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Union of India - Section

Section 14 in The Customs Tariff (Determination of Origin of Goods under the Free Trade Agreement between the Democratic Socialistic Republic of Sri Lanka and the Republic of India) Rules, 2000

14. Review.

- These rules may be reviewed as and when necessary upon request of either Contracting Party and may be open to such modifications as may be agreed upon.Certificate of Origin
1. Goods consigned from (Exporters' BusinessName, Address, Country) Reference No.INDO-SRI LANKA FREE TRADEAGREEMENT (ISFTA)(Combined declaration and certificate)
Issuedin................................................(Country)(See notes overleaf)
2. Goods consigned to (Consignee's Name, Address,Country) 4. For Official use
3. Means of transport and Route (as far as known)
5. Tariff item number 6. Marks and numbers of packages 7. Number and kind of description of goods 8. Origin criterion (see Notes overleaf) 9. Gross weight or other quantity 10. Number and date of invoice
11. Declaration by the Exporter.Theundersigned hereby declares that the above details and statementsare correct; That all the goods were produced in….......................................................(Country)and that they comply with the origin requirementsspecified for those goods in ISFTA for goods exported to….....................................................................(ImportingCountry)…....................................................Placeand date, signature of the authorised signatory 12. Certificate:It is hereby certified, onthe basis of control carried out that the declaration by theexporter is correct....................................................Placeand date, signature and stamp of certifying authority
I. General ConditionsTo qualify for preference, products must:
(a)fall within a description of products eligible for concessions in the country of destination under this agreement;
(b)comply with ISFTA Rules of Origin. Each Article in a consignment must qualify separately in its own right; and
(c)comply with the consignment conditions specified by the ISFTA Rules of Origin. In general, products must be consigned directly within the meaning of Rule 9 hereof from the country of exportation to the country of destination.
II. Entries to be made in Box 8Preference products must be wholly produced or obtained in the exporting Contracting Party in accordance with Rule 6 of the ISFTA Rules of Origin, or where not wholly produced or obtained in the exporting Contracting Party must be eligible under rule 7 or rule 8.
(a)Products wholly produced or obtained enter the letter "A" in box 8.
(b)Products not wholly produced or obtained; the entry in box 8 should be as follows: