Foreign Exchange Management
(Guarantees) Regulations, 2000
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Notification No.FEMA 8 /2000-RB
dated 3rd May 2000
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RESERVE BANK OF INDIA
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(EXCHANGE CONTROL DEPARTMENT)
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CENTRAL OFFICE
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MUMBAI 400 001
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In exercise of the powers conferred by
clause (j) of sub-section (3) of Section 6, subsection (2) of Section
47 of the Foreign Exchange Management Act, 1999 ( 42 of 1999), the Reserve
Bank makes the following regulations, namely:
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1.
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Short title & commencement :-
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i)
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These regulations may be called the Foreign
Exchange Management (Guarantees) Regulations, 2000.
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ii)
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They shall come into force on 1st day of
June, 2000.
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2.
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Definitions :-
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In these regulations, unless the context
requires otherwise, -
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(i)
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'Act' means the Foreign Exchange Management
Act,1999 (42 of 1999);
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(ii)
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'authorised dealer' means a person authorised
as an authorised dealer under sub-section (1) of section 10 of the Act;
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(iii)
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the words and expressions used but not
defined in these regulations shall have the same meanings respectively
assigned to them in the Act.
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3.
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Prohibition :-
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Save as otherwise provided in these regulations,
or with the general or special permission of the Reserve Bank, no person
resident in India shall give a guarantee or surety in respect of, or
undertake a transaction, by whatever name called, which has the effect
of guaranteeing, a debt, obligation or other liability owed by a person
resident in India to, or incurred by, a person resident outside India.
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4.
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Guarantees which may be given by an authorised
dealer :-
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(1)
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An authorised dealer may give a guarantee
in respect of any debt, obligation or other liability incurred by a
person resident in India and owed to a person resident outside India,
in the following cases, namely:-
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where the debt, obligation or other liability
is incurred by the person resident in India, -
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i)
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as an exporter, on account of exports from
India;
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ii)
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as an importer, in respect of import on
deferred payment terms in accordance with the approval granted by the
Reserve Bank for import on such terms.
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(2)
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An authorised dealer may give a guarantee
in respect of any debt, obligation or other liability incurred by a
person resident outside India, in the following cases, namely:-
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i)
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where such debt, obligation or liability
is owed to a person resident in India in connection with a bonafide
trade transaction :
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Provided that the guarantee given under
this clause is covered by a counter-guarantee of a bank of international
repute resident abroad;
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ii)
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as a counter-guarantee to cover guarantee
issued by his branch or correspondent outside India, on behalf of Indian
exporter in cases where guarantees of only resident banks are acceptable
to overseas buyers.
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(3)
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An authorised dealer may, in the ordinary
course of his business, give a guarantee in the following other cases,
namely:
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i)
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on behalf of his customer or branch or
correspondent outside India in respect of missing or defective documents,
or authenticity of signatures;
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(ii)
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in favour of organizations outside India
issuing travellers cheques stocked for sale in India by the authorised
dealer or by his constituents who are authorised persons.
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5.
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Guarantees which may be given by persons
other than an authorised dealer :-
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A person other than an authorised dealer
may give a guarantee in the following cases, namely:
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(a)
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a person resident in India being an exporting
company may give a guarantee for performance of a project outside India,
or for availing of credit facilities, whether fund-based or non-fund
based, from a bank or a financial institution outside India in connection
with the execution of such
project :
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Provided that the previous approval for
undertaking the project has been duly obtained from the approving authority
in India;
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Explanation :
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For the purpose of this regulation, the
'approving authority' means the authority referred to in Regulation
18 of Foreign Exchange Management (Export of goods and services) Regulations,
2000.
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b)
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a company in India promoting or setting
up outside India, a joint venture company or a wholly-owned subsidiary,
may give a guarantee to or on behalf of the latter in connection with
its business :
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Provided that the terms and conditions
stipulated in Foreign Exchange Management (Transfer and Issue of Foreign
Security) Regulations, 2000 for promoting or setting up such company
or subsidiary are continued to be complied with;
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Provided further that the guarantee under
this clause may also be given by an authorised dealer in India;
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c)
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an agent in India of a shipping or airline
company incorporated outside India may give a guarantee on behalf of
such company in connection with its obligation or liability owed to
any statutory or Government authority in India.
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( P.R. GOPALA RAO )
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Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 05.05.2000 - G.S.R.No.391(E)
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