Section 3 in The Customs Valuation (Determination of Value of Export Goods) Rules, 2007
3. Determination of the method of valuation.
(1)Subject to rule 8, the value of export goods shall be the transaction value.(2)The transaction value shall be accepted even where the buyer and seller are related, provided that the relationship has not influenced the price.(3)If the value cannot be determined under the provisions of sub-rule (1) and sub-rule (2), the value shall be determined by proceeding sequentially through rules 4 to 6.
