Section 18(h) 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
(h)once the visit is concluded, the participants shall subscribe the minutes of it, in which it shall be indicated that it was carried out according to the conditions established in these rules and the said minutes shall contain, in addition, the following information, namely:-(i)date and place of the carrying out of the visit;(ii)identification of the certificates of origin which led to the verification;(iii)identification of the goods under verification;(iv)identification of the participants, including indications of the organs and institutions to which they belong; and(v)a visit report;
