Section 4(1) 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
(1)For the purposes of clause (a) of rule 3, the following goods shall be deemed to be wholly obtained or produced in the territory of a Party, namely:-(a)the plant and plant products grown, planted and harvested there;(b)the live animals born and raised there;(c)the products obtained from live animals referred to in clause (b);(d)the goods obtained from hunting, trapping, fishing, aquaculture, gathering or capturing conducted there;(e)the minerals and other naturally occurring substances, not included in clauses (a), (b), (c) or (d), extracted or taken from its soil, waters, seabed or beneath their seabed;(f)the goods taken from the waters, seabed or beneath the seabed outside the territorial waters of that Party:Provided that the Party has the rights to exploit such waters, seabed and beneath the seabed in accordance with the United Nations Convention on the Law of the Sea, 1982;(g)the goods of sea-fishing and other marine goods taken from the high seas by vessels registered with a Party and entitled to fly the flag of that Party;(h)the goods processed or made on board factory ships registered with a Party and entitled to fly the flag of that Party, exclusively from goods referred to in clause (g);(i)the articles collected there which cannot perform their original purpose and are not capable of being restored or repaired and are fit only for disposal or recovery of parts of raw materials, or for recycling purposes; and,(j)the goods obtained or produced in the territory of a Party solely from goods referred to in clauses (a) to (i)
