1.
| AGRICULTURE
|
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DIRECT
FINANCE |
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1.1
| Finance
to individual Farmers [including Self Help Groups (SHGs) or Joint Liability Groups
(JLGs), i.e. groups of individual farmers] for Agriculture and Allied Activities
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|
1.1.1 |
Short-term loans for raising crops,
i.e. for crop loans. This will include traditional/non-traditional plantations
and horticulture. |
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| 1.1.2
| Advances
up to Rs. 10 lakh against pledge/hypothecation of agricultural produce (including
warehouse receipts) for a period not exceeding 12 months, irrespective of whether
the farmers were given crop loans for raising the produce or not. |
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|
1.1.3 |
Working capital and term loans
for financing production and investment requirements for agriculture and allied
activities. |
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| 1.1.4
| Loans
to small and marginal farmers for purchase of land for agricultural purposes.
|
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| 1.1.5
| Loans
to distressed farmers indebted to non-institutional lenders, against appropriate
collateral or group security. |
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| 1.1.6
| Loans
granted for pre-harvest and post-harvest activities such as spraying, weeding,
harvesting, grading, sorting, processing and transporting undertaken by rural
and semi-urban households or groups/cooperatives of rural and semi-urban households.
|
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1.2
| Finance
to others up to an aggregate amount of Rs. 20 lakh per borrower for the purposes
listed at 1.1.1 to 1.1.3 above. |
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INDIRECT
FINANCE |
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1.3
| Finance
for Agriculture and Allied Activities |
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| 1.3.1
Loans to entities covered under 1.2 above in excess of Rs. 20 lakh in aggregate
per borrower for agriculture and allied activities. In such cases, the entire
amount outstanding shall be treated as indirect finance for agriculture.
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| 1.3.2
Loans to food and agro-based processing units with investments in plant and
machinery up to Rs. 10 crore, undertaken by other than rural and semi-urban households.
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| 1.3.3
Loans to Non-Banking Financial Companies (NBFCs) for on lending to individual
farmers. |
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|
1.3.4 |
(i) |
Credit for purchase and distribution
of fertilisers, pesticides, seeds, etc. |
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(ii) |
Loans up to Rs. 40 lakh granted
for purchase and distribution of inputs for the allied activities such as cattle
feed, poultry feed, etc. |
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| 1.3.5
| Finance
for setting up of Agriclinics and Agribusiness Centres. |
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| 1.3.6
| Finance
for hire-purchase schemes for distribution of agricultural machinery and implements.
|
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|
1.3.7 |
Loans to farmers through Primary
Agricultural Credit Societies (PACS), Farmers’ Service Societies (FSS) and Large-sized
Adivasi Multi Purpose Societies (LAMPS). |
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| 1.3.8
| Loans
to cooperative societies of farmers for disposing of the produce of members.
|
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| 1.3.9
| Financing
the farmers indirectly through the co-operative system (otherwise than by subscription
to bonds and debenture issues) provided a certificate from the State Co-operative
Bank/State Cooperative Agriculture and Rural Development Bank (SCARDB), as the
case may be, is produced, certifying the end use of such loans. |
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|
1.3.10 |
Investments by banks in special
bonds issued by NABARD with the objective of financing exclusively agriculture/allied
activities (not eligible for classification under priority sector lending with
effect from April 1, 2007) |
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| 1.3.11
| Loans
for construction and running of storage facilities (warehouse, market yards, godowns,
and silos), including cold storage units designed to store agriculture produce/products,
irrespective of their location. |
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If the storage unit is registered
as SSI unit, the loans granted to such units may be classified under advances
to SSI, provided the investment in plant and machinery is within the stipulated
ceiling. |
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| 1.3.12
| Advances
to Customs Service Units managed by individuals, institutions or organisations
who maintain a fleet of tractors, bulldozers, well-boring equipment, threshers,
combines, etc., and undertake work for farmers on contract basis. |
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|
1.3.13 |
Finance extended to dealers in
drip irrigation/sprinkler irrigation system/agricultural machinery, irrespective
of their location, subject to the following conditions: |
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(a) |
The dealer should be dealing exclusively
in such items or if dealing in other products, should be maintaining separate
and distinct records in respect of such items. |
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(b) |
A ceiling of up to Rs. 30 lakh
per dealer should be observed. |
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| 1.3.14
| Loans
to Arthias (commission agents in rural/semi-urban areas functioning in markets/mandies)
for extending credit to farmers, for supply of inputs as also for buying the output
from the individual farmers/ SHGs/ JLGs. |
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| 1.3.15
| Fifty
per cent of the credit outstanding under loans for general purposes under General
Credit Cards (GCC). |
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|
2 |
Small Scale Industries
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DIRECT
FINANCE |
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2.1
| Direct
Finance in the small scale industry sector will include credit to: |
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2.1.1
Small Scale Industries |
Units
engaged in the manufacture, processing or preservation of goods and whose investment
in plant and machinery (original cost) excluding land and building does not exceed
Rs. 5 crore. |
|
2.1.2
Micro Enterprises |
Small
scale units whose investment in plant and machinery (original cost) excluding
land and building is up to Rs. 25 lakh, irrespective of the location of the unit,
are treated as Micro Enterprises. |
|
2.1.3
KVI Sector |
All
advances granted to units in the KVI sector, irrespective of their size of operations,
location and amount of original investment in plant and machinery. Such advances
will be eligible for consideration under the sub-target (60 per cent) of the SSI
segment within the priority sector. |
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INDIRECT FINANCE |
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2.2
| Indirect
finance in the small-scale industrial sector will include credit to: |
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|
2.2.1 |
Persons involved in assisting the
decentralised sector in the supply of inputs to and marketing of outputs of artisans,
village and cottage industries. |
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|
2.2.2 |
Advances to cooperatives of producers
in the decentralised sector viz. artisans village and cottage industries.
|
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|
2.2.3 |
Subscription to bonds issued by
NABARD with the objective of financing exclusively non-farm sector (not eligible
for classification under priority sector lending with effect from April 1, 2007).
|
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2.2.4 |
Loans granted by banks to NBFCs
for on lending to SSI sector. |
3. |
SMALL BUSINESS / SERVICE ENTERPRISES
|
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3.1
| Loans
granted to small business and service enterprises such as, Small Road and Water
Transport Operators, Small Business, Professional & Self Employed Persons,
etc. engaged in providing/rendering of services (which are industry or non-industry
related), and whose investment in equipment (original cost and excluding land
and building) does not exceed Rs. 2 crore. |
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3.2
| (i)
Advances granted to retail traders dealing in essential commodities (fair price
shops), consumer co-operative stores, and; |
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| (ii)
Advances granted to private retail traders with credit limits not exceeding Rs.
20 lakh. |
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3.3
| Loans
to NBFCs for the purpose of on-lending to various categories of small business
and service enterprises. |
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4.
| MICRO
CREDIT |
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| 4.1
Loans of very small amount not exceeding Rs. 50,000 per borrower, provided
by banks to the poor in rural, semi-urban and urban areas, either directly or
through a group mechanism, for enabling them to improve their living standards.
|
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| 4.2
Loans to urban poor indebted to informal sector |
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| Loans
to distressed urban poor to prepay their debt to lenders in the informal sector
would be eligible for classification under priority sector. Urban poor for this
purpose may include those families in the urban areas who are below the poverty
line. Such loans to urban poor may be classified under weaker sections within
the priority sector. |
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5.
| State
Sponsored Organizations for Scheduled Castes/Scheduled Tribes |
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Advances sanctioned to State Sponsored
Organisations for Scheduled Castes/ Scheduled Tribes for the specific purpose
of purchase and supply of inputs to and/or the marketing of the outputs of the
beneficiaries of these organisations. |
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6.
| Education
|
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| Educational
loans should include only loans and advances granted to individuals for educational
purposes up to Rs. 10 lakh for studies in India and Rs. 20 lakh for studies abroad,
and not those granted to institutions. |
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7.
| Housing
|
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| 6.1
| Loans
up to Rs. 15 lakh, irrespective of location, for construction of houses by individuals,
excluding loans granted by banks to their own employees. |
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| 6.2
| Loans
given for repairs to the damaged houses of individuals up to Rs. 1 lakh in rural
and semi-urban areas and up to Rs. 2 lakh in urban areas. |
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| 6.3
| Assistance
up to Rs. 1.25 lakh per housing unit given to any governmental agency/ non-governmental
agency (approved by the NHB for the purpose of refinance) for construction/ reconstruction
of houses or for slum clearance and rehabilitation of slum dwellers. |
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8.
| Weaker
Sections |
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| The
weaker sections under priority sector shall include the following: |
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| (a)
Small and marginal farmers with land holding of 5 acres and less, and landless
labourers, tenant farmers and share croppers. |
|
(b) Artisans, village and
cottage industries where individual credit limits do not exceed Rs. 50,000.
|
| (c)
Beneficiaries of Swarnjayanti Gram Swarozgar Yojana (SGSY). |
| (d)
Scheduled Castes and Scheduled Tribes. |
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(e) Beneficiaries of Differential
Rate of Interest (DRI) scheme. |
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(f) Beneficiaries under Swarna
Jayanti Shahari Rozgar Yojana (SJSRY). |
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(g) Beneficiaries under the Scheme
for Liberation and Rehabilitation of Scavangers (SLRS). |
| (h)
Advances to Self Help Groups. |
|
(i) Loans to distressed urban/rural
poor to prepay their debt to non-institutional lenders, against appropriate collateral
or group security. |
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8.
| Export
Credit |
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| This
category will form part of priority sector for foreign banks only. |
| SECTION
II |
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PENALTIES
for NON-ACHIEVEMENT OF PRIORITY SECTOR LENDING TARGET / SUB-TARGETS |
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1.
| Domestic
scheduled commercial banks – Contribution by banks to Rural Infrastructure Development
Fund (RIDF): |
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| 1.1
Domestic scheduled commercial banks having shortfall in lending to priority sector
target (40 per cent of ANBC or credit equivalent amount of Off-Balance Sheet Exposure,
whichever is higher) and / or agriculture target (18 per cent of ANBC or credit
equivalent amount of Off-Balance Sheet Exposure, whichever is higher) shall be
allocated amounts for contribution to the Rural Infrastructure Development Fund
(RIDF) established with NABARD. The concerned banks will be called upon by NABARD,
on receiving demands from various State Governments, to contribute to RIDF.
|
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| 1.2
The corpus of a particular tranche of RIDF is decided by Government of India
every year. Fifty per cent of the corpus shall be allocated among the domestic
commercial banks having shortfall in lending to priority sector target of 40 per
cent of ANBC or credit equivalent amount of Off-Balance Sheet Exposure, whichever
is higher, on a pro-rata basis, and fifty per cent of the corpus shall be allocated
among the banks having shortfall in lending to agriculture target of 18 per cent
of ANBC or credit equivalent amount of Off-Balance Sheet Exposure, whichever is
higher, on a pro-rata basis. The amount of contribution by banks to a particular
tranche of RIDF will be decided in the beginning of the financial year.
|
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| 1.3
The interest rates on banks’ contribution to RIDF shall be fixed by Reserve
Bank of India from time to time. |
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| 1.4
Details regarding operationalisation of the RIDF such as the amounts to be deposited
by banks, interest rates on deposits, period of deposits etc., will be communicated
to the concerned banks separately by August of each year to enable them to plan
their deployment of funds. |
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2.
| Foreign
Banks – Deposit by Foreign Banks with SIDBI |
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|
2.1 The foreign banks having
shortfall in lending to stipulated priority sector target/sub-targets will be
required to contribute to Small Enterprises Development Fund (SEDF) to be set
up by Small Industries Development Bank of India (SIDBI). |
| 2.2
The corpus of SEDF shall be decided by Reserve Bank of India on a year to
year basis. The tenor of the deposits shall be for a period of three years or
as decided by Reserve Bank from time to time. Fifty per cent of the corpus shall
be contributed by foreign banks having shortfall in lending to priority sector
target of 32 per cent of ANBC or credit equivalent amount of Off-Balance Sheet
Exposure, whichever is higher, on a pro-rata basis, and fifty per cent of the
corpus shall be contributed by foreign banks having aggregate shortfall in lending
to SSI sector and export sector of 10 per cent and 12 per cent respectively, of
ANBC or credit equivalent amount of Off-Balance Sheet Exposure, whichever is higher,
on a pro-rata basis. |
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| 2.3
The concerned foreign banks will be called upon by SIDBI, as and when required
by them, to contribute to SEDF, after giving one month’s notice. |
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| 2.4
The interest rates on foreign banks’ contribution to SEDF shall be fixed by
the Reserve Bank of India from time to time. |
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SECTION
III |
|
common
guidelines for priority sector advances |
|
1 |
Banks should follow the following
common guidelines prescribed by the Reserve Bank for all categories of advances
under the priority sector. |
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2
| Processing
of Applications |
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2.1
| Completion
of Application Forms |
|
In case of Government sponsored
schemes such as SGSY, the concerned project authorities like DRDAs, DICs, etc.
should arrange for completion of application forms received from borrowers. In
other areas, the bank staff should help the borrowers for this purpose.
|
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2.2
| Issue
of Acknowledgement of Loan Applications |
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| Banks
should give acknowledgement for loan applications received from weaker sections.
Towards this purpose, it may be ensured that all loan application forms have perforated
portion for acknowledgement to be completed and issued by the receiving branch.
Each branch may affix on the main application form as well as the corresponding
portion for acknowledgement, a running serial number. While using the existing
stock of application forms which do not have a perforated portion for acknowledgement
is separately given, care should be taken to ensure that the serial number given
on the acknowledgement is also recorded on the main application. The loan applications
should have a check list of documents required for guidance of the prospective
borrowers. |
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2.3
| Disposal
of Applications |
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| (i)
All loan applications up to a credit limit of Rs. 25,000/- should be disposed
of within a fortnight and those for over Rs. 25,000/-, within 4 weeks. (ii)
All loan applications for SSI up to a credit limit of Rs. 25,000/- should be disposed
of within 2 weeks and those up to Rs. 5 lakh within 4 weeks, provided the loan
applications are complete in all respects and are accompanied by a 'check list'.
|
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2.4
| Rejection
of Proposals |
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| Branch
Managers may reject applications (except in respect of SC/ST) provided the cases
of rejection are verified subsequently by the Divisional/Regional Managers. In
the case of proposals from SC/ST, rejection should be at a level higher than that
of Branch Manager. |
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2.5
| Register
of Rejected Applications |
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| A
register should be maintained at the branch, wherein the date of receipt, sanction/rejection/disbursement
with reasons therefor, etc., should be recorded. The register should be made available
to all inspecting agencies. |
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3
| Mode
of Disbursement of Loan |
|
With a view to providing farmers
wider choice as also eliminating undesirable practices, banks may disburse all
loans for agricultural purposes in cash which will facilitate dealer choice to
borrowers and foster an environment of trust. However, banks may continue the
practice of obtaining receipts from borrowers. |
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4
| Repayment
Schedule |
4.1
| Repayment
programme should be fixed taking into account the sustenance requirements, surplus
generating capacity, the break-even point, the life of the asset, etc., and not
in an 'ad hoc' manner. In respect of composite loans, repayment schedule may be
fixed for term loan component only. |
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4.2
| As
the repaying capacity of the people affected by natural calamities gets severely
impaired due to the damage to the economic pursuits and loss of economic assets,
the benefits such as restructuring of existing loans, etc. as envisaged under
our circular RPCD.CO.PLFS.NO. BC 16/05.04.02/2006-07 dated August 9, 2006 may
be extended to the affected borrowers. |
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5
| Rates
of Interest |
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|
5.1 The rates of interest
on various categories of priority sector advances will be as per RBI directives
issued from time to time. |
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| 5.2
(a) In respect of direct agricultural advances, banks should not compound the
interest in the case of current dues, i.e. crop loans and instalments not fallen
due in respect of term loans, as the agriculturists do not have any regular source
of income other than sale proceeds of their crops. |
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| (b)
When crop loans or instalments under term loans become overdue, banks can
add interest to the principal. |
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| (c)
Where the default is due to genuine reasons banks should extend the period
of loan or reschedule the instalments under term loan. Once such a relief has
been extended, the overdues become current dues and banks should not compound
interest. |
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| (d)
Banks should charge interest on agricultural advances in respect of long duration
crops, at annual rests instead of quarterly or longer rests, and could compound
the interest, if the loan/instalment becomes overdue. |
6
| Penal
Interest |
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|
6.1.1 |
The issue of charging penal interests
that should be levied for reasons such as default in repayment, non-submission
of financial statements, etc. has been left to the Board of each bank. Banks have
been advised to formulate policy for charging such penal interest with the approval
of their Boards, to be governed by well accepted principles of transparency, fairness,
incentive to service the debt and due regard to difficulties of customers.
|
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| 6.1.2
| No
penal interest should be charged by banks for loans under priority sector up to
Rs 25,000 as hitherto. However, banks will be free to levy penal interest for
loans exceeding Rs 25,000, in terms of the above guidelines. |
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7.
| SERVICE
CHARGES / INSPECTION CHARGES |
| 7.1.1
| No
service charges/inspection charges should be levied on priority sector loans up
to Rs. 25,000/-. |
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|
7.1.2 |
For loans above Rs. 25,000/- banks
will be free to prescribe service charges with the prior approval of their Boards,
in terms of circular No. DBOD.Dir.BC.86/03.01.00/99-2000 dated September 7, 1999.
|
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8.
| Insurance
against Fire and Other Risks |
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8.1
| Banks
may waive insurance of assets financed by bank credit in the following cases:
|
No.
| Category
| Type
of Risk | Type
of Assets |
(a)
| All
categories of priority sector advances up to and inclusive of Rs. 10,000/-
| Fire &
other risks | Equipment
and current assets |
(b) |
Advances to SSI sector up to and inclusive of Rs.
25,000/- by way of - | | |
- Composite
loans to artisans, village and cottage industries
|
Fire |
Equipment and current assets |
| Fire
| Equipment
|
- Working
capital where these are against non-hazardous goods
|
Fire |
Current Assets |
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8.2
| Where,
however, insurance of vehicle or machinery or other equipment/assets is compulsory
under the provisions of any law or where such a requirement is stipulated in the
refinance scheme of any refinancing agency or as part of a Government-sponsored
programmes such as SGSY, insurance should not be waived even if the relative credit
facility does not exceed Rs. 10,000/- or Rs. 25,000/-, as the case may be. |
9.
| Photographs
of Borrowers |
| |
|
While there is no objection to
taking photographs of the borrowers for purposes of identification, banks themselves
should make arrangements for the photographs and also bear the cost of photographs
of borrowers falling in the category of Weaker Sections. It should also be ensured
that the procedure does not involve any delay in loan disbursement. |
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10
| Discretionary
Powers |
| |
|
All Branch Managers of banks should
be vested with discretionary powers to sanction proposals from weaker sections
without reference to any higher authority. If there are difficulties in extending
such discretionary powers to all the Branch Managers, such powers should exist
at least at the district level and arrangements be ensured that credit proposals
on weaker sections are cleared promptly. |
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11
| Machinery
to look into Complaints |
| |
| There
should be machinery at the regional offices to entertain complaints from the borrowers
if the branches do not follow these guidelines, and to verify periodically that
these guidelines are scrupulously implemented by the branches. |
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12
| Amendments
|
| |
| These
guidelines are subject to any instructions that may be issued by the RBI from
time to time. |