Section 5(2) in The Customs Tariff (Transitional Product Specific Safeguard Duty) Rules, 2002
(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 evidence of -(i)increased imports;(ii)"market disruption" or "threat of market disruption" to the domestic industry; and(iii)a causal link between imports and the alleged "market disruption" or "threat of market disruption".
