Section 16(1) 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
(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.
