Section 10 in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995
10. Investigation in the territory of other countries.
(1)The designated authority may carry out investigation in the territory of other countries, in order to verity the information provided or to obtain further details :Provided that the designated authority notifies to such country in advance and such country does not object to such investigation.(2)The designated authority may also carry out investigations at the premises of any commercial organisation and may examine its records if such organisation agrees and if the country in whose territory the said commercial organisation is situated, is notified and has not raised any objection for the conduct of such investigation.
