Section 9 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
9. Direct consignment.
- Originating goods shall be deemed to be directly consigned from the territory of the exporting Party to the territory of the importing Party if,-(a)the goods are transported without passing through the territory of any non-Party; or,(b)the goods are transported through the territory of any non-Party where,-(i)the transit entry is justified for geographical reasons or transport requirements;(ii)the goods have not entered into trade or consumption in the territory of such non-Party;(iii)the goods have not undergone any operation in the territory of such non-Party other than unloading and reloading or any operation required to keep the goods in good condition; and,(iv)the goods have remained under the control of the customs authority of such non-Party.
