Section 19 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
19.
The issuing authorities of the exporting Party shall provide the information and documentation requested according to rule 18, within,-(i)thirty days of the date of receipt of the request, if the request pertains to the authenticity of seal and signatures of the issuing authority of the beneficiary country;(ii)thirty days of the date of receipt of the request, if the request is to seek a copy of the application made by the exporter or producer;(iii)sixty days from the date of receipt of such request, if the request is on the grounds of suspicion of the accuracy of the information regarding the origin of the product and such period can be extended through mutual consultation for a period no more than thirty days upon request of the exporting
