Section 17 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
17. Issue of Origin Certificates.
- 1. 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)Legal domicile;(c)Description of the good to be exported and its tariff classification;(d)FOB value of the goods to be exported;(e)Information relating to the good to be exported, which must indicate:(i)materials, components and/or parts originating from the exporting Signatory Party;(ii)materials, components and/or parts originating from other Signatory Parties, indicating:(1)origin;(2)tariff classification;(3)CIF value, in US dollars;(4)Percentage on the total value of the final product.(iii)materials, components and/or parts non-originating from the Signatory Parties, indicating:(1)exporting country;(2)tariff classification;(3)CIF value, in US dollars;(4)Percentage on the total value of the final product.(iv)description of the manufacturing process.
