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Union of India - Section
Section 16 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
16. Action against fraudulent acts. - When it is suspected that fraudulent acts in connection with the certificate of origin have been committed, the Parties shall cooperate in the action to be taken in the territory of the respective Party against the persons involved.
Annexure-IV(see rule 14)Original/Duplicate| 1. Goods consigned from (Exporter's business name, address,country. In the case of third party invoicing, name and countryof the business entity issuing the invoice. | Reference No.INDIA-MALAYSIA COMPREHENSIVEECONOMIC COOPERATION AGREEMENTPREFERENTIAL TARIFFTREATMENT CERTIFICATE OF ORIGIN(Combined Declaration andCertificate)FORM IMCECAIssued in_______________(Country)See Notes Overleaf | ||||
| 2. Goods consigned to (Consignee's 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 Treatment Given Under India-MalaysiaComprehensive Economic Cooperation Agreement Preferential TariffPreferential Treatment Not Given (Please state 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 | 9. Gross weight or other quantity and value (FOB) | 10. Number and date of Invoices |
| 11. Declaration by the exporterThe undersigned hereby declaresthat the above details and statement are correct; that all goodswere produced in….....................................(Country)And that they complywith the origin requirements specified for these goods in theIndia-Malaysia Comprehensive Economic Cooperation Agreement forthe goods exported to….....................................(ImportingCountry)….....................................Placeand date, signature of authorised signatory | 12. CertificationIt is hereby certified, on thebasis of control carried out, that the declaration by theexporter is correct.….....................................Placeand date, signature of certifying authority | ||||
| 13. Where appropriate please tick: | |||||
| Third party Invoicing | Exhibition | Issued Retoactively | Cumulation |