Section 3 in The Ozone Depleting Substances (Regulation And Control) Rules, 2000
3. Regulation of production and consumption of ozone depleting substances
.-(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).]
