Section 5(2) in The Safeguard Measures (Quantitative Restrictions) Rules, 2012
(2)The application referred to in sub-rule (1) shall be made in Form appended to these rules and be supported with-(a)the evidence of-(i)increased imports as a result of unforeseen development;(ii)serious injury or threat of serious injury to the domestic industry; and(iii)a causal link between imports and the alleged serious injury or threat of serious injury;(b)a statement on the efforts being taken, or planned to be taken, or both, to make a positive adjustment to increase in competition due to imports; and(c)a statement mentioning whether an application for the initiation of a safeguard action on the goods under investigation has also been submitted to the Director General of Safeguards, Department of Revenue.
