Foreign Exchange Management
(Export and import of currency) Regulations, 2000
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Notification No.FEMA 6 /RB-2000
dated 3rd May 2000
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RESERVE BANK OF INDIA
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(EXCHANGE CONTROL DEPARTMENT)
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CENTRAL OFFICE
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MUMBAI 400 001
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In exercise of the powers conferred by
clause (g) of sub-section (3) of Section 6, subsection (2) of Section
47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve
Bank makes the following regulations for export from and import into,
India of currency or currency notes, namely :-
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1.
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Short title & commencement :-
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i)
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These regulations may be called as Foreign
Exchange Management (Export and Import of Currency) Regulations, 2000.
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ii)
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They shall come into effect on 1st day
of June, 2000.
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2.
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Definitions :-
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In these regulations, unless the context
requires otherwise, -
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i)
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'Act' means Foreign Exchange Management
Act,1999 (42 of 1999) ;
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ii)
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the words and expressions used and not
defined in these regulations but defined in the Act have meanings respectively
assigned to them in the Act.
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3.
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Export and Import of Indian currency and
currency notes :-
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(1)
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Save as otherwise provided in these regulations,
any person resident in India,
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a)
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may take outside India (other than to Nepal
and Bhutan) currency notes of Government of India and Reserve Bank of
India notes upto an amount not exceeding Rs.5,000/- per person;
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b)
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may take or send outside India (other than
to Nepal and Bhutan) commemorative coins not exceeding two coins each.
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Explanation :
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'Commemorative Coin' includes coin issued
by Government of India Mint to commemorate any specific occasion or
event and expressed in Indian currency.
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c)
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who had gone out of India on a temporary
visit, may bring into India at the time of his return from any place
outside India (other than from Nepal and Bhutan), currency notes of
Government of India and Reserve Bank of India notes upto an amount not
exceeding Rs.5,000/- per person.
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4.
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Prohibition on Export of Indian coins :-
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No person shall take or send out of India
the Indian coins which are covered by the Antique and Art Treasure Act,
1972.
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5.
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Prohibition on export and import of foreign
currency :-
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Except as otherwise provided in these regulations,
no person shall, without the general or special permission of the Reserve
Bank, export or send out of India, or import or bring into India, any
foreign currency.
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6.
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Import of foreign exchange into India :-
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A person may -
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a)
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send into India without limit foreign exchange
in any form other than currency notes, bank notes and travellers cheques
;
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b)
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bring into India from any place outside
India without limit foreign exchange (other than unissued notes),
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provided that bringing of foreign exchange
into India under clause (b) shall be subject to the condition that such
person makes, on arrival in India, a declaration to the Custom authorities
in Currency Declaration Form (CDF) annexed to these Regulations;
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provided further that it shall not be necessary
to make such declaration where the aggregate value of the foreign exchange
in the form of currency notes, bank notes or traveller's cheques brought
in by such person at any one time does not exceed US$10,000 ( US Dollars
ten thousands) or its equivalent and/or the aggregate value of foreign
currency notes brought in by such person at any one time does not exceed
US$ 5,000 ( US Dollars five thousands) or its equivalent.
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7.
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Export of foreign exchange and currency
notes :-
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(1)
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An authorised person may send out of India
foreign currency acquired in normal course of business,
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(2)
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any person may take or send out of India,
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(i)
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Cheques drawn on foreign currency account
maintained in accordance with Foreign Exchange Management (Foreign Currency
Accounts by a person resident in India) Regulations, 2000;
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(ii)
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foreign exchange obtained by him by drawal
from an authorised person in accordance with the provisions of the Act
or the rules or regulations or directions made or issued thereunder
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(iii)
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currency in the safes of vessels or aircrafts
which has been brought into India or which has been taken on board a
vessel or aircraft with the permission of the Reserve Bank ;
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(3)
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any person may take out of India, -
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(i)
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foreign exchange possessed by him in accordance
with the Foreign Exchange Management (Possession and Retention of Foreign
Currency) Regulations, 2000 ;
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(ii)
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unspent foreign exchange brought back by
him to India while returning from travel abroad and retained in accordance
with the Foreign Exchange Management (Possession and Retention of Foreign
Currency) Regulations, 2000 ;
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(4)
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any person resident outside India may take
out of India unspent foreign exchange not exceeding the amount brought
in by him and declared in accordance with the proviso to clause (b)
of Regulation 6, on his arrival in India.
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8.
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Export and import of currency to or from
Nepal and Bhutan :-
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Notwithstanding anything contained in these
regulations, a person may –
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i)
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take or send out of India to Nepal or Bhutan,
currency notes of Government of India and Reserve Bank of India notes
(other than notes of denominations of above Rs.100 in either case) ;
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ii)
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bring into India from Nepal or Bhutan,
currency notes of Government of India and Reserve Bank of India notes
(other than notes of denominations of above Rs.100 in either case) ;
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iii)
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take out of India to Nepal or Bhutan, or
bring into India from Nepal or Bhutan, currency notes being the currency
of Nepal or Bhutan.
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( P.R. GOPALA RAO )
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Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 05.05.2000 - G.S.R.No.389(E) |
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