Section 6(1) in The Customs Tariff (Transitional Product Specific Safeguard Duty) Rules, 2002
(1)The Director General shall, after he has decided to initiate investigation to determine the "market disruption" or "threat of market disruption" to domestic industry, consequent upon the increased import of an article into India, issue a public notice notifying his decision thereto. The public notice shall, inter alia, contain adequate information on the following, namely :-(i)the article involved;(ii)the date of initiation of the investigation;(iii)a summary statement of the facts on which the allegation of "market disruption" or "threat of market disruption" is based;(iv)reasons for initiation of investigation.(v)the address to which representations by interested parties should be directed; and(vi)the time-limits allowed to interested parties for making their views known.
