RBI/2026-27/184
DOR.STR.REC.157/21-04-048/2026-27 July 15, 2026 Reserve Bank of India (All India Financial Institutions – Credit Facilities) Second Amendment Directions, 2026 Please refer to Reserve Bank of India (All India Financial Institutions – Credit Facilities) Directions, 2025 (hereinafter referred to as 'the Directions'). 2. In exercise of the powers conferred by the section 45L of the Reserve Bank of India Act, 1934 and all other laws enabling the Reserve Bank of India (hereinafter called the Reserve Bank) in this regard, the Reserve Bank being satisfied that it is necessary and expedient in the public interest so to do, hereby issues the Amendment Directions hereinafter specified. 3. These Amendment Directions modify the Directions as under: (i) In paragraph 39, an Explanation shall be added as under: Explanation: Where it is possible for a project to be operationalised as multiple independent viable units, a AIFI may at its discretion finance such independent units as separate projects with their own financial closure, provided each unit is appraised ex-ante for standalone viability. (ii) In paragraph 41, an Explanation shall be added as under: Explanation: For the purpose of this paragraph, for projects in electricity generation where the project scope involves both generation and transmission (evacuation infrastructure), the right of way requirement for transmission may be determined as per sub-paragraph (3). 4. The above amendment would come into force with immediate effect. (Vaibhav Chaturvedi)
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