1.1 Consequent
to the Payment and Settlement systems, Act 2007 coming into effect from August
12, 2008, all non-bank entities currently issuing pre-paid payment instruments
and those proposing to issue such instruments would have to approach RBI for authorization.
Hitherto only banks proposing to issue pre-paid cards were approaching RBI for
authorization. In the emerging scenario it is imperative to issue a set of guidelines
for pre-paid payment instruments that would cover both banks and non-bank entities,
for the orderly development and operations of pre-paid instruments in the country.
1.2
This document on pre-paid payment instruments covers the following:-
i)
What are pre-paid payment instruments?
ii) Who can issue pre-paid payment instruments?
iii)
What type of business will be licensed, supervised and/or reviewed?
iv) Capital
Requirements.
v) Safeguards against money laundering - KYC/AML/CFT provisions.
vi)
Deployment of Money collected.
vii) Reloading.
viii) Redemption.
ix)
Money Transfer.
x) Fraud prevention and Security standards.
xi) Customer
Complaints and Redressal.
2. What are pre-paid payment instruments?
2.1
Pre-paid payment instruments facilitate purchase of goods and services against
the value stored on such instruments. The value stored on such instruments represents
the value paid for by the holder, by cash, by debit to a bank account or by credit
card.
2.2 The pre-paid instruments can be of different types.
Presently, they are be issued as smart cards, magnetic stripe cards, internet
accounts, internet wallets, internet purse, mobile accounts, mobile wallets, mobile
purse and paper vouchers.
2.3 The pre-paid payment instruments
are generally of four types viz. (i) closed-system payment instruments (ii) Semi-Closed
system payment instruments (iii) Semi-Open system payment instruments and (iv)
Open system payment instruments.
i) Closed
System Payment Instruments: These are payment instruments generally issued
by business establishments for use at that establishment only or for availing
services from a service provider. These instruments are generally not re-loadable
and do not permit cash withdrawal. Examples of such instruments are gift vouchers
issued by certain merchant establishments and telephone calling cards. The mobile
pre-paid value may also be considered as closed-system prepaid payment instrument
though they can be used for availing additional value added services.
ii)
Semi-Closed System Payment Instruments: These are payment instruments
which are redeemable at a group of establishments associated with a particular
shopping mall, tourist resorts etc. or at establishments and service providers
listed out by the issuer. These instruments are generally issued by third party
service providers. These instruments can be issued in re-loadable or non-reloadable
formats but do not permit cash withdrawal.
iii)
Semi-open System Payment Instruments: These
are payment instruments which can be used for purchase of goods and services
at any card accepting merchant locations (Point of sale terminals). These instruments
can be issued in re-loadable or non-reloadable formats but they do not permit
cash withdrawal. Examples of such cards are the gift cards issued by banks which
are operated and settled through recognized card companies.
iv)
Open System Payment Instruments: These are payment instruments which
can be used for purchase of goods and services. These instruments can be issued
in re-loadable or non-reloadable formats. These instruments also permit cash withdrawal
at ATMs. Examples of such cards are the Payroll cards and travel cards issued
by banks which are operated and settled through recognized card companies.
3. Who can issue pre-paid payment instruments?
3.1
To start with only banks and NBFCs, subject to approval from Reserve bank, would
be permitted to issue open system pre-paid payment instruments. Other eligible
entities, to start with, would be permitted to issue only pre-paid payment instruments
other than open-system payment instruments.
3.2 Fit and
proper criteria would be prescribed by the Reserve Bank for all entities proposing
to issue pre-paid payment instruments.
4. What type
of business will be licensed, supervised and/or reviewed?
4.1
Entities issuing closed system pre-paid payment instruments may be exempted from
the purview of the guidelines. However, such entities will have to adhere to the
limits/reporting requirements prescribed by the Reserve Bank. All other entities
would require authorization from the Reserve Bank to carry on the business.
5.
Capital requirements
5.1 Only banks/NBFCs meeting the
regulatory Capital Adequacy Ratio will only be permitted to issue all types of
pre-paid payment instruments.
5.2 For other non-banking
entities no minimum capital requirement may be prescribed. They may however be
subjected to cap on the value of the instruments, volume of instruments issued
and reporting requirements.
6. Safeguards against money
laundering KYC/AML/CFT provisions
6.1 The KYC/AML/CFT
requirements would be applicable based on features of the instruments and
vulnerability for misuse. Semi-open system payment instruments and open system
payment instruments are the instruments which are most susceptible to misuse.
These cards which include gift cards and travel cards would be subjected to higher
safeguards. In these cases identifying the customer to whom the card has been
issued keeping his address particulars and maintaining transaction log would be
necessary to safeguard against money laundering.
6.2 Semi-Closed
System Payment Instruments up to Rs 500/- may be to be issued without any KYC
subject to reporting of annual/suspicious transactions. These instruments can
be permitted to be purchased from retail locations against cash and should not
be reloadable. Reloading of such cards may be permitted when the cards are loaded
by debit to a bank account or using credit cards.
6.3 The
entity issuing all other pre-paid instruments should carryout KYC of the pre-paid
instrument holders. Further, the entities should be able to put in place checks
and balances to ensure adherence to the limit, if any, prescribed for such instruments..
6.4
Entities issuing pre-paid instruments should maintain a log of all the transaction
undertaken using these instruments. These data should be available for scrutiny
by the Reserve Bank or any other agency / agencies as may be advised by the Reserve
Bank. These entities should also file Suspicious Transaction Report (STR) to Financial
Intelligence Unit – India (FIU-IND).
6.5 A few non-bank
entities, have been issuing pre-paid lunch coupons for the last few years. These
companies do not issue these cards to individuals. The cards are issued to companies,
who in turn issue the cards, mostly, to their employees. While these, cards are
meant for meal coupons etc, which can be used by the employees for payment for
meals at the locations where they are accepted, they can be used for purchase
of groceries also. In case of such cards these entities should ensure that the
companies to whom these cards are issued maintain the full details of the persons
who will be using the cards. This is important since these meal/lunch coupons
can also be used for buying provisions at stores / shopping malls.
6.6
Similarly, travel cards/expense cards are also issued to companies for onward
issue to their employees. These cards permit transactions as permissible under
Open System Payment Instruments. In these cases also the issuers should ensure
that companies to whom these cards are issued maintain the full details of the
persons who will be using the cards.
7. Deployment
of Money collected
7.1 The entities issuing pre-paid
instruments would hold with them the money collected against the issuance of the
instrument. The outstanding amount (float money) at a point of time could be substantial.
The confidence of public and merchant establishments on pre-paid instrument schemes
depends on the timely settlement of claims arising from use of such instruments.
To ensure timely settlement, the scheme operator should deploy the funds collected
in safe and liquid investments.
7.2 For schemes operated
by banks the outstanding balances shall be part of the net demand and time liabilities
for the purpose of maintenance of reserve requirements. This position will be
computed on the basis of the balances appearing in the books of the bank as on
the date of reporting.
7.3 Non-bank entities issuing pre-paid
payment instruments (except those exempted from the purview of the guidelines)
should maintain an escrow account with their banks to the extent of outstanding
balances in the cards issued by them. The amount may be kept separately from the
working capital and other funds of these entities.
7.4 The
use of such funds by companies for any other purpose other than for settlement
of claims against use of these instruments by the holders for purchase of goods
and services would be strictly be prohibited.
8. Reloading
of cards
8.1 Both banks and non-banks may to issue reloadable
instruments. The maximum limit for such re-loadable instruments would differ based
on the entity and instruments and would be prescribed by RBI from time to time.
8.2
Reloading of closed system instruments would be permitted at the retail agents
and issuers outlets against cash/debit cards/credit card. Reloading may also be
permitted through ATMs, internet banking and mobile banking channels.
8.3
The issuing entity should be able to ensure that the limits prescribed for any
instrument is not breached.
9. Redemption
9.1
The issuers of such instruments should not dishonor customer instructions for
payments/transfers of money, at approved locations, if there is sufficient balance
outstanding against the instrument.
9.2 The holder of pre-paid
payment instruments should be permitted to redeem the balance outstanding within
the expiry date, if for any reason, the scheme is being wound-up or directed by
the Reserve Bank to be discontinued.
9.3 Where redemption
is provided as at 9.2 above, the redemption value shall not be in excess of the
amount outstanding or the face value (loading limit) for the instrument.
10.
Money Transfer
10.1 Pre-paid payment instruments can
be used for transfer of funds online (internet) or using mobile phone networks.
The schemes which facilitate such transfer require greater safeguards against
misuse. To begin with only banks may be permitted to issue such cards.
11. Fraud prevention and Security standards
11.1
The issuer has to put in place systems for prevention and detection of frauds.
Adequate information and data security infrastructure should be put in place.
12.
Complaints and Redressal
12.1 A effective mechanism
for redressal of customer complaints shall be put in place by the entity issuing
such instruments.