Section 17(2) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(2)The final finding if affirmative, shall contain all information on the matter of facts and law and reasons which have led to the conclusion and shall also contain information regarding -(i)the names of the suppliers, or when this is impracticable, the supplying countries involved;(ii)a description of the product which is sufficient for customs purposes;(iii)the margins of dumping established and a full explanation of the reasons for the methodology used in the establishment and comparison of the export price and the normal value;(iv)considerations relevant to the injury determination; and(v)the main reasons leading to the determination.
