RBI/2005-06/87 A.P.
(DIR Series) Circular No. 5 August 1, 2005 To All
banks authorised to deal in foreign exchange Madam/Sirs,
External Commercial Borrowings (ECB)
Attention of Authorised Dealers is invited to the A.P.
(DIR Series) Circular No.40 dated April 25, 2005 and A.P.
(DIR Series) Circular No.60 dated January 31, 2004 in connection with External
Commercial Borrowings (ECB). A review of the ECB guidelines has been undertaken
keeping in view the current macroeconomic situation, the experience gained so
far by the Reserve Bank in administering the ECB policy and requests received
from certain sectors. 2. Accordingly, it has been decided
to liberalise/modify the ECB policy as indicated below:
i) ECB with minimum average maturity of 5 years by non-banking financial companies
(NBFCs) from multilateral financial institutions, reputable regional financial
institutions, official export credit agencies and international banks to finance
import of infrastructure equipment for leasing to infrastructure projects would
be considered by the Reserve Bank under the Approval Route;
ii) Foreign Currency Convertible Bonds (FCCB) by housing finance companies satisfying
specific criteria would be considered by the Reserve Bank under the Approval Route;
iii) Minimum holding of equity by the foreign equity holder
in the borrower’s company (which would qualify the foreign equity holder as a
recognised lender for ECB) has been clarified; iv) Prepayment
of ECB up to USD 200 million (as against the existing limit up to USD 100 million)
may be allowed by Authorised Dealers without prior approval of RBI subject to
compliance of applicable minimum average maturity period for the loan. Pre-payment
of ECB for amounts exceeding USD 200 million would be considered by the Reserve
Bank under the Approval Route. v) Currently, domestic rupee
denominated structured obligations are permitted by the Government of India to
be credit enhanced by international banks/international financial institutions/joint
venture partners. Such applications would henceforth be considered by the Reserve
Bank under the Approval Route. 3. The amended ECB policy will
come into force with immediate effect and is subject to review. 4.
Comprehensive and revised ECB guidelines are set out in the Annex
to this circular. 5. Necessary amendments to the Foreign
Exchange Management (Borrowing or Lending in Foreign Exchange) Regulations, 2000
dated May 3, 2000 are being issued separately. 6. Authorised
Dealer banks may bring the contents of this circular to the notice of their constituents
and customers. 7. The direction contained in this circular
has been issued under sections 10(4) and 11(1) of the Foreign Exchange Management
Act, 1999 (42 of 1999) and is without prejudice to permissions / approvals, if
any, required under any other law. Yours
faithfully, (Vinay Baijal) Chief General Manager
Annex
toA.P. (DIR Series) Circular No. 5 dated August 1, 2005
External Commercial Borrowings (ECB)
1. ECB refer to commercial loans [in the form of bank loans,
buyers’ credit, suppliers’ credit, securitised instruments (e.g. floating rate
notes and fixed rate bonds)] availed from non-resident lenders with minimum average
maturity of 3 years. ECB can be accessed under two routes, viz., (i) Automatic
Route outlined in paragraph 1(A) and (ii) Approval Route indicated in paragraph
1(B). (A) AUTOMATIC ROUTE Under
the extant policy, ECB for investment in real sector -industrial sector, especially
infrastructure sector-in India, are under Automatic Route, i.e. do not require
RBI/Government approval. In case of doubt as regards eligibility to access Automatic
Route, applicants may take recourse to the Approval Route.
i. Eligible
borrowers (a) Corporates
registered under the Companies Act except financial intermediaries (such as banks,
financial institutions (FIs), housing finance companies and NBFCs) are eligible.
Individuals, Trusts and Non-Profit making Organisations are not eligible to raise
ECB. (b) Non-Government Organisations (NGOs) engaged in
micro finance activities are eligible to avail ECB. Such NGO (i) should have a
satisfactory borrowing relationship for at least 3 years with a scheduled commercial
bank authorised to deal in foreign exchange and (ii) would require a certificate
of due diligence on `fit and proper’ status of the board/committee of management
of the borrowing entity from the designated Authorised Dealer (AD). ii.
Recognised Lenders (a)
Borrowers can raise ECB from internationally recognised sources such as (i) international
banks, (ii) international capital markets, (iii) multilateral financial institutions
(such as IFC, ADB, CDC etc.,), (iv) export credit agencies, (v) suppliers of equipment,
(vi) foreign collaborators and (vii) foreign equity holders. Furthermore, overseas
organisations and individuals complying with following safeguards may provide
ECB to NGOs engaged in micro finance activities. (b) Overseas
organisations planning to extend ECB would have to furnish a certificate of
due diligence from an overseas bank which in turn is subject to regulation of
host-country regulator and adheres to Financial Action Task Force (FATF) guidelines
to the designated AD. The certificate of due diligence should comprise the following
(i) that the lender maintains an account with the bank for at least a period of
two years, (ii) that the lending entity is organised as per the local law and
held in good esteem by the business/local community and (iii) that there is no
criminal action pending against it. (c) Individual Lender
has to obtain a certificate of due diligence from an overseas bank indicating
that the lender maintains an account with the bank for at least a period of two
years. Other evidence /documents such as audited statement of account and income
tax return which the overseas lender may furnish need to be certified and forwarded
by the overseas bank. Individual lenders from countries wherein banks are not
required to adhere to Know Your Customer (KYC) guidelines are not permitted to
extend ECB. (d) The key operative part in the credential
of the overseas lender is that ECB should be availed from an internationally recognised
source and one of the recognized categories is 'foreign equity holder' as indicated
above. It is clarified that for a 'foreign equity holder' to be eligible as 'recognized
lender' under the automatic route would require minimum holding of equity in the
borrower’s company as under: (d. i) ECB up to USD 5 million
– minimum equity of 25 per cent held directly by the lender, (d.
ii) ECB more than USD 5 million – minimum equity of 25 per cent held directly
by the lender and debt-equity ratio not exceeding 4:1(i.e. the proposed ECB not
exceeding four times the direct foreign equity holding). iii.
Amount and Maturity a)
ECB up to USD 20 million or equivalent with minimum average maturity of three
years b) ECB above USD 20 million and up to USD 500 million
or equivalent with minimum average maturity of five years c)
The maximum amount of ECB which can be raised by a corporate is USD 500 million
during a financial year. d) NGOs engaged in micro finance
activities can raise ECB up to USD 5 million during a financial year.
e) ECB up to USD 20 million can have call/put option provided the minimum average
maturity of 3 years is complied before exercising call/put option.
iv.
All-in-cost ceilings All-in-cost
includes rate of interest, other fees and expenses in foreign currency except
commitment fee, pre-payment fee, and fees payable in Indian Rupees. Moreover,
the payment of withholding tax in Indian Rupees is excluded for calculating the
all-in-cost. The all-in-cost ceilings for ECB are indicated
from time to time. The following ceilings are valid till reviewed.
Average
Maturity Period |
All-in-cost Ceilings over 6 month LIBOR* |
Three years and up to five years |
200 basis points |
More than five years |
350 basis points |
* for the respective currency of borrowing or applicable benchmark.
v. End-use
a) ECB can be raised only for investment (such as import of
capital goods, new projects, modernization/expansion of existing production units)
in real sector - industrial sector including small and medium enterprises (SME)
and infrastructure sector - in India. Infrastructure sector is defined as (i)
power, (ii) telecommunication, (iii) railways, (iv) road including bridges, (v)
ports, (vi) industrial parks and (vii) urban infrastructure (water supply, sanitation
and sewage projects); b) ECB proceeds can be utilised for
overseas direct investment in Joint Ventures (JV)/Wholly Owned Subsidiaries (WOS)
subjectto the existing guidelines on Indian Direct Investment in JV/WOS abroad.
c) Utilisation of ECB proceeds is permitted in the first stage acquisition of
shares in the disinvestment process and also in the mandatory second stage offer
to the public under the Government’s disinvestment programme of PSU shares.
d) NGOs engaged in micro finance activities may utilise ECB proceeds for lending
to self-help groups or for micro-credit or for bonafide micro finance activity
including capacity building. e) Utilisation of ECB proceeds
is not permitted for on-lending or investment in capital market or acquiring a
company (or a part thereof) in India by a corporate. f) Utilisation
of ECB proceeds is not permitted in real estate. The term ‘real estate’ excludes
development of integrated township as defined by Ministry of Commerce and Industry,
Department of Industrial Policy and Promotion, SIA (FC Division), Press Note 3
(2002 Series, dated 04.01.2002). g) End-uses of ECB for working
capital, general corporate purpose and repayment of existing Rupee loans are not
permitted. vi. Guarantees
Issuance of guarantee, standby letter of credit, letter of
undertaking or letter of comfort by banks, financial institutions and NBFCs relating
to ECB is not permitted. vii. Security
The choice of security to be provided to the lender/supplier
is left to the borrower. However, creation of charge over immovable assets and
financial securities, such as shares, in favour of overseas lender is subject
to Regulation 8 of Notification No. FEMA 21/RB-2000 dated May 3, 2000 and Regulation
3 of Notification No. FEMA 20/RB-2000, dated May 3, 2000, as amended from time
to time, respectively. viii. Parking
of ECB proceeds overseas ECB
proceeds should be parked overseas until actual requirement in India. It is clarified
that ECB proceeds parked overseas can be invested in the following liquid assets
(a) deposits or Certificate of Deposit or other products offered by banks
rated not less than AA(-) by Standard and Poor/Fitch IBCA or Aa3 by Moody’s; (b) deposits
with overseas branch of an authorised dealer in India; and (c) Treasury
bills and other monetary instruments of one year maturity having minimum rating
as indicated above. The funds should be invested in such a way that the investments
can be liquidated as and when funds are required by the borrower in India.
ix. Prepayment
Prepayment of ECB up to USD 200 million may be allowed by ADs
without prior approval of RBI subject to compliance with the stipulated minimum
average maturity period as applicable to the loan. x.
Refinance of existing ECB Refinancing
of existing ECB by raising fresh ECB at lower cost is permitted subject to the
condition that the outstanding maturity of the original loan is maintained. xi.
Debt Servicing The
designated Authorised Dealer (AD) has the general permission to make remittances
of instalments of principal, interest and other charges in conformity with ECB
guidelines issued by Government / RBI from time to time. xii.
Procedure
Borrower may enter into loan agreement complying
with ECB guidelines with recognised lender for raising ECB under Automatic Route
without prior approval of RBI. The borrower may note to comply with the reporting
arrangement under paragraph 1(C)(i). The primary responsibility to ensure that
ECB raised/utilised are in conformity with the ECB guidelines and the Reserve
Bank regulations/directions/circulars is that of the concerned borrower and any
contravention of the ECB guidelines will be viewed seriously and may invite penal
action. The designated AD is also required to ensure that raising/utilisation
of ECB is in compliance with ECB guidelines at the time of certification.
(B) APPROVAL ROUTE The following types of proposals
for ECB are covered under the Approval Route. i.
Eligible borrowers
a) Financial institutions dealing exclusively with infrastructure or export finance
such as IDFC, IL&FS, Power Finance Corporation, Power Trading Corporation,
IRCON and EXIM Bank are considered on a case by case basis.
b) Banks and financial institutions which had participated in the textile or steel
sector restructuring package as approved by the Government are also permitted
to the extent of their investment in the package and assessment by RBI based on
prudential norms. Any ECB availed for this purpose so far are deducted from their
entitlement. c) Cases falling outside the purview of the automatic
route limits and maturity period indicated at paragraphs 1A(iii) (a) and 1A(iii)
(b). d) ECB with minimum average maturity of 5 years by non-banking
financial companies (NBFCs) from multilateral financial institutions, reputable
regional financial institutions, official export credit agencies and international
banks to finance import of infrastructure equipment for leasing to infrastructure
projects. e) Foreign Currency Convertible Bonds (FCCB) by housing
finance companies satisfying the following minimum criteria: (i) the minimum
net worth of the financial intermediary during the previous three years shall
not be less than Rs. 500 crore, (ii) a listing on the BSE or NSE, (iii) minimum
size of FCCB is USD 100 million, (iv) the applicant should submit the purpose
/ plan of utilization of funds. ii. Recognised
Lenders (a) Borrowers can raise ECB from internationally
recognised sources such as (i) international banks, (ii) international capital
markets, (iii) multilateral financial institutions (such as IFC, ADB, CDC etc.,),
(iv) export credit agencies, (v) suppliers of equipment, (vi) foreign collaborators
and (vii) foreign equity holders. (b) From 'foreign equity
holder', where the minimum equity held directly by the foreign equity lender is
25 per cent but debt-equity ratio exceeds 4:1(i.e. the proposed ECB exceeds four
times the direct foreign equity holding). iii.
All-in-cost ceilings
All-in-cost
includes rate of interest, other fees and expenses in foreign currency except
commitment fee, pre-payment fee, and fees payable in Indian Rupees. Moreover,
the payment of withholding tax in Indian Rupees is excluded for calculating the
all-in-cost. The all-in-cost ceilings for ECB are indicated from time to time.
The following ceilings are valid till reviewed.
Average
Maturity Period |
All-in-cost Ceilings over 6 month LIBOR* |
Three years and up to five years |
200 basis points |
More than five years |
350 basis points |
* for the respective currency of borrowing or applicable benchmark.
iv. End-use
a) ECB can be raised only for investment (such as import of
capital goods, new projects, modernization/expansion of existing production units)
in real sector-industrial sector including small and medium enterprises (SME)
and infrastructure sector-in India. Infrastructure sector is defined as (i) power,
(ii) telecommunication, (iii) railways, (iv) road including bridges, (v) ports,
(vi) industrial parks and (vii) urban infrastructure (water supply, sanitation
and sewage projects); b) ECB proceeds can be utilised for overseas
direct investment in Joint Ventures (JV)/Wholly Owned Subsidiaries (WOS) subjectto
the existing guidelines on Indian Direct Investment in JV/WOS abroad.
c) Utilisation of ECB proceeds is permitted in the first stage acquisition of
shares in the disinvestment process and also in the mandatory second stage offer
to the public under the Government’s disinvestment programme of PSU shares.
d) Utilisation of ECB proceeds is not permitted for on-lending or investment in
capital market or acquiring a company (or a part thereof) in India by a corporate
except for banks and financial institutions eligible under paragraph 1B(i)(a)
and 1B(i)(b). e) Utilisation of ECB proceeds in real estate
is not permitted. The term ‘real estate’ excludes development of integrated township
as defined by Ministry of Commerce and Industry, Department of Industrial Policy
and Promotion, SIA (FC Division), Press Note 3 (2002 Series, dated 04.01.2002).
f) End-uses of ECB for working capital, general corporate purpose and repayment
of existing Rupee loans are not permitted. v.
Guarantees Issuance
of guarantee, standby letter of credit, letter of undertaking or letter of comfort
by banks, financial institutions and NBFCs relating to ECB is not normally permitted.
Applications for providing guarantee/standby letter of credit or letter of comfort
by banks, financial institutions relating to ECB in the case of SME will be considered
on merit subject to prudential norms. vi.
Security The choice
of security to be provided to the lender/supplier is left to the borrower. However,
creation of charge over immovable assets and financial securities, such as shares,
in favour of overseas lender is subject to Regulation 8 of Notification No. FEMA
21/RB-2000 dated May 3, 2000 and Regulation 3 of Notification No. FEMA 20/RB-2000,
dated May 3, 2000, as amended from time to time, respectively. vii.
Parking of ECB proceeds overseas ECB
proceeds should be parked overseas until actual requirement in India. It is clarified
that ECB proceeds parked overseas can be invested in the following liquid assets
(a) deposits or Certificate of Deposit or other products offered by banks
rated not less than AA(-) by Standard and Poor/Fitch IBCA or Aa3 by Moody’s; (b) deposits
with overseas branch of an authorised dealer in India; and (c) Treasury
bills and other monetary instruments of one year maturity having minimum rating
as indicated above. The funds should be invested in such a way that the investments
can be liquidated as and when funds are required by the borrower in India. viii.
Prepayment (a) Prepayment
of ECB up to USD 200 million may be allowed by ADs without prior approval of RBI
subject to compliance with the stipulated minimum average maturity period as applicable
to the loan. (b) Pre-payment of ECB for amounts exceeding
USD 200 million would be considered by the Reserve Bank under the Approval Route.
ix. Refinance of existing ECB Refinancing
of outstanding ECB by raising fresh ECB at lower cost is permitted subject to
the condition that the outstanding maturity of the original loan is maintained.
x. Debt Servicing
The designated AD has the general permission to make remittances
of instalments of principal, interest and other charges in conformity with ECB
guidelines issued by Government / RBI from time to time. xi.
Procedure Applicants
are required to submit an application in form ECB through designated AD to the
Chief General Manager, Foreign Exchange Department, Reserve Bank of India, Central
Office, External Commercial Borrowings Division, Mumbai – 400 001 along with necessary
documents. xii. Empowered Committee
RBI has set up an Empowered
Committee to consider proposals coming under the approval route.
C. REPORTING ARRANGEMENTS AND DISSEMINATION OF INFORMATION
i. Reporting Arrangements
a) With a view to simplify the procedure,
submission of copy of loan agreement is dispensed with. b)
Borrowers are required to submit Form 83, in duplicate, certified by the Company
Secretary (CS) or Chartered Accountant (CA) to the designated AD. One copy is
to be forwarded by the designated AD to the Director, Balance of Payments Statistics
Division, Department of Statistical Analysis and Computer Services (DESACS), Reserve
Bank of India, Bandra-Kurla Complex, Mumbai – 400 051 for allotment of loan registration
number. c) The borrower can draw-down the loan only after
obtaining the loan registration number from DESACS, RBI. d)
Borrowers are required to submit ECB-2 Return certified by the designated AD on
monthly basis so as to reach DESACS, RBI within seven working days from the close
of month to which it relates. ii. Dissemination
of Information
For providing greater transparency, information with
regard to the name of the borrower, amount, purpose and maturity of ECB under
both Automatic Route and Approval Route are put on the RBI website on a monthly
basis with a lag of one month to which it relates.
2. Foreign Currency Convertible Bonds (FCCB) The
policy for ECB is also applicable to FCCB in all respects. 3.
Structured Obligations In order
to enable corporates to raise resources domestically and hedge exchange rate risks,
domestic rupee denominated structured obligations are permitted by the Government
to be credit enhanced by international banks / international financial institutions/joint
venture partners. Such applications would henceforth be considered by the Reserve
Bank under the Approval Route. |