The Reserve Bank of India (RBl) has, by an order dated January 20, 2026, imposed a monetary penalty of ₹8 lakh (Rupees Eight Lakh only) on Shri Kanyaka Nagari Sahakari Bank Ltd., Chandrapur, Maharashtra (the bank), for non-compliance with certain directions issued by RBI on ‘Advances to Builders/Contractors’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949. The statutory inspection of the bank was conducted by the RBI with reference to its financial position as on March 31, 2025. Based on supervisory findings of non-compliance with RBI directions and related correspondence in that regard, a notice was issued to the bank advising it to show cause as to why penalty should not be imposed on it for its failure to comply with the said directions. After considering the bank's reply to the notice and additional submissions made by it, RBI found, inter alia, that the following charge against the bank was sustained, warranting imposition of monetary penalty: The bank had sanctioned loans to builders / contractors, which were partly utilized for acquisition of land. This action is based on deficiencies in regulatory compliance and is not intended to pronounce upon the validity of any transaction or agreement entered into by the bank with its customers. Further, imposition of this monetary penalty is without prejudice to any other action that may be initiated by RBI against the bank. (Brij Raj)
Chief General Manager Press Release: 2025-2026/1972 |
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