Section 8(4) in Customs (Assistance in Value Declaration of Identified Imported Goods) Rules, 2023
(4)Where the reasoned and detailed examination report of the Evaluation Committee concludes the likelihood that the value of the relevant class of goods or a subset thereof may not be declared truthfully or accurately, the report shall specify, –(a)complete description of the class of imported goods, or a subset thereof, with 8-digit HS Code;(b)the brands, if any, which have been noticed in connection with the said likelihood;(c)the precautionary unit value expressed in terms of items (d) and (e) which may be used by the Customs Automated System to require the fulfilment of additional obligations by the importer and the checks to be exercised, where the declared value is less than the precautionary unit value;(d)the particular Unique Quantity Code which shall be necessarily used by the importer to declare the value in the bill of entry;(e)the technical or other specifications related to the value of the goods necessary to be declared in the bill of entry such as make, model, brand, grade, size, quality, composition (percentage of ingredients) and quantity declared in the specified Unique Quantity Code;(f)other additional obligations of the importer for demonstrating the truthfulness and accuracy of the declared value;Explanation: For the purposes of clause (f), the Evaluation Committee, after examining the facts and circumstances of the case, shall specify in its report other additional obligations of the importer which may include inter alia furnishing manufacturer invoice, manufacturer test report, expert certification issued in the country of origin, manufacturing process from the manufacturer, costing in relation to manufacture or assembly of goods, purchase order or contract;(g)the checks to be exercised with respect to the imported goods, including the circumstances and manner of exercising them; and(h)the duration, not below one year and not exceeding two years in the first instance, for which the said additional obligations and the additional checks shall be applied.
