RBI/2019-20/185
FMRD.FMID.No.24/11.01.007/2019-20 March 27, 2020 To All eligible market participants Dear Sir/Madam, Legal Entity Identifier: Extension of deadline A reference is invited to circular FMRD.FMID.No.10/11.01.007/2018-19 dated November 29, 2018 issued by Reserve Bank of India on requirement of Legal Entity Identifier (LEI) for participation in non-derivative markets. Reference is also invited to circular FMRD.FMID.No.15/11.01.007/2018-19 dated April 26, 2019 on revised timelines for implementation of LEI for non-derivative markets. 2. Based on the feedback and requests received from market participants, in the context of the difficulties arising from the outbreak of novel coronavirus disease (COVID-19), and with a view to enabling smoother implementation of the LEI system in non-derivative markets, the timeline for implementation (Phase III) is extended as under: | Phase | Net Worth of Entities | Current Deadline | Extended Deadline | | Phase III | Up to ₹ 200 crore | March 31, 2020 | September 30, 2020 | 3. These directions are issued under section 45W, read with section 45U, of the Reserve Bank of India Act, 1934. Yours faithfully (Dimple Bhandia)
General Manager-in-Charge | |