Section 6(1) in The Safeguard Measures (Quantitative Restrictions) Rules, 2012
(1)The Authorised Officer shall, after it has decided to initiate investigation to determine serious injury or threat of serious injury to domestic industry, consequent upon the increased import of a goods into India, issue a public notice notifying its decision which, inter alia, contain information on the following, namely:-(a)the name of the exporting countries, the goods involved and the volume of import;(b)the date of initiation of the investigation;(c)a summary statement of the facts on which the allegation of serious injury or threat of serious injury is based;(d)reasons for initiation of the investigation;(e)the address to which representations by interested parties should be directed; and(f)the time-limits allowed to interested parties for making their views known.
