Section 5(2) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(2)An application under sub-rule (1) shall be in the form as may be specified by the designated authority and the application shall be supported by evidence of -(a)dumping,(b)injury, where applicable, and(c)where applicable, a casual link between such dumped articles and alleged injury.
