RBI/2004/154
A.P.(DIR Series) Circular No. 87
April 17, 2004
To
All Authorised Dealers in Foreign Exchange
Madam / Sir,
Trade Credits for Imports into India – Review and Simplification
As Authorised Dealers (ADs) are aware,
effective September 27, 2002, ADs have been permitted to approve Short-Term Credit
(STC) up to USD 20 million per import transaction for a period less than three
years (vide A.P.
(DIR Series) Circular No. 25 dated September 27, 2002). STC exceeding USD
20 million per import transaction requires prior approval of the Reserve Bank.
2. The present instructions have been reviewed in the light of experience gained and recent developments. Consequently, it is clarified that the extant guidelines covering such credits for imports of all items up to USD 20 million per import transaction with a maturity period up to one year remain unchanged. Credits up to USD 20 million per import transaction with a maturity period exceeding one year but less than three years would now be permitted only for import of capital goods. The reporting arrangements for such credits have been further simplified. The revised guidelines are set out below.
3. It is clarified that credit extended for
imports directly by the overseas supplier, bank and financial institution for
original maturity of less than three years is hereinafter referred to as ‘trade
credit’ for imports. Depending on the source of finance, such trade credit will
include suppliers’ credit or buyers’ credit. It may be noted that buyers’ credit
and suppliers’ credit for three years and above come under the category of External
Commercial Borrowings (ECB) which are governed by ECB guidelines issued vide
A. P. (DIR Series) Circular No. 60 dated January 31, 2004 and modified from
time to time.
4. It has been decided that ADs may henceforth
approve trade credits for imports into India up to USD 20 million per import
transaction for import of all items (permissible under the EXIM Policy) with
a maturity period (from the date of shipment) up to one year. For import of
capital goods, ADs may approve trade credits up to USD 20 million per import
transaction with a maturity period of more than one year and less than three
years. No roll-over/extension will be permitted by the AD beyond the permissible
period.
5. As hitherto, ADs shall not approve trade credit exceeding USD 20 million per import transaction.
6. The all-in-cost ceilings will continue as under:
Maturity period | All-in-cost ceilings over 6 months LIBOR* |
Up to one year | 50 basis points |
More than one year but less than three years | 125 basis points |
* for the respective currency of credit or applicable benchmark.
The all-in-cost ceilings include arranger fee, upfront fee, management fee, handling / processing charges, out of pocket and legal expenses, if any. The all-in-cost ceilings will be reviewed from time to time.
7. As hitherto, ADs shall not issue guarantee, letter of undertaking or letter of comfort in favour of overseas lender on behalf of their importer constituent for trade credit without prior approval of the Reserve Bank.
8. As regards reporting arrangements,
ADs are required to furnish details of approvals, drawal, utilisation, and repayment
of trade credit granted by all its branches, in a consolidated statement, during
the month, in form TC (format in Annex) from April 2004
onwards to the Director, Division of International Finance, Department of Economic
Analysis and Policy, Reserve Bank of India, Central Office Building, 8th
floor, Fort, Mumbai – 400 001 (and in MS-Excel file)
so as to reach not later than 10th of the following month. Each
trade credit may be given a unique identification number by the AD.
9. Necessary amendments to the Foreign Exchange Management (Borrowing or Lending in Foreign Exchange) Regulations, 2000 dated May 3, 2000 are being issued separately.
10. These amendments to trade credit policy will come into force immediately. These instructions supersede earlier instructions on trade credit issued by the Reserve Bank and will be subject to review from time to time.
11. Authorised Dealers may bring the contents of this Circular to the notice of their constituents concerned.
12. 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,
Grace Koshi
Chief General Manager
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Form – TC
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Annex to A.P. (DIR Series)
Circular No. 87 dated April 17, 2004
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Part I : Approvals of Trade Credit granted
by all branches during the (Month / Year)…………
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Name of the AD :
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Contact Person:
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Address :
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Tel :
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Fax :
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Sr. No
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Date of Approval
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Loan Identification No.
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Category of Borrower
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Name of Lender*
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Country of Lender*
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Currency
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Amount
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Equiv. Amt.inUSD
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Rate of Interest
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Other chages in USD
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Total
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| Form – TC | | Annex to A.P. (DIR Series) Circular No. 87 dated April 17, 2004 |
| Part I : Approvals of Trade Credit granted by all branches during the (Month / Year)………… |
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| e-mail: | | | | | |
| | Period of credit | Type of Crdit** | Item of Import / proposed Import |
| All-in-cost | No. of Days/Mon./Yr | Unit of time period | SC / BC | STC / LTC | Description | Category*** |
| 12 | 13 | 14 | 15 | 16 | 17 | 18 |
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I. Supplier's Credit (SC)
II. Buyer's Credit (BC)
III. Short-term Trade Credit (STC) (maturity period up to one year)
IV. Long-term Trade Credit (LTC) (maturity period more than one year & less than three years)
V. Total Trade Credit (TC) (I+II)
*: or Supplier
**: Please type respective code such as SC or BC; STC or LTC.
***: Petroleum Oil Lubricants (POL), Capital Goods (CG), Others (OT)
Note 1: The format of the loan identification number is : TC/(Name of the Bank/branch)/(Identification No.)
Note 2: Information in column nos. 8 to 13 should be numeric only. No alphabets should be entered in those columns.
Note 3:Date format in col. No 2 is YYYY/MM/DD. For example, December 31, 2003 should be entered as 2003/12/31
Note 4:Data on rate of interest (col. No 10) & all-in-cost(col no 12) should be entered as follows: 3 per cent per annum is to be typed as '3.00' without any % sign.
Note 5:In the Col. No 13, no.of days/month/year under period of credit may be entered as follows: '90' for 90 days.
Note 6:In the case of unit of time period(Col. No 14), only unit of time period such as days(DD), months(MM), year(YY) to be entered.
Note 7: Codes for Category of Borrower (in Col. 4) may be entered as follows: PUB: Public Sector, BKG: Banking, PVT:Private
Form – TC
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Part II : Disbursement, Utilisation and Debt Servicing
of Trade Credit during (month) / (year)
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Repayments (USD)
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Date of
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Sr.No.
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Loan Identification No.
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Amount Approved (USD)
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Disbursement (USD)
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Utilisation (USD)
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Principal
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Interest
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Other charges
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Total (6+7+8)
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Outstanding (4-6)
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Shipment
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Final Repayment
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Note 1: Information in column nos.1, 3 to 10 should be numeric only. No alphabets should be entered in those columns.
Note 2: Date format in col. No 11, 12 is YYYY/MM/DD. For example, December 31, 2003 should be entered as 2003/12/31
Certificate by the Authorised Dealer
- All trade credits for imports approved by all our branches during the month------------------ have been included in this statement.
- Related import documents (including EC copy of Bill of Entry) towards utilisation of such trade credits have been verified and found in order.
- The drawal, utilisation and repayment of all trade credits approved by our branches have been scrutinised and it is cerified that such drawal, utilisation and repayments of trade credits
Place:-----------------------
Date: ------------------------
Signature of Authorised Dealer
[ Stamp]