Section 4(d) in The Safeguard Measures (Quantitative Restrictions) Rules, 2012
(d)to recommend-(i)the nature and extent of quantitative restrictions which, if imposed, shall be adequate to remove the serious injury or threat of serious injury to the domestic industry; and(ii)the duration of imposition of safeguard quantitative restrictions and where the period so recommended is more than one year, to recommend progressive liberalisation adequate to facilitate positive adjustment; and
