Section 2(1) in The Customs Valuation (Determination of Value of Imported Goods) Rules, 2007
(1)In these rules, unless the context otherwise requires,-(a)"computed value" means the value of imported goods determined in accordance with rule 8.(b)"deductive value" means the value determined in accordance with rule 7.(c)"goods of the same class or kind", means imported goods that are within a group or range of imported goods produced by a particular industry or industrial sector and includes identical goods or similar goods;(d)"identical goods" means imported goods -(i)which are same in all respects, including physical characteristics, quality and reputation as the goods being valued except for minor differences in appearance that do not affect the value of the goods;(ii)produced in the country in which the goods being valued were produced; and(iii)produced by the same person who produced the goods, or where no such goods are available, goods produced by a different person, but shall not include imported goods where engineering, development work, art work, design work, plan or sketch undertaken in India were completed directly or indirectly by the buyer on these imported goods free of charge or at a reduced cost for use in connection with the production and sale for export of these imported goods;(da)[ "place of importation" means the customs station, where the goods are brought for being cleared for home consumption or for being removed for deposit in a warehouse;] [Inserted by Notification No. G.S.R. 1202(E), dated 26.9.2017 (w.e.f. 13.9.2007).](e)"produced" includes grown, manufactured and mined(f)"similar goods" means imported goods -(i)which although not alike in all respects, have like characteristics and like component materials which enable them to perform the same functions and to be commercially interchangeable with the goods being valued having regard to the quality, reputation and the existence of trade mark;(ii)produced in the country in which the goods being valued were produced; and(iii)produced by the same person who produced the goods being valued, or where no such goods are available, goods produced by a different person, but shall not include imported goods where engineering, development work, art work, design work, plan or sketch undertaken in India were completed directly or indirectly by the buyer on these imported goods free of charge or at a reduced cost for use in connection with the production and sale for export of these imported goods;(g)"transaction value" means the value referred to in sub-section (1) of section 14 of the Customs Act, 1962;
