Section 24 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
24.
Except as otherwise provided in these rules, the competent authorities of the importing Party may consider that the goods under verification do not fulfil the origin requirements and may deny preferential tariff treatment to the goods mentioned in the certificate of origin under verification according to rule 17, when,-(a)the goods do not meet the requirements of these rules;(b)the exporter, producer or importer of the goods fail to demonstrate compliance with the requirements which are applicable under these rules;(c)the exporter or producer of the goods deny access to the relevant records or documentation;(d)the competent authorities of the exporting Party fail to provide the information in pursuance to a written request for verification within stipulated time;(e)the consent to a request for verification visit is not received from the competent authorities of the exporting Party or the exporter or producer; or (f) the information provided by the issuing authorities of the exporting Party or exporter or producer is not sufficient to prove that the goods qualifies as an originating goods of the exporting Party.
