Section 10 in Customs Tariff (Identification and Assessment of Safeguard Measures) Rules, 1997
10. Levy of provisional duty.
- The Central Government may in accordance with the provisions of [sub-section (5)] [Substituted 'sub-section (2)' by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).] of Section 8B of the Act, impose a provisional [measure] [Substituted 'Duty' by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).] on the basis of the preliminary findings of the Director General :Provided that such [measure] [Substituted 'Duty' by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).] shall remain in force only for a period not exceeding two hundred days from the date on which it was imposed.
