Section 17(1) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(1)The designated authority shall, within one year from the date of initiation of an investigation, determine as to whether or not the article under investigation is being dumped in India and submit to the Central Government its final finding -(a)as to, -(i)the export price, normal value and the margin of dumping of the said article;(ii)whether import of the said article into India, in the case of imports from specified countries, causes or threatens materially injury to any industry established in India, or materially retards the establishment of any industry in India;(iii)a casual link, where applicable, between the jumped imports and injury;(iv)whether a retrospective levy is called for and if so, the reasons therefor and date of commencement of such retrospective levy;Provided that the Central Government may, [in its discretion in special circumstances] [Substituted by Notification No. G.S.R. 521(E), dated 15.7.1999 (w.e.f. 1.1.1995)], extend further the aforesaid period of one year by six months;Provided further that in those cases where the designated authority has suspended the investigation on the acceptance of a price undertaking as provided in rule 15 and subsequently resumes the same on violation of the terms of the said undertaking, the period for which investigation was kept under suspension shall not be taken into account while calculating the period of said one year.(b)[ recommending the amount of duty which, if levied, would remove the injury where applicable, to the domestic industry.] [Substituted by Notification No. G.S.R. 521(E), dated 15.7.1999 (w.e.f. 1.1.1995)]
