To
All Non-Banking Financial Companies
including
Miscellaneous Non-Banking Companies (Chit Fund Companies)
Dear
Sirs,
Amendments
to NBFC Regulations - Ceiling on rate of interest
Please
refer to paragraph 217 of the Annual Policy Statement 2007-08 in terms of which
it has been stated:
"The
interest payable on deposits by NBFCs (other than residuary non-banking financial
companies (RNBCs)) accepting public deposits is subject to a ceiling of 11.0 per
cent per annum. There have been requests from deposit-taking NBFCs for enhancement
of the ceiling on the interest payable on deposits. Taking into account the market
developments, it is now proposed:
to
increase the ceiling on the rate of interest payable by NBFCs (other than RNBCs)
on deposits by 150 basis points to 12.5 per cent per annum and such interest would
be paid or compounded at rests which should not be shorter than monthly rests."
2. Accordingly,
it has been decided that, keeping in view the prevailing interest rates in the
entire financial system, the maximum interest rate payable on public deposits
by NBFCs should be revised to 12.5 per cent per annum on and from April 24, 2007.
It is clarified that this is the maximum permissible rate an NBFC can pay on its
public deposits and they may offer lower rates. The new rate of interest will
be applicable to fresh public deposits and renewals of matured public deposits.
3. The
above ceiling rate of interest of 12.5 per cent per annum is also applicable to
the deposits accepted / renewed by Miscellaneous Non-Banking Companies (chit fund
companies) as per the Directions prescribed by RBI.
4.
You are requested to ensure compliance with the new ceiling on rate of interest.
Other conditions relating to the rests at which interest can be compounded, rate
of brokerage, etc., remain unchanged.
5.
A copy each of the amending Notifications No. 195 and 196
is enclosed and updated Non-Banking Financial Companies Acceptance of Public Deposits
(Reserve Bank) Directions, 1998 and Miscellaneous Non-Banking Companies (Reserve
Bank) Directions, 1977 is enclosed.
Yours
faithfully,
(
P Krishnamurthy )
Chief General
Manager-in-Charge
RESERVE
BANK OF INDIA
DEPARTMENT OF
NON-BANKING SUPERVISION
CENTRAL
OFFICE
CENTRE 1, WORLD TRADE
CENTRE
CUFFE PARADE, COLABA
MUMBAI
– 400 005
NOTIFICATION
NO. DNBS. 195/ CGM (PK)-2007 Dated April 24, 2007
The
Reserve Bank of India, having considered it necessary in the public interest and
being satisfied that for the purpose of enabling the Bank to regulate the credit
system to the advantage of the country, it is necessary to amend the Non-Banking
Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 1998,
in exercise of the powers conferred by Sections 45J, 45K and 45L of the Reserve
Bank of India Act, 1934 (2 of 1934) and of all the powers enabling it in this
behalf, hereby directs that the said directions contained in Notification No.
DFC. 118 / DG (SPT)-98 dated January 31, 1998 shall stand amended, with immediate
effect, as follows, namely –
In
Paragraph 4, sub-paragraph (7) shall be substituted by the following, namely
'(7)
On and from April 24, 2007, no non-banking financial company shall invite or accept
or renew public deposit at a rate of interest exceeding twelve and half per cent
per annum. Interest may be paid or compounded at rests which shall not be shorter
than monthly rests.'
(P
Krishnamurthy)
Chief General
Manager-in-Charge
RESERVE
BANK OF INDIA
DEPARTMENT OF
NON-BANKING SUPERVISION
CENTRAL
OFFICE
CENTRE 1, WORLD TRADE
CENTRE
CUFFE PARADE, COLABA
MUMBAI
- 400 005
NOTIFICATION
No. DNBS. 196/ CGM (PK)-2007 Dated April 24, 2007
The
Reserve Bank of India, having considered it necessary in the public interest and
being satisfied that for the purpose of enabling the Bank to regulate the credit
system to the advantage of the country, it is necessary to amend the Miscellaneous
Non-Banking Companies (Reserve Bank) Directions, 1977, in exercise of the powers
conferred by Sections 45J, 45K and 45L of the Reserve Bank of India Act, 1934
(2 of 1934) and of all the powers enabling it in this behalf, hereby directs that
the said directions contained in Notification No. DNBC. 39 / DG (H)-77 dated June
20, 1977 shall stand amended with immediate effect, as follows, namely -
1.
In paragraph 9A, for the words and figures, "March 4, 2003", the words
and figures "April 24, 2007" shall be substituted.
2.
In paragraph 9A, in clause (a), for the word "eleven", the words "twelve
and a half" shall be substituted.
(P Krishnamurthy)
Chief General
Manager-in-Charge