Section 5(4) in The Customs Tariff (Identification and Assessment of Safeguard Duty) Rules, 1997
(4)Notwithstanding anything contained in sub-rule (1), the Director General may initiate an investigation suo motu if he is satisfied with the information received from any Commissioner of Customs appointed under the Customs Act, 1962 (52 of 1962) or any other source that sufficient evidence exists as referred to in Clause (a), Clause (b) and Clause (c) of sub-rule (3).
