Section 3(4) in The Ozone Depleting Substances (Regulation And Control) Rules, 2000
(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).]
