Section 4(4) in Customs Tariff (Identification and Assessment of Safeguard Measures) Rules, 1997
(4)to recommend, -(i)the amount of [measure] [Substituted 'Duty' by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).] which if levied would be adequate to remove the injury or threat of injury to the domestic industry;(ii)the duration of levy of safeguard [measure] [Substituted 'Duty' by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).] and where the period so recommended is more than a year, to recommend progressive liberalisation adequate to facilitate [***] [Omitted 'positive' by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).] adjustment.
