RESERVE BANK OF INDIA
FOREIGN EXCHANGE DEPARTMENT
CENTRAL OFFICE
MUMBAI – 400 001
January 31, 2004
RBI/2004/36
A.P.(DIR Series) Circular No.62
To
All Authorised Dealers in Foreign
Exchange
Madam / Sirs,
Liberalised remittances facilities
to NRIs/PIO and Foreign Nationals
- Amendments to FEMA Regulations
Attention of Authorised Dealers
is invited to paragraph 4 of A.P.(DIR
Series) Circular No.67 dated January 13, 2003,
permitting them to allow remittances upto USD 1 million, per calendar year,
out of balances held by NRIs/PIO/Foreign Nationals (including retired employees
or non-resident widows of Indian citizens) in NRO accounts/sale proceeds of
assets, on production of the following documents :
- an undertaking
- a certificate by the person making remittance
as stipulated in A.P.(DIR
Series) Circular No.27 dated September 28, 2002 read with A.P.(DIR
Series) Circular No.56 dated November 26, 2002.
2. The relevant amendments
to the Foreign Exchange Management (Remittance of Assets) Regulations, 2000
notified vide Notification No.FEMA.13/2000-RB dated May 3, 2000 have since
been issued vide Notification No.FEMA.97/2003-RB dated July 8,
2003, a copy of which is enclosed.
3. Clarifications on various
aspects of the facility - eligibility criteria, purpose and the ceiling for
repatriation, etc. are furnished in the Annexure.
4. Authorised Dealers may
bring the contents of this circular to the notice of their constituents concerned.
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).
Yours faithfully,
Grace Koshie
Chief General Manager
Encl.: As above
Annexure
[A.P.(DIR Series Circular) No.62
dated January 31, 2004]
Facilities for remittance of assets held in
India by Non-Residents
(A) Who is eligible?
The repatriation facility is
available to the following category of persons:
(I) Foreign national [other
than a citizen of Nepal or Bhutan or a Person of Indian Origin (PIO)] who:
- has retired from an employment in India or
- has inherited the assets from a person who
was a resident in India or
- A widow resident outside India and has inherited
assets of her deceased husband who was an Indian Citizen, resident in India.
(II)NRI/PIO who acquired
the assets in question, out of rupee resources when he was in India or
by way of legacy/inheritance from a person who was a resident in India.
(B) Funds/assets eligible
for repatriation
(a) sale proceeds of immovable
property,
(b) assets acquired by way of
Inheritance/legacy
(c) a deposit with a bank or
a firm or a company,
(d) provident fund balance or
superannuation benefits,
(e) amount of claim or maturity
proceeds of insurance policy,
(f) sale proceeds of shares,
securities,
(g) any other asset held in India,
in accordance with the provisions of the Act or Rules or Regulations made
thereunder (as defined at Regulation 2(v) of Notification No.FEMA 13/2000-RB
dated May 3, 2000).
(C). Purpose of
remittance
The liberalised remittance facility
is available for any bonafide purpose.
(D). General conditions to
be satisfied for repatriation of assets.
- Documentary evidence in support of the acquisition
of the funds/assets proposed to be remitted.
- Undertaking and Certification relating to
tax compliance.
(E). Specific conditions
relating to repatriation of sale proceeds of immovable property.
(i) Repatriation of sale proceeds
of immovable property, acquired out of Rupee funds is available subject to
the condition that the property should have been held for a minimum period
of 10 years. If such a property acquired out of Rupee funds is sold after
being held for less than 10 years, remittance can be made, if the sale
proceeds have been held by the NRI / PIO for the balance period in NRO Account
(Savings/ Term Deposits) or in any other eligible security, provided such
investment is traced to the sale proceeds of the immovable property.
(ii) There is no lock-in-period
in respect of immovable property acquired by way of-
(a) Inheritance/legacy.
(b) Foreign currency funds (through
inward remittance or by debit to FCNR/NRE accounts.
(F). Remittance Procedure
(i)In case, the remittance is
to be made in more than one instalment, the remittances of all instalments
should be remitted through the same authorised dealer.
(ii) It is also clarified that
the remittance facility is available even if the NRI/PIO/Foreign National
is not maintaining any NRO account. However, the remittance should be routed
through banking channel only, subject to tax compliance.
RESERVE BANK OF INDIA
EXCHANGE CONTROL DEPARTMENT
CENTRAL OFFICE
MUMBAI- 400 001.
Notification No. FEMA. 97 /2003-RB
dated July 8, 2003
Foreign Exchange Management (Remittance
of Assets) (Second Amendment) Regulations, 2003
In exercise of the powers conferred
by Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and
in partial modification of Notification No. FEMA.13/2000-RB dated 3rd
May 2000 and Notification No. FEMA 62/2002-RB dated 13th May 2002,
the Reserve Bank of India makes the following amendments in the Foreign Exchange
Management (Remittance of Assets) Regulations, 2000, namely :-
Short title and commencement :-
- (i) These Regulations may be called the "Foreign
Exchange Management (Remittance of Assets) (Second Amendment) Regulations,
2003".
(ii) They shall come into force
from the date of their publication in the Official Gazette.
Amendment of the Regulations :-
- In the Foreign Exchange Management (Remittance
of Assets) Regulations, 2000, in Regulation 4,
- (i) in sub-regulation (2), for the words and
figures,
"US$ 1,00,000 (US Dollar
One lakh only)" shall be substituted with the words and figures, "US$
1,000,000 (US Dollar One million only)",
- for clause (a), the following clause shall
be substituted, namely:-
"(a) documentary evidence
in support of acquisition, inheritance or legacy of assets by the remitter
and"
- for sub-regulation (3) the following sub-regulation
shall be substituted, namely:-
"(3) A Non-resident Indian
(NRI)/Person of Indian Origin (PIO), may remit an amount, not exceeding US$
1,000,000 (US Dollar One million only)
per calendar year, out of the
balances held in NRO accounts/sale proceeds of assets/the assets in India
acquired by him by way of inheritance/legacy, on production of the documents
detailed in sub-regulation (2)(a) and (b);
Provided that in respect of remittance
of sale proceeds of immovable property, the property/sale proceeds were held/retained
as deposits cumulatively for a minimum period of 10 years;
Provided further that where the
remittance is made in more than one instalment, the remittance of all instalments
shall be made through the same authorised dealer."
3. In Regulation 6, in sub-regulation
(1), for clause (i) the following clause shall be substituted, namely: -
"(i) Remittance exceeding
US$ 1,000,000 (US Dollar One million only) per calendar year –
- on account of legacy, bequest or inheritance
to a citizen of foreign state, permanently resident outside India and
- by a Non-Resident Indian (NRI)/Person of Indian
Origin (PIO), out of the balances held in NRO accounts/sale proceeds of
assets/the assets in India acquired by way of inheritance/legacy."
Sd/-
(Usha Thorat)
Executive Director
GSR 630(E) dated July 8, 2003