Section 14(b) 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
(b)they are in transit through one or more territories of non-Parties, with or without trans-shipment or temporary warehousing in such territories, under the surveillance of the customs authorities therein, provided that:(i)the transit entry is justified for geographical reasons or by consideration related exclusively to transport requirements;(ii)they are not intended for trade, consumption, use or employment in the country of transit; or(iii)they do not undergo operations other than unloading, reloading or any operation designed to preserve them in good condition; and
