Foreign Exchange Management
(Acquisition and transfer of immovable property in India) Regulations,
2000
|
|
|
|
|
Notification No.FEMA 21
/2000-RB dated 3rd May 2000
|
|
|
|
|
RESERVE BANK OF INDIA
|
(EXCHANGE CONTROL DEPARTMENT)
|
CENTRAL OFFICE
|
MUMBAI 400 001
|
|
|
|
|
In exercise of the powers conferred by
clause (i) 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 of India makes the following regulations, namely: -
|
|
|
|
|
1.
|
Short title and commencement :-
|
|
|
|
|
|
i)
|
These Regulations may be called the Foreign
Exchange Management (Acquisition and transfer of immovable property
in India) Regulations, 2000.
|
|
|
|
|
|
ii)
|
They shall come into force on 1st
day of June 2000.
|
|
|
|
|
2.
|
Definitions :-
|
|
|
|
|
|
In these Regulations, unless the context
otherwise requires -
|
|
|
|
|
|
a)
|
'Act' means the Foreign Exchange Management
Act, 1999 (42 of 1999);
|
|
|
|
|
|
b)
|
'An authorised dealer' means a person authorised
as an authorised dealer under sub-section (1) of section 10 of the Act;
|
|
|
|
|
|
c)
|
'a person of Indian origin' means an individual
(not being a citizen of Pakistan or Bangladesh or Sri Lanka or Afghanistan
or China or Iran or Nepal or Bhutan), who
|
|
|
|
|
|
|
(i)
|
at any time, held Indian passport;
|
|
|
|
|
|
|
|
or
|
|
|
|
|
|
|
(ii)
|
who or either of whose father or whose
grandfather was a citizen of India by virtue of the Constitution of
India or the Citizenship Act, 1955 (57 of 1955);
|
|
|
|
|
|
d)
|
'repatriation outside India' means the
buying or drawing of foreign exchange from an authorised dealer in India
and remitting it outside India through normal banking channels or crediting
it to an account denominated in foreign currency or to an account in
Indian currency maintained with an authorised dealer from which it can
be converted in foreign currency;
|
|
|
|
|
|
e)
|
the words and expressions used but not
defined in these Regulations shall have the same meanings respectively
assigned to them in the Act.
|
|
|
|
|
3.
|
Acquisition and Transfer of Property in
India by an Indian Citizen resident outside India:-
|
|
|
|
|
|
A person resident outside India who is
a citizen of India may -
|
|
|
|
|
|
a)
|
acquire any immovable property in India
other than agricultural/plantation/farm house, and
|
|
|
|
|
|
b)
|
transfer any immovable property in India
to a person resident in India.
|
|
|
|
|
|
c)
|
transfer any immovable property other than
agricultural or plantation property or farm house to a person resident
outside India who is a citizen of India or to a person of Indian origin
resident outside India.
|
|
|
|
|
4.
|
Acquisition and Transfer of Property in
India by a Person of Indian origin
|
|
|
|
|
|
A person of Indian origin resident outside
India may -
|
|
|
|
|
|
(a)
|
acquire any immovable property other than
agricultural land/farm house/ plantation property in India by purchase,
from out of (i) funds received in India by way of inward remittance
from any place outside India or (ii) funds held in any non-resident
account maintained in accordance with the provisions of the Act and
the regulations made by the Reserve Bank under the Act;
|
|
|
|
|
|
(b)
|
acquire any immovable property in India
other than agricultural land / farm house / plantation property by way
of gift from a person resident in India or from a person resident outside
India who is a citizen of India or from a person of Indian origin resident
outside India;
|
|
|
|
|
|
(c)
|
acquire any immovable property in India
by way of inheritance from a person resident outside India who had acquired
such property in accordance with the provisions of the foreign exchange
law in force at the time of acquisition by him or the provisions of
these Regulations or from a person resident in India;
|
|
|
|
|
|
(d)
|
transfer any immovable property in India
other than agricultural land/farm house/plantation property, by way
of sale to a person resident in India;
|
|
|
|
|
|
(e)
|
transfer agricultural land/farm house/
plantation property in India, by way of gift or sale to a person resident
in India who is a citizen of India;
|
|
|
|
|
|
(f)
|
transfer residential or commercial property
in India by way of gift to a person resident in India or to a person
resident outside India who is a citizen of India or to a person of Indian
Origin resident outside India.
|
|
|
|
|
5.
|
Acquisition of Immovable Property for carrying
on a permitted activity:-
|
|
|
|
|
|
A person resident outside India who has
established in India in accordance with the Foreign Exchange Management
(Establishment in India of Branch or Office or other Place of Business)
Regulations, 2000, a branch, office or other place of business for carrying
on in India any activity, excluding a liaison office, may -
|
|
|
|
|
|
a)
|
acquire any immovable property in India,
which is necessary for or incidental to carrying on such activity;
|
|
|
|
|
|
|
Provided that
|
|
|
|
|
|
|
i)
|
all applicable laws, rules, regulations
or directions for the time being in force are duly complied with; and
|
|
|
|
|
|
|
ii)
|
the person files with the Reserve Bank
a declaration in the form IPI annexed to these regulations, not later
than ninety days from the date of such acquisition;
|
|
|
|
|
|
b)
|
transfer by way of mortgage to an authorised
dealer as a security for any borrowing, the immovable property acquired
in pursuance of clause (a).
|
|
|
|
|
6.
|
Repatriation of sale proceeds:-
|
|
|
|
|
|
(a)
|
A person referred to in sub-section (5)
of Section 6 of the Act, or his successor shall not, except with the
prior permission of the Reserve Bank, repatriate outside India the sale
proceeds of any immovable property referred to in that sub-section;
|
|
|
|
|
|
(b)
|
In the event of sale of immovable property
other than agricultural land/farm house /plantation property in India
by a person resident outside India who is a citizen of India or a person
of Indian origin, the authorised dealer may allow repatriation of the
sale proceeds outside India, provided the following conditions are satisfied,
namely:
|
|
|
|
|
|
|
(i)
|
the immovable property was acquired by
the seller in accordance with the provisions of the foreign exchange
law in force at the time of acquisition by him or the provisions of
these Regulations;
|
|
|
|
|
|
|
(ii)
|
the sale takes place after three years
from the date of acquisition of such immovable property or from the
date of payment of final instalment of consideration for its acquisition,
whichever is later; and ;
|
|
|
|
|
|
|
(iii)
|
the amount to be repatriated does not exceed
(a) the amount paid for acquisition of the immovable property in foreign
exchange received through normal banking channels or out of funds held
in Foreign Currency Non-Resident Account or (b) the foreign currency
equivalent ,as on the date of payment, of the amount paid where such
payment was made from the funds held in Non-Resident External account
for acquisition of the property;
|
|
|
|
|
|
|
(iv)
|
in the case of residential property,
the repatriation of sale proceeds is restricted to not more than two
such properties.
|
|
|
|
|
7.
|
Prohibition on acquisition or transfer
of immovable property in India by citizens of certain countries
|
|
|
|
|
|
No person being a citizen of Pakistan,
Bangladesh, Sri Lanka, Afghanistan, China, Iran, Nepal or Bhutan without
prior permission of the Reserve Bank shall acquire or transfer immovable
property in India, other than lease, not exceeding five years.
|
|
|
|
|
8.
|
Prohibition on transfer of immovable property
in India :-
|
|
|
|
|
|
Save as otherwise provided in the Act or
Regulations, no person resident outside India shall transfer any immovable
property in India:-
|
|
|
|
|
|
Provided that the Reserve Bank may, for
sufficient reasons, permit the transfer, subject to such conditions
as may be considered necessary.
|
|
|
|
|
( P.R. GOPALA RAO)
|
Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 08.05.2000 - G.S.R.No.407(E)
|
|