Section 11(2)(b) in Customs Tariff (Identification and Assessment of Safeguard Measures) Rules, 1997

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

(b)the level of tariff rate quota, if imposed as a measure, may be determined having regard to the following conditions, namely: -

(i)maintaining traditional trade flow of the article over the representative period;

(ii)the existing and likely demand supply scenario in the country; and

(iii)any other condition that may be considered relevant:

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