Section 2(e) in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of Mercosur Member States and Republic of India) Rules, 2009
(e)"FOB price" means the price paid to the exporter for the product when the goods pass the ship´s rail at the named port of shipment, thereafter, the importer assumes all the costs including the necessary expenses to the shipment;
