Section 6(4) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995
(4)Notwithstanding anything contained in sub-rule (1) the designated authority may initiate an investigation suo motu if it is satisfied from the information received from [Principal Commissioner of Customs or Commissioner of Customs, as the case may be,] [Substituted 'Collector of Customs' by Notification No. G.S.R. No. 76(E), dated 01.2.2021 (w.e.f. 1.1.1995).] the appointed under the Customs Act, 1962 (51 of 1962) or any other source that sufficient evidence exists as to the existence of the circumstances referred to in sub clause (b) of sub-rule (3).
