Section 3(3) in The Ozone Depleting Substances (Regulation And Control) Rules, 2000
(3)[ A person having received financial assistance from the Multilateral Fund in accordance with articles 10 and 10-A of the protocol to which the Central Government is a party for gradual reduction of production and consumption of ozone depleting substances-(i)specified as Group I and Group III in column (4) of Schedule I shall, limit the production of ozone depleting substances as specified in column (4) of Schedule III;(ii)specified as Group IV in column (4) of Schedule I shall limit the production and consumption of ozone depleting substance specified in columns (4) and (5) of Schedule II;(iii)specified as Group I and Group II in column (4) of Schedule I shall limit the consumption of ozone depleting substance as specified in column (5) of Schedule III, in each year from 1st August, 2000 to 1st January, 2010 to quantities specified in column (4) for each year given in column (6) of Schedule III as per the agreement approved by the Executive Committee of the Multilateral Fund.
