Section 12(2) in The Customs Valuation (Determination of Value of Imported Goods) Rules, 2007
(2)At the request of an importer, the proper officer, shall intimate the importer in writing the grounds for doubting the truth or accuracy of the value declared in relation to goods imported by such importer and provide a reasonable opportunity of being heard, before taking a final decision under sub-rule (1).Explanation.-(1) For the removal of doubts, it is hereby declared that:-(i)This rule by itself does not provide a method for determination of value, it provides a mechanism and procedure for rejection of declared value in cases where there is reasonable doubt that the declared value does not represent the transaction value; where the declared value is rejected, the value shall be determined by proceeding sequentially in accordance with rules 4 to 9.(ii)The declared value shall be accepted where the proper officer is satisfied about the truth and accuracy of the declared value after the said enquiry in consultation with the importers.(iii)The proper officer shall have the powers to raise doubts on the truth or accuracy of the declared value based on certain reasons which may include -(a)the significantly higher value at which identical or similar goods imported at or about the same time in comparable quantities in a comparable commercial transaction were assessed;(b)the sale involves an abnormal discount or abnormal reduction from the ordinary competitive price;(c)the sale involves special discounts limited to exclusive agents;(d)the misdeclaration of goods in parameters such as description, quality, quantity, country of origin, year of manufacture or production;(e)the non declaration of parameters such as brand, grade, specifications that have relevance to value;(f)the fraudulent or manipulated documents.
