Section 26(4) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(4)The designated authority may initiate an investigation to determine the existence and effect of any alleged circumvention of the anti-dumping duty in force where it is satisfied that imports of the article circumventing an anti dumping duty in force are found to be dumped:Provided that, the designated authority shall notify the government of the exporting country before proceeding to initiate such an investigation.
