RBI/2005-06/155
DBOD.No.IBD.BC. 33 /23.67.001/2005-06
September 5, 2005
All Scheduled Commercial Banks
(excluding RRBs )
Dear Sir,
Gold (Metal) Loan
In terms of our circular DBOD.No.IBS.BC/1519/23.67.001/1998-99
dated December 31,1998, nominated banks authorized to import gold were advised
that Gold (Metal) loans should be given only to jewellery exporters. Further,
in terms of our circular DBOD.No.IBS.3161/23.67.001/1998-99 dated June 25,1999,
nominated banks were advised that they may extend Gold (Metal) Loans also to
the jewellery exporters who are the customers of other non-nominated banks by
accepting a stand-by Letter of Credit (SBLC) or Bank Guarantee (BG) issued by
their bankers subject to nominated banks’ own norms for lending and the conditions
stipulated in our circular dated December 31,1998 referred to above.
2. We have been receiving requests
from nominated banks to permit them to extend Gold (Metal) loans out of the
gold imported by them to domestic jewellery manufacturers. It has been decided
that, in order to liberalise the scheme further, banks nominated to import gold
as per extant instructions may extend Gold (Metal) Loans to domestic jewellery
manufacturers, who are not exporters of jewellery, subject to the condition
that any gold loan borrowing / or other non funded commitments taken by them
for the purpose of providing gold loans to domestic jewellery manufacturers
will be taken into account for the purpose of overall ceiling ( presently 25
% of Tier I capital) in respect of aggregate borrowing for non-export purposes.
The Gold Loans extended to exporters of jewellery would continue to be out of
the 25% ceiling.
The Gold (Metal) Loans provided
by banks will be subject to the following conditions:
i. The tenor of the gold loan
for the domestic jewellery manufacturers should not exceed 90 days.-
ii. Interest charged to the borrowers
should be linked to the international gold interest rate.
iii. The gold borrowings will
be subject to normal reserve requirements.
iv. The loan will be subject
to capital adequacy and other prudential requirements.
v. Banks should ensure end-use
of gold loans to jewellery manufacturers and adhere to KYC guidelines.
vi. Any mismatch arising out
of the gold borrowings and lendings should be within the prudential risk limits
approved by the nominated bank’s Board.
vii. The banks should carefully
assess the overall risks on granting gold loans and lay down a detailed lending
policy with the approval of the Board.
3. Presently, nominated banks can
extend Gold (Metal) Loans to exporters of jewellery who are customers of other
scheduled commercial banks, by accepting stand-by letter of credit or bank guarantee
issued by their bankers in favour of the nominated banks subject to authorised
banks' own norms for lending and other conditions stipulated by RBI. As a further
liberalisation measure, it has been decided to extend the facility to domestic
jewellery manufacturers also, subject to the following conditions.
i. The stand-by LC / BG shall
be extended only on behalf of domestic jewellery manufacturers and shall cover
at all times the full value of the quantity of gold borrowed by these entities.
The stand-by LC/BG shall be issued by scheduled commercial banks in favour
of a nominated bank ( list appended) only and not to any other entity which
may otherwise be having permission to import gold.
ii. The bank issuing the stand-by
LC / BG (only inland letter of credit / bank guarantee) should do so only
after carrying out proper credit appraisal. The bank should ensure that adequate
margin is available to it at all times consistent with the volatility of the
gold prices.
iii. The stand-by LC / BG facilities
will be denominated in Indian Rupees and not in foreign currency.
iv. Stand-by LC / BG issued by
the non-nominated banks will be subject to extant capital adequacy and prudential
norms.
v. The banks issuing stand-by
LC / BG should also carefully assess the overall risks on granting these facilities
and lay down a detailed lending policy with the approval of their Board.
4. The nominated banks may continue
to extend Gold (Metal) Loans to jewellery exporters in terms of DBOD circulars
dated December 31, 1998 and June 25, 1999 mentioned in paragraph 1 above.
5 . It is clarified that:
a. The exposure assumed by the
nominated bank extending the Gold (Metal) Loan against the stand-by LC / BG
of another bank will be deemed as an exposure on the guaranteeing bank and attract
appropriate risk weight as per the extant guidelines.
b. The transaction should be purely
on back-to-back basis i.e. the nominated banks should extend Gold (Metal) Loan
directly to the customer of a non-nominated bank, against the stand-by LC /
BG issued by the latter.
c. Gold (Metal) Loans should not
involve any direct or indirect liability of the borrowing entity towards foreign
suppliers of gold.
d. The banks may calculate their
exposure and compliance with prudential norms daily by converting into Rupee
the gold quantity by crossing London AM fixing for Gold/US Dollar rate with
the rupee-dollar reference rate announced by RBI.
6. It is also clarified that there
will be no change in the existing policy on lending against bullion.
7. Banks should recognise the overall
risks in extending Gold (Metal) Loans as also in extending SBLC / BG. Banks
may, therefore, lay down an appropriate risk management and lending policy in
this regard. Banks should comply with the recommendations of the Ghosh Committee
and other internal requirements relating to acceptance of guarantees of other
banks to obviate the possibility of frauds in this area.
8. Please acknowledge receipt.
Yours faithfully,
(Prashant Saran)
Chief General Manager
List of nominated banks
(As on August 31, 2005)
1. Allahabad Bank
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2. Bank of Nova Scotia
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3. Bank of India
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4. Canara Bank
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5. Corporation Bank
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6. Dena Bank
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7. HDFC Bank Ltd.
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8. ICICI Bank Ltd.
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9. Indian Overseas Bank
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10 IndusInd Bank Ltd.
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11 Oriental Bank of Commerce
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12 Punjab National Bank
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13 State Bank of India
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14 Union Bank of India
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