Section 5(2) in The Customs Tariff (Determination of Origin of Goods Under the Preferential Trade Agreement Between the Governments of the Republic of India and Malaysia) Rules, 2011

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(2)For the purposes of this rule, the following are the formulae for calculating the qualifying value content, namely:-

(a)Direct Method:

Originating Material Cost + Direct Labour Cost + Direct overhead Cost + Other Cost + ProfitFOB Price| x 100 % ≥ 35%

(b)Indirect Method:

Value of imported non-originating materials + Value of materials of undetermined originFOB Price| x 100 % ≤ 65%

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