Annex III
ECB - 2
Reporting of actual transactions of External Commercial Borrowings (ECB)
under Foreign Exchange Management Act, 1999
(for all categories and any amount of loan)
Return for the Month of .
- This return should be filled in for all categories of ECB. It should be submitted within 7 working days from the close of the month through the designated Authorised Dealer to the Director, Department of Statistical Analysis and Computer Services (DESACS), Balance of Payments Statistics Division, Reserve Bank of India, C-8/9, Bandra-Kurla Complex, Bandra (East), Mumbai-400 051. If there is no transaction during a particular period, a Nil return should be submitted.
- Please do not leave any column blank. Furnish complete particulars against each item. Where any particular item is not applicable write "N.A." against it.
- All dates should be in format YYYY/MM/DD, such as 2004/01/21 for January 21, 2004.
4. Borrowers obtaining sub-loans through DFIs/Banks/NBFCs etc. should not complete this form as the concerned financial institution would directly submit ECB-2.
5. Before forwarding the return to Reserve Bank (DESACS), the Company Secretary / Chartered Accountant must scrutinise related original documents and ensure that the return is complete and in order as per ECB guidelines issued by Government/RBI.
6. The unique Loan Identification Number (LIN)/RBI Registration Number (in case of loan approved prior to February 01, 2004) must be specified as allotted by RBI. Similarly, the Loan Registration Number (since February 01, 2004) has to be specified.
7. If space is not sufficient for giving full information against any item, a separate sheet may be attached to the return and serially numbered as Annex.
8. For Purpose of utilization of drawdowns, following codes may be used.
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BOX 1: Purpose of Utilisation Code |
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No. |
Code |
Description |
No. |
Code |
Description |
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1 |
IC |
Import of capital goods |
10 |
ME |
Modernisation /Expansion of existing units |
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2 |
IN |
Import of non-capital goods |
11 |
PW |
Power |
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3 |
RL |
Local sourcing of capital goods
(Rupee expenditure) |
12 |
TL |
Telecommunication |
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4 |
RC |
Working capital
(Rupee expenditure) |
13 |
RW |
Railways |
|
5 |
SL |
On-lending or sub-lending |
14 |
RD |
Roads |
|
6 |
RP |
Repayment of earlier ECB |
15 |
PT |
Ports |
|
7 |
IP |
Interest payments |
16 |
IP |
Industrial parks |
|
8 |
HA |
Amount held abroad |
17 |
UI |
Urban infrastructure |
|
9 |
NP |
New project |
18 |
OT |
Others (Pl. specify) |
9. For source of funds for remittances, following codes are to be used.
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BOX 2: Source of Funds for remittance |
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No. |
Code |
Description |
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1 |
A |
Remittance from India |
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2 |
B |
Account held abroad |
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3 |
C |
Exports proceeds held abroad |
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4 |
D |
Conversion of equity capital |
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5 |
E |
Others (Specify) |
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FOR RBI (DESACS) Use only |
Loan_key |
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CS-DRMS Team |
Received on |
Action Taken on |
Loan Classification |
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Part A: Loan Identification Particulars
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Loan Registration Number (LRN) |
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Loan Amount |
Borrower Particulars |
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Currency |
Amount |
Name and address of the Borrower (Block Letters)
Contact Person's Name:
Designation:
Phone No. :
Fax no. :
E-mail ID :
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As per Agreement |
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Revised |
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Part B: Actual Transaction Details
1. Draw-down during the month :
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Tranche No. |
Date (YYYY/MM/DD)
(Please see note below) |
Currency |
Amount |
Amount of loan committed but not yet drawn at the end of the month (in loan currency) |
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Currency |
Amount |
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Note: 1. In the case of import of goods or services, date of import may be furnished against date of draw-down.
2.In the case of financial lease date of acquisition of the goods is to be mentioned as date of draw-down.
3. In the case of securitised instruments, date of issue may be shown as date of draw-down
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2. Schedule of balance amount of loan to be drawn in future:
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Tranche No |
Expected
Date (YYYY/MM/DD)
of drawdown |
Currency |
Amount |
If more than one equal installment |
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Total number
of drawals |
No. of drawals in a calendar year |
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3. Details of utilisation of draw-downs during the month:
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Tranche No. |
Date (YYYY/MM/DD) |
Purpose codes
(See BOX 1 ) |
Country |
Currency |
Amount |
Fresh Disbursement/
From A/c held abroad |
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4. Amount parked abroad outstanding as on beginning of the month _____:
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Date (YYYY/MM/DD) |
Name of bank and branch |
Account No. |
Currency |
Amount |
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5. Utilisation of amount parked abroad.
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Date (YYYY/MM/DD) |
Name of bank and branch |
Account No. |
Currency |
Amount |
Purpose |
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6. Debt Servicing during the month -
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Tranche No. |
Purpose |
Date of Remittance |
Currency |
Amount |
Source of remittance
(See Box 2) |
Prepayment
of Principal
(Y/N) * |
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Principal |
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Interest @ rate |
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Others (Specify) |
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* In case of prepayment please provide details: Automatic Route / Approval No. Date: Amount:
7. Derivative transactions (Interest rate, Currency swap) during the month (if any) -
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Type of Swap |
Swap Dealer |
Counter party |
Implementation Date |
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Name |
Country |
Name |
Country |
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Interest Rate swap |
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Currency swap |
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Others (specify) |
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Tranche No. |
New Currency |
Interest Rate on the
New Currency |
New Interest Rate
on the Loan Currency |
Maturity Date
of the swap deal |
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8. Revised Principal Repayment Schedule (if revised / entered into Interest rate swap)
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Date (YYYY/MM/DD)
(First repayment date) |
Currency |
Amount in Foreign Currency in each transactions |
If more than one equal installments |
Annuity
Rate
(if annuity payment) |
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Total Number of installments |
No. of payments in a calendar year
(1, 2, 3, 4, 6, 12) |
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9. Amount of outstanding loan at the end of the month :
(For RBI Use)
We hereby certify that the particulars given above are true and correct to the best of our knowledge and belief. No material information has been withheld and / or misrepresented.
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Place : ___________
Date : ___________ |
Stamp |
___________________________________
(Signature of Authorised Official)
Name : ______________________________
Designation : _________________________ |
(For Borrower’s use)
Certificate from Company Secretary / Chartered Accountant
We hereby certify that the ECB availed in terms of approval
granted by Government or RBI or under approval route / automatic route is
duly accounted in the books of accounts. Further, ECB proceeds have been
utilised by the borrower for the purpose of ______________________________________________.
We have verified all the related documents and records connected with the
utilisation of ECB proceeds and found these to be in order and in accordance
with the terms and conditions of the loan agreement and with the approval
granted by GoI(MoF) or RBI or under approval route / automatic route and
is in conformity with the ECB Guidelines issued by the Government.
Authorised Signatory
Name & Address
Place : Registration No.
Date : [Stamp]
___________________________________________________________________________________________________
Certificate by an Authorised Dealer
We hereby certify that the information
furnished above with regard to debt servicing, outstandings and repayment
schedule is true and correct as per our record.
__________________________________
[Stamp]
Signature of Authorised Dealer
Place : ______________
Name
:________________________________________
Date : ______________
Designation
: ________________________________________
Name
& Address of
Authorised
Dealer
Uniform
Code No. ________________________________________
_______________________________________________________________________________________________
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