RBI/2018-2019/145
A.P. (DIR Series) Circular No. 25 March 20, 2019 To, All Authorised Dealers in Foreign Exchange Madam / Sir, Compilation of R-Returns: Reporting under FETERS Attention of Authorised Dealer (Category I) banks is invited to A.P. (DIR Series) Circular No.84 dated February 29, 2012, A.P. (DIR Series) Circular No.15 dated July 28, 2014 and A.P (DIR Series) Circular No.50 dated February 11, 2016 giving guidelines for compilation of R-Returns for reporting under the Foreign Exchange Transactions Electronic Reporting System (FETERS). 2. In order to facilitate compilation of estimates of bilateral trade in services, it has been decided to incorporate an additional field for capturing the country code of ultimate exporter/importer in the BoP file-format under FETERS. In case of export of services, bank may use the transaction information available with them to report country-code of the ultimate exporting country, whereas Form-A2 is being revised here for capturing the required country information for import of services. 3. The details of the additional field is as follows: i. BoP file-format under FETERS | Field | Format | Remarks | | Country Code (SWIFT Code) of ultimate exporter/importer | Char(2) | To be added at the end of BOP file format | ii. Form A2 - If payment is for import of services (Purpose Group Nos. 02, 03, 05, 06, 07, 08, 09 10, 11, 15, 16 or 17), please indicate: "Name of the country providing ultimate services:................." The Form A2 (revised) and the file format (revised) of the BOP file for reporting under FETERS are given in Annex I and Annex II, respectively. 4. The revised format is for reporting of R-Returns on fortnightly basis (15th and end-month) for forex transactions performed w.e.f. April 01, 2019. AD Banks should make the required changes in their work-flows and information systems to capture the required additional data accordingly to comply with the guidelines. 5. The directions contained in this circular have been issued under Sections 10(4) and 11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999) and are without prejudice to permissions / approvals, if any, required under any other law. Yours faithfully, (Ajay Kumar Misra)
Chief General Manager -in -Charge |