Foreign Exchange Management
(Transfer or issue of security by a person resident outside India) Regulations,
2000
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Notification No. FEMA 20 /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
(b) of sub-section (3) of Section 6 and Section 47 of the Foreign Exchange
Management Act, 1999 ( 42 of 1999), the Reserve Bank makes the following
regulations to prohibit, restrict or regulate, transfer or issue security
by a person resident outside India, namely:
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1.
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Short title and commencement :-
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(1)
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These Regulations may be called the Foreign
Exchange Management (Transfer or issue of Security by a Person Resident
outside India) Regulations, 2000.
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(2)
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They shall come into effect on the 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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'Capital' means equity shares, preference
shares, convertible preference shares, and convertible debentures;
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(iii)
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'registered Foreign Institutional Investor
(FII)' means the foreign institutional investor registered with SEBI;
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(iv)
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'Government approval' means approval from
the Secretariat for Industrial Assistance (SIA), Department of Industrial
Policy and Promotion, Government of India or as the case may be , Foreign
Investment Promotion Board (FIPB) of the Government of India,
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(v)
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'Indian company' means a company incorporated
in India;
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(vi)
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'Investment on repatriation basis' means
an investment the sale proceeds of which are, net of taxes, eligible to
be repatriated out of India, and the expression 'Investment on non-repatriation
basis', shall be construed accordingly;
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(vii)
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Joint Venture (JV) and Wholly Owned Subsidiary
shall have the meanings respectively assigned to them in the Foreign Exchange
Management (Transfer and Issue of Foreign Security) Regulations, 2000;
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(viii)
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'Non-resident Indian (NRI)', 'Overseas Corporate
Body (OCB)', shall have the meanings respectively assigned to them in
the Foreign Exchange Management (Deposit) Regulations,2000.
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(ix)
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'SEBI' means the Securities and Exchange
Board of India established under the Securities and Exchange Board of
India Act, 1992 ( 15 of 1992);
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(x)
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'Secretariat for Industrial Assistance' means
Secretariat for Industrial Assistance in the Department of Industrial
Policy and Promotion , Ministry of Commerce and Industry, Govt. of India;
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(xi)
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'Transferable Development Rights (TDR)' shall
have the same meaning as assigned to it in the Regulations made under
sub-section (2) of section 6 of the Act;
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(xii)
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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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Restriction on issue or transfer of Security
by a person resident outside India :-
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Save as otherwise provided in the Act, or
rules or regulations made thereunder, no person resident outside India
shall issue or transfer any security:-
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Provided that a security issued prior to,
and held on, the date of commencement of these Regulations, shall be deemed
to have been issued under these Regulations and shall accordingly be governed
by these Regulations;
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Provided further that the Reserve Bank may,
on an application made to it and for sufficient reasons, permit a person
resident outside India to issue or transfer any security, subject to such
conditions as may be considered necessary.
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4.
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Restriction on an Indian entity to issue
security to a person resident outside India or to record a transfer of
security from or to such a person in its books :-
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Save as otherwise provided in the Act or
Rules or Regulations made thereunder, an Indian entity shall not issue
any security to a person resident outside India or shall not record in
its books any transfer of security from or to such person:-
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Provided that the Reserve Bank may, on an
application made to it and for sufficient reasons, permit an entity to
issue any security to a person resident outside India or to record in
its books transfer of security from or to such person, subject to such
conditions as may be considered necessary.
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5.
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Permission for purchase of shares by certain
persons resident outside India :-
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(1)
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A person resident outside India (other than
a citizen of Bangladesh or Pakistan or Sri Lanka) or an entity outside
India, whether incorporated or not, (other than an entity in Bangladesh
or Pakistan) , may purchase shares or convertible debentures of an Indian
company under Foreign Direct Investment Scheme, subject to the terms and
conditions specified in Schedule 1.
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(2)
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A registered Foreign Institutional Investor
(FII) may purchase shares or convertible debentures of an Indian company
under the Portfolio Investment Scheme, subject to the terms and conditions
specified in Schedule 2.
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(3)
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A non-resident Indian or an overseas corporate
body may purchase shares or convertible debentures of an Indian company
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(i)
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on a stock exchange under the Portfolio Investment
Scheme, subject to the terms and conditions specified in Schedule
3; or/and
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(ii)
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on non-repatriation basis other than under
Portfolio Investment Scheme, subject to the terms and conditions specified
in Schedule 4.
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(4)
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A non-resident Indian or an overseas corporate
body or a registered FII may purchase securities, other than shares or
convertible debentures of an Indian company, subject to the terms and
conditions specified in Schedule 5.
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6.
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Acquisition of right shares :-
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(1)
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A person resident outside India may purchase
equity or preference shares or convertible debentures offered on right
basis by an Indian company which satisfies the conditions specified in
sub-regulation (2).
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(2)
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An Indian company which satisfies the following
conditions, may offer to a person resident outside India, equity or preference
shares or convertible debentures on right basis, namely:-
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i)
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The offer on right basis does not result
in increase in the percentage of foreign equity already approved, or permissible
under the Foreign Direct Investment Scheme in terms of these Regulations;
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ii)
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The existing shares or debentures against
which shares or debentures are issued by the company on right basis were
acquired and are held by the person resident outside India in accordance
with these Regulations;
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iii)
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The offer on right basis to the persons resident
outside India is at a price which is not lower than that at which the
offer is made to resident shareholders;
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(3)
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The right shares or debentures purchased
by the person resident outside India shall be subject to same conditions
including restrictions in regard to repatriability as are applicable to
the original shares against which right shares or debentures are issued:-
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Provided that the amount of consideration
for purchase of right shares or debentures is paid by way of inward remittance
in foreign exchange through normal banking channels or by debit to NRE/FCNR
account, when the shares or debentures are issued on repatriation basis:-
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Provided further that in respect of the shares
or debentures issued on non-repatriation basis, the amount of consideration
may also be paid by debit to NRO/NRSR/NRNR account.
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7.
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Issue and acquisition of shares after merger
or de-merger or amalgamation of Indian companies :-
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(1)
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Where a Scheme of merger or amalgamation
of two or more Indian companies or a reconstruction by way of de-merger
or otherwise of an Indian company, has been approved by a Court in India,
the transferee company or, as the case may be, the new company may issue
shares to the shareholders of the transferor company resident outside
India , subject to the following conditions, namely:
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a)
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the percentage of shareholding of persons
resident outside India in the transferee or new company does not exceed
the percentage specified in the approval granted by the Central Government
or the Reserve Bank, or specified in these Regulations:-
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Provided that where the percentage is likely
to exceed the percentage specified in the approval or the Regulations,
the transferor company or the transferee or new company may, after obtaining
an approval from the Central Government, apply to the Reserve Bank for
its approval under these Regulations.
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b)
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the transferor company or the transferee
or new company shall not engage in agriculture, plantation or real estate
business or trading in TDRs; and
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c)
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the transferee or the new company files a
report within 30 days with the Reserve Bank giving full details of the
shares held by persons resident outside India in the transferor and the
transferee or the new company, before and after the merger/amalgamation/reconstruction,
and also furnishes a confirmation that all the terms and conditions stipulated
in the scheme approved by the Court have been complied with.
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8.
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Issue of shares under Employees Stock Options
Scheme to persons resident outside India :-
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(1)
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An Indian company may issue shares under
the Employees' Stock Options Scheme, by whatever name called, to its employees
or employees of its joint venture or wholly owned subsidiary abroad who
are resident outside India, directly or through a Trust:-
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Provided that
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a)
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the scheme has been drawn in terms of regulations
issued under the Securities Exchange Board of India Act, 1992; and
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b)
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face value of the shares to be allotted under
the scheme to the non-resident employees does not exceed 5% of the paid-up
capital of the issuing company.
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(1)
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The Trust and the issuing company shall ensure
that value of shares held by persons resident outside India under the
scheme does not exceed the limit specified in clause (b) of sub-regulation
(1).
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(2)
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The issuing company shall furnish to the
Reserve Bank , within thirty days from the date of issue of shares under
the scheme, a report giving the following particulars/documents, -
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i)
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names of persons to whom shares are issued
under the scheme and number of shares issued to each of them;
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ii)
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a certificate from the Company Secretary
of the issuing company that the value of shares issued under the scheme
does not exceed 5% of the paid up capital of the issuing company and that
the shares are issued in compliance with the regulations issued by the
SEBI in this behalf.
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9.
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Transfer of shares and convertible debentures
of an Indian company by a person resident outside India :-
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(1)
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Subject to the provisions of sub-regulation
(2), a person resident outside India holding the shares or debentures
of an Indian company in accordance with these Regulations, may transfer
the shares or debentures so held by him, in compliance with the conditions
specified in the relevant Schedule of these regulations.
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(2)
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i)
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A person resident outside India, not being
a non-resident Indian or an overseas corporate body, may transfer by way
of sale, the shares or convertible debentures held by him to any person
resident outside India:-
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Provided that the person to whom the shares
are being transferred has obtained prior permission of Central Government
to acquire the shares if he has previous venture or tie up in India through
investment in shares or debentures or a technical collaboration or a trade
mark agreement or investment by whatever name called in the same field
or allied field in which the Indian company whose shares are being transferred
is engaged.
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ii)
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A non-resident Indian or an overseas corporate
body may transfer by way of sale, the shares or convertible debentures
held by him or it to another non-resident Indian or an overseas corporate
body only.
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iii)
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A person resident outside India may transfer
any security held by him, to a person resident in India by way of gift.
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10.
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Prior permission of Reserve Bank in certain
cases for transfer of security :-
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A. Transfer by way of gift or sale by
a person resident in India
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A person resident in India who proposes to
transfer to a person resident outside India: -
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a) any security, by way of gift, shall make
an application to the Reserve Bank furnishing the following information,
namely:
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i)
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Name and address of the transferor and the
proposed transferee
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ii)
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Relationship between the transferor and the
proposed transferee
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iii)
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Reasons for making the gift.
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b) any share/convertible debenture of an
Indian company, by way of sale, shall obtain the Government approval for
the transfer and thereafter apply to the Reserve Bank for its approval,
which may be granted subject to such conditions as are considered necessary
by Reserve Bank, including the price at which such sale may be made.
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B. Transfer by way of sale not covered
by Regulation 9 by a person resident outside India
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(1)
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Transfer by way of sale not covered by Regulation
9 by a person resident outside India of the shares/convertible debentures
held by him to a person resident in India, shall require prior permission
of the Reserve Bank, for which application in form
TS 1 may be made to the Reserve Bank.
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(2)
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While considering the grant of permission,
the Reserve Bank shall take into account the following factors, namely:
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(a)
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where the shares of an Indian company are
traded on stock exchange,
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i)
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the sale is at the prevailing market price
on stock exchange and is effected through a merchant banker registered
with Securities and Exchange Board of India or through a stock broker
registered with the stock exchange;
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ii)
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if the transfer is other than that referred
to in clause (i), the Reserve Bank will satisfy itself that the shares
are proposed to be sold at a price arrived at by taking the average quotations
(average of daily high and low) for one week preceding the date of application
with 5 percent variation. Where, however, the shares are being sold by
the foreign collaborator or the foreign promoter of the Indian company
to the existing promoters in India with the objective of passing management
control in favour of the resident promoters the proposal for sale will
be considered at a price which may be higher by upto a ceiling of 25 percent
over the price arrived at as above,
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(b)
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where the shares of an Indian company are
not listed on stock exchange or are thinly traded,
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i)
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if the consideration payable for the transfer
does not exceed Rs.20 lakh per seller per company, at a price mutually
agreed to between the seller and the buyer, based on any valuation methodology
currently in vogue, on submission of a certificate from the statutory
auditors of the Indian company whose shares are proposed to be transferred,
regarding the valuation of the shares, and
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ii)
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if the amount of consideration payable for
the transfer exceeds Rs.20 lakh per seller per company, at a price arrived
at, at the seller's option, in any of the following manner, namely:
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A)
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a price based on earning per share (EPS linked
to the Price Earning (P/E) multiple ,or a price based on the Net Asset
Value (NAV) linked to book value multiple, whichever is higher,
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or
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B)
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the prevailing market price in small lots
as may be laid down by the Reserve Bank so that the entire shareholding
is sold in not less than five trading days through screen based trading
system
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c)
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where the shares are not listed on any stock
exchange, at a price which is lower of the two independent valuations
of share, one by statutory auditors of the company and the other by a
Chartered Accountant or by a Merchant Banker in Category 1 registered
with Securities and Exchange Board of India.
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Explanation:
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i)
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A share is considered as thinly traded if
the annualised trading turnover in that share, on main stock exchanges
in India, during the six calendar months preceding the month in which
application is made, is less than 2 percent (by number of shares) of the
listed stock.
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ii)
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For the purpose of arriving at Net Asset
Value per share, the miscellaneous expenses carried forward, accumulated
losses, total outside liabilities, revaluation reserves and capital reserves
(except subsidy received in cash) shall be reduced from value of the total
assets and the net figure so arrived at shall be divided by the number
of equity shares issued and paid up. Alternatively, intangible assets
shall be reduced form the equity capital and reserves (excluding revaluation
reserves) and the figure so arrived at shall be divided by the number
of equity shares issued and paid up. The NAV so calculated shall be used
in conjunction with the average BV multiple of Bombay Stock Exchange National
Index during the calendar month immediately preceding the month in which
application is made and BV multiple shall be discounted by 40 per cent.
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iii)
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For computing the price based on Earning
Per Share, the earning per share as per the latest balance sheet of the
company shall be used in conjunction with the average Price Earning Multiple
of Bombay Stock Exchange National Index for the calendar month preceding
the month in which application is made and Price Earning shall be discounted
by 40 per cent.
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11.
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Remittance of sale Proceeds :-
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(1)
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No remittance of sale proceeds of an Indian
security held by a person resident outside India shall be made otherwise
than in accordance with these Regulations and the conditions specified
in the relevant Schedule.
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(2)
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An authorised dealer may allow the remittance
of sale proceeds of a security (net of applicable taxes) to the seller
of shares resident outside India:-
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Provided -
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a) the security was held by the seller on
repatriation basis;
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b) either the security has been sold on a
recognised stock exchange in India through a stock broker at the ruling
market price as determined on the floor of the exchange, or the Reserve
Bank's approval has been obtained in other cases for sale of the security
and remittance of the sale proceeds thereof; and
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c) a no objection/tax clearance certificate
from the Income Tax authority has been produced.
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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 08.05.2000 - G.S.R.No.406(E)
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Schedule
I
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[ See Regulation (5) (1) ]
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Foreign Direct Investment
Scheme
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1.
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Purchase by a person resident outside India
of equity/preference/convertible preference shares and convertible debentures
issued by an Indian company
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(1)
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A person resident outside India referred
to in sub-regulation (1) of Regulation 5, may purchase shares or convertible
debentures issued by an Indian company up to the extent and subject to
the terms and conditions set out in this schedule.
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(2)
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If the person purchasing the shares under
this Scheme proposes to be collaborator or proposes to acquire the entire
share holding of a new Indian company, he should obtain a prior permission
of Central Government if he has a previous venture or tie-up in India
through investment in shares or debentures or a technical collaboration
or a trade mark agreement or investment by whatever name called in the
same field or allied field in which the Indian company issuing the shares
is engaged.
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2.
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Automatic Route of Reserve Bank for Issue
of shares by an Indian company
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(1)
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An Indian company which is not engaged in
any activity, or in manufacturing of item included in Annexure
'A' to this Schedule, may issue shares or convertible debentures to
a person resident outside India, referred to in paragraph 1 upto the extent
specified in Annexure B, subject to compliance with
the provisions of the Industrial Policy and Procedures as notified by
Secretariat for Industrial Assistance (SIA) in the Ministry of Commerce
and Industry, Govt. of India, from time to time.
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Provided that:
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i)
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the activity of the issuer company does not
require an industrial licence under the provisions of the Industries (Development
& Regulation) Act, 1951 or under the locational policy notified by Government
of India under the Industrial Policy of 1991 as amended from time to time.
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ii)
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the shares or convertible debentures are
not being issued by the Indian company with a view to acquiring existing
shares of any Indian company.
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Explanation:
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A company which proposes to embark on expansion
programme to undertake activities or manufacture items included in Annexure
B to this schedule may issue shares or debentures out of fresh capital
proposed to be issued by it for the purpose of financing expansion programme
, upto the extent indicated in Annexure B, subject
to compliance with the provisions of this paragraph.
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(2)
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A trading company incorporated in India
may issue shares or convertible debentures to the extent of 51 per
cent of its capital, to persons resident outside India referred to paragraph
1, subject to the condition that remittance of dividend to the shareholders
outside India is made only after the company has secured registration
as an Export/Trading/Star Trading /Super Trading House from the Directorate
General of Foreign Trade, Ministry of Commerce, Government of India, New
Delhi.
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(3)
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A company which is a small scale industrial
unit and which is not engaged in any activity or in manufacture of items
included in Annexure A, may issue shares or convertible
debentures to a person referred to in paragraph 1, to the extent of 24%
of its paid-up capital;
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Provided that such a company may issue shares
in excess of 24% of its paid up capital if
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(a)
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it has given up its small scale status;
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(b)
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it is not engaged or does not propose to
engage in manufacture of items reserved for small scale sector, and
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(c)
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it complies with the ceilings specified in
Annexure B.
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(4)
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Notwithstanding anything contained in clause
(3) an Export Oriented Unit or a Unit in Free Trade Zone or in Export
Processing Zone or in a Software Technology Park or in an Electronic Hardware
Technology Park may issue shares or convertible debentures to a person
resident outside India referred to in paragraph 1 in excess of 24 per
cent provided it complies with the ceilings specified in Annexure
B.
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3.
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Issue of shares by a company requiring the
Government approval
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A company which is engaged or proposes to
engage in any activity specified in
Annexure 'A' or which proposes to issue shares to
a person resident outside India beyond the sectoral limits stipulated
in Annexure 'B' or which is otherwise not eligible
to issue shares to a person resident outside India, may issue shares to
a person resident outside India referred to in paragraph 1, provided it
has secured prior approval of Secretariat for Industrial Assistance or,
as the case may be of the Foreign Investment Promotion Board of the Government
of India and the terms and conditions of such an approval are complied
with.
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4.
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Issue of Shares by International offering
through ADR and/or GDR
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(1)
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An Indian company may issue its Rupee denominated
shares to a person resident outside India being a depository for the purpose
of issuing Global Depository Receipts (GDRs) and/ or American Depository
Receipts (ADRs),
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Provided the Indian company issuing such
shares
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(a)
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has an approval from the Ministry of Finance,
Government of India to issue such ADRs and/or GDRs or is eligible to issue
ADRs/ GDRs in terms of the relevant scheme in force or notification issued
by the Ministry of Finance, and
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(b)
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is not otherwise ineligible to issue shares
to persons resident outside India in terms of these Regulations, and
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(c)
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the ADRs/GDRs are issued in accordance with
the Scheme for issue of Foreign Currency Convertible Bonds and Ordinary
Shares (Through Depository Receipt Mechanism) Scheme, 1993 and guidelines
issued by the Central Government thereunder from time to time.
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(2)
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The Indian company issuing shares under sub-paragraph
(1), shall furnish to the Reserve Bank, full details of such issue in
the form specified in Annexure 'C', within 30 days
from the date of closing of the issue.
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|
|
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|
(3)
|
The Indian company issuing shares against
ADRs/GDRs shall furnish a quarterly return in the form specified in Annexure
'D' to Reserve Bank within fifteen days of the close of the calendar
quarter.
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(4)
|
Pending repatriation or utilisation of foreign
exchange resources raised in terms of clause (1) the Indian company may
invest the foreign currency funds in -
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|
|
(a)
|
deposits with or Certificate of Deposits
or other instruments of banks who have been rated not less than A1+ by
Standard and Poor or P1 by Moody's for short term obligations,
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|
(b)
|
deposits with branch outside India of an
authorised dealer in India, and
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|
(c)
|
treasury bills and other monetary instruments
with a maturity or un-expired maturity of the instrument of one year or
less.
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5.
|
Issue price
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|
|
|
|
Price of shares issued to persons resident
outside India under this Schedule, shall not be less than
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(a)
|
the price worked out in accordance with the
SEBI guidelines, where the issuing company is listed on any recognised
stock exchange in India, and
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|
(b)
|
fair valuation of shares done by a chartered
accountant as per the guidelines issued by the erstwhile Controller of
Capital Issues, in all other cases.
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6.
|
Dividend Balancing
|
|
|
|
Where a company is engaged in any of the
industries in the consumer goods sector, specified in Annexure
E, or in any other activity where the condition of dividend balancing
has been stipulated in terms of the provisions of Industrial Policy and
Procedures notified by Secretariat for Industrial Assistance, the cumulative
outflow of foreign exchange on account of payment of dividend over a period
of seven years from the date of commencement of commercial production
to investors outside India shall not exceed cumulative amount of export
earning of the company during those years.
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Provided that
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(a)
|
the restriction under this paragraph shall
not apply
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i)
|
in respect of shares held in such a company
by International Finance Corporation (IFC), the Deustche Entwicklungs
Gescelschaft (DEG), the Commonwealth Development Corporation (CDC) and
Asian Development Bank (ADB).
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ii)
|
to a company that has completed a period
of seven years from the date of commencement of commercial production,
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(b)
|
in case of an existing company that has issued
fresh equity to persons resident outside India under these Regulations,
the restriction shall apply to the fresh shares from the date of their
issue.
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7.
|
Rate of Dividend on Preference Shares
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|
|
|
The rate of dividend on preference shares
or convertible preference shares issued under these Regulations shall
not exceed 300 basis points over the Prime Lending Rate of State Bank
of India prevailing as on the date of the Board meeting of the company
in which issue of such shares is recommended.
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8.
|
Mode of payment for shares issued to persons
resident outside India
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|
A company in India issuing shares or convertible
debentures under this Schedule to a person resident outside India shall
receive the amount of consideration for such shares -
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|
i)
|
by inward remittance through normal banking
channels, or
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ii)
|
by debit to NRE/FCNR account of the person
concerned maintained with an authorised dealer/authorised bank.
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9.
|
Report by the Indian company
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|
(1)
|
An Indian company issuing shares or convertible
debentures in accordance with these Regulations shall submit to Reserve
Bank,
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A)
|
not later than 30 days from the date of receipt
of the amount of consideration, a report indicating:
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i)
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Name and address of the foreign investors
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ii)
|
Date of receipt of funds and their rupee
equivalent
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iii)
|
Name and address of the authorised dealer
through whom the funds have been received, and
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iv)
|
Details of the Government approval, if any.
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B)
|
not later than 30 days from the date of issue
of shares, a report in form
FC-GPR together with,
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(i)
|
a certificate from the Company Secretary
of the company accepting investment from persons resident outside India
certifying that
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(a)
|
all the requirements of the Companies Act,
1956 have been complied with;
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(b)
|
terms and conditions of the Government approval,
if any, have been complied with;
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(c)
|
the company is eligible to issue shares under
these Regulations; and
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(d)
|
the company has all original certificates
issued by authorised dealers in India evidencing receipt of amount of
consideration in accordance with paragraph 9;
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|
(ii)
|
a certificate from Statutory Auditors or
Chartered Accountant indicating the manner of arriving at the price of
the shares issued to the persons resident outside India.
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10.
|
Permission for retaining share subscription
money received from persons resident outside India in a foreign currency
account
|
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|
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|
|
Reserve Bank may, on an application made
to it and on being satisfied that it is necessary so to do, permit an
Indian company issuing shares to persons resident outside India under
this Schedule, to retain the subscription amount in a foreign currency
account, subject to such terms and conditions as it may stipulate.
|
Annexure
A
|
(See paragraph 2)
|
|
List of activities or items
for which automatic route of Reserve Bank for Investment from Persons
Resident Outside India is not available
|
|
1.
|
Banking
|
2.
|
NBFC's activities in Financial Services Sector
|
3.
|
Civil Aviation
|
4.
|
Petroleum including exploration/refinery/marketing
|
5.
|
Housing & Real Estate Development sector
for investment from persons other than NRIs/OCBs.
|
6.
|
Venture Capital Fund & Venture Capital Company
|
7.
|
Investing companies in Infrasturcture & Service
Sector
|
8.
|
Atomic Energy & related projects
|
9.
|
Defence and strategic industries
|
10.
|
Agriculture (including plantation)
|
11.
|
Print Media
|
12.
|
Broadcasting
|
13.
|
Postal services
|
Annexure
B
|
( See paragraph 2)
|
|
Sectoral cap on Investments
by Persons Resident Outside India
|
|
Sector
|
|
Investment
|
|
Description of Activity/Items/Conditions
|
|
|
|
Cap
|
|
|
1.
|
Telecommunications
|
|
49%
|
i)
|
In basic, Cellular Mobile, paging and Value
Added Services, and Global Mobile Personal Communications by Satellite
subject to the licence from Department of Telecommuni-cation of Government
of India.
|
|
|
|
100%
|
ii)
|
In manufacturing activities
|
|
|
|
|
|
|
2.
|
Housing and Real Estate
|
|
100%
|
|
ONLY NRIs/OCBs are allowed to invest
|
|
|
|
|
|
in the areas listed below :
|
|
|
|
|
|
|
|
|
|
|
a)
|
Development of serviced plots and construction
of residential premises
|
|
|
|
|
b)
|
Investment in real estate covering construction
of residential and commercial premises including business centres and
offices
|
|
|
|
|
c)
|
Development of townships
|
|
|
|
|
d)
|
City and regional level urban infrastructure
facilities, including both roads and bridges.
|
|
|
|
|
e)
|
Investment in manufacture of building materials
|
|
|
|
|
f)
|
Investment in participatory ventures in (a)
to (e) above
|
|
|
|
|
g)
|
Investment in housing finance institutions
|
|
|
|
|
|
|
3.
|
Coal and Lignite
|
|
49%
|
i)
|
in Public Sector Undertakings (PSU) and
|
|
|
|
50%
|
ii)
|
in other than PSUs
|
|
|
|
|
|
|
a)Where Private Indian companies are setting
up or operating power projects as well as coal or lignite mines for captive
consumption;
|
|
|
|
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|
|
|
|
|
|
|
|
|
b)For setting up coal processing plants provided
the company shall not do coal mining and shall not sell washed coal or
sized coal from its coal processing plants in the open market and shall
supply the washed or sized coal to those parties who are supplying raw
coal to coal processing plants for washing or sizing.
|
|
|
|
|
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|
|
|
|
|
|
|
c)For exploration or mining of coal or lignite
for captive consumption .
|
|
|
|
|
|
|
|
4.
|
Drugs & Pharmaceuticals
|
|
74%
|
|
For bulk drugs, their intermediaries and
Formulations (except those produced by The use of recombinant DNA technology)
|
|
|
|
|
|
|
5.
|
Hotel & Tourism
|
|
51%
|
i)
|
Hotels include restaurants, beach resorts,
and other tourist complexes providing accommodation and/or catering and
food facilities to tourists.
|
|
|
|
|
ii)
|
Tourism related industry includes travel
agencies, tour operating agencies and tourist transport operating agencies,
units providing facilities for cultural, adventure and wild life experience
to tourists, surface, air and water transport facilities to tourists,
leisure, entertainment amusement, sports, and health units for tourists
and Convention/ Seminar units and organisations.
|
|
|
|
|
|
|
6.
|
Mining
|
|
74%
|
|
Exploration and mining of diamonds and precious
stones
|
|
|
|
100%
|
|
Exploration and mining of gold and silver
and minerals other than diamonds and precious stones, metallurgy and processing
|
|
|
|
|
|
|
7.
|
Advertising
|
|
74%
|
|
Advertising sector
|
|
|
|
|
|
|
8.
|
Films
|
|
100%
|
|
Film industry (i.e. film financing, production,
distribution, exhibition, marketing and associated activities relating
to film industry) subject to the following:
|
|
|
|
|
|
|
|
|
|
|
i)
|
Companies with an established track record
in films, TV, music, finance and insurance
|
|
|
|
|
ii)
|
The company should have a minimum paid up
capital of US $ 10 million if it is the single largest equity shareholder
and atleast US $ 5 million in other cases
|
|
|
|
|
iii)
|
Minimum level of foreign equity investment
would be US $ 2.5 million for the single largest equity shareholder and
US$ 1 million in other cases
|
|
|
|
|
iv)
|
Debt equity ratio of not more than 1:1 i.e.,
domestic borrowings shall not exceed equity
|
|
|
|
|
v)
|
Provisions of dividend balancing would apply.
|
9.
|
Any other sector/
|
|
100%
|
|
-----
|
|
activity (other than those
|
|
|
|
|
|
included in Annexure A)
|
|
|
|
|
Annexure C (Form
GDR/ADR(Return))
Annexure D (Form
GDR/ADR(Quarterly Return))
Annexure E
(See paragraph 6 of Schedule I)
List Of 22 Industries In Respect
Of Which Dividend
Balancing Is Applicable
- Manufacture of food and food products
- Manufacture of dairy products
- Grain mill products
- Manufacture of bakery products
- Manufacture and refining of sugar (vacuum pan
sugar factories)
- Production of common salt
- Manufacture of Hydrogenated oil (Vanaspati)
- Tea processing
- Coffee
- Manufacture of beverages, tobacco and tobacco
products
- Distilling, rectifying and blending of spirits,
wine industries, malt liquors and malt, production of country liquors and
toddy
- Soft drinks and carbonated water industry
- Manufacture of cigar, cigarettes, cheroot and
cigarette tobacco
- Manufacture of wood and wood products, furniture
and fixtures
- Manufacture of leather and fur/leather products
- Tanning, curing, finishing, embossing and japanning
of leather
- Manufacture of footwear (excluding repair) except
vulcanised for moulded rubber or plastic footwear
- Manufacture of footwear made primarily of vulcanised
or moulded products
- Prophylactics (rubber contraceptive)
- Motor cars
- Entertainment electronics(VCRs, Colour TVs,
CD Players, Tape Recorders)
- White goods(Domestic Refrigerators, Domestic
Dishwashing Machines, Programmable Domestic Washing Machines, Microwave Ovens,
Airconditioners).
SCHEDULE
2
|
|
|
|
{ See Regulation 5 (2) }
|
|
|
|
Purchase/sale of shares and/or
convertible debentures of an Indian company by a registered Foreign Institutional
Investor under Portfolio Investment Scheme
|
|
|
|
1.
|
Purchase/sale of shares and/or convertible
debentures
|
|
|
|
(1)
|
A registered Foreign Institutional Investor
(FII) may, through the Securities and Exchange Board of India, apply to
the Reserve Bank for permission to purchase the shares and convertible
debentures of an Indian company under Portfolio Investment Scheme. The
permission may be granted by Reserve Bank subject to such terms and conditions
as may be considered necessary.
|
|
|
|
(2)
|
The registered FII permitted by the Reserve
Bank under sub-paragraph 1, shall purchase the shares/convertible debentures
of an Indian company through registered brokers on recognised stock exchanges
in India.
|
|
|
|
(3)
|
The amount of consideration for purchase
of shares / debentures shall be paid out of inward remittance from abroad
through normal banking channels or out of funds held in an account maintained
with the designated branch of an authorised dealer in India, in accordance
with these Regulations.
|
|
|
|
(4)
|
The total holding by each FII/SEBI approved
sub-account of FII shall not exceed 10% (ten per cent) of the total paid-up
equity capital or 10% (ten per cent) of the paid-up value of each series
of convertible debentures issued by an Indian company and the total holdings
of all FIIs/sub-accounts of FIIs put together shall not exceed 24 per
cent of paid-up equity capital or paid up value of each series of convertible
debentures.
|
|
|
|
|
Provided that the limit of 24 per cent referred
to in this paragraph may be increased to 40 per cent by the Indian company
concerned by passing a resolution by its Board of Directors followed by
passing of a special resolution to that effect by its General Body.
|
|
|
|
|
Explanation:
|
|
|
|
|
For arriving at the ceiling on holdings of
FIIs, shares/ convertible debentures acquired both through primary as
well as secondary market will be included. However, the ceiling will not
include investment made by FII through off-shore Funds, Global Depository
receipts and Euro-Convertible Bonds.
|
|
|
|
(5)
|
A registered FII may also be permitted to
purchase shares/ convertible debentures of an Indian company through private
placement/ arrangement, subject to the ceilings specified in sub-paragraph
(4) of this paragraph.
|
|
|
|
2.
|
Maintenance of account
by a registered FII for routing transactions of purchase and sale of shares
/ convertible debentures
|
|
|
|
|
The Reserve Bank may, on application, permit
a registered Foreign Institutional Investor to open a Foreign Currency
Account and/or a Non-resident Rupee Account with a designated branch of
an authorised dealer for routing the receipt of and payment for transactions
relating to purchase and sale of shares / convertible debentures under
this Scheme, subject to the following conditions:-
|
|
|
|
|
i)
|
The account shall be funded by inward remittance
through normal banking channels or by credit of sale proceeds (net of
taxes) of the shares / convertible debentures sold on stock exchange.
|
|
|
|
|
ii)
|
The funds in the account shall be utilised
for purchase of shares / convertible debentures in accordance with the
provisions of paragraph 1 of this Scheme or for remittance outside India.
|
|
|
|
|
iii)
|
The funds from Foreign Currency Account of
the registered FII may be transferred to Non-Resident Rupee account of
the same FII and vice a versa.
|
|
|
|
3.
|
Remittance of sale proceeds of shares / convertible
debentures
|
|
|
|
|
The designated branch of an authorised dealer
may allow remittance of net sale proceeds (after payment of taxes) or
credit the net amount of sale proceeds of shares / convertible debentures
to the foreign currency account or a Non-resident Rupee Account of the
registered Foreign Institutional Investor concerned.
|
|
|
|
4.
|
Investment by certain other investors
|
|
|
|
(1)
|
Reserve Bank may, subject to such terms and
conditions as it may consider necessary permit a domestic asset management
company or portfolio manager who is registered with SEBI as a foreign
institutional investor for managing the funds of a sub-account, to make
investment under the Scheme on behalf of:-
|
|
|
|
|
(i)
|
a person resident outside India who is a
citizen of a foreign state ,or
|
|
(ii)
|
a body corporate registered outside India
,
|
|
|
|
|
Provided such investment is made out of funds
raised or collected or brought from outside India through normal banking
channel,
|
|
|
|
(2)
|
The application to Reserve Bank for permission
under sub-paragraph (1) may be made through SEBI.
|
|
|
|
(3)
|
Investments permitted to be made under sub-paragraph
(1) shall not exceed 5% (five per cent) of the total paid-up equity capital
or 5% (five per cent) of the paid-up value of each series of convertible
debentures issued by an Indian company, and shall also not exceed the
over-all ceiling specified in sub-paragraph (4) of paragraph 1 of this
Schedule.
|
SCHEDULE
3
|
|
|
|
[ See Regulation 5 (3) (i)
]
|
|
|
|
Purchase/sale of shares and/or
convertible debentures by an NRI /OCB on a Stock Exchange In India
on repatriation and/or non-repatriation basis under Portfolio Investment
Scheme
|
|
|
|
1.
|
A Non-resident Indian (NRI) or an Overseas
Corporate Body (OCB) may purchase/sell shares and/or convertible debentures
of an Indian company, through a registered broker on a recognised stock
exchange, subject to the following conditions :
|
|
|
|
|
i)
|
the NRI/OCB designates a branch of an authorised
dealer for routing his/its transactions relating to purchase and sale
of shares/ convertible debentures under this Scheme, and routes all such
transactions only through the branch so designated;
|
|
|
|
|
ii)
|
the paid-up value of shares of an Indian
company, purchased by each NRI or OCB both on repatriation and on non-repatriation
basis, does not exceed 5 percent of the paid-up value of shares issued
by the company concerned;
|
|
|
|
|
iii)
|
the paid-up value of each series of convertible
debentures purchased by each NRI or OCB both on repatriation and non-repatriation
basis does not exceed 5 percent of the paid-up value of each series of
convertible debentures issued by the company concerned;
|
|
|
|
|
iv)
|
the aggregate paid-up value of shares of
any company purchased by all NRIs and OCBs does not exceed 10 percent
of the paid up capital of the company and in the case of purchase of convertible
debentures the aggregate paid-up value of each series of debentures purchased
by all NRIs and OCBs does not exceed 10 percent of the paid-up value of
each series of convertible debentures;
|
|
|
|
|
|
Provided that the aggregate ceiling of 10
per cent referred to in this clause may be raised to 24 per cent if a
special resolution to that effect is passed by the General Body of the
Indian company concerned;
|
|
|
|
|
v)
|
the NRI or OCB investor takes delivery of
the shares purchased and gives delivery of shares sold;
|
|
|
|
|
vi)
|
payment for purchase of shares and/or debentures
is made by inward remittance in foreign exchange through normal banking
channels or out of funds held in NRE/FCNR account maintained in India
if the shares are purchased on repatriation basis and by inward remittance
or out of funds held in NRE/FCNR/NRO/NRNR/NRSR account of the NRI/OCB
concerned maintained in India where the shares/debentures are purchased
on non-repatriation basis;
|
|
|
|
|
vi)
|
the Overseas Corporate Body (OCB) informs
the designated branch of the authorised dealer immediately on the holding/interest
of NRIs in the OCB becoming less than 60 per cent.
|
|
|
|
2.
|
Report to Reserve Bank
|
|
|
|
|
The link office of the designated branch
of an authorised dealer referred to in paragraph 1, shall furnish to the
Chief General Manager, Reserve Bank of India (ECD), Central Office, Mumbai
a report on daily basis giving the following details -
|
|
|
|
|
a)
|
Name of the Non resident Indian, or OCB.
|
|
|
|
|
b)
|
Company-wise number of shares and/or debentures
and paid-up value thereof , purchased and/or sold by each NRI /OCB.
|
|
|
|
3.
|
Remittance/credit of sale/maturity proceeds
of shares and/or debentures
|
|
|
|
|
The net sale/maturity proceeds (after payment
of taxes) of shares and/or debentures of an Indian company purchased by
NRI or OCB under this Scheme, may be allowed by the designated branch
of an authorised dealer referred to in paragraph 1,
|
|
|
|
|
a)
|
to be credited to NRSR account of the NRI
or OCB investor where the payment for purchase of shares and/or debentures
sold was made out of funds held in NRSR account, or
|
|
|
|
|
b)
|
at the NRI or OCB investor’s option, to be
credited to his/its NRO or NRSR account, where the shares and/or debentures
were purchased on non-repatriation basis, or
|
|
|
|
|
c)
|
at the NRI or OCB investor’s option, to be
remitted abroad or credited to his/its NRE/ FCNR/ NRO/NRSR account, where
shares and/or debentures were purchased on repatriation basis.
|
SCHEDULE
4
|
|
|
|
{ See Regulation 5 (3) (ii)
}
|
|
|
|
Purchase and sale of shares/
convertible debentures by a Non-resident Indian (NRI) or an Overseas
Corporate Body (OCB), on non-repatriation basis
|
|
|
|
1.
|
Prohibition on purchase of shares/ convertible
debentures of certain companies
|
|
|
|
|
No purchase of shares or convertible debentures
of an Indian company shall be made under this Scheme if the company concerned
is a Chit Fund or a Nidhi company or is engaged in agricultural/plantation
activities or real estate business or construction of farm houses or dealing
in Transfer of Development Rights.
|
|
|
|
|
Explanation: For the purpose of this paragraph,
real estate business shall not include development of township, construction
of residential/ commercial premises, roads, bridges, etc.
|
|
|
|
2.
|
Permission to purchase and/or sell shares/
convertible debentures of an Indian company
|
|
|
|
|
Subject to paragraph 1, a Non-resident Indian
or an Overseas Corporate Body may, without any limit, purchase on non-repatriation
basis, shares or convertible debentures of an Indian company issued whether
by public issue or private placement or right issue.
|
|
|
|
3.
|
Method of payment for purchase of shares/
convertible debentures
|
|
|
|
|
The amount of consideration for purchase
of shares or convertible debentures of an Indian company on non-repatriation
basis, shall be paid by way of inward remittance through normal banking
channels from abroad or out of funds held in NRE/FCNR /NRO/NRSR/NRNR account
maintained with an authorised dealer or as the case may be with an authorised
bank in India.
|
|
|
|
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Provided that in the case of an NRI/OCB resident
in Nepal and Bhutan, the amount of consideration for purchase of shares
or convertible debentures of an Indian company on non-repatriation basis,
shall be paid only by way of inward remittance in foreign exchange through
normal banking channels.
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4.
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Sale/ Maturity proceeds of shares or convertible
debentures
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i)
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The sale/maturity proceeds (net of applicable
taxes) of shares or convertible debentures purchased under this Scheme
shall be credited only to NRSR account where the purchase consideration
was paid out of funds held in NRSR account and to NRO or NRSR account
at the option of the seller where the purchase consideration was paid
out of inward remittance or funds held in NRE/FCNR/NRO/NRNR account.
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ii)
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The amount invested in shares or convertible
debentures under this Scheme and the capital appreciation thereon shall
not be allowed to be repatriated abroad.
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SCHEDULE
5
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[ See Regulation 5 (4) ]
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Purchase and sale of securities
other than shares or convertible debentures of an Indian company by a
person resident outside India.
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1.
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Permission to Foreign Institutional Investors
for purchase of securities
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A registered Foreign Institutional Investor
may purchase, on repatriation basis, dated Government securities/treasury
bills, non-convertible debentures/bonds issued by an Indian company and
units of domestic mutual funds either directly from the issuer of such
securities or through a registered stock broker on a recognised stock
exchange in India;
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Provided that
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i)
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the FII shall restrict allocation of its
total investment between equity and debt instruments (including dated
Government Securities and Treasury Bills in the Indian capital market)
in the ratio of 70:30, and
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ii)
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if the FII desires to invest upto 100 per
cent in dated Government Securities including Treasury Bills, non-convertible
debentures/bonds issued by an Indian company, it shall form a 100% debt
fund and get such fund registered with SEBI.
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2.
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Permission to Non-resident Indian and Overseas
Corporate Body for purchase of securities
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(1)
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A Non-resident Indian or an Overseas Corporate
Body may, without limit, purchase on repatriation basis,
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i)
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Government dated securities (other than bearer
securities) or treasury bills or units of domestic mutual funds;
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ii)
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bonds issued by a public sector undertaking(PSU)
in India;
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iii)
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shares in Public Sector Enterprises being
dis-invested by the Government of India, provided the purchase is in accordance
with the terms and conditions stipulated in the notice inviting bids.
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(2)
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A Non-resident Indian or an Overseas Corporate
Body may, without limit, purchase on non-repatriation basis, dated Government
securities (other than bearer securities), treasury bills, units of domestic
mutual funds, units of Money Market Mutual Funds in India, or National
Plan/Savings Certificates.
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3.
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Method of payment of purchase consideration
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(1)
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A registered Foreign Institutional Investor
who purchases securities under the provisions of this Schedule shall make
the payment for purchase of such securities either by inward remittance
through normal banking channels or out of funds held in Foreign Currency
Account or Non-resident Rupee Account maintained by the Foreign Institutional
Investor with a designated branch of an authorised dealer with the approval
of Reserve Bank in terms of paragraph 2 of Schedule
2.
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(2)
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A Non-resident Indian or an Overseas Corporate
Body who purchases securities on repatriation basis, under sub-paragraph
(1) of paragraph 2 of this Schedule, shall make payment either by inward
remittance through normal banking channels or out of funds held in his/its
NRE/FCNR account.
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(3)
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A Non-resident Indian or an Overseas Corporate
Body who purchases securities on non-repatriation basis, under sub-paragraph
(2) of paragraph 2 of this Schedule, shall make payment either by inward
remittance through normal banking channels or out of funds held in his/its
NRE/FCNR/NRO/NRSR/NRNR account.
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4.
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Permission for Sale of Securities
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A person resident outside India who has purchased
securities in accordance with this Schedule may (a) sell such securities
through a registered stock broker on a recognised stock exchange or (b)
tender units of mutual funds to the issuer for repurchase or for payment
of maturity proceeds or (c) tender Government securities/treasury bills
to the Reserve Bank for payment of maturity proceeds.
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5.
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Remittance/credit of sale/maturity proceeds
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(i)
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In the case of a registered Foreign Institutional
Investor who has sold securities in accordance with paragraph 4, the designated
branch of an authorised dealer referred to in sub-paragraph (1) of paragraph
3 may allow remittance of net sale/ maturity proceeds (after payment of
taxes) or credit the net amount of sale/ maturity proceeds of such securities
to the foreign currency account or Non-resident Rupee Account of the FII
investor maintained in accordance with the provisions of paragraph
2 of Schedule 2.
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(ii)
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In the case of a Non-resident Indian or an
Overseas Corporate Body who has sold securities in accordance with paragraph
4, the net sale/ maturity proceeds (after payment of taxes) of such securities,
may be
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a)
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credited only to NRSR account of the NRI
investor where the payment for purchase of securities sold was made out
of funds held in NRSR account, or
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b)
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credited, at the NRI or OCB investor’s option,
to his/its NRO or NRSR account, where the payment for the purchase of
the securities sold was made out of funds held in NRO account, or
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c)
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remitted abroad or at the NRI or OCB investor’s
option, credited to his/its NRE/FCNR /NRO/NRSR/NRNR account, where the
securities were purchased on repatriation basis in accordance with sub-paragraph
(1) of paragraph 2 and the payment for purchase of the securities sold
was made by inward remittance through normal banking channels or out of
funds held in NRE/FCNR account.
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