Section 5(1) in The India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017
(1)The Director General shall, after he has decided to initiate investigation to determine the serious injury or threat of serious injury to domestic industry, consequent upon the increased imports of an originating good into India as a result of the reduction or elimination of a customs duty under the Trade Agreement, issue a public notice notifying the decision thereto and such public notice shall, inter alia, contain adequate information on the following, namely:-(a)a precise description of the originating good subject to the investigation and its classification under the First Schedule to the Customs Tariff Act, 1975 (51 of 1975);(b)the date of initiation of the investigation;(c)the period subject to the investigation;(d)a summary statement of the facts on which the allegation of serious injury or threat of serious injury is based;(e)reasons for initiation of the investigation;(f)the address to which representations by interested parties should be directed; and(g)the time-limits allowed to interested parties for providing their views through appropriate representation.
