Section 6(2) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995
(2)An application under sub-rule (1) shall be in the form as may be specified by the designated authority in this behalf and the application shall be supported by evidence of -(a)subsidy and, if possible, its amount(b)injury, where applicable, and(c)where applicable, a casual link between such subsidized imports and alleged injury.
