Section 31(3) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(3)The Central Government may, pursuant to the recommendations made by the designated authority, modify the form or basis of the anti-dumping duty, or the quantum of anti-dumping duty, or both, applicable to the imports of such article from the date of initiation of the investigation under rule 30 or such date as may be recommended by the designated authority.]Annexure I(See rule B)Principles governing the determination of Normal Value, Export Price and Margin of DumpingThe designated authority while determining the normal value, export price and margin of dumping shall take into account inter alia, the following principles : -
