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Reporting requirement under Foreign Account Tax Compliance Act (FATCA) and Common Reporting Standards (CRS)

RBI/2015-16/205
DPSS. CO. AD. No. 745/02.27.005/2015-16

October 15, 2015

To

All Payment System Providers, System Participants
and Prepaid Payment Instrument Issuers

Dear Madam/Sir,

Reporting requirement under Foreign Account Tax Compliance Act (FATCA) and Common Reporting Standards (CRS)

Please refer to our circular DPSS. CO. AD. No. 1390 /02.27.005/2014-15 dated January 21, 2015 on the captioned subject. In this regard, we enclose copies of the circulars issued by Department of Banking Regulation, Central Office, on the above subject.

  1. DBR. AML. BC. No. 36/14.01.001/2015-16 dated August 28, 2015

  2. DBR. AML. No. 3074/14.01.001/2015-16 dated August 31, 2015

2. All Payment System Operators may note the contents of the above circulars and take appropriate action.

Yours faithfully,

(Sangeeta Lalwani)
General Manager

Encl: As above


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