Section 6(3) in The Safeguard Measures (Quantitative Restrictions) Rules, 2012
(3)The Authorised Officer shall also provide a copy of the application referred to in sub-rule (1) of rule 5, to-(a)the known exporters, or the concerned trade association;(b)the Governments of the exporting countries; and(c)the Central Government in the Ministry of Commerce and Industry:Provided that the Authorised Officer shall also make available a copy of the application, upon request in writing, to any other interested person.
