(2)An application under sub-rule (1) shall be supported by:-(a)evidence of -(i)increased imports of the originating good;(ii)serious injury or threat of serious injury to the domestic industry;(iii)a causal link between imports of the originating good and the alleged serious injury or threat of serious injury; and(iv)the reduction or elimination of a customs duty under the Agreement being a cause which contributes significantly to the increase in imports of the originating good and such imports alone constitutes a substantial cause of serious injury or threat thereof to domestic industry:Provided that the cause of reduction or elimination of a customs duty under the Agreement need not be equal to or greater than any other cause:Provided further that the passage of a period of time between the commencement or termination of the reduction or elimination of a customs duty provided for under the Trade Agreement and the increase in imports shall not by itself preclude the determination that an originating good is being imported as a result of such reduction or elimination; and(b)a statement on the efforts being taken, or planned to be taken, or both, to make an adjustment to import competition.
