(2)For the purpose of sub-rule (1), it shall be competent for the team or the competent authority in India or its representative to-(i)hold meetings with the applicant on such time and date as it deem fit;(ii)call for additional document or information or material from the applicant;(iii)visit the applicant's business premises; or(iv)make such inquiries as it deems fit in the circumstances of the case.
