries Services Institute in respective jurisdiction under Small Industries Development Organisation under the Ministry of Small Scale, Agro and Rural Industries.An officer not below the rank of a Deputy Secretary in the Ministry of Environment and Forests	[Two years after thecommencement of these rules] [Substituted by S.O. 1283(E), dated 31.12.2001 (w.e.f. 31.12.2001).][In case of substance listed under Group I, Group II and Group III upto 31stDecember, 2006, in case of substances in Group IV upto 31stDecember, 2009 and Group VI upto 31stDecember, 2030.] [Substituted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]	An officer not below the rank of a Deputy Secretary in the Ministry of Environment and Forests.Secretary, Ministry of Environment and Forests.
5.	11(1)	Registration of person having facilities to reclaim Ozone Depleting Substances	Officer-in-charge of the office of Small Industries Services Institute in respective jurisdiction under Small Industries Development Organisation under the Ministry of Small Scale, Agro and Rural Industries.	[***] [Omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]	An officer not below the rank of a Deputy Secretary in the Ministry of Environment and Forests.
6.	11(2)	Registration of persons having facilities to destroy Ozone Depleting Substances	Officer-in-charge of the Office of Small Industries Services Institute in respective jurisdiction under Small Industries Development Organisation under the Ministry of Small Scale, Agro and Rural Industries.	[***] [Omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]	An officer not below the rank of a Deputy Secretary in the Ministry of Environment and Forests.
7.	12	Registration of manufacturers, importers & exporters of compressors / (whose capital investment is less than Rs. 1 crore)Registration of manufacturers, importers & exporters of compressors (whose capital investment is more than Rs.1 crore)	Officer-in-charge of the Office of Small Industries Services Institute in respective jurisdiction under Small Industries Development Organisation under the Ministry of Small Scale, Agro and Rural Industries.An officer not below the rank of a Deputy Secretary in the Ministry of Environment and Forests.	One year after the commencement of these rulesOne year after the commencement of these rules	An officer not below the rank of Deputy Secretary in the Ministry of Environment and Forests.Secretary, Ministry of Environment and Forests.

FOR SCHEDULE I, GROUP VIII OZONE DEPLETING SUBSTANCE

Sl. No	Rule No.	Function	Name of Authority	Last date of Registration	Name of Appellate Authority
(1)	(2)	(3)	(4)	(5)	(6)
1.	3(1)6(1)8(1)11(1)	Registration	As specified in the Insecticides Act, 1968 (46 of 1968)	As specified in the Insecticides Act, 1968 (46 of 1968)	As specified in the Insecticides Act,1968 (46 of 1968)

[See rules 4, 5(1)]LIST OF COUNTRIES WHICH ARE PARTY TO THE 1987 MONTREAL PROTOCOL

LIST OF PARTIES CATGORIZED AS OPERATING UNDER ARTICLE 5, PARAGRAPH 1 OF THE MONTREAL PROTOCOL

(1)	(2)
Sl. No.	Name of country
1.	Algeria
[1-A.] [Inserted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 18-9-2007).]	Afghanistan
1-B.	Albania
1-C.	Angola
2.	Antigua and Barbuda
3.	Argentina
3-A.	Armenia
4.	Bahamas
5.	Bahrain
6.	Bangladesh
7.	Barbados
8.	Belize
9.	Benin
9-A.	Bhutan
10.	Bolivia
11.	Bosnia and Herzegovina
12.	Botswana
13.	Brazil
14.	BruneiDarussalam
15.	Burkina Faso
16.	Burundi
16-A.	Cambodia
17.	Cameroon
17-A.	Cape Verde
18.	Central African Republic
19.	Chad
20.	Chile
21.	China
21-A.	Cook Islands
22.	Colombia
23.	Comoros
24.	Congo
25.	Congo, Democratic Republic of
26.	Costa Rica
27. [] [Substituted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]	Cote d’ivoire
28.	Croatia
29.	Cuba
30.	Cyprus
30-A.	Djibouti
31.	Dominica
32.	Dominican Republic
33.	Ecuador
34.	Egypt
35.	El Salvador
[35-A.] [Inserted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]	Eritrea
36.	Ethiopia
37.	Fiji
38.	Gabon
39.	Gambia
40.	Georgia
41.	Ghana
42.	Grenada
43.	Guatemala
44.	Guinea
44-A.	GuineaBissau
45.	Guyana
45-A.	Haiti
46.	Honduras
47.	India
48.	Indonesia
49.	Iran, Islamic Republic of
50.	Jamaica
51.	Jordan
52.	Kenya
53.	Kiribati
53-A.	Kyrgyzstan
54.	Korea, Peoples Democratic Republic of
55.	KoreaRepublicof
56.	Kuwait
57.	Lao People’s Democratic Republic of
58.	Lebanon
59.	Lesotho
59-A.	Liberia
60.	Libyan Arab Jamahiriya
61.	Madagascar
62.	Malawi
63.	Malaysia
64.	Maldives
65.	Mali
[65-A.] [Inserted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]	Marshall Islands
	[***] [Omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]
66.	Malta
67.	Mauritania
68.	Mauritius
69.	Mexico
69-A.	Micronesia
	(Federated States of)
70.	Moldova
71.	Mongolia
72.	Morocco
73.	Mozambique
74.	Myanmar
75.	Namibia
75-A.	Nauru
76.	Nepal
77.	Nicaragua
78.	Niger
79.	Oman
80.	Nigeria
80-A.	Niue
81.	Pakistan
81-A.	Palau
82.	Panama
83.	Papua New Guinea
84.	Paraguay
85.	Peru
86.	Philippines
87.	Qatar
88.	Romania
[88-A.] [Inserted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]	Rwanda
89.	Saint Kitts &Nevis
90.	Saint Lucia
91.	Saint Vincent & theGrenadines
92.	Samoa
92-A.	Sao Tome and Principe
93.	Saudi Arabia
94.	Senegal
94-A.	SerbiaandMontenegro
95.	Seychelles
95-A.	Sierra Leone
96.	Singapore
97.	Slovenia
	[***] [Omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]
98.	Solomon Islands
98-A.	Somalia
99.	South Africa
100.	Sri Lanka
101.	Sudan
101-A.	Suriname
102.	Swaziland
103.	SyrianArabRepublic
104.	Tanzania, United Republic of
105.	Thailand
106.	TheFormer Yugoslav Republic of Macedonia
107.	Togo
107-A.	Tonga
108.	Trinidad and Tobago
	[***] [Omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]
109.	Tunisia
110.	Turkey
[110-A.] [Inserted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]	Turkmenistan
110-B.	Tuvalu
111.	Uganda
112.	United Arab Emirates
113.	Uruguay
113-A.	Vanuatu
114.	Venezuela
	(BolivarianRepublicof)
115.	Yemen
116.	Viet Nam
	[***] [Omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]
117.	Yugoslavia
118.	Zambia
119.	Zimbabwe

LIST OF PARTIES CATEGORIZED AS OPERATING UNDER ARTICLE 2 OF THE MONTREAL PROTOCOL

1.	Australia
2.	Austria
3.	Azerbaijan
4.	Belarus
5.	Belgium
	[***] [Omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]
6.	BruneiDarussalam
7.	Bulgaria
8.	Canada
9.	CzechRepublic
10.	Denmark
11.	Equatorial Guinea
12.	Estonia
13.	Finland
14.	France
	[***] [Omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]
15.	Georgia
16.	Germany
17.	Greece
18.	Hungary
19.	Iceland
20.	Ireland
21.	Israel
22.	Italy
23.	Japan
24.	Latvia
25.	Liechtenstein
26.	Lithuania
27.	Luxembourg
	[27-A.Malta] [Inserted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).]
28.	Monaco
29.	Netherlands
30.	New Zealand
31.	Norway
32.	Poland
33.	Portugal
34.	Russian Federation
35.	Slovakia
36.	Spain
36-A.	Slovenia
37.	Sweden
38.	Switzerland
39.	Tajikistan
40.	Turkmenistan
41.	Ukraine
42.	United Kingdom
43.	USA
44.	Uzbekistan
45.	European Community

[See rule 10(1), (2)]REGULATION ON IMPORT AND EXPORT PRODUCTS CONTAINING OZONE DEPLETING SUBSTANCES

Sl. No	Name of Product	Name of Group of Ozone Depleting Substances	Date Regulation on Imports becomes effective	Date Regulation on Exports becomes effective
(1)	(2)	(3)	(4)	(5)
1.	Automobile and truck air-conditioning units. (Whether incorporated in vehicle or not).	Group I	Six months after these rules come into force	Six months after these rules come into force
2.	Domestic and commercial refrigeration and air-conditioning/heat pump equipment e.g.* Refrigerators* Freezers* Dehumidifiers* Water Coolers* Ice machines* Air conditioning and heat pump units* Compressors	Group I,Group VI	-do-	-do-
3.	Aerosol products, expect medical aerosols	Group I	-do-	-do-
4.	Portable fire extinguishers/System Cylinder	Group II	-do-	-do-
5.	Insulation boards, panels and pipe covers	Group I	-do-	-do-
6.	Pre-polymers	Group I,Group VI	-do-	-do-

Note. - 1. Sl. No. 2, column (2) products include insulating material of the product.

(See rule 15)EXEMPTION

(i)Use of Methyl Bromide, the ozone depleting substance covered in Group VIII of Schedule I, in quarantine and pre-shipment applications.

(ii). Ozone depleting substance which are used in laboratory or for analytical purposes subject to following conditions:-

(a)Laboratory uses include equipment calibration; use as extraction solvents, diluents, or carriers for chemical analysis; biochemical research; inert solvents for chemical reactions, as a carrier or laboratory chemical and other critical analytical and laboratory purposes.

(b)Ozone depleting substances should have been manufactured to the following purities :-

CTC (reagent grade)	99.5
1, 1, 1-trichloroethane	99.0
CFC-11	99.5
CFC-13	99.5
CFC-12	99.5
CFC-113	99.5
CFC-114	99.5
Other w\| Boiling P>20oC	99.5
Other w\| Boiling P<20oC	99.0

(c). These pure ozone depleting substances can be subsequently mixed by manufacturers, agents, or distributors with other chemicals, as is customary for laboratory and analytical uses.

(d)These high purity ozone depleting substance and mixtures containing ozone depleting substances shall be supplied only in re-closable containers or high pressure cylinders smaller than three litres or in 10 millilitre or smaller glass ampoules, marked clearly as ozone depleting substances, restricted to laboratory use and analytical purposes and specifying that used or surplus ozone depleting substances should be collected and recycled, if practical. The ozone depleting substances should be destroyed if recycling is not practical.

(iii)Import, export, and production of Group IV, Schedule I ozone depleting substances is excluded from the definition of consumption if such imports and production meant to be used in manufacture of ozone depleting substances specified in Group I of Schedule I.

(iv)Import and export of any recovered or reclaimed ozone depleting substances is excluded from the definition of consumption.

(v)Sub-rule (1) of rule 10 shall not apply to non-commercial sale of products which have been used for at least one year.

(vi)Any rule in public interest with specific approval of the Central Government.

(vii)Use of Group II substances of Schedule I for essential critical application shall as Defence Air Craft, Battle tank and Aviation Industries to be certified by an essential use panel.

[See rules 13(1), 13(6)]

PROCEDURE FOR REGISTRATION

(a). Name of registering authority.

(b). Registration number.

(c). Information contained in application for registration (excluding enclosures).

(d). Signature and seal of registering authority.

CONDITIONS OF REGISTRATION [***] [ Omitted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 18-9-2007]

[***] [ Omitted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 18-9-2007).][***] [ Omitted by S.O. 1561(E), dated 18-9-2007 (w.e.f. 18-9-2007).]

[See rules 14(1), (2), (3), (4), (5), (6) & (7)]

A. RECORDS TO BE MAINTAINEDRecords regarding production of ozone depleting substances

(1)Dated records and related documents in respect of each producing plant, of -

(a)The actual quantity of each ozone depleting substances produced;

(b)The actual quantity of each ozone depleting substances used as feed stock; and

(c)Information specified in 2(b) and 2(c) below. Records regarding sale and offer for sale of ozone depleting substances.

(2)Dated records and related documents in respect of -

(a)The actual quantity of each ozone depleting Substances purchased;

(b)The actual quantity of each ozone depleting substances sold within India; the name and address of the recipient of the each shipment and the purpose for which ozone depleting substances was purchased by the recipient. These purpose to be maintained are :

(i)Manufacture of Aerosols

(ii)Manufacture of foam products

(iii)Manufacture of fire extinguishers and fire extinguishers and fire extinguishing systems

(iv)Manufacture of Mobile Air-conditioners

(v)Manufacture of other Refrigeration and Air-conditioning products.

(vi)Solvents use

(vii)Exempted use

(viii)Selling

(ix)Others (please specify).

Records regarding exports of Ozone.

(3)Dated records and related documents containing information in respect of each column of Form 3 or 4, as the case may be, of Schedule XI.Records regarding imports of ozone depleting substances

(4). Dated records and related documents containing information in respect of each column of Form 5 or 6, as the case may be, of Schedule XI.Record and related document of regarding manufacture import and export of compressor.

(5)Dated records and related document containing information in respect of each column of Form 12 or 13, as the case may be, of Schedule XI.Declaration signed by the recipient in Form 12 of Schedule XI.B. RECORDS TO BE MAINTAINED

(1)Report on production of ozone depleting substances as per Form 1 of Schedule XI.

(2)Report on imports of ozone depleting substances as per Form 2 of Schedule XI.

(3)Report on exports of ozone depleting substances as per Form 3 of Schedule XI.

(4)Report on sales of ozone depleting substances as per Form 4 of Schedule XI.

(5)Reports mentioned in Sr. No.1 to 3 above shall be submitted to the Ministry of Environment and Forests. Report mentioned in Sl. No. 4 above shall be submitted the registering authority specified in column (4) of Schedule V, who will submit complied version of the reports, duly countersigned will also be submitted by such authority to the Ministry of Environment & Forests in hard copy as well as in floppy on request.

A. RECORDS TO BE MAINTAINEDRecords regarding purchase of ozone depleting substances for use in activities specified in column (2) of Schedule IV

(1)Dated records of-

(a)the actual quantity of each ozone depleting substances purchased from an Indian supplier and the name and address of the Indian supplier;

(b)the actual quantity of each ozone depleting substances used separately for each plant and each activity.

B. REPORTS TO BE SUBMITTED

(1)Report on purchase of ozone depleting substances as per Form 5 of Schedule XI.

(2)These reports shall be submitted to the concerned registering authority specified in column (4) of Schedule V, who will submit compiled version of the report to the Ministry of Environment & Forests. Individual reports will also be submitted by such authority to the Ministry of Environment & Forests on request.

A. RECORDS TO BE MAINTAINEDRecords regarding purchase of non-ozone depleting substances by beneficiary companies for use in manufacture of products

(1)Dated records and related documents in respect of-

(1)Actual quantity of each non-ozone depleting substances purchased and the name and address of supplier;

(2)Actual quantity of each non-ozone depleting substances used in manufacturing operations separately for each plant and each manufacturing operation.B. REPORTS TO BE SUBMITTED

(1)Report on use of non-ozone depleting substances by beneficiary companies as per Form 6 of Schedule XI.

(2)These reports shall be submitted to the concerned authority specified in column (4) of Schedule V, who will submit compiled version of the report to the Ministry of Environment & Forests. Individual reports will also be submitted by such authority to the Ministry of Environment & Forests on request.

A. RECORDS TO BE MAINTAINEDRecords regarding reclamation

(1)Dated records and related documents in respect of-

(a)the actual quantity of each ozone depleting substances recovered; the name and address of the individual or company from which the ozone depleting substances is recovered and the name and address, if different of the site at which the ozone depleting substances is reclaimed;

(b)the actual quantity of each ozone depleting substances reclaimed.

B. REPORTS TO BE SUBMITTED

(1)Report on reclamation of ozone depleting substances as per Form 7 of Schedule XI.

(2)These reports shall be submitted to the Ministry of Environment & Forests through the concerned registering authority specified in column (4) of Schedule V.

A. RECORDS TO BE MAINTAINEDRecords regarding destruction

(1)Dated records of-

(a)the actual quantity of each ozone depleting substances destroyed on the basis of destruction efficiency of the facility employed.

B. REPORTS TO BE SUBMITTED

(1)Report on destruction of ozone depleting substances as per Form 7 of Schedule XI.

(2)These reports shall be submitted to the Ministry of Environment & Forests through the concerned registering authority specified in column (4) of Schedule V.

A. RECORDS TO BE MAINTAINEDRecords regarding manufacture, import and export of compressor

(1)Dated records and related documents containing information in respect of each column of Form 12 of Schedule XI.B. REPORTS TO BE SUBMITTED

(1)Report on manufacture, import, export and sale of compressor and use of refrigerants in compressors sold as per Form 12 of Schedule XI.

(2)These reports shall be submitted to the concerned registering authority specified in column (4) of Schedule V, who will submit complied version of the report to the Ministry of Environment & Forests. Individual reports will also be submitted by such authority to the Ministry of Environment & Forests on request.

PRODUCTION OF RECORDS

(1)Records being maintained pursuant to requirements of rule 13 shall be available for inspection at any reasonable time on request by an officer of the registering authority specified in column (4) of Schedule V, not below in rank to a Section Officer to the Government of India, However, persons who are engaged in selling any locally produced ozone depleting substances, except ozone depleting substances specified in Group VIII of Schedule I, shall make records available by inspection at any reasonable time on request by an officer of the concerned producing enterprise not below in rank to Assistant Manager or on request by an officer of the Ministry of Environment & Forests not below in rank to a Section Officer.

FORM 1 - Page 1REPORT ON PRODUCTION OF OZONE DEPLETING SUBSTANCESFrequency of report : AnnuallyLast date for submission of report : Within 60 days of end of the year

Name of company	Period of report : January–December 20
Name of Group of Ozone Depleting Substances	Name of Ozone Depleting Substances *1	Total Quantity produced for All uses*2	Quantities produced for exempted uses withinIndia*3	Quantities produced for supply to countries listed in parts I and II of Schedule-VI
Quantity produced for feed stock withinIndia	Quantity produced for other exempted use withinIndia
Group I	CFCI3(CFC-11)
	CF2CI2(CFC-12)
	C2F4CI2(CFC-114)
	C2F5CI(CFC-115)
TOTAL

Form 1 - Page 2

Name of Group of Ozone Depleting Substances	Name of Ozone Depleting Substances *1	Total Quantity produced for All uses *2	Quantities produced for exempted uses withinIndia*3	Quantity produced for supply to countries listed in Parts I and II of Schedule VI
Quantity produced for feed stock withinIndia	Quantity produced for other exempted use withinIndia
Group II	CF2BrCI (Halon 1211)
	CF3Br (Halon-1301)
	C2F4Br2(Halon-2402)
	TOTAL
Group III	CF3CI (CFC-13)


Total
Group IV	CCI4(Carbon tetra-Chloride)
Group V	C2H3CI3(Methyl Chloroform i.e. 1.1.1-trichloroethane)

FORM 1 - Page 3

Name of Group of Ozone Depleting Substances	Name of Ozone Depleting Substances *1	Total Quantity produced for All uses *2	Quantities produced for exempted uses withinIndia*3	Quantity produced for supply to countries listed in Parts I and II of Schedule VI
Quantity produced for feed stock withinIndia	Quantity produced for other exempted use withinIndia
Group II	CHFCI (HCFC-21)
	CHF2CI(HCFC-22)
	CH2FCI(HCFC-31)
	C2HF3CI2(HCFC-123)
	C4HF4CI(HCFC-124)
	C2H2F3CI(HCFC-133)
	CH3CFCI2(HCFC-141b)
	CH3CF2CI(HCFC–142b)
	C3HF5C2–(HCFC-225)
	CF3CF2CHCI2(HCFC-225ca)
	CF2CICF2CHCIF(HCFC-225cb)
TOTAL

FORM 1 - Page 4

Name of Group of Ozone Depleting Substances	Name of Ozone Depleting Substances [Please see Schedule I for complete list of ozone depleting substances.]	Total Quantity produced for All uses [Total production should be given without any deductions. The Ministry of Environment & Forests would make the necessary deductions in accordance with the definition in rule 2.]	Quantities produced for exempted uses withinIndia [Please see rule 2(k) and give the total quantity used within India as feedstock and quantity exempted under rule 16 from local production.]	Quantity produced for supply to countries listed in Parts I and II of Schedule VI
Quantity produced for feed stock within India	Quantity produced for other exempted use within India
1	2	3	4	5	6
Group VII	HBFCs
Group VIII	Methyl Bromide (CH3Br)		Total quantity of New Methyl-Bromide produced for Quarantine and Pre-shipment applications withinIndiaand for exports
Signature*4withseal………………………………..

FORM 1 - Page 5VERIFICATIONI..................S/o ............. do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as.............and that I am competent to do so.Place......................................Date........................................Signature ............................................ [The above Form including the verification portion must be signed in case of an individual by the individual himself or a person duly authorized by him-in case of Hindu undivided family by the Karta in case of a partnership firm. by the managing partner. in case of a company. by a person duly authorized in that behalf by the Board of Directors. and in any other case by a person incharge of or responsible for the conduct of the business.]with sealFORM 2 - Page 1DATA ON IMPORT OF OZONE DEPLETING SUBSTANCESFrequency of report : QuarterlyLast date for submission of report : Within 30 days of end of the quarter.Period of report:...............................Name of Company :.....................................................Name of ozone depleting substances [One Form should be used for only one ozone depleting substance. Use separate form for each ozone depleting substance. Please see Schedule I for complete list of all ozone depleting substance.] :.....................(In metric tonnes)

Sr. No.	Purchase order No. & date	Bill of Lading No. & date	Total Quantity imported all uses	Quantity of new ozone depleting substance imported to use as
			2	3
		New	Recovered	Reclaimed	Feedstock	Exempted	Uses
1	2	3	4	5	6	7	8




Total

Signature 4................................with sealFORM 2 - Page 2VERIFICATIONI..............S/o...............do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am making this application in my capacity as.........and that I am competent to make this application and verify it by virture of........A photo/attested copy of which is enclosed herewith.Place.........................Date............................Signature..................................... [The above Form including the verification portion must be signed in case of an individual by the individual himself or a person duly authorized by him, in case of Hindu undivided family, by the Karta, in case of the partnership firm, by the managing partner., in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any case, by a person incharge of or responsible for the conduct of the business.]with sealFORM 3 - Page 1REPORT ON EXPORTS OF OZONE DEPLETING SUBSTANCESFrequency of report : QuarterlyLast date for submission of report : Within 30 days of end of the quarterPeriod of reports :................................Name of Company:......................................Name of ozone depleting substances :........................(In metric tonnes)

Sr. No.	InvoiceNo. & date	Bill of Lading No. & date	Quantity exported for all uses	Quantity of new ozone depleting substance imported to use as
		New*	2 Recovered & Reclaimed	Quarantine & Pre-shipment application*3	Feedstock	Exempted uses
1	2	3	4	5	6	7	8




TOTAL

Signature ..................................with sealFORM 3 - Page 2VERIFICATIONI.................S/o......................do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as.....................and that I am competent to do so.Place............................Date...............................Signature ...................................with sealNotes. -*1. One Form should be used for only one ozone depleting substances. Use separate form for each ozone depleting substances. Please see Schedule 1 for complete list of all ozone depleting substances*2. "Recovery". - The collection and storage of ozone depleting substances from machinery, equipment vessels etc. during servicing or prior to disposal."Reclamation". - The reprocessing and upgrading of a recovered ozone depleting substances through such mechanism as filtcring, drying, distillation and chemical treatment in order to restore the substance to specified standard of performance. If often involves processing "off side" at a central facility.*3. For Methyl Bromide only.*4. The above Form including the verification portion must be signed incase of an individual, by the individual himself or a person duly authorized by him, in case of Hindu undivided family, by the Karta, in case of the partnership firm, by the managing partner., in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any case, by a person incharge of or responsible for the conduct of the business.FORM 4 - Page 1REPORT ON SALE OF OZONE DEPLETING SUBSTANCESFrequency of report : QuarterlyLast date for submission of report : Within 30 days of end of the QuarterName of Company:...............................Period of report:...................................

(In metric tonnes)

Sl. No.	Name of Ozone Depleting Substance	Quantity of ozone depleting substance	Quantity of Ozone Depleting Substances purchased locally	Name and address of Indian supplier from whom Ozone Depleting Substances was purchased locally
	Produced	*1	*2	*3
		Imported	Reclaimed	Exported

	Total for each Ozone Depleting Substance

FORM 4 - Page 2

(In metric tonnes)

Sl. No.	Nameof Ozone Depleting Substances	Purpose for which *4 Ozone Depleting Substance was sold to the buyer	Quantity of Ozone Depleting Substance sold to the buyer	Name & address of buyer




TOTAL

Signature.................................with sealFORM 4 - Page 3VERIFICATIONI......................S/o ................. do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as....................and that I am competent to do so.Place.................................Date...................................Signature.................................with sealNotes. -*1. Full report to be submitted as per Form 2*2. Full report to be submitted as per Form 7*3. Full report to be submitted as per Form 3*4 Purpose are: (i) Manufacture of aerosols (excluding metered dose inhalers for medical purposes).

(ii)Manufacture of Foam products.

(iii)Manufacture of Fire extingushers & fire extinguishing systems.

(iv)Manufacture of Mobile Air-conditioners.

(v)Manufacture of other Refrigerations & Air-conditioning products (excluding compressors).

(vi)Solvent used.

(vii)Exempted use.

(viii)Selling.

(ix)Servicing of fire-extinguishers or fire extinguishing system.

(x)Metered dose inhalers for medicinal purpose.

(xi)Manufacture of Compressors.

(xii)Others - specify

FORM 4 - Page 4*5 The above Form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him, in case of Hindu undivided family, by the Karta, in case of the partnership firm, by the managing partner., in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any case, by a person incharge of or responsible for the conduct of the business.*6 Use separate Form for separate ozone depleting substances.FORM 5 - Page 1REPORT ON PURCHASE OF OZONE DEPLETING SUBSTANCES ON END USE BASISFrequency of report : AnnuallyLast date for submission : Within 30 days of end of calender year.Name of Company:................................................................. Period of report : January - December...............................................

(In metric tonnes)

Sr. No.	Name of Ozone Depleting Substance	Quantity of Ozone Depleting Substance	Quantity of Ozone Depleting Substances purchased locally	Name and address of Indian supplier from whom Ozone Depleting Substances was purchased locally
		*1	*2
		imported	Reclaimed


Total

FORM 5 - Page 2

(In metric tonnes)

Sr. No.	Name of Ozone Depleting Substances	Name & address of enterprise/firm Ozone Depleting Substances was used	3 Purpose for which Ozone Depleting Substance was used	Quantity of Ozone Depleting Substance used


TOTAL

Signature...................................with sealVERIFICATIONI................S/o...............do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as...........and that I am competent to do so.Place.................................Date...................................Signature.................................with sealNotes. -*1 Full report to be submitted as per Form 2.*2 Full report to be submitted as per Form 7.*3 Purpose are: (i) Manufacture of aerosols (excluding metered dose inhalers for medical purposes).(ii)Manufacture of Foam products.(iii)Manufacture of Fire extingushers & fire extinguishing systems.(iv)Manufacture of Mobile Air-conditioners.(v)Manufacture of other Refrigerations & Air-conditioning products (excluding compressors).(vi)Solvent used.(vii)Exempted use.(viii)Selling.(ix)Servicing of fire extinguishers or fire extinguishing system.(x)Metered dose inhalers for medicinal purpose.(xi)Manufacture of-Compressors.(xii)Others - specify.*4 The above Form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him, in case of Hindu undivided family, by the Karta, in case of the partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any case, by a person incharge of or responsible for the conduct of the business.FORM 6 - Page 1REPORT ON USE OF NON-OZONE DEPLETING SUBSTANCES BY BENEFICIARY COMPANIES*1Frequency of report : AnnuallyLast date for submission : Within 60 days of end of calendar yearName of Company:................ Period of report: Jan-Dec............(In metric tonnes)

Sl. No.	Address of Factories	Date of commencement of manufacturing operations with non-Ozone Depleting Substances	Name of Depleting Substances used prior to conversion (if applicable)	Quantity of Ozone Depleting Substance used in a period of 12 months prior to conversion (if applicable)	Purpose for which non-Ozone Depleting Substance is being used *2	Name of non-Ozone Depleting Substance being used	Quantity of non-Ozone Depleting Substance used during the period of report

Total

Signature................................with sealFORM 6 - Page 2VERIFICATIONI ............ S/o ............. do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as ............ and that I am competent to do so.Place.................................Date...................................Signature.................................with sealNotes. -*1 This report is to be submitted by all companies whose names have been notified under sub-rule 2 of rule 6 or sub-rule 3 of rule 14.*2 Purpose are: (i) Manufacture of aerosols (excluding metered dose inhalers for medical purposes).(ii)Manufacture of Foam products.(iii)Manufacture of Fire extinguishers & fire extinguishing systems.(iv)Manufacture of Mobile air-conditioners(v)Manufacture of other Refrigerations & Air-conditioning products (excluding compressors).(vi)Solvent used.(vii)Exempted use.(viii)Servicing of fire extinguishers or fire extinguishing system.(ix)Manufacture of Compressors.(x)Others - specify.*3 The above Form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.FORM 7 - Page 1REPORT ON RECLAMATION OZONE DEPLETING SUBSTANCESFrequency of report : AnnuallyLast date for submission : Within 60 days of end of calendar year.Name of Company:............................................................... Period of report : January - December........................................................(In metric tonnes)

Sl. No.	Nameof Ozone Depleting Substances	Quantity of *2 Ozone Depleting Substances recovered	Name & Address of company/site from which Ozone Depleting Substances was recovered	Quantity of Ozone Depleting Substances was reclaimed *3	Name & Address of site at which Ozone Depleting Substances was reclaimed
1	2	3	4	5	6

TOTAL

Signature...........................with SealFORM 7 - Page 2VERIFICATIONI ...................... S/o ................. do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as ............. and that I am competent to do so.Place.................................Date...................................Signature.................................with sealNotes. -*1 Please see Schedule I for list of all ozone depleting substances.*2 "Recovery" - The collection and storage of ozone depleting substances from machinery, equipment, containment vessels during servicing or prior to disposal.*3 "Reclamation" - The reprocessing and upgrading or recovered ozone depleting substances through such mechanism as filtering drying, distillation and chemical treatment in order to restore the substance to a specified standard of performance. If often involves processing "of-side" at a central facility.*4 The above Form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.FORM 8REPORT ON QUANTITY OF OZONE DEPLETING SUBSTANCES DESTROYEDFrequency of report : AnnuallyLast date for submission of report : Within 30 days of end of calendar yearName of Company:............................................................. Period of report : January - December..............................................................(In metric tonnes)

Name of Group of Ozone Depleting Substances	Name of Ozone Depleting Substances	Quantities Destroyed *1

Signature .......................................... [The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.]with SealVERIFICATIONI .............. S/o ............. do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as .......... and that I am competent to do so.Place.................................Date...................................Signature.................................with sealNotes. -*1 Quantity destroyed should be calculated on the basis of destruction efficiency of the facility employed.*2 The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.FORM 9 - Page 1FORM FOR REFRIGERATION OF ENTERPRISES PRODUCING OZONE DEPLETING SUBSTANCES(Sub-rule (1) of rule 3)

Sr. No.	Name *1 of Ozone Depleting Substances	Address of factory where Ozone Depleting Substances is produced (including Tehsil, District, State)	Date of incorporation or registration	Date of commencement of commercial production
1.
2.
3.
4.

FORM 9 - Page 2

Signature *2........................................with SealVERIFICATIONI .................. S/o .............. do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as .................. and that I am competent to do so.Place.................................Date...................................Signature *2................................. [The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.]with sealFORM 10 - Page 1Form For Registration Of Enterprises Selling Ozone Depleting Substances(Sub-rule (1) of rule 6)

Sl. No.	Name of Ozone Depleting Substance	Address of sale outlets	Date of start of sale of Ozone Depleting Substance	Name & address of producer/importer of Ozone Depleting Substance from whom Ozone Depleting Substance was purchased during the past twelve months

FORM 10 - Page 2

Assesment Order:Signature of the applicant ...........................with sealVerificationI declare that the enterprise/firm mentioned in Serial. 1 above has not applied for registration under sub-rule (1) of rule 6 of the Ozone Depleting Substances (Regulation and Control) Rules, 2000 with any other registering authority.I .................... S/o .................. do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as ................... and that I am competent to do so.Place.................................Date...................................Signature *2................................. [The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.]with sealNotes:-*1 Please see Schedule I for list of all ozone depleting substances.*2 The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.FORM 11 - Page 1Form For Registration Of Enterprises Using Ozone Depleting Substances In Activities Specified In Column 2 Of Schedule Iv(Sub-rule (1) of rule 8)

ACTIVITES RELATING TO MANUFACTURE OF PRODUCTS USING OZONE DEPLETING SUBSTANCES

Sr. No.	Address of factory where products using Ozone Depleting Substances are produced (including Tehsil, District, State)	Name of products being manufactured *1	Date of incorporation registration	Date of commencement of commercial production
1.
2.
3.
4.
4. Name of business house/group to which the enterprise belongs:	Schedule …………………………..……………….XI
5. Please give name of Managing or chief Executive.	Form………………………………………………...11
6. Please enclose a copy of the latest Annual Report, Audited Balance Sheet and Profit & Loss Account of the enterprise.	Page………………………………………………….2

Signature *2................................. [The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.]with sealVerificationI declare that the enterprise/firm mentioned in Sl. No. 1 above has not applied for registration under sub-rule (1) of rule 6 of the Ozone Depleting Substances (Regulation and Control) Rules, 2000 with any other registering authority.I ................ S/o .................. do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as ..................... and that I am competent to do so.Place.................................Date...................................Signature *2................................. [The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.]with sealNotes. -*1 Products to include one of the following:-

(i)Aerosols (excluding metered dose inhalers for medicinal purposes); (ii) Foam Products; (iii) Fire Extinguishers or fire extinguishing systems; (iv) Mobile Air Conditioners; (v) Other Regrigeration & Air conditioning products (excluding compressors); (vi) Products where ozone depleting substances are used as solvents; (vii) Metered Dose Inhalers for medicinal purpose.

*2 The above Form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.

Activities Relating To Servicing Of Fire Extinguishers Or Fire Extinguihing Systems

1.	Name of the enterprise/firm	:
2.	Address of Registered office(including : Tehsil, District, State)	:
3.	Date of Registration and the name of Act under which registered. (A copy of registration to be attached)	:
4.	Servicing fire extinguishers	:	Yes/No
5.	Servicing fire extinguishing systems	:	Yes/No
6.	Address of servicing outlet	:
7.	Dare of commencement of servicing activities	:
8.	Name of Proprietor/ Chief Executive Committee	:
9.	Please enclose a copy of the latest Annual Report, Audited Balance Sheet and Profit & Loss Account of the enterprise or Income Tax Assessment Order.

Signature *1................................. [The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.]with sealVerificationI declare that the enterprise/firm mentioned in Sl. 1 above has not applied for registration under sub-rule (1) of rule 6 of the Ozone Depleting Substances (Regulation and Control) Rules, 2000 with any other registering authority.I ..................... S/o ................... do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as .................. and that I am competent to do so.Place.................................Date...................................Signature *1................................. [The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.]with sealNotes. -*1 The above Form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.FORM 12 - Page 1Report On Manufacture, Import, Export And Sale Of CompressorsFrequency of report : QuarterlyLast date for submission of report : Within 30 days of end of the quarterName of Company:............................................................. Period of report : January - December..............................................................

Sl. No.	Size of Compressor		No. of compressors
Produced	Imported	Exported
1
2
3
4
5
TOTAL

No. of compressor sold in India	Name and address of Indian buyer	Name of refrigerant if compressor was charged at the premises of the company	Quantity of refrigerant used
6	7	8	9

TOTAL

Signature .......................................with SealFORM 12 - Page 2VerificationI ....................... S/o .................... do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as ............... and that I am competent to do so.Place.................................Date...................................Signature *1................................. [The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.]with sealNotes. -*1. The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.FORM 13 - Page 1Form For Registration Of Enterprises Manufacturing, Importing Or Exporting Compressors(See rule 12)

Sr. No.	Address of factory where compressors are produced (including Tehsil, District, State)	Date of incorporation or registration	Date of commencement of commercial production
1	2	3	4
1.
2.

(for importers)

Sr. No.	Address of companies from whom importing	Date of start of imports
1	2	3
1.
2.

FORM 13 - Page 2

Sl. No.	Addressof sales outlets	Date of start of sales	Date of start of exports
1	2	3	4
1.
2.

Signature *1................................. [The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.]with sealVerificationI declare that the enterprise/firm mentioned in Sl. 1 above has not applied for registration under sub-rule (1) of rule 6 of the Ozone Depleting Substances (Regulation and Control ) Rules, 2000 with any other registering authority.I ................... S/o ................... do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as ......................... and that I am competent to do so.Place.................................Date...................................Signature *1................................. [The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.]with sealFORM 13 - Page 3Notes: -*1. The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.FORM 14Form For Registation Of Enterprises Reclaiming/destroying Ozone Depleting Substances(See rule 11)

1.	Name of the enterprise:
2.	Address of Registered office(including Tehsil, District, State):
3.	Particulars of factories:
Sl. No.	Name of Ozone Depleting Substance *3	Address of factory where Ozone Depleting Substances is being reclaimed/destroyed (including Tehsil, District, State)	Date of incorporation or registration	Date of commencement of commercial reclamation/destruction
1.
2.
3.
4.
4.	Name of business house/group which the enterprise belongs:
5.	Please give name of Managing Director or Chief Executive :
Schedule………………XI
Form…………………..14
Page………………..….2
6.	Please enclose a copy each of the latest Annual Report, Audited Balance Sheet and Profit & Loss Account of the enterprise.

Signature of the applicant........................with sealVerificationI declare that the enterprise/firm mentioned in Sl. No. 1 above has not applied for registration under sub-rule (1) of rule 6 of the Ozone Depleting Substances (Regulation and Control) Rules, 2000 with any other registering authority.I ................... S/o ............... do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am submitting and verifying the information given above in my capacity as ......................... and that I am competent to do so.Place.................................Date...................................Signature *1................................. [The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.]with sealNotes. -*1. The above form including the verification portion must be signed in case of an individual, by the individual himself or a person duly authorized by him: in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorized in that behalf by the Board of Directors and in any other case, by a person incharge of or responsible for the conduct of the business.*2 Please use separate Form for reclamation and destruction.*3 Please see Schedule I for list of all ozone depleting substances.

(See rule 6(1), 7)

END-USE DECLARATION

Name of supplier: _____________________________________________________________Address: _____________________________________________________________

Name of recipient: ___________________________________________________________Address: ___________________________________________________________Fax: ___________________________________________________________Telephone No.: ___________________________________________________________

5.	Name of Ozone Depleting Substance	Purpose* 1 for which Ozone Depleting Substance is purchased	Quantity of Ozone Depleting Substance purchased
			Kg.
			Kg.
			Kg.
			Kg.
			Kg.
			Kg.
6.	Has the purchaser ever been convicted of an offence under Indian law applicable in respect of ozone depleting substances?
	__________________	__________________
	Yes	No

Signature of the Purchaser of the Ozone Depleting SubstancesWith seal *2.VERIFICATIONI ..................... S/o. .......................... do hereby solemnly verify that to the best of my knowledge and belief the information given above and the annexure and statements any accompanying it are correct and complete.I further declare that I am making and verifying this declaration in my capacity as ....................and that I am competent to do so.Place.................................Date...................................Signature 3*........................................with sealNote. -*1. Purposes are: (i) Manufacture of aerosols (excluding metered dose inhalers for medicinal purposes).

(ii). Manufacture of Foam products.

(iii). Manufacture of Fire extinguishers & Fire extinguishing systems.

(iv). Manufacture of Mobile Air Conditioners.

(v). Manufacture of other Refrigerations & Air Conditioning products (excluding compressors).

(vi)Solvents used.

(vii). Exempted use.

(viii). Selling.

(ix). Servicing of fire extinguishers of fire extinguishing systems (applicable for Group II ODS).

(x). Manufacture of metered dose inhalers for medicinal purposes.

(xi). Manufacture of compressors.

(xii)Others - specify (excluding servicing).

*2. Use a separate Form for quantities of ozone depleting substances for which the Central Government has granted exemption from these rules.*3. The above Form including the verification portion must be signed in case of an individual, by himself or a person duly authorised by him; in case of Hindu undivided family, by the Karta, in case of a partnership firm, by the managing partner, in case of a company, by a person duly authorised in that behalf by the Board of Directors, and in any other case, by a person incharge of or responsible for the conduct of the business.

A person purchasing ozone depleting substances will produce a copy of certificate of registration issued under sub-rule (1) of rule 8 before the person selling such ozone depleting substances along with the declaration specified in part I above. The copy of such certificate of registration should have been duly attested in case of a company by the Company Secretary or a full time Director of the company, in case of a partnership firm by the Managing partner and in any other case by Public Notary or a Gazetted Government Officer. The person selling ozone depleting substances shall verify particulars given in serial numbers 2, 3 and 4 of declaration specified in part I above with the corresponding particulars mentioned in the certificate of registration.

Free on Board (FOB) value $

Free on Board(FOB) Value Rs.

Import licence No. & date

Country from which imported

Name & address of seller

Port of shipment

Port of delivery