Section 2(c) in The Customs Tariff (Determination of Origin of Goods under the Comprehensive Economic Partnership Agreement between the Republic of India and Japan) Rules, 2011
(c)"factory ships of the Party" or "vessels of the Party" respectively means factory ships or vessels, -(i)which are registered in the Party;(ii)which sail under the flag of the Party;(iii)which are owned to an extent of at least fifty percent by nationals of the Parties, or by a juridical person with its head office in either Party, of which the representatives, chairman of the board of directors, and the majority of the members of such board are nationals of the Parties, and of which at least fifty percent of the equity interest is owned by nationals or juridical persons of the Parties;(iv)of which at least fifty percent of the total of the master and officers are nationals of the Parties; and(v)of which at least twenty-five percent of the crew are nationals of the Parties;
