Section 4 in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
4. Duties of the designated authority.
(1)It shall be the duty of the designated authority in accordance with these rules -(a)to investigate as to the existence, degree and effect of any alleged dumping in relation to import of any article;(b)to identify the article liable for anti-dumping duty;(c)to submit its findings, provisional or otherwise to Central Government as to(i)normal value, export price and the margin of dumping in relation to the article under investigation; and(ii)the injury or threat of injury to an industry established in India or material retardation to the establishment of an industry in India consequent upon the import of such article from the specified countries.(d)[ to recommend the amount of anti-dumping duty equal to the margin of dumping or less, which if levied would remove the injury to the domestic industry and the date of commencement of such duty; and] [Substituted by Notification No. G.S.R. 521(E), dated 15.7.1999 (w.e.f. 1.1.1995)](e)to review the need for continuance of anti-dumping duty.
