Section 5 in The Customs Tariff (Determination of Origin of Goods under the Free Trade Agreement between the Democratic Socialistic Republic of Sri Lanka and the Republic of India) Rules, 2000
5. Originating products.
- Products covered by the Agreement imported into the territory of any signatory party to the Agreement(hereinafter referred to as the Contracting Party) from another Contracting Party which are consigned directly within the meaning of rule 9, shall be eligible for Preferential Concessions if they conform to the origin requirement under anyone of the following conditions:(a)products wholly produced or obtained in the territory of the exporting Contracting Party as defined in rule 6; or(b)products not wholly produced or obtained in the territory of the exporting Contracting Party, provided that the said products are eligible under rule 7 or rule 8.
