The Reserve Bank of India has imposed a monetary penalty of ₹ 75.00 lakh (Rupees Seventy Five Lakh only) on Bombay Mercantile Co-operative Bank Ltd., Mumbai in exercise of the powers vested in it under the provisions of Section 47A(1) read with Section 46(4) of the Banking Regulation Act., 1949 (As Applicable to Co-operative Societies), for violations of Know Your Customer/Anti-Money Laundering (KYC/AML) directives issued by RBI.

The Reserve Bank of India had issued a show cause notice to the bank, in response to which the bank submitted a written reply and also made oral submissions thereon. After considering the facts of the case and the bank’s reply in the matter, the Reserve Bank came to the conclusion that the violations were substantiated and warranted imposition of penalty.

Ajit Prasad
Assistant Adviser

Press Release: 2016-2017/1940