Section 7 in Rules of Determination of Origin of Goods under the Preferential Trading Agreement between the Republic of India and the Republic of Chile Rules, 2007
7. Processes or operations considered as insufficient to confer originating status.
- In the case of the products which have non?originating materials, the following operations, inter alia, shall be considered as insufficient working or processing to confer the status of originating products, whether or not the requirements of Art. 6 are satisfied:(a)preserving operations to ensure that the products remain in good condition during transport and storage such as aeration, drying, refrigeration, immersion in salty or sulphured water or in water added with other substances, extraction of damaged parts and similar operations;(b)dilution in water or in any other substance which does not substantially alter the product characteristics;(c)simple operations such as removal of dust, sifting, screening, sorting, classifying, grading, matching, washing, painting, husking, stoning of seeds, slicing and cutting;(d)simple change of package and breaking?up and assembly of packages;(e)simple packing in bottles, cans, flasks, bags, cases, boxes, fixing on cards or boards and all other simple packaging operations;(f)affixing or printing marks, labels, logos and other like distinguishing signs on products or their packaging;(g)simple cleaning, including removal of oxide, oil, paint or other coverings;(h)simple assembly of parts to constitute a complete article or, disassembly of products into parts, in accordance with General 2(a) of the Harmonised System;(i)slaughter of animals;(j)simple mixing of products, provided the characteristics of the obtained product are not essentially different from those of the mixed products;(k)oil application; and(l)a combination of two or more of the above operations.
