RBI/2004/128 A.P.(DIR Series) Circular No. 82
April 1, 2004
To
All Authorised Dealers in Foreign Exchange
Madam / Sirs,
External Commercial Borrowings
(ECB) – Clarifications
The External Commercial Borrowings
(ECB) guidelines were revised vide A.P.
(DIR Series) Circular No.60 dated January 31, 2004. The Reserve Bank has
been receiving a number of queries relating to various aspects of the ECB guidelines.
Our clarifications on these issues are set out below :
2. End-use - Prior to February
1, 2004, eligible borrowers were permitted to raise ECB under the Automatic
Route equivalent to USD 50 million per financial year for general corporate
purpose. Under the revised ECB guidelines, however, end-uses of ECB
for working capital, general corporate purpose and repayment of existing Rupee
loans are not permitted.
3. Amount of ECB under the Automatic Route
- It is clarified that the maximum amount of ECB which can be raised by
an eligible borrower under the Automatic Route is USD 500 million or equivalent
during a financial year.
4. Submission of ECB - 2 Return -
Borrowers availing ECB since February 1, 2004 are required to submit ECB -2
Return on a monthly basis certified by the designated Authorised Dealer (AD)
so as to reach the Director, Balance of Payments Statistics Division, Department
of Statistical Analysis and Computer Services (DESACS), Reserve Bank of India,
Bandra-Kurla Complex, Bandra (East), Mumbai – 400 051 within seven working days
from the close of month to which it relates. It is clarified that all existing
borrowers are also required to submit ECB -2 Return on a monthly basis from
January 2004 onwards as mentioned above.
5. Compliance with ECB Guidelines -
The primary responsibility to ensure that ECB raised/utilised are in conformity
with the Reserve Bank instructions is that of the concerned borrower and any
contravention of the ECB guidelines will be viewed seriously and may invite
penal action. The designated AD is also required to ensure that raising/utilisation
of ECB is in compliance with ECB guidelines at the time of certification.
6. ECB under erstwhile USD 5 Million Scheme -
At present, borrowers, who had availed ECB under erstwhile USD 5 Million
Scheme with specific approval of Reserve Bank, approach the Reserve Bank for
elongation of repayment period. It has been decided to delegate general permission
to the designated AD to approve such elongation provided there is a consent
letter from the overseas lender for such reschedulement without any additional
cost. Such approval with existing and revised repayment schedule along with
the Loan Key/Loan Registration Number should be initially communicated to the
Chief General Manager, Foreign Exchange Department, Reserve Bank of India, Central
Office, ECB Division, Mumbai within seven days of approval and subsequently
in ECB - 2.
7. Authorised Dealers may bring the contents
of this Circular to the notice of their constituents concerned.
8. The directions contained in this circular
have been issued under Section 10 (4) and Section 11 (1) of the Foreign Exchange
Management Act, 1999 (42 of 1999).
Yours faithfully,
F R Joseph
Chief General Manager
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