(10)The Central Government may, by notification in the Official Gazette, make rules for the purposes of this section, and without prejudice to the generality of the foregoing power, such rules may provide for-(i)the manner in which articles liable for safeguard measures may be identified;(ii)the manner in which the causes of serious injury or causes of threat of serious injury in relation to identified article may be determined;(iii)the manner of assessment and collection of safeguard duty;(iv)the manner in which tariff-rate quota on identified article may be allocated among supplying countries;(v)the manner of implementing tariff-rate quota as a safeguard measure;(vi)any other safeguard measure and the manner of its application.
