Section 2(b) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(b)"domestic industry" means the domestic producers as a whole engaged in the manufacture of the like article and any activity connected therewith or those whole collective output of the said article constitutes a major proportion of the total domestic production of that article except when such producers are related to the exporters or importers of the alleged dumped article or are themselves importers thereof in which case [such producers may be deemed] [Substituted by Notification No. G.S.R. 521(E), dated 15.7.1999 (w.e.f. 1.1.1995)] not to form part of domestic industry :
