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Union of India - Section
Section 23 in The Customs Tariff [Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of Member States of the Association of Southeast Asian Nations (ASEAN) and the Republic of India] Rules, 2009
23. (a) When it is suspected that fraudulent acts in connection with the AIFTA Certificate of Origin have been committed, the relevant Government Authorities concerned shall co-operate in any action taken against the persons involved.
| 1. Goods consigned from (exporter's business name, address,country) | Reference No.ASEAN-INDIA FREE TRADE AREAPREFERENTIALTARIFFCERTIFICATE OF ORIGIN(Combined Declaration andCertificate)FORM A1Issued in_____________(Country)SeeNotes Overleaf | ||||
| 2. Goods consigned to (Consignees name, address, country) | |||||
| 3. Means of transport and route(as far as known)Departure dateVessel's name / Aircraft etc.Port of Discharge | 4. For Official UsePreferential Tariff Treatment GivenUnder ASEAN-India Free Trade Area PreferentialTariffPreferential Tariff Treatment Not Given (Pleasestate reason/s)…....................................................Signatureof Authorised Signatory of the Importing Country | ||||
| 5. Item number | 6. Marks and numbers on packages | 7. Number and type of packages, description of goods(including quantity where appropriate and HS number of theimporting country) | 8. Origin criterion (see Notes overleaf) | 9. Gross weight or other quantity and value (FOB) | 10. Number and date of Invoices |
| 11. Declaration by the exporterThe undersigned herebydeclares that the above details and statement are correct; thatall goods were producedin…...................................(Country)andthat they comply with the origin requirements specified for thesegoods in the ASEAN-India Free Trade Area Preferential Tariff forthe goods exportedto….....................................(ImportingCountry)….....................................Place,date, signature of authorised signatory | 12. CertificationIt is hereby certified, on the basisof control carried out, that the declaration by the exporter iscorrect.…..........................................Place,date, signature of certifying authority | ||||
| 13. Where appropriate please tick : | |||||
| Third Country Invoicing | Exhibition | Back-to-Back CO | Cumulation |