Section 12(1) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(1)The designated authority shall proceed expeditiously with the conduct of the investigation and shall, in appropriate cases, record a preliminary Finding regarding export price, normal value and margin of dumping, and in respect of imports from specified countries, it shall also record a further finding regarding injury to the domestic industry and such finding shall contain sufficiently detailed information for the preliminary determinations on dumping and injury and shall refer to the matters of fact and law which have led to arguments being accepted or rejected. It will also contain -(i)the names of the suppliers, or when this is impracticable, the supplying countries involved;(ii)a description of the article 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.
