Section 10 in The Bill of Entry (Forms) Regulations, 1976
10.
(1)(c), (d) & (e) of Customs Valuation Rules, 2007]OR|-|| 7(b)*| I/We declare thatthere are payments actually paid or payable for the importedgoods by way of Royalty/ Licence Fee/ subsequent resale or useof goods/ other payment as a condition of sale [(Please see Rule
