Section 9 in Customs Tariff (Identification and Assessment of Safeguard Measures) Rules, 1997
9. Preliminary findings.
(1)The Director. .General shall proceed expeditiously with the conduct of the investigation and in critical circumstances, he may record a preliminary findings regarding serious injury or threat of serious injury.(2)The Director General shall issue a public notice regarding his preliminary findings.(3)The Director General shall send a copy of the public notice to the Central Government in the Ministry of Commerce and in the Ministry of Finance.
