Section 7(3) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995
(3)The designated authority shall also provide a copy of the application referred to in sub-rule (1) of rule 6 to -(i)the known exporters or to the concerned trade association where the number of exporters is large, and(ii)the governments of the exporting countries :Provided that the designated authority shall also make available a copy of the application upon request in writing, to any other interested party.
