Annex I
Form ECB
Application for raising
External Commercial Borrowings (ECB)
under Approval Route
Instructions
The complete application should be submitted by the applicant through the designated authorised dealer to the Chief General Manager-In-Charge, Foreign Exchange Department, Central Office, ECB Division, Reserve Bank of India, Mumbai 400 001.
Documentation:
Following documents, (as relevant) certified by authorised dealer, should be forwarded with the application:
(i) A copy of offer letter from the overseas lender/supplier furnishing complete details of the
terms and conditions of proposed ECB.
(ii) A copy of the import contract, proforma/commercial invoice/bill of lading.
______________________________________________________________________________
PART-A- GENERAL INFORMATION ABOUT THE BORROWER
1. Name of the applicant
(BLOCK LETTERS)
Address
______________________________________________________________________________
2. Status of the applicant
i) Private Sector
ii) Public Sector
______________________________________________________________________________
PART-B-INFORMATION ABOUT THE PROPOSED ECB
______________________________________________________________________________
Currency Amount US$ equivalent
1. Details of the ECB
(a) Purpose of the ECB
(b) Nature of ECB [Please put (x) in the appropriate box]
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(i) |
Suppliers’ Credit |
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(ii) |
Buyers’ Credit |
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(iii) |
Syndicated Loan |
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(iv) |
Export Credit |
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(v) |
Loan from foreign collaborator/equity holder (with details of amount, percentage equity holding in the paid-up equity capital of the borrower company) |
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(vi) |
Floating Rate Notes |
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(vii) |
Fixed Rate Bonds |
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(viii) |
Line of Credit |
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(ix) |
Commercial Bank Loan |
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(x) |
Others (please specify) |
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(c) Terms and conditions of the ECB
(i) Rate of interest :
(ii) Up-front fee :
(iii) Management fee :
(iv) Other charges, if any (Please specify) :
(v) All-in-cost :
(vi) Commitment fee :
(vii) Rate of penal interest :
(viii) Period of ECB :
(ix) Details of call/put option, if any. :
(x) Grace / moratorium period :
(xi) Repayment terms (half yearly/annually/bullet) :
(xii) Average maturity :
______________________________________________________________________________
2. Details of the lender
Name and address of the lender/supplier
______________________________________________________________________________
3. Nature of security to be provided, if any.
______________________________________________________________________________
PART C – INFORMATION ABOUT DRAW DOWN AND REPAYMENTS
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Proposed Schedule |
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Draw-down |
Repayment of Principal |
Interest Payment |
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Year |
Amount |
Month |
Year |
Amount |
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Year |
Amount |
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PART D – ADDITIONAL INFORMATION
1. Information about the project
i) Name & location of the project :
ii) Total cost of the project : Rs. USD
iii) Total ECB as a % of project cost :
iv) Nature of the project :
v) Whether Appraised by
financial institution/bank :
vi) Infrastructure Sector :
a) Power
b) Telecommunication
c) Railways
d) Roads including bridges
e) Ports
f) Industrial parks
g) Urban infrastructure - Water supply, Sanitation and sewerage.
vii) Whether requires clearance from any :
statutory authority ? If yes, furnish
the name of authority, clearance no.
and date.
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2. ECB already availed -(not applicable for the first time borrower) |
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Year |
Registration No. |
Currency |
Loan Amount |
Amount disbursed |
Amount outstanding* |
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2003-04 |
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2002-03 |
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2001-02 |
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* net of repayments, if any, on the date of application.
PART E – CERTIFICATIONS
1. By the applicant
We hereby certify that -
(i) the particulars given above are true and correct to the best of our knowledge and belief.
(ii) the ECB to be raised will be utilised for permitted purposes
________________________________________
(Signature of Authorised Official of the applicant)
Place_______________
Name:_________________________________
Date________________ Stamp
Designation_____________________________
Phone No. ______________________________
Fax ________________________________
E-mail _________________________________
______________________________________________________________________________
2. By the authorised dealer –
We hereby certify that –
(i) the applicant is our customer.
(ii) we have scrutinised the application and the original letter of offer from the lender/supplier and documents relating to proposed borrowing and found the same to be in order.
________________________________
(Signature of Authorised Official)
Place ________________ Name _________________________________
Date_________________ Stamp Name of the Bank/branch__________________
A.D.Code______________________________
______________________________________________________________________________