RBI/2006-2007/268 A.
P. (Dir Series) Circular No. 33 February
28, 2007 To, All
Category - I Authorised Dealer Banks Madam
/ Sir, Liberalisation
of Export and Import procedures As
announced in the Mid-term
Review of Annual Policy for the Year 2006-07 (para 93), the Reserve Bank constituted
an Internal Task Force to review the exchange and payments regime. The Task Force
has suggested some rationalisation and procedural simplification in areas related
to trade. Accordingly, in order to facilitate external trade and provide greater
flexibility to the Authorised Dealer Category - I (AD Category - I) banks, the
following relaxations have been made in the areas of exports and imports and foreign
currency accounts :
A.
EXPORTS
I.
Extension of Time for Realisation of Export Proceeds In
terms of A. P. (DIR
Series) Circular No. 20 dated January 28, 2002, read with A.
P. (DIR Series) Circular No. 31 dated April 21, 2006, AD Category - I banks
have been delegated powers to extend the period of realisation of export proceeds
in certain cases beyond six months, upto a period of three months at a time, where
the invoice value of the export does not exceed USD one million or its equivalent.
It has now been decided to authorise AD Category - I banks to allow further extension
of time and also to remove the ceiling of USD one million on the invoice value.
Accordingly,
AD Category I banks may now extend the period of realisation of export proceeds,
beyond six months from the date of export, up to a period of six months, at
a time, irrespective of the invoice value of the export subject to the following
conditions : (a)
The export transactions covered by the invoices are not under investigation by
Enforcement Directorate / Central Bureau of Investigation or other investigating
agencies,
(b) The AD Category - I bank is satisfied that the exporter has not been able
to realise export proceeds for reasons beyond his control, (c)
The exporter submits a declaration that the export proceeds will be realised during
the extended period,
(d) While considering extension beyond one year from the date of export, the total
outstanding of the exporter does not exceed USD one million or 10 per cent of
the average export realisations during the preceding three financial years, whichever
is higher, (e)
The date up to which extension has been granted is indicated in the `Remarks’
column of the XOS statement as hitherto, In
cases where the exporter has filed suits abroad against the buyer, extension may
be granted irrespective of the amount involved / outstanding. Cases
which are not covered by the above instructions would require prior approval from
the Regional Office of the Reserve Bank. |
II.
Write-off of Unrealised Export bills In
terms of A. P. (DIR
Series) Circular No. 30 dated April 4, 2001 read with A.
P. (DIR Series) Circular No. 40 dated December 5, 2003, Status Holder exporters
are permitted to write-off outstanding bills upto an annual limit of 5 per cent
of their average annual realisations during the preceding three calendar years,
subject to certain conditions. Furthermore, all exporters, including Status Holder
exporters, are allowed to write off 10 per cent of the export proceeds due during
the calendar year, subject to certain conditions. With
a view to rationalise the existing facility, it has been decided that Status
Holder exporters may write-off outstanding export dues to the extent of (i) 5
per cent of their average annual realisation during the preceding three financial
years or (ii) 10 per cent of the export proceeds due during the
financial year, whichever is higher. |
III.
Repatriation of Funds in Case of On-site Software Contracts In
terms of A. P. (DIR
Series) Circular No. 54 dated June 29, 2002, the overseas office / branch
of software exporter company / firm is obliged to repatriate to India 100 per
cent of the contract value of each off-site contract and at least 30 per cent
of the contract value of each on-site contract. In
order to increase the competitiveness in the Indian IT Sector, the requirement
of repatriation of 30 per cent of the contract value in respect of on-site contracts
by software exporter company / firm has been dispensed with. The company should,
however, repatriate the profits of on-site contract after the completion of the
said contract. |
IV.
Reduction in Invoice Value In
terms of para C.12 of A.
P. (DIR Series) circular No. 12 dated September 9, 2000 read with A.
P. (DIR Series) Circular No. 40 dated December 5, 2003, AD Category - I banks
are allowed to approve reduction in the invoice value upto 10 per cent of the
invoice subject to conditions mentioned therein. Further, in terms of para C.14
of A. P. (DIR Series)
Circular No. 12 dated September 9, 2000, prior approval of Reserve Bank is
not required if, after goods have been shipped, they are to be transferred to
a buyer other than the original buyer in the event of default by the latter, provided
the reduction in value, if any, involved does not exceed 10 per cent and the realisation
of export proceeds is not delayed beyond the period of six months from the date
of export. It
has been decided to allow reduction in value up to 25 per cent of the invoice.
Accordingly, AD Category – I banks may allow reduction in the invoice value upto
25 per cent of the invoice subject to the conditions mentioned in A. P. (DIR Series)
Circular No. 12 dated September 9, 2000. B.
IMPORTS Import
Bills – Credit Report on the Overseas Supplier In
terms of para A 12 (ii) of A.
P. (DIR Series) Circular No. 106 dated June 19, 2003 read with A. P. (DIR
Series) Circular No. 66 dated February 6, 2004, AD Category - I banks are required
to obtain credit report on the overseas supplier from their banker / reputed credit
agency before processing import bills received directly at the request of importer
clients from the overseas supplier. Henceforth,
credit report on the overseas supplier (where the import documents are received
directly) need not be obtained in cases where the invoice value does not exceed
USD 100,000, provided that the AD Category - I bank is satisfied about the bonafides
of the transaction and track record of the importer constituent. |
C.GENERAL Different
Time Base Prescribed in RBI Directives
In
the various Directions / Circulars / Notifications issued under FEMA from
time to time, Reserve Bank has prescribed different time frames viz. calendar
year, financial year, previous year, etc., for considering eligibility for various
trade related facilities. To
simplify matters, henceforth, 'financial year' (April to March) is to be reckoned
as time base for all transactions pertaining to trade related issues. To mitigate
the mismatch in the time period due to change of time base from calendar / previous
year to financial year, AD Category – I bank may, up to March 31, 2007 only, reckon
the time base which is beneficial to its constituent/s. |
2.AD
Category - I banks may bring the contents of this circular to the notice of their
constituents and customers concerned. |
3.The
directions in this circular have been issued under Sections 10 (4) and 11 (1)
of the Foreign Exchange Management Act 1999 (42 of 1999) and is without prejudice
to permissions / approvals, if any, required under any other law. |
Yours faithfully, (M.
Sebastian) Chief
General Manager |