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Union of India - Section

Section 16 in Rules of Determination of Origin of Goods under the Preferential Trading Agreement between the Republic of India and the Republic of Chile Rules, 2007

16. Issue of Certificates of Origin.

(1)For the issue of a certificate of origin, the final producer or exporter of the goods shall present the corresponding commercial invoice and a request containing a sworn declaration by the final producer certifying that the goods fulfil the origin criteria of these rules, as well as the necessary documents supporting such a declaration and the said sworn declaration shall contain at least the following data, namely:-
(a)individual's name or company name;
(b)address;
(c)description of the goods to be exported and its tariff classification;
(d)FOB value of the goods to be exported; and
(e)information relating to the goods to be exported, which must indicate:
(i)materials, components and/or parts originating from the exporting Party and the Customs tariff heading, wherever possible,
(ii)materials, components and/or parts originating from the other Party indicating:
- origin,- tariff classification (at least 6 digit level),- CIF value, in United States of America dollars, and- percentage on the total value of the final product.
(iii)non-originating materials, components and/or parts indicating:
- exporting Country,- tariff classification (at least 6 digit level),- CIF value, in United States of America dollars, and- percentage on the total value of the final product; and
(iv)description of the manufacturing process.
(2)The description of the goods in the sworn declaration, which certifies the fulfilment of the origin requirements set out in these rules, shall correspond to the respective tariff classification, as well as with the description of the goods in the commercial invoice and in the certificate of origin.
(3)If the goods are regularly exported and their manufacturing process, as well as their materials are not modified, the sworn declaration of the producer may be valid for a period of up to one year counted from the date of the issue of the certificate of origin.
(4)The certificate of origin shall be issued not later than five working days after the presentation of request and it shall be valid for a period of one year from the date of its issue.
(5)The certificates of origin shall not be issued before the date of the issue of the commercial invoice relating to the consignment, but may be issued on the same date or within the following sixty days.
(6)In the event of theft, loss or destruction of a certificate of origin, the exporter may apply in writing to the issuing authority which issued it for a certified true copy of the original to be made on the basis of the export documents in their possession bearing the endorsement of the words "CERTIFIED TRUE COPY", (in lieu of the original certificate) in box 4 of the certificate of origin and this copy shall bear the date of the original certificate of origin.
(7)Minor discrepancies between the certificate of origin and the documents submitted to the customs authority of the importing Party of the importing Party of the importing Party of the importing Party of the importing Party of the importing Party of the importing Party of the importing Party of the importing Party of the importing Party of the importing Party of the importing Party of the importing Party for the purpose of carrying out the formalities for importing the products shall not ipso facto invalidate the certificate of origin if it corresponds to the products under importation.
(8)The requesting Party and the certifying offices or authorised institutions shall keep the documents supporting the certificate of origin for a period no less than five years, from the date of its issue and the issuing authority shall enumerate the certificates issued by them in sequential order.
(9)The issuing authority shall keep a permanent record of all issued certificate of origin, which shall contain at least the certificate number, the requesting entity`s name and the date of its issue.]
15. Certification of Origin.- (1) The Certificate of Origin is the document that certifies that goods fulfil the origin requirements as set out in these Rules so that they can benefit from the preferential tariff treatment as foreseen in this Agreement. The said Certificate is valid for only one importing operation concerning one or more goods and its original or in exceptional cases a copy of the original of which has to be submitted within 30 days from the date of clearance of goods in the importing Party and shall be included in the documentation to be presented at the customs authorities of the importing Party.(2) The issue of Origin Certificates and its control, shall be under the responsibility of a Government office in each Party. The Certificates of Origin shall be directly issued by those authorities or through delegation as referred to in paragraph 3 and shall be in English.(3) The Certificate of Origin shall be signed and issued by Government offices to be indicated by the Parties who may delegate the signing and issuing of origin certificates to other Government offices or representative corporate body.(4) The Certificate mentioned in the preceding paragraph shall be issued in the form agreed upon by the Parties and upon a sworn declaration by the final producer of the goods and the respective commercial invoice.(5) In all cases, the number and date of the commercial invoice shall be indicated in the box reserved for this purpose in the Certificate of Origin.(6) When a good to be traded is invoiced by a non-Party operator, the producer or exporter of the originating Party shall inform, in the field titled "observations" of the respective Certificate of Origin, that the goods subject to declaration shall be invoiced from that non-Party operator, reproducing the following data from the commercial invoice issued by this operator: name, address, country, number and date. Value addition carried out only in the territory of a Party shall be taken into account for calculation of local value addition.16. Issue of Certificates of Origin.- For the issue of an Origin Certificate, the final producer or exporter of the good shall present the corresponding commercial invoice and a request containing a sworn declaration by the final producer certifying that the goods fulfil the origin criteria of these Rules, as well as the necessary documents supporting such a declaration.The said sworn declaration shall contain at least the following data:(a) individual's name or company name;(b) address;(c) description of the good to be exported and its tariff classification;(d) FOB value of the goods to be exported; and(e) information relating to the good to be exported, which must indicate:(i) materials, components and/or parts originating from the exporting Party and the Customs tariff heading, wherever possible,(ii) materials, components and/or parts originating from the other Party indicating:- origin;- tariff classification (at least 6 level digit);- CIF value, in United States of America dollars;- percentage on the total value of the final product.(iii) non-originating materials, components and/or parts indicating:- exporting Country;- tariff classification (at least 6 level digit),- CIF value, in United States of America dollars, and- percentage on the total value of the final product; and(e) description of the manufacturing process.(2) The description of the good in the sworn origin declaration, which certifies the fulfilment of the origin requirements set out in these Rules, shall correspond to the respective tariff classification, as well as with the description of the good in the commercial invoice and in the Certificate of Origin.(3) If the goods are regularly exported and their manufacturing process, as well as their materials are not modified, the Sworn Declaration of the Producer may be valid for a period of up to one year counted from the date of the issue of the certificate.(4) The Origin Certificate shall be issued not later than five (5) working days after the request presentation and it shall be valid for a period of one year from the date of its issue.(5) The origin certificates shall not be issued before the date of the issue of the commercial invoice relating to the consignment, but in the same date or within the following sixty (60) days.(6) The requesting party and the certifying offices or authorized institutions shall keep the documents supporting the origin certificates for a period no less than five (5) years, from the date of its issue. The certifying offices or the said institutions shall enumerate the certificates issued by them in sequential order.(7) The certifying offices or authorized institutions shall keep a permanent record of all issued origin certificates, which shall contain at least the certificate number, the requesting entity's name and the date of its issue.
SECTION IVControl And Verification Of Certificates Of Origin