Section 6(3) in Rules of Determination of Origin of Goods under the Preferential Trading Agreement between the Republic of India and the Republic of Chile Rules, 2007
(3)The customs value of the non-originating materials, parts or produce shall be:(a)the CIF value at the time of importation of the materials, parts or produce where this can be proven; or(b)the earliest ascertained price paid for the materials, parts or produce in the territory of the Party where the working or processing of the final goods takes place.
