(2)In selecting the most appropriate method as specified in sub-rule (1), the following factors shall be taken into account, namely:-(a)the nature and class of the international transaction or the specified domestic transaction;(b)the class or classes of associated enterprises entering into the transaction and the functions performed by them taking into account assets employed or to be employed and risks assumed by such enterprises;(c)the availability, coverage and reliability of data necessary for application of the method;(d)the degree of comparability existing between the international transaction or the specified domestic transaction and the uncontrolled transaction and between the enterprises entering into such transactions;(e)the extent to which reliable and accurate adjustments can be made to account for differences, if any, between the international transaction or the specified domestic transaction and the comparable uncontrolled transaction or between the enterprises entering into such transactions;(f)the nature, extent and reliability of assumptions required to be made in application of a method.
