Section 30 in The Customs Tariff (Determination of Origin of Goods under the Comprehensive Economic Partnership Agreement between the Republic of India and Japan) Rules, 2011
30.
-0902.40A change to sub-heading 0902.30 through 0902.40 from any other heading; orNo required change in tariff classification to sub-heading 0902.30 through 0902.40,provided that there is a qualifying value content of not less than fifty percent.
