Section 8(6) in The Ozone Depleting Substances (Regulation And Control) Rules, 2000
(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.
