Section 11(3) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(3)The designated authority may, in exceptional cases, give a fording as to the existence of injury even where a substantial portion of the domestic industry is not injured, if -(i)there is a concentration of dumped imports into an isolated market, and(ii)the dumped articles are causing injury to the producers of all or almost all of the production within such market.
