Section 5 in The Ozone Depleting Substances (Regulation And Control) Rules, 2000
5. Ozone depleting substances are to be exported to or imported from countries specified in Schedule VI under a licence
.-(1) No person shall import or cause to import from or export or cause to export to, any country specified in Schedule VI, any ozone depleting substance unless he obtains a licence issued by the authority.(2)No licence shall be issued under sub-rule (1) unless the said authority is satisfied that the grant of licence shall not cause calculated level of consumption of that group of ozone depleting substances [* * *] [ Certain words omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).] in the relevant twelve month period, as a percentage of corresponding calculated consumption in base years, to exceed the number specified in column (5) of Schedule II.[* * *] [ Sub-Rule (3) omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).](4)The calculated base level of consumption and the calculated base level of production for India as a whole for each group of ozone depleting substances shall be notified by the Central Government.
