Section 8 in The Customs Tariff (Determination of Origin of Goods under the Free Trade Agreement between the Democratic Socialistic Republic of Sri Lanka and the Republic of India) Rules, 2000
8. Cumulative rules of origin.
- In respect of a product, which complies with the origin requirements provided in condition (b) of rule 5 and is exported by any Contracting Party and which has used material, parts or products originating in the territory of the other Contracting Party, the value addition in the territory of the exporting Contracting Party shall be not less than twenty five per cent of the f.o.b. value of the product under export subject to the condition that the aggregate value addition in the territories of the Contracting Parties is not less than thirty five per cent of the f.o.b. value of the product under export.Explanation. - Cumulation as implied by Rule 8 means that only goods which have acquired originating status in the territory of one Contracting Party may be taken into account when used as inputs for a finished product eligible for Preferential Concession in the territory of the other Contracting Party.
