Section 15(1) in The Safeguard Measures (Quantitative Restrictions) Rules, 2012
(1)The Authorised Officer shall, from time to time, review the need for continued imposition of the safeguard quantitative restrictions and shall if it is satisfied on the basis of information received that -(a)safeguard quantitative restrictions is necessary to prevent or remedy serious injury and there is evidence that the industry is adjusting positively, it may recommend to the Central Government for the continued imposition of quantitative restrictions;(b)there is no justification for the continued imposition of such restriction; recommend to the central Government for its withdrawal:Provided that where the period of imposition of safeguard quantitative restrictions exceeds three years, the Authorised Officer shall review the situation not later than the midterm of such imposition, and, if appropriate, recommend for withdrawal of such safeguard quantitative restrictions or for the increase of the liberalisation of quantitative restrictions.
