Section 26(4) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995
(4)The designated authority may initiate an investigation to determine the existence and effect of any alleged absorption of the countervailing duty in force:Provided that the designated authority shall notify the Government of the exporting country before proceeding to initiate such an investigation.
