Section 5 in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of Mercosur Member States and Republic of India) Rules, 2009
5. Wholly produced or obtained products.
- The following shall be considered as wholly produced or obtained in the territory of any of the Signatory Party:(a)mineral products extracted from the soil or subsoil of any of the Signatory Parties, including its territorial seas, continental shelf or exclusive economic zone;(b)[plants] [Plants refer to all plant life, including forestry products, fruits, vegetables, trees, sea weeds and fungi] and plant products grown, harvested, picked or gathered there including in its territorial seas, continental shelf or exclusive economic zone;(c)live [animals] [Animals referred to in paragraphs (c), (d) and (e) covers all animals life, including mammals, birds, fish, crustaceans, molluscs and reptiles] born and raised there, including by aquaculture;(d)products from live animals as in (c) above;(e)animals and products thereof obtained by hunting, trapping, collecting, fishing and capturing there; including in its territorial seas, continental shelf or in the exclusive economic zone;(f)waste and scrap resulting from utilization, consuming or manufacturing operations conducted in the territory of any of the Parties, provided they are fit only for the recovery of raw materials(g)products obtained from the seabed and subsoil beyond the limits of national jurisdiction are considered to be :(i)wholly obtained in the State that has exploitation rights granted by the International Seabed Authority.(ii)wholly obtained in the sponsoring State of a natural or juridical person that has exploitation rights, granted by the International Seabed Authority.(h)goods produced in any of the Parties exclusively from the products specified in subparagraphs (a) to (g) above.
