Section 6(6) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995
(6)[ The designated authority shall avoid any publicising of the application for the initiation of an investigation, unless a decision has been made to initiate an investigation.Explanation. - For the purposes of these rules, the period of investigation shall, -(i)not be more than six months old as on the date of initiation of investigation;(ii)be for a period of twelve months and for the reasons to be recorded in writing the designated authority may consider a minimum of six months or maximum of eighteen months.]
