Section 5(3) in The Safeguard Measures (Quantitative Restrictions) Rules, 2012
(3)The Authorised Officer shall not initiate an investigation pursuant to an application made under sub-rule (1), unless, it examines the accuracy and adequacy of the evidence provided in the application and satisfies himself that there is sufficient evidence regarding-(a)increased imports;(b)serious injury or threat of serious injury; and(c)a causal link between increased imports and alleged serious injury or threat of serious Injury.
