In Exercise of the Powers Conferred by sub-section (I) of section 5 of the Customs Tariff Act, 1975 (51 of 1975), the Central Government hereby makes the following Rules, namely:-
Rule 1 - Short Title and Commencement
(1) These rules may be called the 'Interim Rules of Origin'. In determining the origin of products eligible for the preferential tariff concessions for the Early Harvest Scheme pursuant to the Framework Agreement between the Republic of India and the Kingdom of Thailand (hereinafter referred to as "the Agreement"), the following rules shall apply:
(2) They shall come into force on the 1st day of September 2004.
Rule 2 - Application
These rules shall apply to products consigned from the territory of either of the Parties. These rules shall be superseded and replaced by the Rules of Origin to be negotiated and implemented by the Parties under Article 3(6)(ii) of the Agreement for FT A in goods.
Rule 3 - Definitions
For the purpose of the interim rules of origin:
"A Party" means the individual parties to the Agreement, that is either the Republic of India or the Kingdom of Thailand;
?CIF? value means the price paid to the exporter for the product when it arrives at the port of importation. The exporter must pay the costs, freight, and insurance necessary to deliver the product to the named port of destination. The valuation shall be made in accordance with the Agreement on the implementation of Article VII of GATT 1994.
"FOB value means the free-on-board price paid to the exporter for the product when it leaves the named port of shipment. Thereafter, the importer will assume the costs including the necessary expenses for the shipment. The valuation shall be made in accordance with the Agreement on the implementation of Article VII of GATT 1994.
"Harmonized system" means the nomenclature of the Harmonized Commodity Description and Coding System defined in the International Convent ion on the Harmonized Commodity Description and Coding System (done at Brussels on 14 June 1983) including all legal notes thereto, as in force and as amended from time to time;
"Identical and interchangeable materials" means materials being of the same kind and commercial quality, possessing the same technical and physical characteristics, and which once they are incorporated into the finished product cannot be distinguished from one another for origin purposes by virtue of any markings etc.;
"Indirect material" means goods used in the production, testing or inspection of goods but not physically incorporated into the goods, or goods used in the maintenance of buildings or the operation of equipment associated with the production of goods, including:
(a) fuel and energy;
(b) tools, dies and moulds;
(c) parts and materials used in the maintenance of equipment and buildings;
(d) lubricants, greases, compounding materials and other materials used in
production or used to operate equipment and buildings;
(e) gloves, glasses, footwear, clothing, safety equipment and supplies;
(f) equipment, devices, and supplies used for testing or inspecting the goods;
(g) catalysts and solvents; and
(h) any other goods that are not incorporated into the good but whose use in the production of the good can reasonably be demonstrated to be a part of that production.
"Material" means raw materials, ingredients, parts, components, subassembly and/or goods that are physically incorporated into another good or are subject to a process in the production of another good;
"Originating goods" means products that qualify as originating in accordance with the provisions of Rule 4;
"Packing" means the goods used to protect a good during its transportation and also packaging material and containers in which a good is packaged for retail sale;
"Preferential tariff treatment" means the preferential customs duty rate and treatment available over the applied Most-Favoured-Nation customs duty to originating goods pursuant to the rules of origin;
"Product" means the product being manufactured, even if it is intended for later use in another manufacturing operation;
"Production" means methods' of obtaining goods such as growing, mining, harvesting, raising, breeding, extracting, gathering, collecting, capturing, fishing, trapping, hunting, manufacturing, produ cing, processing or assembling etc.;
"Product Specific Rules" means the rules that specify that the non originating materials have undergone a change in tariff classification or a specific manufacturing or processing operation, or satisfy an ad valorem criterion or a combination of any of these criteria;
"Non-originating material" means any material whose country of origin is other than the Parties (imported nonoriginating) and any material whose origin cannot be determined (undetermined origin);
The "territory of India" means the territory of the Republic of India including its territorial waters and the air space above its territorial waters and the air space above it, and the other maritime zones including the Exclusive Economic Zone and Continental Shelf over which Republic of India has sovereignty, sovereign rights or exclusive jurisdiction in accordance with its laws in force, the 1982 United Nations Convention on the law of the sea and international law;
The "territory of Thailand" means the territory of the Kingdom of Thailand including its territorial waters and the air space above its territorial waters and the air space above it, and the other maritime zones including the Exclusive Economic Zone and Continental Shelf over which Kingdom of Thailand has sovereignty, sovereign rights or exclusive jurisdiction in accordance with its laws in force, the 1982 United Nations Convention on the law of the sea and international law;
Rule 4 - Determination of Origin
No product shall be deemed to be originating in either Party unless the conditions specified in these rules are complied with in relation to such products and to the satisfaction of the respective Government Authorities designated to issue the Certificate of Origin.
Rule 5 - Originating Goods
For the purposes of these rules, products imported by a Party shall be deemed to be originating and eligible for preferential tariff concessions' if they conform to the origin requirements under anyone of the following:
(a) Products which are wholly obtained or produced in the territory of the exporting Party as set out and defined in Rule 5 or
(b) Products not wholly produced or obtained in the territory of the exporting Party provided that the said products are eligible under Rule 6 or Rule 7, and Rule 8.
Rule 6 - Wholly produced or obtained
Within the meaning of Rule 4 (a), the following shall be considered as wholly produced or obtained in a Party:
(a) Plant 1 and plant products harvested or grown, there;
(b) Live animals2 born and raised there;
(c) Products3 obtained from live animals referred to in paragraph (b) above;
(d) Products obtained by hunting, trapping, fishing, or aquaculture, conducted there;
(e) Minerals4 and other naturally occurring substances, not included in paragraph (a) to (d), extracted or taken from its soil, waters, seabed or beneath their seabed;
(f) Products taken from the water, seabed or beneath the seabed outside the territorial waters of a Party, provided that the Party has the rights to exploit such water, seabed and beneath the seabed in accordance with the United Nations Convention on the Law of the sea;
(g) Products of sea fishing and other marine products taken from outside its territory, by its vessels 5.6;
1.Plant refers to all plant life, including forestry products, fruits, flowers, vegetables, trees, seaweed and fungi.
2 Animals refer to all animal life, including mammals, birds, fish, crustaceans, worms. mollusks, and reptiles.
3 Products refer to those obtained from live animals without further processing, including milk, eggs, natural honey, and wool.
4 Includes mineral fuels, lubricants and related materials as well as mineral or metal ores.
5. "Vessels" shall refer to fishing vessels engaged in commercial fishing, registered in the country of the Party and operated by a citizen or citizens of the Party or partnership, corporation or association, duly registered in such country, at least 51 per cent of equity of which is owned by a citizen or citizens and/or Government of such Party or 75 per cent by citizen and/or Governments of the Parties. However, the products taken from vessels, engaged in commercial fishing under Bilateral Agreements which provide for chartering/leasing of such vessels and/or sharing of catch between Party will also be eligible for preferential treatment.
(h) Products processed and/or made on board its factory ships6,7 , exclusively from products referred to in paragraph (g) above;
(i) Articles collected there which can no longer perform their original purpose nor are capable of being restored or repaired and are fit only for disposal or recovery of parts of raw materials, or for recycling purposes8; and
(j) Products obtained or produced in a Party solely from products referred to in paragraphs (a) to (i) above.
Rule 7 - Not-wholly produced or obtained
(a) For the purposes of rule 4(b), the following general criteria should be applied, provided that the final process of the manufacture is performed within the territory of the exporting party and subject to rule 8:
i. local value added content criterion,
ii. a change in tariff classification criterion between the export product and all non ?originating materials used in its production.
(b) Products specified in Annexure-A which fulfil one or a combination of the above criteria shall be considered as originating from the exporting Party provided that the final process of the manufacture is performed within the territory of the exporting Party and subject to Rule 8.
(c) For the products not specified in Annexure- A as per Rule 6(b), the following criteria shall be applied in determining the origin of not-wholly produced or obtained products provided that the final process of the manufacture is performed within the territory of the exporting Party and subject to Rule 8:
i. local value added content of 40% meaning thereby that the total value of materials originating from the countries other than the Parties or of undetermined origin (that is non originating materials) used does not exceed 60% of the FOB value of the product so produced or obtained; and
ii. change in tariff heading at the 4 digit level of Harmonised System where the final export product is classified differently from all the non-originating materials used in its production.
6 In respect of vessels or factory ships operated by Government agencies, the requirements of flying the flag of the Party does not apply.
7 The term "Factory ship" means any vessel, as defined, used for processing and/or making on board products exclusively for those products referred to in clause (f) of Rule 5
8 This would cover all scrap and waste including scrap and waste resulting from manufacturing or processing operations or consumption in the same country, scrap machinery, discarded packaging and all products that can no longer perform the purpose for which they were produced and are fit only for the recovery of raw materials. Such manufacturing or processing operations shall include all types of processing, not only industrial or chemical but also mining, agriculture, construction, refining, incineration and sewage treatment operations.
(d) The formula for calculation of local value added content is as follows:
FOB value of the export product - Value of non originating materials x 100 = % of Local Value
FOB value of the export product Added Content (LVAC)
(e) The value of the non-originating materials shall be :
i. the CIF value at the time of importation of the materials, parts or produce; and/or
ii. the earliest ascertained price paid for the materials, parts or produce of undetermined origin in the territory of the Party where the working or processing takes place.
Rule 8 - Cumulative Rule of Origin
Unless otherwise provided for, products which comply with origin requirements provided for in Rule 4 and which are used in the territory of a Party as materials for a finished product eligible for preferential treatment under the Agreement shall be considered as products originating in the territory of the Party where working or processing of the finished product has taken place subject to fulfillment of conditions of Rule 8 and that the aggregate India-Thailand value added content on the final product is not less than 40% or a the local value added content specified for products in Annexure - A.
Rule 9 - Minimal Operation and ''Processes
The following operations or processes are considered to be insufficient to confer the status of originating products, whether or not there is a change in tariff classification:
(a) Operations to ensure the preservation of products in good condition during transport and storage (such as drying, freezing, keeping in brine, ventilation, spreading out, chilling, placing in salt, sulphur dioxide or other aqueous solutions, removal of damaged parts, and like operations);
(b) Simple operations consisting of removal of dust, sifting or screening, sorting, classifying, matching (including the making-up of sets of articles), washing, painting, cutting;
(c) Changes of packing and breaking up and assembly of consignments;
(d) Simple slicing, and repacking or placing in bottles, flasks, bags, boxes, fixing on cards or boards, etc.;
(e) The affixing of marks, labels or other like distinguishing signs on products or their packaging;
(f) Simple mixing of products, provided the characteristics of the obtained products are not essentially different from those of mixed products;
(g) Simple assembly of parts of products to constitute a complete product;
(h) Disassembly;
(i) Slaughter of animals;
(j) Mere dilution with water or another substance that does not materially alter the characteristics of the goods;
(k) Simple cleaning, including removal of oxide, oil, paint or other coverings;
(l) Oil application; and
(m) A combination of any of the two operations referred to in (a) to (l).
Rule 10 - Direct Consignment
The following shall be considered to be directly consigned from the exporting Party to all custom points of the importing Party;
(a) if the products are transported without passing through the territory of any country other than the Parties;
(b) the products whose transport involves transit through one or more intermediate country with or without tran-shipment or temporary storage in such countries, provided that:
i. The transit entry is justified for geographical reason or by consideration related exclusively to transport requirements;
ii. The products have not entered into trade or consumption there; and
iii. the products have not undergone any operation there other than unloading and reloading or any operation required to keep them in good condition.
Rule 11 - Treatment of Packing
(a) Packages and Packing Materials for retail sale:
i. The packages and packing materials for retail sale, when classified together with the packaged product, according to General Rule 5(b) of the Harmonised System, shall not be taken into account for considering whether all non-originating materials used in the manufacture of a product fulfil the criterion corresponding to a change of tariff classification of the said product.
ii. If the product is subject to an ad-valorem percentage criterion, the value of the packages and packing materials for retail sale shall be taken into account in its origin assessment, in case they are treated as being one for customs purposes with the products in question.
(b) Containers and packing materials for transport
The containers and packing materials exclusively used for the transport of a product shall not be taken into account for determining the origin of any product, in accordance with General Rule 5(b) of the Harmonized System.
Rule 12 - Accessories, Spare Parts and Tools
Each Party shall provide that accessories, spare parts and tools delivered with a product that form part of the product's standard accessories, spare parts and tools, shall be treated as originating products if the product is an originating product, and shall be disregarded in determining whether all the non-originating materials used in the production of the product undergo the applicable change in tariff classification, provided that:.
(a) The accessories, spare parts and/or tools are not invoiced separately from the product;
(b) The quantities and value of the accessories, spare parts and/or tools are standard trade practice for the originating product in the domestic market of the exporting Party; and
(c) If the product is subject to a local value added content criterion, the value of such accessories, spare parts and/or tools shall be taken into account as originating or non originating materials, as the case may be, in calculating the local value added content.
Rule 13 - Indirect Materials
An indirect material shall be treated as an originating material without regard to where it is produced and its value shall be the cost registered in the accounting records of the producer of the export product.
Rule 14 - Identical And Interchangeable Materials
For the purposes of determining origin of product utilizing identical and interchangeable originating and non originating materials, mixed or physically combined, the origin of such materials can be determined by generally accepted accounting principles of stock control applicable in the exporting party.
Rule 15 - Certification of Origin
A claim that products shall be accepted as eligible for preferential concessions in the importing Party shall be supported by a Certificate of Origin issued by a Government authority designated by the exporting Party and notified to the other Party to the Agreement in accordance with the Operational Certification Procedures, as set out in Annexure - B.
Rule 16 - Review and Modification
These rules may be reviewed and modified as and when necessary upon request of a Party and may be open to such reviews and modifications as may be agreed upon.
Annexure A - ANNEXURE-A
ANNEXURE-A
Tariff item (HS2002)
Description of products
Applicable Rule
1604
Prepared or preserved fish; caviar and caviar substitutes prepared from fish eggs.
1.
160411
- - Salmon
Local Value Added Content 20%
2.
160413
- - Sardines, sardinella and brisling or sprats
Local Value Added Content 30%
3.
160415
- - Mackerel
Local Value Added Content 30%
1605
Crustaceans, molluscs and other aquatic invertebrates, prepared or preserved.
4.
160510
- Crab
Local Value Added Content 30%
7104
Synthetic or reconstructed precious or semi-precious stones, whether or not worked or graded but not strung, mounted or set; ungraded synthetic or reconstructed precious or semiprecious stones, temporarily strung for convenience of transport.
5.
710490 -
- Other
Change at 4-digit H. S level (Change to subheading 710490 from any other heading), provided that there is a Local Value Added Content not less than 20%
7105
Dust and powder of natural or synthetic precious or semi-precious stones.
6.
710510
- Dust and powder of diamonds
Change at 4-digit H. S level (Change to subheading 710510 from any other heading, provided that there is a Local Value Added Content not less than 20%
7113
Articles of jewellery and parts thereof, of precious metal or of metal clad with precious metal
7.
711319
- Of precious metal, whether or not plated or clad with precious metal
Changed at 4-digit H.S.Level (Change to subheading 711319 from any other heading), provided that there is a Local Value Added Content not less than 20%.
8413
Pumps for liquids, whether or not fitted with a measuring device; liquid elevators.
8.
841381
- -Pumps
Change at 6-digit H S level (Change to subheading 841381 from any other subheading, provided that there is a Local Value Added Content not less than 40%
8414
Air or vacuum pumps, air or other gas compressors and fans; ventilating or recycling hoods incorporating a fan, whether or not fitted with filters.
9.
841451
- - Table, floor, wall, window, ceiling or roof fans, with a self-contained electric motor of an output not exceeding 125 W
Change at 6-digit H S level (Change to subheading 841451 from any other subheading), provided that there is a Local Value Added Content not less than 40%
10.
841459
- - Other fans
Change at 6-digit H S level (Change to subheading 841459 from any other subheading) provided that there is a Local Value Added Content not less than 40%
11.
841490
- Parts
Change at 6-digit HS level (Change to subheading 841490 from any other subheading) , provided that there is a Local Value Added Content not less than 40%
8415
Air conditioning machines, comprising a motor-driven fan and elements for changing the temperature and humidity, including those machines in which the humidity cannot be separately regulated.
12.
841510
- Window or wall types, self-contained or ?split-system?
Change at 6-digit H. S level (Change to subheading 841510 from any other subheading), provided that there is a Local Value Added Content not less than 40%
8418
Refrigerators, freezers and other refrigerating or freezing equipment, electric or other; heat pumps other than air conditioning machines of heading 84.15.
13.
841821
- - Refrigerators, household type compression-type
Change at 6-digit H. S level (Change to
subheading 841821 from any other subheading), provided that there is a Local Value Added Content not less than 40%
8437
Machines for cleaning, sorting or grading seed, grain or dried leguminous vegetables; machinery used in the milling industry or for the working of cereals or dried leguminous vegetables, other than farm-type machinery.
14.
843780
- Other machinery
Change at 6-digit H. S level (Change to subheading 843780 from any other subheading) , provided that there is a , Local Value Added Content not less than 40%
8479
Machines and mechanical appliances having individual functions, not specified or included elsewhere in this Chapter.
15.
847989
- Other machines and mechanical appliances: other than subheading 847981 and 847982
Change at 6-digit H.S level (Change to subheading 847989 from any other subheading, provided that there is a
Local Value Added Content not less than 40%
8481
Taps, cocks, valves and similar appliances for pipes, boiler shells, tanks, vats or the like, including pressure-reducing valves and thermostatically controlled valves.
16.
848180
- Other appliances
Change at 6-digit H. S level (Change to subheading 848180 from any other
subheading) , provided that there is a Local Value Added Content not less than 40%
8482
Ball or roller bearings.
17.
848210
- Ball bearings
Change at 6-digit H. S level (Change to subheading 848210 from any other
subheading) , provided that there is a Local Value Added Content not less than 40%
8504
Electrical transformers, static converters (for example, rectifiers) and inductors.
18.
850431
- - Other transformers having a power handling capacity not exceeding 1 kV A
Change at 6-digit H. S level (Change to subheading 850431 from any other subheading) ,provided that there is a Local Value Added Content not less than 40%
8512
Electrical lighting or signaling equipment (excluding articles of heading 8539), windscreen wipers, defrosters and demisters, of a kind used for cycles or motor vehicles.
19.
851220
Other lighting or visual signaling equipment
Change at 6-digit H. S level (Change to subheading 851220 from any other subheading) , provided that there is a Local Value Added Content not less than 40%
8517
Electrical apparatus for line telephony or line telegraphy, including line telephone sets with cordless handsets and telecommunication apparatus for carrier-current Iine systems or for digital line systems; videophones.
20.
851711
- - Line telephone sets with cordless handsets
Change at 6-digit H. S level (Change to subheading 851711 from any other subheading) , pro vided that there is a Local Value Added Content not less than 40%
21.
851790
- Parts
Change at 6-digit H S level (Change to subheading 851790 from any other subheading) ,provided that there is a Local Value Added Content not less than 40%
8528
Reception apparatus for television, whether or not incorporating radiobroadcast receivers or sound or video recording or reproducing apparatus; video monitors and video projectors.
22.
852812
- - Reception apparatus for television, whether or not incorporating radio-broadcast receivers or sound or video recording or reproducing apparatus: colour
Change at 6-digit HS level (Change to subheading 852812 from any other subheading), provided that there is a Local Value Added Content not less than 40%
8540
Thermionic, cold cathode or photo-cathode valves and tubes (for example, vacuum or vapour or gas filled valves and tubes, mercury arc rectifying valves and tubes, cathode-ray tubes, television camera tubes).
23.
854011
- - Cathode-ray television picture tubes, including video monitor cathode-ray tubes: colour
Change at 6-digit H S level (Change to subheading 854011 from any other subheading) ,provided that there is a Local Value Added Content not less than 40%
9032
Automatic regulating or controlling instruments and apparatus.
24.
903289
- Other instruments and apparatus other than subheading 903281
Change at 6-digit H. S level (Change to subheading 903289 from any other subheading) , provided that there is a Local Value Added Content not less than 40%
ANNEXURE-B
Operational Certification Procedures for Interim Rules of Origin for Products Eligible for Preferential Tariff for the Early Harvest Scheme under the Framework Agreement for Establishing Free Trade Area between the Kingdom of Thailand and Republic of India
For the purpose of implementing the Interim Rules of Origin for the Early Harvest Scheme under the Framework Agreement for Establishing Free Trade Area between Thailand and India (ITFTA) the following operational procedures on the issuance and verification of the Certificate of Origin (Form FTA) and the other related administrative matters, shall be followed:
(a) The Parties shall submit each other of the names and addresses of their respective Government authorities ssuing the Certificate of Origin as well as provide specimen signatures and specimen of official seals used by the Government authorities.
(b) Any change in names, addresses, or official seals shall be promptly informed in the same manner.
For the purpose of verifying the conditions for preferential treatment, the government authority designated to issue the certificate of origin (herein after refered to as issuing authority) shall have the right to call for any supporting documentary evidence or to carry out any check considered appropriate.
The manufacturer and/or exporter of the products qualified for preferential treatment shall apply in writing to the relevant Issuing Authority requesting for the pre-exportation verification of the origin of the products. The result of the verification, subject to review periodically or whenever appropriate, shall be accepted as the supporting evidence in verifying the origin of the said products to be exported thereafter. The pre-exportation verification may not apply to the products of which, by their nature, origin can be
Before exporting the products under preferential treatment, the exporter or his authorized representative shall submit a written application for the Certificate of Origin together with appropriate supporting documents proving that the products to be exported qualify for the issuance of Certificate of Origin.
The Issuing Authority shall, to the best of their competence and ability, carry out proper examination upon each application for the Certificate of Origin to ensure that:
(a) The application and the Certificate of Origin are duly completed and signed by the authorized signatory;
(b) The origin of the product is in conformity with the India-Thailand Interim Rules of Origin;
(c) The other statements of the Certificate of Origin correspond to supporting documentary evidence submitted;
(d) Description, quantity and weight of goods, marks and number of packages, number and kinds of packages, as specified, conform to the consignment to be exported.
(a) The validity of the Certificate of Origin shall be 12 months from the date of its issuance.
(b) The Certificate of Origin must be on ISO A4 size paper in conformity to the specimen shown in Attachment 1. It shall be made in English.
(c) The Certificate of Origin shall comprise of one original and three (3) carbon copies of the following colours:
Original - blue
Duplicate - white
Triplicate - white
Quadruplicate ? white
(d) Each Certificate of Origin shall bear a printed distinctive number and a reference number separately given by each place or office of issuance.
(e) The original copy, together with the triplicate, shall be forwarded by the exporter to the importer for submission of the original copy to the Customs Authority at the port or place of importation. The duplicate shall be retained by the issuing authority in the exporting Party. The triplicate shall be retained by the importer and the quadruplicate shall be retained by the exporter.
To implement the provisions of Rule 5, Rule 6 and Rule 7 of the India-Thailand Interim Rules of Origin, the ertificate of Origin issued by the exporting Party shall indicate the relevant rules and applicable percentage of local value added content in Box 8.
Neither erasures nor superimpositions shall be allowed on the Certificate of Origin. Any alteration shall be made by striking out the erroneous materials and making any addition required. Such alterations shall be approved by an official authorized signing the Certificate of Origin and certified by the Issuing Authority. Unused spaces shall be crossed out to prevent any subsequent addition.
(a) The Certificate of Origin shall be issued by the relevant Issuing Authority of the exporting party at the time of exportation whenever the products to be exported can be considered originating in that Party within the meaning of the India-Thailand Interim Rules of Origin.
(b) In exceptional cases where a Certificate of Origin has not been issued at the time of exportation due to involuntary errors or omissions or other valid causes, the Certificate of Origin may be issued retroactively but no longer than 45 days from the date of shipment, bearing the word ?ISSUED RETROACTIVELY?
In the event of theft, loss or destruction of a Certificate of Origin, the exporter may apply in writing to the Issuing Authority which issued it for a certified true copy of the original and the triplicate to be made on the basis of the export documents in their possession bearing the endorsement of the word ?CERTIFIED TRUE COPY FOR THE ORIGINAL CERTIFICATE NO?DATED?? in Box 12. This copy shall bear the date of the original Certificate of Origin. The certified true copy of a Certificate of Origin shall be issued within the validity period of the original Certificate of Origin and on condition that the exporter provides to the relevant issuing authority the quadruplicate copy. The validity of certified true copy of the Certificate of Origin would be same as that of the original certificate so issued.
The following time limit for the presentation of the Certificate of Origin shall be observed:
(a) Certificate of Origin must be submitted to the Customs Authority of the importing Party within the validity period from the date of endorsement by the relevant Issuing Authority of the exporting Party;
(b) Where the Certificate of Origin is submitted to the relevant Government authority of the importing party after the expiration of the validity of the Certificate of Origin, such Certificate is still to be accepted when failure to observe the time-limit results from force majeure or other valid causes beyond the control of the exporter; and
(c) In all cases, the relevant Government authority in the importing party may accept such Certificate of Origin provided that the products have been imported before the expiration of the validity of the Certificate of Origin.
Rule 14
The discovery of minor discrepancies between the statements made in the Certificate of Origin and those made in the documents submitted to the Customs Authority of the importing Party for the purpose of carrying out the formalities for importing the products shall not ipso-facto invalidate the Certificate of Origin, if it does in fact correspond to the said products.
(a) The importing Party may request a retroactive check at random and/or when it has reasonable doubt as to the authenticity of the document or as to the accuracy of the information regarding the true origin of the products in question or of certain parts thereof.
(b) The request shall be accompanied with the Certificate of Origin concerned and shall specify the reasons and any additional information suggesting that the particular given on the said Certificate of Origin may be inaccurate, unless the retroactive check is requested on a random basis.
(c) The Customs Authority of the importing Party may suspend the provisions on preferential treatment while awaiting the result of verification. However, it may release the products to the importer subject to any administrative measures deemed necessary, provided that they are not held to be subject to import prohibition or restriction and there is no suspicion of fraud.
(d) The Issuing Authority receiving a request for retroactive check shall respond within three (3) months after the receipt of the request.
(a) The application for Certificates of Origin and all documents related to such application shall be retained by the Issuing Authority for not less than two (2) years from the date of issuance.
(b) Information relating to the validity of the Certificate of Origin shall be furnished upon request of the importing Party by an official authorized signing the Certificate of Origin and certified by the Issuing Authority.
(c) Any information communicated among the government authorities shall be treated as confidential and shall be used for the validation of Certificates of Origin purposes only.
SPECIAL CASES
Rule 17
When destination of all or parts of the products exported to specified port is changed, before or after their arrival in the territory of the party, the following Rules shall be observed:
(a) If the roducts have already been submitted to the Customs Authority in the specified importing port, the Certificate of Origin shall, by a written application of the importer, be endorsed to this effect for all or parts of products by the said authority and the original returned to the importer.
(b) If the changing of destination occurs during transportation to the importing Party as specified in the Certificate of Origin, the exporter shall apply in writing, accompanied with the issued Certificate of Origin, for the new issuance for all or parts of products.
Rule 18
For the purpose of implementing Rule 9 (b) of the India-Thailand Interim Rules of Origin, where transportation is effected through the territory of one or more non- parties, the following shall be produced to the Government authorities of the importing party:
(a) A through Bill of Lading issued in the exporting Party;
(b) A Certificate of Origin issued by the relevant Government authority of the exporting Party;
(c) A copy of the original commercial invoice in respect of the product; and
(d) Supporting documents in evidence that the requirements of Rule 9 (b) of the India-Thailand Interim Rules of Origin are being complied with.
Rule 19
(a) Products sent from an exporting Party for exhibition in another party and sold during or after the exhibition for importation into a party shall benefit from the India-Thailand preferential tariff treatment on the condition that the products meet the requirements of the India-Thailand Interim Rules of Origin provided it is shown to the satisfaction of the relevant Government authorities of the importing Party that:
(i) An exporter has dispatched those products from the territory of the exporting Party to the Country where the exhibition is held and has exhibited them there,
(ii) The exporter has sold the goods or transferred them to a consignee in the importing Party; and
(iii) The products have been sold during the exhibition or immediately thereafter to the importing Party in the state in which they were sent for the exhibition.
(b) For the purpose of implementing the above provisions, the Certificate of Origin must be produced to the relevant Government authorities of the importing Party. The name and address of the exhibition must be indicated, a certificate issued by the relevant Government authority of the Party where the exhibition took place together with supporting documents prescribed in Rule 18(d) may be required.
(c) Paragraph (a) shall apply to any exhibitions, fairs or similar shows or displays where the products remain under Customs control during these events.
ACTION AGAINST FRAUDULENT ACTS
Rule 20
(a) When it is suspected that fraudulent acts in connection with the Certificate of Origin have been committed, the Government Authorities concerned shall cooperate for appropriate action to be taken in the respective Party against the persons involved.
(b) Each Party shall provide legal sanctions for fraudulent acts related to the Certificate of Origin.
Rule 21
In the case of a dispute concerning origin determination, classification of products or other matters, the Government authorities concerned in the importing and exporting Parties shall consult each other with a view to resolving the dispute.
Attachment 1
ORIGINAL
1. Goods consigned from (Exporter?s business name, address, country)
Reference No.
FREE TRADE AGREEMENT
CERTIFICATE OF ORIGIN
(Combined declaration and certificate)
FORM FTA
Issued in THAILAND .
(country)
2. Goods consigned to (Consignee?s name, address, country)
3. Means of transport and route (as far as known)
4. For Official use
5. Item Number
6. Marks and numbers of packages
7. Number and type of packages, description of goods (including quantity where appropriate and HS code of the importing country)
8. Origin criterion
9. Gross weight and value (FOB)
10. Number and date of invoice
11. Declaration by the exporter
The undersigned hereby declares that the above details and statements are correct; that all the goods were produced in
THAILAND .
(country)
and that they comply with the origin requirement specified for those goods in the Free Trade Agreement for goods exported to
---------------------------
-----------------------------------
(importing country)
12. Certification
It is hereby certified, on the basis of control carried out, that the declaration by the exporter is correct.
Phone and date, signature of authorized signatory
Phone and date, signature and stamp of certifying authority
DUPLICATE
1. Goods consigned from (Exporter?s business name, address, country)
Reference No.
FREE TRADE AGREEMENT
CERTIFICATE OF ORIGIN
(Combined declaration and certificate)
FORM FTA
Issued in THAILAND .
(country)
2. Goods consigned to (Consignee?s name, address, country)
3. Means of transport and route (as far as known)
4. For Official use
5. Item Number
6. Marks and numbers of packages
7. Number and type of packages, description of goods (including quantity where appropriate and HS code of the importing country)
8. Origin criterion
9. Gross weight and value (FOB)
10. Number and date of invoice
11. Declaration by the exporter
The undersigned hereby declares that the above details and statements are correct; that all the goods were produced in
THAILAND .
(country)
and that they comply with the origin requirement specified for those goods in the Free Trade Agreement for goods exported to
----------------------------------------
(importing country)
12. Certification
It is hereby certified, on the basis of control carried out, that the declaration by the exporter is correct.
Phone and date, signature of authorized signatory
Phone and date, signature and stamp of certifying authority
TRIPLICATE
1. Goods consigned from (Exporter?s business name, address, country)
Reference No.
FREE TRADE AGREEMENT
CERTIFICATE OF ORIGIN
(Combined declaration and certificate)
FORM FTA
Issued in THAILAND .
(country)
2. Goods consigned to (Consignee?s name, address, country)
3. Means of transport and route (as far as known)
4. For Official use
5. Item Number
6. Marks and numbers of packages
7. Number and type of packages, description of goods (including quantity where appropriate and HS code of the importing country)
8. Origin criterion
9. Gross weight and value (FOB)
10. Number and date of invoice
11. Declaration by the exporter
The undersigned hereby declares that the above details and statements are correct; that all the goods were produced in
THAILAND .
(country)
and that they comply with the origin requirement specified for those goods in the Free Trade Agreement for goods exported to
----------------------------------------
--------------------------
(importing country)
12. Certification
It is hereby certified, on the basis of control carried out, that the declaration by the exporter is correct.
Phone and date, signature of authorized signatory
Phone and date, signature and stamp of certifying authority
QUADRUPLICATE
1. Goods consigned from (Exporter?s business name, address, country)
Reference No.
FREE TRADE AGREEMENT
CERTIFICATE OF ORIGIN
(Combined declaration and certificate)
FORM FTA
Issued in THAILAND .
(country)
2. Goods consigned to (Consignee?s name, address, country)
3. Means of transport and route (as far as known)
4. For Official use
5. Item Number
6. Marks and numbers of packages
7. Number and type of packages, description of goods (including quantity where appropriate and HS code of the importing country)
8. Origin criterion
9. Gross weight and value (FOB)
10. Number and date of invoice
11. Declaration by the exporter
The undersigned hereby declares that the above details and statements are correct; that all the goods were produced in
THAILAND .
(country)
and that they comply with the origin requirement specified for those goods in the Free Trade Agreement for goods exported to
---------------------------------
-------------------------
(importing country)
12. Certification
It is hereby certified, on the basis of control carried out, that the declaration by the exporter is correct.
Phone and date, signature of authorized signatory
Phone and date, signature and stamp of certifying authority
Notes for Interim Rules of Origin
1. CONDITIONS:- The main conditions for admission to the preferential treatment under the India-Thailand Free Trade Agreement are that the goods sent to the Parties:
(i) must fall within a description of products eligible for concessions in the country of destination;
(ii) must comply with the consignment conditions that the goods must be consigned directly from exporting party to the importing Party but transport that involves passing through one or more intermediate countries, is also accepted provided that any intermediate transit, transshipment or temporary storage arises only for geographic reasons or transportation requirements; and
(iii) must comply with the origin criteria given in the next paragraph.
2. ORIGIN CRITERIA: For exports to be eligible for preferential treatment, the requirement is that either:
(i) The products wholly produced or obtained in the exporting Party as defined in Rule 5 of the Rules of Origin: or
(ii) The products not wholly produced or obtained in the exporting Party as defined in Rule 6 of the Rules of Origin.
If the goods under the above criteria, the exporter must indicate in box 8 of this form the origin criteria on the basis of which he claims that his goods qualify for preferential treatment, in the manner shown in the following table:
Circumstances of production or Manufacturer in the exporting Party named in Box 11 of this form
Insert in Box 8
(a) Products wholly produced in the country of exportation (see paragraph 2(i) above)
?X?
(b) Products worked upon but not wholly produced in the exporting Party which were produced in conformity with the provisions of paragraph 2(ii) above
(i) Percentage of Local Value Added Content
Percentage of local value added content
Percentage of local value added content Example 40%
(ii). Change at 4-digit HS plus percentage of Local Value Added Content
4 digit + percentage of local value added content
(iii) Change at 6-digit HS plus percentage of Local Value Added Content
6 digit + percentage of local value added content
3. EACH ARTICLE MUST QUALIFY: It should be noted that all the products in a consignment must qualify separately in their own right. This is a particular relevance when similar articles of different sizes of spare parts are sent.
4. DESCRIPTION OF PRODUCTS: The description of products must be sufficiently detailed to enable the products to be identified by the Customs Officer examining them. Name of manufacture, any trade mark shall also be specified.
5. The Harmonized System number shall be that of the importing Party.
6. The term ?Exporter? in Box 11 may include the manufacture or the producer.
7. FOR OFFICIAL USE: The customs Authority of the importing Party must bear the word in preferential or preferential treatment in Box 4. For multiple items declared in the same Form FTA India-Thailand, of preferential treatment is guaranteed to any of the items, this is also to be indicated accordingly in box 4 and the item number circled or marked appropriately in box 5.
8. FOR CUMULATIVE RULE OF ORIGIN: The issuing authority of the party will stamp ?Cumulative Rule? on box 4.
Interim Rules of Origin for Early Harvest Scheme (EHS) under the Framework Agreement for Establishing the Free Trade Area between the Kingdom of Thailand and the Republic of India
Tariff item (HS2002)
Description of products
Applicable Rule
CHAPTER 8
EDIBLE FRUIT AND NUTS; PEEL OF CITRUS FRUIT OR MELONS
0804
Dates, figs, pineapples, avocados, guavas, mangoes and mangosteens, fresh or dried.
1.
exO80450
- ex. Fresh mangosteens, mangoes
Wholly obtained
0806
Grapes, fresh or dried.
2.
080610
- Fresh
Wholly obtained
0808
Apples, pears and quinces, fresh.
3.
080810
- Apples
Wholly obtained
0810
Other fruit, fresh.
4.
081060
- Durians
Wholly obtained
5.
exO81 090
- ex. Fresh rambutans, longans, pomegranates
Wholly obtained
CHAPTER 10
CEREALS
1001
Wheat and meslin.
6.
100110
- Durum wheat
Wholly obtained
7.
100190
- Other
Wholly obtained
CHAPTER 16
PREPARATIONS OF MEAT, OF FISH OR OF CRUSTACEANS, MOLLUSCS OR OTHER AQUATIC INVERTEBRATES
1604
Prepared or preserved fish; caviar and caviar substitutes prepared from fish eggs.
8.
160411
- Salmon
Local Value Added Content not less than 20%
9.
160413
- Sardines, sardinella and brisling or sprats
Local Value Added Content not less than 30%
10.
160415
- Mackerel
Local Value Added Content not less than 30%
1605
Crustaceans, molluscs and other aquatic invertebrates, prepared or preserved.
11.
160510
- Crab
Local Value Added Content not less than 30%
CHAPTER 25
SALT; SULPHUR; EARTHS AND STONE; PLASTERING MATERIALS, LIME AND CEMENT
12.
250100
Salt (including table salt and denatured salt) and pure Wholly obtained sodium chloride, whether or not in aqueous solution or containing added anti-caking or free-flowing agents; sea water
Wholly obtained
CHAPTER 26
ORES, SLAG AND ASH
13.
261000
Chromium ores and concentrates.
Wholly obtained
CHAPTER 28
INORGANIC CHEMICALS: ORGANIC OR INORGANIC COMPOUNDS OF PRECIOUS METALS, OF RARE-EARTH METALS, OF RADIOACTIVE ELEMENTS OR OF ISOTAPES
2811
Other inorganic acids and other inorganic oxygen compounds of non-metals.
14.
281119
- Other
Change at 4-digit H.S level (Change to subheading
281119 from any other headings), provided that there is a Local Value Added Content not less than 40%
2818
Artificial corundum, whether or not chemically defined; aluminium oxide, aluminium hydroxide.
15.
281820
- Aluminium oxide, other than artificial corundum
Change at 4-digit H.S level (Change to subheading 281820 from any other headings), provided that there is a Local Value Added Content not less than 40%
16.
281830
- Aluminium hydroxide
Change at 4-digit H.S level (Change to subheading 281830 from any other headings), provided that there is a Local Value Added Content not less than 40%
CHAPTER 29
ORGANIC CHEMICALS
2917
Polycarboxylic acids, their anhydrides, halides, peroxides and peroxyacids; their halogenated, sulphonated, nitrated or nitrosated derivatives.
17.
291739
- - Other
Change at 4-digit H.S level (Change to subheading 291739 from any Other headings), provided that there is a Local Value Added Content not less than 40%
CHAPTER 39
PLASTICS AND ARTICLES THEREOF
3906
Acrylic polymers in primary forms.
18.
390690
- Other
Change at 4-digit H.S level (Change to
subheading 390690 from any other headings), provided that there is a Local Value Added Content not less than 40%
3907
Polyacetals, other poly ethers and epoxide resins, in primary forms; polycarbonates, alkyd resins, polyallyl esters and other polyesters, in primary forms.
19.
390710
- Polyacetals
Change at 4-digit H.S level (Change to subheading 390710 from any other headings), provided that there is a Local Value Added Content not less than 40%
20.
390730
- Epoxide resins
Change at 4-digit H.S level (Change to subheading 390730 from any other
headings), provided that there is a Local Value Added Content not less than 40%
21.
390740
- Polycarbonates
Change at 4-digit H,S level (Change to subheading 390740 from any other
headings), provided that there is a Local Value Added Content not less than 40%
22.
390799
- - Other
Change at 4-digit H.S level (Change to subheading 390799 from any other headings), provided that there is a Local Value Added Content not less than 40%
subheading 390810 from any other headings, provided that there is a Local Value Added Content not less than 40%
24.
390890
- Other
Change at 4-digit H.S level (Change to subheading 390890 from any other headings), provided that there is a Local Value Added Content not less than 40%
3909
Amino-resins, phenolic resins and polyurethanes, in primary forms
25.
390950
? Polyurethanes
Change at 4-digit H.S level (Change to subheading 390950 from any other headings), provided that there is a Local Value Added Content not less than 40%
3919
self-adhesive plates, sheets, film, foil, tape, strip and other flat shapes, of plastics, whether or not in rolls.
26.
391990
? Other
Change at 4-digit H.S level (Change to subheading 391990 from any other headings),
provided that there is a Local Value Added Content not less than 40%
CHAPTER 44
WOOD AND ARTICLES OF WOOD; WOOD CHARCOAL
4412
Plywood, veneered panels and similar laminated wood.
27.
441219
- Other
Change at 4-digit H,S level (Change to subheading 441219 from any other headings),
provided that there is a Local Value Added Content not less than 40%
CHAPTER 71
NATURAL OR CULTURED PEARLS, PRECIOUS OR SEMI-PRECIOUS STONES, PRECIOUS METALS, METALS CLAD WITH PRECIOUS METAL, AND ARTICLES THEREOF; IMITATION JEWELLERY; COIN
7103
Precious stones (other than diamonds) and semiprecious stones, whether or not worked or graded but not strung, mounted or set; ungraded precious stones (other than diamonds) and semi-precious stones, temporarily strung for convenience of transport.
28.
710310
- Unworked or simply sawn or roughly shaped
Wholly obtained
7104
Synthetic or reconstructed precious or semiprecious stones, whether or not worked or graded but not strung, mounted or set; ungraded synthetic or reconstructed precious or semi.precious stones, temporarily strung for convenience of transport.
29.
710490
- Other
Change at 4-digit H.S level (Change to subheading 710490 from any other headings), provided that there is a Local Value Added Content not less than 20%
7105
Dust and powder of natural or synthetic precious or semi-precious stones.
30.
710510
- Of diamonds
Change at 4-digit H.S level (Change to subheading 710510 from any other headings), provided that there is a Local Value Added Content not less than 20%
7113
Articles of jewellery and parts thereof, of precious metal or of metal clad with precious metal
31.
711319
-- Of other precious metal, whether or not plated or clad with precious metal
Change at 4-digit H.S level (Change to subheading 711319 from any other headings), provided that there is a Local Value Added Content not less than 20%
CHAPTER 72
IRON AND STEEL
7201
Pig iron and spiegeleisen in pigs, blocks or other primary forms.
32.
720150
- Ailoy pig iron; Spiegeleisen
Change at4-digit H.S level (Change to subheading 720150 from any other headings), provided that there is a Local Value Added Content not less than 40%
7207
Semi-finished products of iron or non-alloy steel.
33.
720711
-- Of rectangular (including square) cross-section, the width measuring less than twice the thickness
Change at 4-digit H.S level (Change to subheading 720711 from any other headings), provided that there is a Local Value Added Content not less than 40%
34.
720719
- - Other
Change at 4-digit H.S level (Change to subheading 720719 from any other headings), provided that there is a Local Value Added Content not less than 40%
7226
Flat-rolled products of other alloy steel, of a width of less than 600 mm
35.
722619
- - Other
Change at 4-digit H.S level (Change to subheading 722619 from any other headings), provided that there is a Local Value Added Content not less than 40%
7229
Wire of other alloy steel.
36
722990
- Other
Change at 4-digit H.S level (Change to subheading 722990 from any other headings), provided that there is a Local Value Added Content not less than 40%
CHAPTER 73
ARTICLES OF IRON OR STEEL
7307
Tube or pipe fittings (for example, couplings, elbows, sleeves), of iron or steel
37.
730792
- - Threaded elbows, bends and sleeves
Change at 4-digit H.S level (Change to subheading 722990 from any other headings), provided that there is a local Value Added Content not less than 20%
7320
Springs and leaves for springs, of iron or steel.
38.
732020
- Helical springs
Change at 4-digit H. S level (Change to subheading 732020 from any other
headings), provided that there is a Local Value Added Content not less than 40%
7326
Other articles of iron or steel.
39.
732690
-- Other
Change at 4-digit H.S level (Change to subheading 732690 from any other headings), provided that there is a Local Value Added Content not less than 40%
CHAPTER 76
ALUMINIUM AND ARTICLES THEREOF
7601
Unwrought aluminium
40
760110
- Aluminium, not alloyed
Change at 4-digit H.S level (Change to
subheading 760110 from any other headings), provided that there is a Local Value Added Content not less than 40%
41.
760120
- Aluminium alloys
Change at 4-digit H.S level (Change to subheading 760120 from any other
headings), provided that there is a Local Value Added Content not less than 40%
CHAPTER 84
NUCLEAR REACTORS, BOILERS, MACHINERY AND MECHANICAL APPLIANCES; PARTS THEREOF
8404
Auxiliary plant for use with boilers of heading 8402 or 8403 (for example, conomizers, super-heaters, soot removers, gas recoverers); condensers for steam or? other vapour power units.
42.
840490
- Parts
Change at 4-digft H.S level (Change to subheading 840490 from any other headings), provided that there is a Local Value Added Content not less than 40%
8409
Parts suitable for use solely or principally with the engines of heading 8407 or 8408.
43.
840991
-- Suitable for use solely or principally with spark-ignition internal combustion Piston engines
Change at 4-digit H.S level (Change to. subheading 840991 from any other headings), provided that there is a Local Value Added Content not less than 40%
8413
Pumps for liquids, whether or not fitted with a measuring device; liquid elevators.
44.
841360
- Other rotary positive isplacement pumps
Change at 4-digit H.S level (Change to subheading 841360 from any other headings), provided that there is a Local Value Added Content not less than 40%
45.
841381
- - Pumps
Change at 6-digft H.S level (Change to subheading 841381 from any other subheadings), provided that there is a Local Value Added Content not less than 40%
8414
Air or vacuum pumps, air or other gas compressors and fans; ventilating or recycling 'hoods incorporating a fan, whether or not fitted with filters.
46.
841451
Table, floor, wall/, window, ceiling or roof fans, with a self-contained electric motor of an output not exceeding 125W
Change at 6-digft H.S level (Change to
subheading 841451 from any other subheadings), provided that there is a Local Value Added Content not less than 40%
47.
841459
- - Other
Change at 6-digit H.S level (Change to subheading 841459 from any other subheadings), provided that there is a Local Value Added Content not less than 40%
48.
841490
- Parts
Change at 6-digit H.S level (Change to subheading 841490 from any other subheadings), provided that there is a Local Value Added Content not less than 40%
8415
Air conditioning machines, comprising a motordriven fan and elements for changing the
temperature and humidity, including those machines in which the humidity cannot be separately regulated.
49.
841510
- Window or wall types, self-contained or "split-system"
Change at 6-digit H.S level (Change to subheading 841510 from any other subheadings), provided that there is a Local Value Added Content not less than 40%
8418
Refrigerators, freezers and other refrigerating or freezing equipment, electric or other heat; Pumps other than air conditioning machines of heading 8415.
50.
841821
- - Compression-type
Change at 6-digit H.S level (Change to subheading 841821 from any other subheadings), provided that there is a Local Value Added Content not less than 40%
8419
Machinery, plant or laboratory equipment, whether or not electrically heated (excluding Furnaces ovens and other equipment of heading 8514) for the treatment of materials by a Process involving a change of temperature such as heating, cooking, roasting, distilling, rectifying, sterilising, pasteurising, steaming, drying, evaporating, vaporising, condensing or cooling, other than machinery or plant of a kind used for domestic purposes; instantaneous or storage water heaters, non-electric.
51.
841990
- Parts
Change at 4-digit H.S level (Change to subheading 841990 from any other headings), provided that there is a Local Value Added Content not less than 40%
8421
Centrifuges, including centrifugal dryers; filtering or purifying machinery and apparatus, for liquids or gases.
52.
842199
- - Other
Change at 4-digit H.S level (Change to subheading 842199 from any other headings), provided that there is a Local Value Added Content of not less than 40%
8423
Weighing machinery (excluding balances of a sensitivity of 5 cg or better), including weight operated counting or checking machines; weighing machine weights of all kinds.
53.
842390
- Weighing machine weights of all kinds; parts of weighing machinery
Change at 4-digit H.S level (Change to
subheading 842390 from any other headings), provided that there is Local Value Added Content not less than 40%
8425
Pulley tackle and hoists other than skip hoists; winches and capstans; jacks.
54.
842549
- - Other
Change at 4-digit H.S level (Change to subheading 842549 from any other headings), provided that there is a Local Value Added Content not less than 40%
8432
Agricultural, horticultural or forestry machinery for soil preparation or cultivation; lawn or sports-ground rollers.
55.
843221
- - Disc harrows
Change at 4-digit H.S level (Change to subheading 843221 from any other headings), provided that there is a Local Value Added Content not less than 40%
8437
Machines for cleaning, sorting or grading seed, grain or dried leguminous vegetables; machinery used in the milling industry or for the working of cereals or dried leguminous vegetables, other than farm-type machinery
56.
843780
-- Other machinery
Change at 6-digit H.S level (Change to subheading 843780 from any other
subheadings), provided that there is a Local Value Added Content not less than 40%
8448
Auxiliary machinery for use with machines of heading 8444, 8445, 8446 or 8447 (for example, dobbies, Jacquards, automatic stop motions, shuttle changing mechanisms); parts and accessories suitable for use solely or principally with the machines of this heading or of heading 8444, 8445, 8446 or 8447 (for example, spindles and spindle flyers, card clothing, combs, extruding nipples, shuttles, healds and heald.frames hosiery needles).
57.
844820
- Parts and accessories of machines of heading 84.44 or of their auxiliary machinery
Change at 4-digit H.S level (Change to subheading 844820 from any other headings), provided that there is a Local
Value Added Content not less than 40%
58.
844833
- Spindles, spindle flyers, spinning rings and ring travelers
Change at 4-digit H.S level (Change to subheading 844833 from any other headings), provided that there is a Local Value Added Content not less than 40%
8471
Automatic data processing machines and units thereof;
magnetic or optical readers, machines for transcribing data onto data media in coded form and machines for processing such data, not elsewhere specified or included.
59.
847141
- - Comprising in the same housing at least a central processing unit and an input and output unit, whether or not combined
Change at 4-digit H.S level (Change to. subheading 847141 from any other
headings), provided that there is a Local Value Added Content not less than 40%
60.
847190
- Other
Change at 4-digit H.S level (Change to subheading 847190 from any other headings), provided that there is a Local Value Added Content not less than 40%
8472
Other office machines (for example, hectograph or stencil duplicating machines, addressing machines, automatic banknote dispensers, coin-sorting machines, coin-counting or wrapping machines, pencil-sharpening machines, perforating or stapling machines).
61.
847290
- Other
Change at 4-digit H.S level (Change to subheading 847290 from any other headings), provided that there is a Local Value Added Content not less than 40%
8477
machinery for working rubber or plastics or for the manufacture of products from these materials, not specified or included elsewhere In this Chapter.
62.
847751
For moulding or retreading pneumatic tyres or for moulding or otherwise forming inner tubes
Change at 4-digit H.S level (Change to subheading 847751 from any other headings), provided that there is a Local Value Added Content not less than 40%
8479
Machines and mechanical appliances having individual functions, not specified or Included elsewhere in this Chapter.
63.
847989
- - Other
Change at 6-digit H.S level (Change to subheading 847989 from any other Sub-headings), provided that there is a Local Value Added content not less than 40%
64.
847990
- Parts
Change at 4-digit H.S level (Change to subheading 847990 from any other headings), provided that there is a Local Value Added Content not less than 40%
8480
Moulding boxes for metal foundry; mould bases; moulding patterns; moulds for metal (other than ingot moulds), metal carbides, glass, mineral materials, rubber or plastics.
65.
848079
- Other
Change at 4-digit H.S level (Change to subheading 848079 from any other headings), provided that there is a Local Value Added Content not less than 40%
8481
Taps, cocks, valves and similar appliances for pipes, boiler shells, tanks, vats or the like, Including pressure-reducing valves and Thermostatically controlled valves.
66.
848180
- Other appliances
Change at 6-digit H.S level (Change to subheading 848180 from any other
subheadings), provided that there is a Local Value Added Content not less than 40%
8482
Ball or roller bearings
67.
848210
- Ball bearings
Change at 6-digit H.S level (Change to subheading 848210 from any other
/ subheadings), provided that there is a Local Value Added Content not less than 40%
8483
Transmission shafts (including cam shafts and crank shafts) and cranks; bearing housings and plain shaft bearings; gears and gearing; ball or roller screws; / gear boxes and other speed changers, including torque converters; flywheels and pulleys, Including pulley blocks; clutches and shaft couplings including universal joints).
68
848350
- Flywheels and pulleys, including pulley blocks
Change at 4-digit H.S level (Change to
subheading 848350 from any other headings), provided that there is a Local Value Added Content not less than 40%
CHAPTER 85
ELECTRICAL MACHINERY AND EQUIPMENT AND PARTS THEREOF; SOUND RECORDERS AND. REPRODUCERS, TELEVISION IMAGE AND SOUND RECORDERS AND REPRODU-CERS, AND PARTS AND ACCESSORIES OF SUCH ARTICLES.
8504
Electrical transformers, static converters (for example), rectifiers) and inductors.
69.
850431
- Having a power handling capacity not exceeding 1 KVA
Change at 6-digit H.S level (Change to
subheading 850431 from any other subheadings), provided that there is a Local Value Added Content not less than 40%
8512
Electrical lighting or signalling equipment (excluding articles of heading 8539), windscreen wipers, defrosters and demisters, of a kind used for cycles or motor vehicles.
70.
851220
- Other lighting or visual signalling equipment
Change at 6-digit H.S level (Change to sub-heading 851220 from any other subheadings), provided that there is a Local Value Added Content not less than 40%
8517
Electrical apparatus for line telephony or line telegraphy, including line telephone sets with
cordless handsets and telecommunication apparatus for carrier-current line systems or for
digital line systems; videophones.
71.
851711
. - Line telephone sets with cordless handsets
Change at 6-digit H.S level (Change to
subheading 851711 from any other subheadings), provided that there is a Local Value Added Content not less than 40%
72.
851790
- Parts
Change at 6-digit H.S level (Change to subheading 851790 from any other sub-headings), provided that there is a Local Value Added Content not less than40%
8523
Prepared unrecorded media for sound recording or similar recording of other phenomena, other than products of Chapter 37.
73.
852390
- Other
Change at 4-digit H.S level (Change to subheading 852390 from any other headings), provided that there is a Local Value Added Content not less than 40%
8528
Reception apparatus for television, whether or not incorporating radio-broadcast receivers or sound or video recording or reproducing apparatus; video monitors and video projectors.
74.
852812
- - Colour
Change at 6-digit H.S level (Change to subheading 852812 from any other sub-headings), provided that there is a Local Value Added Content not less than 40%
8529
Parts suitable for use solely or principally with the apparatus of headings 8525 to 8528
75.
852910
Aerials and aerial reflectors of all kinds; parts suitable for use therewith
Change at 4-digit H.S level (Change to subheading 852910 from any other headings), provided that there is a Local Value Added Content not less than 40%
76.
853400
Printed Circuits
Change at 4-digit H.S level (Change to subheading 853400 from any other
headings), provided that there is a Local Value Added Content not less than 40%
8540
Thermionic, cold cathode or photo-cathode valves and tubes (for example, vaccum or vapour or gas filled valves and tubes, mercury arc rectifying. Valves and tubes, cathode-ray tubes, television camera tubes).
77.
854011
- - Colour
Change at 6-digit H.S level (Change to subheading 854011 from any other
subheadings), provided that there is a Local Value Added Content not less than 40%
CHAPTER 87
VEHICLES OTHER THAN RAILWAY OR TRAMWAY ROLLING-STOCK, AND ACCESSORIES THEREOF
8708
8708 Parts and accessories of the motor vehicles of headings 8701 to 8705.
78.
870840
Gear boxes
Change at 4-digit H.S level (Change to subheading 870840 from any Other headings), provided that there is a Local Value Added content not less than 40%
PRECISION, MEDICAL OR SURGICAL INSTRUMENTS AND APPARATUS; PARTS AND ACCESSORIES THEREOF
9032
Automatic regulating or controlling instruments and apparatus.
79.
903289
- - Other
Change at 6-digit H.S level (Change to subheading 903289 from any Other subheadings), provided that there is a Local Value Added content not less than 40%
80.
903290
- Parts and accessories
Change at 4-digit H.S level (Change to subheading 903290 from any other headings), provided that there is a Local Value Added Content not less than 40%
CHAPTER 91
CLOCKS AND WATCHES AND PARTS THEREOF
9102
Wrist-watches, pocket-watches and other watches, including stop-watches, other than those of heading 9101.
81.
910211
- - With mechanical display only
Change at 4-digit H. S level (Change to
subheading910211 from any other headings), provided that there is a Local Value Added Content not less than 40%
CHAPTER 94
FURNITURE; BEDDING, MATTRESSES, MATTRESS SUPPORTS, CUSHIONS AND
SIMILAR STUFFED FURNISHINGS; LAMPS AND LIGHTING FITTINGS, NOT ELSEWHERE
SPECIFIED OR INCLUDED; ILLUMINATED SIGNS, ILLUMINATED NAMEPLATES
AND THE LIKE; PREFABRICATED BUILDINGS
9401
Seats (other than those of heading 9402), whether or not convertible into beds, and parts thereof.
82.
940190
. ? Parts
Change at 4-digit H.S level (Change to subheading 940190
from any other headings), provided that there is a Local Value Added Content not less than 40%
