Section 5(2) in The Customs Tariff (Identification and Assessment of Safeguard Duty) Rules, 1997
(2)An application under sub-rule (1) shall be in the form as may be specified by the Director General in this behalf and such application shall be supported by, -(a)evidence of, -(i)increased imports;(ii)serious injury or threat of serious injury to the domestic industry;(iii)a causal link between imports and the alleged serious injury or threat of serious injury; and(b)a statement on the efforts being taken, or planned to be taken, or both, to make a positive adjustment to import competition.
