RBI/2004/219A.P.(DIR
Series) Circular No. 93 May 25, 2004 To All
Authorised Dealers in Foreign Exchange Madam/Sirs, Foreign
Exchange Management (Borrowing and Lending in Rupees) Regulations, 2000 - Housing
Loan in Rupees to NRIs/PIO Attention
of Authorised Dealers is invited to the Foreign Exchange Management (Borrowing
and Lending in Rupees) Regulations, 2000 notified vide Notification No. FEMA 4/2000-RB
dated May 3, 2000. In terms of Regulation 8 of the Notification ibid, an authorised
dealer or a housing finance institution in India approved by the National Housing
Bank is allowed to provide housing loan to a non-resident Indian or a person of
Indian origin resident outside India, for acquisition of a residential accommodation
in India. The instalment of such loans, interest and other charges, if any, are
required to be paid by the borrower either by way of inward remittance through
normal banking channel or by debit to his NRE/FCNR (B)/NRO/NRNR/NRSR account or
out of rental income derived from renting out the property acquired by utilisation
of the loan. 2. As
a further measure of liberalisation, it has been decided to allow the close relatives
(as defined under Section 6 of the Companies Act, 1956) of the borrower in India
to repay the instalment of such loans, interest and other charges, if any, through
their bank account directly to the borrower's loan account with the authorised
dealer/housing finance institution. 3. Necessary
amendments to the Foreign Exchange Management (Borrowing and Lending in Rupees)
Regulations, 2000, are being issued separately. 4. Authorised Dealers
may bring the contents of this circular to the notice of their constituents/customers
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
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