Section 6(3) in The Customs Tariff (Identification and Assessment of Safeguard Duty) Rules, 1997
(3)The Director General shall also provide a copy of the application referred to in sub-rule (1) of rule 5 to(i)the known exporters, or the concerned trade association;(ii)the governments of the exporting countries; and(iii)the Central Government in the Ministry of Commerce;Provided that the Director General shall also make available a copy of the application, upon request in writing, to any other interested party.
