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Union of India - Section

Section 14 in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Transitional Islamic State of Afghanistan and Republic of India) Rules, 2003.

14. Review.

- These rules may be reviewed as and when necessary upon request of either Contracting Party and may be open to such modifications as may be agreed upon.CERTIFICATE OF ORIGIN
1. Goods consigned from (Exporters Business Name, Address, Country) Reference No. INDIA - AFGHANISTAN PREFERENTIAL TRADING ARRANGEMENT (IAPTA) (Combined declaration and certificate) Issued in .................... (Country) (See notes overleaf)
2. Goods consigned to (Consignee's Name, Address, Country) 4. For Official use
3. Means of transport and route (as far as known)  
5. Tariff item number 6. Marks and numbers of packages 7. Number and kind of packages description of goods 8. Origin criterion (see Notes overleaf) 9. Gross weight or other quantity 10. Number and date of invoice
11. Declaration by the Exporter:-The undersigned hereby declares that the above details and statements are correct; That all the goods were produced in .....................................(Country) and that they comply with the origin requirements specified for those goods in IAPTA for goods exported to ......................... (Importing Country) ....................................................Place and date, signature of the authorised signatory 12. Certificate:-It is hereby certified, on the basis of control carried out that the declaration by the exporter is correct.....................................................Place and date, signature of the authorised signatory
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I. To qualify for preference, products must:
(a)fall within a description of products eligible for concessions in the country of destination under this agreement.
(b)comply with IAPTA Rules of Origin. Each Article in a consignment must qualify separately in its own right; and
(c)comply with the consignment conditions specified by the IAPTA Rules of Origin. In general products must be consigned directly within the meaning of Rule 9 hereof from the country of exportation to the country of destination.
II. Entries to be made in Box 8Preference products must be wholly produced or obtained in the exporting Contracting Party in accordance with Rule 6 of the IAPTA Rule of Origin, or where not wholly produced or obtained in the exporting Contracting Party must be eligible under Rule 7 or Rule 8.Products wholly produced or obtained enter the letter `A' in box 8.Products not wholly produced or obtained, the entry in box 8 should be as follows:
(a)Enter letter `B' in box 8 for products, which meet the origin criterion according to Rule 7. Entry of letter would be followed by the sum of the value of materials, parts or produce originating from non-contracting parties or undetermined origin used, expressed as a percentage of the f.o.b. value of the products: (example `B')(percent).
(b)Enter letter `C' in box 8 for products, which meet the origin criteria according to Rule 8. Entry of letter `C' would be followed by the sum of the aggregate content originating in the territory of the exporting Contracting Party expressed as a percentage of the f.o.b. value of the exported product (example `C')(percent).