Section 3(2) in The Ozone Depleting Substances (Regulation And Control) Rules, 2000
(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.
