Section 11(1) in The Customs Tariff (Identification and Assessment of Safeguard Duty) Rules, 1997
(1)The Director General shall, within 8 months from the date of initiation of the investigation or within such extended period as the Central Government may allow, determine whether, -(a)the increased imports of the article under investigation has caused or threatened to cause serious injury to the domestic industry, and(b)a causal link exists between the increased imports and serious injury or threat of serious injury.
