Section 5(1) in Customs Tariff (Identification and Assessment of Safeguard Measures) Rules, 1997
(1)Except as provided in sub-rule (4) the Director General shall, on receipt of a written application by or on behalf of the domestic producer of like article or directly competitive article, initiate an investigation to determine the existence of "serious injury" or "threat of serious injury " to the domestic industry, caused by the import of an article in such increased quantities, absolute or relative to domestic production.
