Section 5 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
5. Wholly produced or obtained products.
- The following shall be considered as wholly produced or obtained in the territory of a Party:(a)mineral products extracted from the soil or subsoil of any of the Parties, including its territorial seas, continental shelf or exclusive economic zone;(b)[Plants] [Plants refers to all plant life, including forestry products, fruits, flowers, vegetables, trees, sea weeds and fungi] and plant products grown, harvested, picked or gathered there including in its territorial seas, continental shelf or exclusive economic zone;(c)live animals born, and raised there, including by aquaculture;(d)products from animals as in (c) [above] [Animals referred to in paragraph (c), (d) and (e) covers all animal life, including mammals, birds, fish,crustaceans, molluscs and reptiles].(e)Animals and products thereof obtained by hunting, trapping, collecting, fishing or and capturing there; including its inland waters, territorial seas, continental shelf or in the exclusive economic zone;(f)Products of seafishing and other marine products taken from the high seas by its vessels as defined in Article 2;(g)goods processed and/or made on board its factory ships as defined in Article 2 exclusively from the products mentioned in subparagraphs (e) and (f);(h)waste and scrap resulting from utilisation, consuming or manufacturing operations conducted in the territory of any of the Parties, provided they are fit only for the recovery of raw materials; and(i)goods produced in any of the Parties exclusively from the products specified in subparagraphs (a) to (h) above.
