RBI/2004-05/369 RPCD..NO.RRB..BC.81/03.05.33(E)/2004-05
February 18, 2005 The Chairmen of all Regional Rural
Banks Dear Sir, 'Know Your Customer' (KYC) Guidelines
– Anti Money Laundering Standards Please
refer to NABARD's circulars NB.DOS.HO.POL.333/J.1-2002/03 (Circular No.106/DOS.15/2003)
dated April 30, 2003 and No.NB.DoS.HO.POL.2069/J.1/2004-05 (Circular No.230/DoS.39/2004-05)
dated August 28, 2004 on the guidelines on 'Know Your Customer' norms. Regional
Rural Banks (RRBs) were advised to follow certain customer identification procedure
for opening of accounts and monitoring transactions of a suspicious nature for
the purpose of reporting it to appropriate authority. These ‘Know Your Customer’
guidelines have been revisited in the context of the Recommendations made by the
Financial Action Task Force (FATF) on Anti Money Laundering (AML) standards and
on Combating Financing of Terrorism (CFT). These standards have become the international
benchmark for framing Anti Money Laundering and combating financing of terrorism
policies by the regulatory authorities. Compliance with these standards both by
the banks/financial institutions and the country have become necessary for international
financial relationships. Detailed guidelines based on the Recommendations of the
Financial Action Task Force and the paper issued on Customer Due Diligence (CDD)
for banks by the Basel Committee on Banking Supervision, with indicative suggestions
wherever considered necessary are enclosed. RRBs are advised to ensure that a
proper policy framework on ‘Know Your Customer’ and Anti-Money Laundering measures
is formulated and put in place with the approval of the Board within three months
of the date of this circular. It may also be ensured that banks are fully compliant
with the provisions of this circular before December 31, 2005. 2..
While preparing operational guidelines, RRBs should ensure to treat the information
collected from the customer for the purpose of opening of account as confidential
and not divulge any details thereof for cross selling or any other purposes. RRBs
may, therefore, ensure that information sought from the customer is relevant to
the perceived risk, is not intrusive, and is in conformity with the guidelines
issued in this regard. Any other information from the customer should be sought
separately with his /her consent and after opening the account. 3.
RRBs should continue to ensure that any remittance of funds by way of demand draft,
mail/ telegraphic transfer or any other mode and issue of travelers’ cheques for
value of Rupees fifty thousand and above is effected by debit to the customer’s
account or against cheques and not against cash payment. 4.
RRBs should ensure that the provisions of Foreign Contribution and Regulation
Act, 1976 wherever applicable are adhered to strictly. 5.
These guidelines are issued under Section 35A of the Banking Regulation Act, 1949
and any contravention of or non-compliance with the same may attract penalties
under the relevant provisions of the Act. 6. Once the policy
framework is ready and implemented by a bank, the instructions issued vide this
circular will supersede all instructions issued on ‘Know Your Customer’ and Anti-Money
Laundering measures till date. Yours
faithfully, ( G.
Srinivasan) Chief General Manager Guidelines
on ‘Know Your Customer’ norms and Anti-Money Laundering Measures
'Know Your Customer' Standards 1. The objective
of KYC guidelines is to prevent banks from being used, intentionally or unintentionally,
by criminal elements for money laundering activities. KYC procedures also enable
banks to know/understand their customers and their financial dealings better which
in turn help them manage their risks prudently. Banks should frame their KYC policies
incorporating the following four key elements:
- Customer Acceptance Policy;
- Customer Identification
Procedures;
- Monitoring of Transactions; and
- Risk management.
For the purpose of KYC
policy, a ‘Customer’ may be defined as : - a person
or entity that maintains an account and/or has a business relationship with the
bank;
- one on whose behalf the account is maintained
(i.e. the beneficial owner);
- beneficiaries
of transactions conducted by professional intermediaries, such as Stock Brokers,
Chartered Accountants, Solicitors etc. as permitted under the law, and
- any person or entity connected with a financial transaction which can pose
significant reputational or other risks to the bank, say, a wire transfer or issue
of a high value demand draft as a single transaction.
Customer
Acceptance Policy ( CAP ) 2.
Banks should develop a clear Customer Acceptance Policy laying down explicit criteria
for acceptance of customers. The Customer Acceptance Policy must ensure that explicit
guidelines are in place on the following aspects of customer relationship in the
bank. - No account is opened in anonymous or fictitious/
benami name(s);
- Parameters of risk perception are clearly defined in
terms of the nature of business activity, location of customer and his clients,
mode of payments, volume of turnover, social and financial status etc. to enable
categorization of customers into low, medium and high risk (banks may choose any
suitable nomenclature viz. level I, level II and level III ); customers requiring
very high level of monitoring, e.g. Politically Exposed Persons (PEPs
– as explained in Annex I) may, if considered necessary, be categorised even
higher;
- Documentation requirements and other information to be collected
in respect of different categories of customers depending on perceived risk and
keeping in mind the requirements of PML Act, 2002 and guidelines issued by Reserve
Bank from time to time;
- Not to open an account or close an existing account
where the bank is unable to apply appropriate customer due diligence measures
i.e. bank is unable to verify the identity and /or obtain documents required as
per the risk categorisation due to non cooperation of the customer or non reliability
of the data/information furnished to the bank. It may, however, be necessary to
have suitable built in safeguards to avoid harassment of the customer. For example,
decision to close an account may be taken at a reasonably high level after giving
due notice to the customer explaining the reasons for such a decision;
- Circumstances,
in which a customer is permitted to act on behalf of another person/entity, should
be clearly spelt out in conformity with the established law and practice of banking
as there could be occasions when an account is operated by a mandate holder or
where an account may be opened by an intermediary in the fiduciary capacity and
- Necessary
checks before opening a new account so as to ensure that the identity of the customer
does not match with any person with known criminal background or with banned entities
such as individual terrorists or terrorist organizations etc.
Banks
may prepare a profile for each new customer based on risk categorisation. The
customer profile may contain information relating to customer’s identity, social/financial
status, nature of business activity, information about his clients’ business and
their location etc. The nature and extent of due diligence will depend on the
risk perceived by the bank. However, while preparing customer profile banks should
take care to seek only such information from the customer which is relevant to
the risk category and is not intrusive. The customer profile will be a confidential
document and details contained therein shall not be divulged for cross selling
or any other purposes. For the purpose of risk categorisation, individuals
( other than High Net Worth) and entities whose identities and sources of wealth
can be easily identified and transactions in whose accounts by and large conform
to the known profile, may be categorised as low risk. Illustrative examples of
low risk customers could be salaried employees whose salary structures are well
defined, people belonging to lower economic strata of the society whose accounts
show small balances and low turnover, Government departments & Government owned
companies, regulators and statutory bodies etc. In such cases, the policy may
require that only the basic requirements of verifying the identity and location
of the customer are to be met. Customers that are likely to pose a higher than
average risk to the bank may be categorized as medium or high risk depending on
customer's background, nature and location of activity, country of origin, sources
of funds and his client profile etc. Banks may apply enhanced due diligence measures
based on the risk assessment, thereby requiring intensive ‘due diligence’ for
higher risk customers, especially those for whom the sources of funds are not
clear. Examples of customers requiring higher due diligence may include (a) non-resident
customers, (b) high net worth individuals, (c) trusts, charities, NGOs and organizations
receiving donations, (d) companies having close family shareholding or beneficial
ownership, (e) firms with 'sleeping partners', (f) politically exposed persons
(PEPs) of foreign origin, (g) non-face to face customers, and (h) those with dubious
reputation as per public information available, etc. It is important to
bear in mind that the adoption of customer acceptance policy and its implementation
should not become too restrictive and must not result in denial of banking services
to general public, especially to those, who are financially or socially disadvantaged.
Customer Identification Procedure ( CIP )
3. The policy approved by the Board of banks should clearly
spell out the Customer Identification Procedure to be carried out at different
stages i.e. while establishing a banking relationship; carrying out a financial
transaction or when the bank has a doubt about the authenticity/veracity or the
adequacy of the previously obtained customer identification data. Customer identification
means identifying the customer and verifying his/ her identity by using reliable,
independent source documents, data or information. Banks need to obtain
sufficient information necessary to establish, to their satisfaction, the identity
of each new customer, whether regular or occasional, and the purpose of the intended
nature of banking relationship. Being satisfied means that the bank must be able
to satisfy the competent authorities that due diligence was observed based on
the risk profile of the customer in compliance with the extant guidelines in place.
Such risk based approach is considered necessary to avoid disproportionate cost
to banks and a burdensome regime for the customers. Besides risk perception, the
nature of information/documents required would also depend on the type of customer
(individual, corporate etc.). For customers that are natural persons, the banks
should obtain sufficient identification data to verify the identity of the customer,
his address/location, and also his recent photograph. For customers that are legal
persons or entities, the bank should (i) verify the legal status of the legal
person/ entity through proper and relevant documents (ii) verify that any person
purporting to act on behalf of the legal person/entity is so authorized and identify
and verify the identity of that person, (iii) understand the ownership and control
structure of the customer and determine who are the natural persons who ultimately
control the legal person. Customer identification requirements in respect of a
few typical cases, especially, legal persons requiring an extra element of caution
are given in Annex-I for guidance of banks. Banks may, however, frame their own
internal guidelines based on their experience of dealing with such persons/entities,
normal bankers’ prudence and the legal requirements as per established practices
If the bank decides to accept such accounts in terms of the Customer Acceptance
Policy, the bank should take reasonable measures to identify the beneficial owner(s)
and verify his/her/their identity in a manner so that it is satisfied that it
knows who the beneficial owner(s) is/are. An indicative list of the nature and
type of documents/information that may be relied upon for customer identification
is given in the Annex-II. Monitoring of Transactions
4. Ongoing monitoring is an essential element of effective
KYC procedures. Banks can effectively control and reduce their risk only if they
have an understanding of the normal and reasonable activity of the customer so
that they have the means of identifying transactions that fall outside the regular
pattern of activity. However, the extent of monitoring will depend on the risk
sensitivity of the account. Banks should pay special attention to all complex,
unusually large transactions and all unusual patterns which have no apparent economic
or visible lawful purpose. The bank may prescribe threshold limits for a particular
category of accounts and pay particular attention to the transactions which exceed
these limits. Transactions that involve large amounts of cash inconsistent with
the normal and expected activity of the customer should particularly attract the
attention of the bank. Very high account turnover inconsistent with the size of
the balance maintained may indicate that funds are being 'washed' through the
account. High-risk accounts have to be subjected to intensified monitoring. Every
bank should set key indicators for such accounts, taking note of the background
of the customer, such as the country of origin, sources of funds, the type of
transactions involved and other risk factors. Banks should put in place a system
of periodical review of risk categorization of accounts and the need for applying
enhanced due diligence measures. Banks should ensure that a record of transactions
in the accounts is preserved and maintained as required in terms of section 12
of the PML Act, 2002. It may also be ensured that transactions of suspicious nature
and/ or any other type of transaction notified under section 12 of the PML Act,
2002, is reported to the appropriate law enforcement authority. Banks should
ensure that its branches continue to maintain proper record of all cash transactions
( deposits and withdrawals) of Rs.10 lakh and above. The internal monitoring system
should have an inbuilt procedure for reporting of such transactions and those
of suspicious nature to controlling/ head office on a fortnightly basis.
Risk Management 5. The Board of Directors of the bank should
ensure that an effective KYC programme is put in place by establishing appropriate
procedures and ensuring their effective implementation. It should cover proper
management oversight, systems and controls, segregation of duties, training and
other related matters. Responsibility should be explicitly allocated within the
bank for ensuring that the bank’s policies and procedures are implemented effectively.
Banks may, in consultation with their boards, devise procedures for creating Risk
Profiles of their existing and new customers and apply various Anti Money Laundering
measures keeping in view the risks involved in a transaction, account or banking/business
relationship. Banks’ internal audit and compliance functions have an important
role in evaluating and ensuring adherence to the KYC policies and procedures.
As a general rule, the compliance function should provide an independent evaluation
of the bank’s own policies and procedures, including legal and regulatory requirements.
Banks should ensure that their audit machinery is staffed adequately with individuals
who are well-versed in such policies and procedures. Concurrent/ Internal Auditors
should specifically check and verify the application of KYC procedures at the
branches and comment on the lapses observed in this regard. The compliance in
this regard may be put up before the Audit Committee of the Board on quarterly
intervals. Banks must have an ongoing employee training programme so that
the members of the staff are adequately trained in KYC procedures. Training requirements
should have different focuses for frontline staff, compliance staff and staff
dealing with new customers. It is crucial that all those concerned fully understand
the rationale behind the KYC policies and implement them consistently.
Customer Education 6. Implementation of KYC procedures requires
banks to demand certain information from customers which may be of personal nature
or which has hitherto never been called for. This can sometimes lead to a lot
of questioning by the customer as to the motive and purpose of collecting such
information. There is, therefore, a need for banks to prepare specific literature/
pamphlets etc. so as to educate the customer of the objectives of the KYC programme.
The front desk staff needs to be specially trained to handle such situations while
dealing with customers. Introduction of New Technologies – Credit
cards/debit cards/smart cards/gift cards 7. Banks
should pay special attention to any money laundering threats that may arise from
new or developing technologies including internet banking that might favour anonymity,
and take measures, if needed, to prevent their use in money laundering schemes. Many
banks are engaged in the business of issuing a variety of Electronic Cards that
are used by customers for buying goods and services, drawing cash from ATMs, and
can be used for electronic transfer of funds. Further, marketing of these cards
is generally done through the services of agents. Banks should ensure that appropriate
KYC procedures are duly applied before issuing the cards to the customers. It
is also desirable that agents are also subjected to KYC measures.
KYC for the Existing Accounts 8. Banks were
advised to apply the KYC norms to all the existing customers in a time bound manner.
While the revised guidelines will apply to all new customers, banks should apply
the same to the existing customers on the basis of materiality and risk. However,
transactions in existing accounts should be continuously monitored and any unusual
pattern in the operation of the account should trigger a review of the CDD measures.
Banks may consider applying monetary limits to such accounts based on the nature
and type of the account. It may, however, be ensured that all the existing accounts
of companies, firms, trusts, charities, religious organizations and other institutions
are subjected to minimum KYC standards which would establish the identity of the
natural/legal person and those of the 'beneficial owners'. Banks may also ensure
that term/ recurring deposit accounts or accounts of similar nature are treated
as new accounts at the time of renewal and subjected to revised KYC procedures.
Where the bank is unable to apply appropriate KYC measures
due to non-furnishing of information and /or non-cooperation by the customer,
the bank may consider closing the account or terminating the banking/business
relationship after issuing due notice to the customer explaining the reasons for
taking such a decision. Such decisions need to be taken at a reasonably senior
level. Appointment of Principal
Officer 9.. Banks may appoint a senior management
officer to be designated as Principal Officer. Principal Officer shall be located
at the head/corporate office of the bank and shall be responsible for monitoring
and reporting of all transactions and sharing of information as required under
the law. He will maintain close liaison with enforcement agencies, banks and any
other institution which are involved in the fight against money laundering and
combating financing of terrorism.
Annex-I Customer Identification
Requirements – Indicative Guidelines
Trust/Nominee or Fiduciary Accounts
There exists the possibility that trust/nominee or fiduciary accounts can be
used to circumvent the customer identification procedures. Banks should determine
whether the customer is acting on behalf of another person as trustee/nominee
or any other intermediary. If so, banks may insist on receipt of satisfactory
evidence of the identity of the intermediaries and of the persons on whose behalf
they are acting, as also obtain details of the nature of the trust or other arrangements
in place. While opening an account for a trust, banks should take reasonable precautions
to verify the identity of the trustees and the settlors of trust (including any
person settling assets into the trust), grantors, protectors, beneficiaries and
signatories. Beneficiaries should be identified when they are defined. In the
case of a 'foundation', steps should be taken to verify the founder managers/
directors and the beneficiaries, if defined.
Accounts of companies and firms Banks need
to be vigilant against business entities being used by individuals as a ‘front’
for maintaining accounts with banks. Banks should examine the control structure
of the entity, determine the source of funds and identify the natural persons
who have a controlling interest and who comprise the management. These requirements
may be moderated according to the risk perception e.g. in the case of a public
company it will not be necessary to identify all the shareholders. Client
accounts opened by professional intermediaries When
the bank has knowledge or reason to believe that the client account opened by
a professional intermediary is on behalf of a single client, that client must
be identified. Banks may hold 'pooled' accounts managed by professional intermediaries
on behalf of entities like mutual funds, pension funds or other types of funds.
Banks also maintain 'pooled' accounts managed by lawyers/chartered accountants
or stockbrokers for funds held 'on deposit' or 'in escrow' for a range of clients.
Where funds held by the intermediaries are not co-mingled at the bank and there
are 'sub-accounts', each of them attributable to a beneficial owner, all the beneficial
owners must be identified. Where such funds are co-mingled at the bank, the bank
should still look through to the beneficial owners. Where the banks rely on the
'customer due diligence' (CDD) done by an intermediary, they should satisfy themselves
that the intermediary is regulated and supervised and has adequate systems in
place to comply with the KYC requirements. It should be understood that the ultimate
responsibility for knowing the customer lies with the bank.
Accounts of Politically Exposed Persons(PEPs) resident outside
India Politically exposed
persons are individuals who are or have been entrusted with prominent public functions
in a foreign country, e.g., Heads of States or of Governments, senior politicians,
senior government/judicial/military officers, senior executives of state-owned
corporations, important political party officials, etc. Banks should gather sufficient
information on any person/customer of this category intending to establish a relationship
and check all the information available on the person in the public domain. Banks
should verify the identify of the person and seek information about the sources
of funds before accepting the PEP as a customer. The decision to open an account
for PEP should be taken at a senior level which should be clearly spelt out in
Customer Acceptance policy. Banks should also subject such accounts to enhanced
monitoring on an ongoing basis. The above norms may also be applied to the accounts
of the family members or close relatives of PEPs. Accounts
of non-face-to-face customers With the introduction
of telephone and electronic banking, increasingly accounts are being opened by
banks for customers without the need for the customer to visit the bank branch.
In the case of non-face-to-face customers, apart from applying the usual customer
identification procedures, there must be specific and adequate procedures to mitigate
the higher risk involved. Certification of all the documents presented may be
insisted upon and, if necessary, additional documents may be called for. In such
cases, banks may also require the first payment to be effected through the customer's
account with another bank which, in turn, adheres to similar KYC standards. In
the case of cross-border customers, there is the additional difficulty of matching
the customer with the documentation and the bank may have to rely on third party
certification/introduction. In such cases, it must be ensured that the third party
is a regulated and supervised entity and has adequate KYC systems in place.
Correspondent Banking
Correspondent banking is the provision of banking services
by one bank (the 'correspondent bank') to another bank (the 'respondent bank').
These services may include cash/funds management, international wire transfers,
drawing arrangements for demand drafts and mail transfers, payable-through-accounts,
cheques clearing, etc. Banks should gather sufficient information to understand
fully the nature of the business of the correspondent/respondent bank. Information
on the other bank’s management, major business activities, level of AML/CFT compliance,
purpose of opening the account, identity of any third party entities that will
use the correspondent banking services, and regulatory/supervisory framework in
the correspondent's/respondent’s country may be of special relevance. Similarly,
banks should try to ascertain from publicly available information whether the
other bank has been subject to any money laundering or terrorist financing investigation
or regulatory action. While it is desirable that such relationships should be
established only with the approval of the Board, in case the Boards of some banks
wish to delegate the power to an administrative authority, they may delegate the
power to a committee headed by the Chairman/CEO of the bank while laying down
clear parameters for approving such relationships. Proposals approved by the Committee
should invariably be put up to the Board at its next meeting for post facto approval.
The responsibilities of each bank with whom correspondent banking relationship
is established should be clearly documented. In the case of payable-through-accounts,
the correspondent bank should be satisfied that the respondent bank has verified
the identity of the customers having direct access to the accounts and is undertaking
ongoing 'due diligence' on them. The correspondent bank should also ensure that
the respondent bank is able to provide the relevant customer identification data
immediately on request. Banks should
refuse to enter into a correspondent relationship with a 'shell bank'
(i.e. a bank which is incorporated in a country where it has no physical presence
and is unaffiliated to any regulated financial group). Shell banks are not permitted
to operate in India. Banks should also guard against establishing relationships
with respondent foreign financial institutions that permit their accounts to be
used by shell banks. Banks should be extremely cautious while continuing relationships
with respondent banks located in countries with poor KYC standards and countries
identified as 'non-cooperative' in the fight against money laundering and terrorist
financing. Banks should ensure that their respondent banks have anti money laundering
policies and procedures in place and apply enhanced 'due diligence' procedures
for transactions carried out through the correspondent accounts.
Annex-II Customer
Identification Procedure Features to be verified and documents that may be
obtained from customers
Features |
Documents |
Accounts of
individuals - Legal name
and any other names used
- Correct
permanent address
|
(i) Passport (ii) PAN card (iii) Voter’s Identity Card (iv) Driving
licence(v) Identity card (subject to the bank’s satisfaction) (vi) Letter from
a recognized public authority or public servant verifying the identity and residence
of the customer to the satisfaction of bank (i) Telephone bill (ii) Bank
account statement (iii) Letter from any recognized public authority(iv) Electricity
bill (v) Ration card(vi) Letter from employer (subject to satisfaction of the
bank) ( any one document which provides customer information to the satisfaction
of the bank will suffice ) |
Accounts of companies
- Name of the company
- Principal place of business
- Mailing
address of the company
- Telephone/Fax Number
|
(i) Certificate of incorporation and Memorandum
& Articles of Association (ii) Resolution of the Board of Directors to open an
account and identification of those who have authority to operate the account
(iii) Power of Attorney granted to its managers, officers or employees to transact
business on its behalf (iv) Copy of PAN allotment letter (v) Copy of the telephone
bill | Accounts
of partnership firms - Legal
name
- Address
- Names of all partners and their addresses
- Telephone
numbers of the firm and partners
|
(i) Registration certificate, if registered (ii)
Partnership deed (iii) Power of Attorney granted to a partner or an employee of
the firm to transact business on its behalf (iv) Any officially valid document
identifying the partners and the persons holding the Power of Attorney and their
addresses (v) Telephone bill in the name of firm/partners |
Accounts of
trusts & foundations - Names
of trustees, settlers, beneficiaries and signatories
- Names and
addresses of the founder, the managers/directors and the beneficiaries
- Telephone/fax
numbers
|
(i) Certificate of registration, if registered (ii) Power of Attorney granted
to transact business on its behalf (iii) Any officially valid document to identify
the trustees, settlors, beneficiaries and those holding Power of Attorney, founders/managers/
directors and their addresses(iv) Resolution of the managing body of the foundation/association
(v) Telephone bill | |