Section 5(g) in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of Mercosur Member States and Republic of India) Rules, 2009
(g)products obtained from the seabed and subsoil beyond the limits of national jurisdiction are considered to be :(i)wholly obtained in the State that has exploitation rights granted by the International Seabed Authority.(ii)wholly obtained in the sponsoring State of a natural or juridical person that has exploitation rights, granted by the International Seabed Authority.
