Section 6(1) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(1)The designated authority shall, after it has decided to initiate investigation to determine the existence, degree and effect of any alleged dumping of any article, issue a public notice notifying its decision and such public notice shall, inter alia, contain adequate information on the following :(i)the name of the exporting country or countries and the article involved ;(ii)the date of initiation of the investigation;(iii)the basis on which dumping is alleged in the application;(iv)a summary of the factors on which the allegation of injury is based;(v)the address to which representations by interested parties should be directed; and(vi)the time-limits allowed to interested parties for making their views known.
