Section 8(5) in The Ozone Depleting Substances (Regulation And Control) Rules, 2000
(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.
