Section 9 in The Customs Tariff (Transitional Product Specific Safeguard Duty) Rules, 2002
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 "market disruption" or "threat of market disruption".(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 dealing with Commerce and in the Ministry dealing with Finance.
