Section 4 in The Customs Tariff (Transitional Product Specific Safeguard Duty) Rules, 2002
4. Duties of the Director General.
- Subject to the provisions of these rules, it shall be the duty of the Director General -(1)to investigate the existence of "market disruption" or "threat of market disruption" to domestic industry as a consequence of increased import of an article into India;(2)to identify the article liable for safeguard duty under section 8C of the Act;(3)to submit his findings, provisional or otherwise to the Central Government as to the existence of "market disruption" or "threat of market disruption" to the domestic industry consequent upon increased import of an article from the People's Republic of China;(4)to recommend, -(i)the amount of duty which if levied would be adequate to remove the "market disruption" or "threat of market disruption" to the domestic industry;(ii)the duration of levy of safeguard duty under section 8C of the Act;(5)to review the need for continuance of such safeguard duty.
