Foreign Exchange Management
(Establishment in India of branch or office or other place of business)
Regulations, 2000
|
|
|
|
|
Notification No.FEMA 22
/2000-RB dated 3rd May 2000
|
|
|
|
|
RESERVE BANK OF INDIA
|
(EXCHANGE CONTROL DEPARTMENT)
|
CENTRAL OFFICE
|
MUMBAI 400 001
|
|
|
|
|
In exercise of the powers conferred by
sub-section (6) of Section 6 of the Foreign Exchange Management Act,
1999 (42 of 1999), the Reserve Bank makes the following regulations
to prohibit, restrict and regulate establishment in India of a branch
or office or other place of business by a person resident outside India,
namely:
|
|
|
|
|
1.
|
Short title and commencement:-
|
|
|
|
|
|
i)
|
These Regulations may be called the Foreign
Exchange Management (Establishment in India of Branch or Office or other
Place of Business) Regulations, 2000.
|
|
|
|
|
|
ii)
|
They shall come into force on 1st day of
June, 2000.
|
|
|
|
|
2.
|
Definitions:-
|
|
|
|
|
|
In these regulations, unless the context
otherwise requires -
|
|
|
|
|
|
a)
|
'Act' means the Foreign Exchange Management
Act, 1999 ( 42 of 1999);
|
|
|
|
|
|
b)
|
'foreign company' means a body corporate
incorporated outside India, and includes a firm or other association
of individuals;
|
|
|
|
|
|
c)
|
'Branch' shall have the meaning assigned
to it in sub-section (9) of Section 2 of the Companies Act, 1956 ( 1
of 1956),
|
|
|
|
|
|
d)
|
'form' means a form annexed to these Regulations;
|
|
|
|
|
|
e)
|
'Liaison Office' means a place of business
to act as a channel of communication between the Principal place of
business or Head Office by whatever name called and entities in India
but which does not undertake any commercial /trading/ industrial activity,
directly or indirectly, and maintains itself out of inward remittances
received from abroad through normal banking channel;
|
|
|
|
|
|
f)
|
'Project Office' means a place of business
to represent the interests of the foreign company executing a project
in India but excludes a Liaison Office;
|
|
|
|
|
|
g)
|
'Site Office' means a sub-office of the
Project Office established at the site of a project but does not include
a Liaison Office;
|
|
|
|
|
|
h)
|
the words and expressions used but not
defined in these Regulations, shall have the same meanings respectively
assigned to them in the Act.
|
|
|
|
|
3.
|
Prohibition against establishing branch
or office in India:-
|
|
|
|
|
|
No person resident outside India shall,
without prior approval of the Reserve Bank, establish in India a branch
or a liaison office or a project office or any other place of business
by whatever name called:
|
|
|
|
|
|
Provided that no approval shall be necessary
for a banking company, if such company has obtained necessary approval
under the provisions of the Banking Regulation Act, 1949.
|
|
|
|
|
4.
|
Prohibition against establishing a branch
or office in India by citizens of certain countries:-
|
|
|
|
|
|
No person, being a citizen of Pakistan,
Bangladesh, Sri Lanka, Afghanistan, Iran or China, without prior permission
of the Reserve Bank, shall establish in India, a branch or a liaison
office or a project office or any other place of business by whatever
name called.
|
|
|
|
|
5.
|
Application to Reserve Bank for opening
branch or liaison or project office etc.:-
|
|
|
|
|
|
(i)
|
A person resident outside India desiring
to establish a branch or liaison office in India shall apply to the
Reserve Bank, in form FNC 1.
|
|
|
|
|
|
(ii)
|
Where a person resident outside India has
secured from an Indian company a contract to execute a project in India,
and
|
|
|
|
|
|
|
(a)
|
the project is funded directly by inward
remittance from abroad;
|
|
|
|
|
|
|
|
or
|
|
|
|
|
|
|
(b)
|
the project is funded by a bilateral or
multilateral International Financing Agency,
|
|
|
|
|
|
|
|
or
|
|
|
|
|
|
|
(c)
|
the project has been cleared by an appropriate
authority;
|
|
|
|
|
|
|
|
or
|
|
|
|
|
|
|
(d)
|
a company or entity in India awarding the
contract has been granted Term Loan by a Public Financial Institution
or a bank in India for the Project,
|
|
|
|
|
|
|
|
such person shall apply to the Reserve
Bank in form FNC 1 for permission to establish a Project or Site Office
in India.
|
|
|
|
|
|
(iii)
|
The Reserve Bank may grant permission subject
to such terms and conditions as may be considered necessary.
|
|
|
|
|
|
Explanation:
|
|
|
|
|
|
For the purpose of this Regulation,
|
|
|
|
|
|
(i)
|
'a bilateral or multilateral International
Financing Agency' means the World Bank or the International Monetary
Fund or similar other body;
|
|
|
|
|
|
(ii)
|
'Public Financial Institution' is a public
financial institution as defined in Section 4A of the Companies Act,
1956.
|
|
|
|
|
6.
|
Activities which may be undertaken by the
branch or office in India
|
|
|
|
|
(i)
|
A person resident outside India permitted
by the Reserve Bank under Regulation 5, to establish a branch or a liaison
office in India may undertake or carry on any activity specified in
Schedule I or, as the case may be, in Schedule
II, but shall not undertake or carry on other activity unless otherwise
specifically permitted by the Reserve Bank.
|
|
|
|
|
(ii)
|
A person resident outside India permitted
by the Reserve Bank under Regulation 5, to establish a Project or Site
Office in India shall not undertake or carry on any activity other than
the activity relating and incidental to execution of the project.
|
|
|
|
|
7.
|
Remittance of profit or surplus
|
|
|
|
|
|
A person resident outside India permitted
by the Reserve Bank under Regulation 5, to establish a branch or Project
Office in India may remit outside India the profit of the branch or
surplus of the Project on its completion, net of applicable Indian taxes,
on production of the following documents, and establishing the net profit
or surplus, as the case may be, to the satisfaction of the authorised
dealer through whom the remittance is effected.
|
|
|
|
|
I.
|
For remittance of profit of a branch, -
|
|
|
|
|
|
a)
|
certified copy of the audited balance-sheet
and profit and loss account for the relevant year;
|
|
|
|
|
|
b)
|
a Chartered Accountant's certificate certifying,
-
|
|
|
|
|
|
i)
|
the manner of arriving at the remittable
profit,
|
|
|
|
|
|
ii)
|
that the entire remittable profit has been
earned by undertaking the permitted activities, and
|
|
|
|
|
|
iii)
|
that the profit does not include any profit
on revaluation of the assets of the branch.
|
|
|
|
|
II
|
For remittance of surplus on completion
of the Project, -
|
|
|
|
|
|
a)
|
certified copy of the final audited Project
accounts;
|
|
|
|
|
|
b)
|
a Chartered Accountant's certificate showing
the manner of arriving at the remittable surplus;
|
|
|
|
|
|
c)
|
income tax assessment order or either documentary
evidence showing payment of income tax and other applicable taxes, or
a Chartered Accountant's certificate stating that sufficient funds have
been set aside for meeting all Indian tax liabilities; and
|
|
|
|
|
|
d)
|
auditor's certificate stating that no statutory
liabilities in respect of the Project are outstanding.
|
|
|
|
|
(P.R. GOPALA RAO)
|
Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 08.05.2000 - G.S.R.No.408(E)
|
|