Section 10 in The Safeguard Measures (Quantitative Restrictions) Rules, 2012
10. Imposition of safeguard quantitative restrictions.
- The Central Government may based on the recommendation of the Authorised Officer, by a notification in the Official Gazette, under sub-section (1) of section 9A of the Act, impose upon importation into India of the goods covered under the final determination, a safeguard quantitative restrictions not exceeding the amount or quantity which has been found adequate to prevent or remedy serious injury and to facilitate adjustment.
