Section 9(2) in The Ozone Depleting Substances (Regulation And Control) Rules, 2000
(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).]
