Section 4 in Customs Tariff Determination of Origin of Goods under the Comprehensive Economic Cooperation Agreement between the Republic of India and Republic of Singapore Rules, 2005
4. Wholly Obtained or Produced.
- For the purposes of this Agreement, goods wholly obtained or produced in the territory of a Party shall be treated as originating goods of that Party. The following goods only shall be considered as being wholly obtained or produced in a Party:(a)a raw or mineral good product extracted from its soil, waters, seabed, or beneath the seabed;(b)a vegetable good harvested or produced there;(c)an animal born and raised there;(d)a good obtained from animals referred to in (c) above,(e)a good obtained from hunting] trapping, fishing or aquaculture conducted there;(f)a good or sea fishing and other marine goods taken from outside its territory/territorial waters and Exclusive Economic Zone (EEZ) by vessels registered with a Party and flying its Flag;(g)a good processed and/or made on board factory ships registered with a Party and flying its Flag exclusively from products referred to in paragraph (f) above;(h)a good taken by a Party, or a person of a Party, from the sea bed or beneath the sea bad outside the territorial waters/sea of that Party, in accordance with the provisions of the United Nations Convention on the Law of the Sea;(i)articles collected there which can on longer perform their original purpose nor are capable of being restored or repaired and are fit only for disposal or recovery of parts or raw materials, or for recycling purposes 4-3 and(j)a good produced there exclusively from goods referred to in (a) through (i), or from their derivatives, at any stage of production.
