Section 13(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 may, in exceptional cases, give a finding 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 subsidised imports into an isolated market, and,(ii)the subsidised imports are causing injury to the producers of almost all of the production within such market.
