Section 6(2) in The Customs Tariff (Identification and Assessment of Safeguard Duty) Rules, 1997
(2)A copy of the public notice shall be forwarded by the Director General to the Central Government in the Ministry of Commerce and other Ministries concerned, known exporters of the article the increased import of which has been alleged to cause or threaten to cause serious injury to the domestic industry, the governments of the exporting countries concerned and other interested parties.
