Section 4 in The Safeguard Measures (Quantitative Restrictions) Rules, 2012
4. Duties of Authorised Officer.
- It shall be the duty of the Authorised Officer-(a)to investigate the existence of serious injury or threat of serious injury to domestic industry as a consequence of increased import of a goods into India;(b)to identify the goods liable for quantitative restrictions as a safeguard measure;(c)to submit its findings, to the Central Government as to the serious injury or threat of serious injury to domestic industry consequent upon increased import of goods into India from the specified country;(d)to recommend-(i)the nature and extent of quantitative restrictions which, if imposed, shall be adequate to remove the serious injury or threat of serious injury to the domestic industry; and(ii)the duration of imposition of safeguard quantitative restrictions and where the period so recommended is more than one year, to recommend progressive liberalisation adequate to facilitate positive adjustment; and(e)to review the need for continuance of the safeguard quantitative restrictions.
