Section 6 in The Customs Valuation (Determination of Price of Imported Goods) Rules, 1988.
6. Transaction value of similar goods.
(1)Subject to the provisions of rule 3 of these rules. the value of imported goods shall be the transaction value of similar goods sold for export to India and imported at or about the same time as the goods being valued.(2)the provisions of Clauses (b) and (c) of sub-rule (1), sub-rule (2) and sub-rule (3), of rule 5 of these rules shall, mutatis mutandis, also apply in respect of similar goods.[6A. Determination of value when transaction value is not available. - If the value of imported goods cannot be determined under the provisions of rules 4, 5 and 6, the value shall be determined under the provisions of rule 7 or when the value cannot be determined under that rule, under rule 7A :Provided that the request of the importer, and with the approval of the proper officer, the order of application of rules 7 and 7A shall be reversed.] [Inserted by M.F. (D.R.) Notification No. 26/95-Custom (N.T.), dated 24th April, 1995.]
