Section 15 in The Safeguard Measures (Quantitative Restrictions) Rules, 2012
15. Review.
(1)The Authorised Officer shall, from time to time, review the need for continued imposition of the safeguard quantitative restrictions and shall if it is satisfied on the basis of information received that -(a)safeguard quantitative restrictions is necessary to prevent or remedy serious injury and there is evidence that the industry is adjusting positively, it may recommend to the Central Government for the continued imposition of quantitative restrictions;(b)there is no justification for the continued imposition of such restriction; recommend to the central Government for its withdrawal:Provided that where the period of imposition of safeguard quantitative restrictions exceeds three years, the Authorised Officer shall review the situation not later than the midterm of such imposition, and, if appropriate, recommend for withdrawal of such safeguard quantitative restrictions or for the increase of the liberalisation of quantitative restrictions.(2)Any review initiated under sub-rule (1), shall be concluded within a period not exceeding eight months from the date of initiation of such review or within such extended period as the Central Government may allow.(3)The provisions of rules 5, 6, 7 and 9 shall, mutatis mutandis, apply in the case of review under this rule.Form[See rule 5(2))]Information to be provided.by Applicant for Safeguard InvestigationTable of ContentsSection 1 General InformationSection 2 Product in respect of which Increase in Imports NoticedSection 3 Increased ImportsSection 4 Domestic ProductionSection 5 InjurySection 6 Cause of InjurySection 7 SubmissionsSection 8 AnnexesSection 1: General Information
