RESERVE BANK OF INDIA
EXCHANGE CONTROL DEPARTMENT
CENTRAL OFFICE
MUMBAI -400 001

A.P.(DIR Series) Circular No.14

September 26, 2000

To,

All Authorised Dealers in Foreign Exchange,

Dear Sirs,

Details of GDR/ADR issue launched

Attention of authorised dealers is invited to Reserve Bank Notification No.FEMA-20/2000-RB dated 3^rd May 2000. In terms of paragraphs 4(2) and (3) of Schedule I to the above Notification, Indian companies issuing ADRs/GDRs shall furnish to Reserve Bank full details of such issue in the form specified in Annexure "C" within 30 days from the date of closing of the issue and a quarterly return in the form specified in Annexure "D" within fifteen days from the close of the calendar quarter, respectively. However, it is observed that some of the companies are not submitting Annexures "C" and "D" within the stipulated time.

2. Authorised dealers may advise their constituents who have issued ADRs/GDRs or who are going for ADR/GDR issues to submit Annexures "C" and "D" within the stipulated time.

3. The directions contained in this circular have been issued under Section 10(4) and Section 11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999) and any contravention or non-observance thereof is subject to the penalties prescribed under the Act.

Yours faithfully,

Chief General Manager