RBI/2006-2007/399
RPCD.CO.RF.AML.BC. No.96/07.40.00/2006-07
May
18, 2007
The Chief Executives,
All
State and District Central Co-operative Banks
Dear
Sir,
Know Your Customer
(KYC) Norms / Anti-Money Laundering (AML)
Standards / Combating of Financing
of Terrorism (CFT) – Wire Transfers
Banks
use wire transfers as an expeditious method for transferring funds between bank
accounts. Wire transfers include transactions occurring within the national boundaries
of a country or from one country to another. As wire transfers do not involve
actual movement of currency, they are considered as a rapid and secure method
for transferring value from one location to another.
2.
The salient features of a wire transfer transaction are as under:
i)
Wire transfer is a transaction carried out on behalf of an originator person (both
natural and legal) through a bank by electronic means with a view to making an
amount of money available to a beneficiary person at a bank. The originator and
the beneficiary may be the same person.
ii)
Cross-border transfer means any wire transfer where the originator and the beneficiary
bank or financial institution are located in different countries. It may include
any chain of wire transfers that has at least one cross-border element.
iii)
Domestic wire transfer means any wire transfer where the originator and receiver
are located in the same country. It may also include a chain of wire transfers
that takes place entirely within the borders of a single country even though the
system used to effect the wire transfer may be located in another country.
iv)
The originator is the account holder, or where there is no account, the person
(natural or legal) that places the order with the bank to perform the wire transfer.
3. Wire
transfer is an instantaneous and most preferred route for transfer of funds across
the globe and hence, there is a need for preventing terrorists and other criminals
from having unfettered access to wire transfers for moving their funds and for
detecting any misuse when it occurs. This can be achieved if basic information
on the originator of wire transfers is immediately available to appropriate law
enforcement and/or prosecutorial authorities in order to assist them in detecting,
investigating, prosecuting terrorists or other criminals and tracing their assets.
The information can be used by Financial Intelligence Unit - India (FIU-IND) for
analysing suspicious or unusual activity and disseminating it as necessary. The
originator information can also be put to use by the beneficiary bank to facilitate
identification and reporting of suspicious transactions to FIU-IND. Owing to the
potential terrorist financing threat posed by small wire transfers, the objective
is to be in a position to trace all wire transfers with minimum threshold limits.
Accordingly, we advise that banks must ensure that all wire transfers are accompanied
by the following information:
(i)
Cross-border wire transfers
a)
All cross-border wire transfers must be accompanied by accurate and meaningful
originator information.
b)
Information accompanying cross-border wire transfers must contain the name and
address of the originator and where an account exists, the number of that account.
In the absence of an account, a unique reference number, as prevalent in the country
concerned, must be included.
c)
Where several individual transfers from a single originator are bundled in a batch
file for transmission to beneficiaries in another country, they may be exempted
from including full originator information, provided they include the originator’s
account number or unique reference number as at (b) above.
(ii)
Domestic wire transfers
(a)
Information accompanying all domestic wire transfers of Rs. 50000/- (Rupees Fifty
Thousand) and above must include complete originator information i.e. name, address
and account number etc., unless full originator information can be made available
to the beneficiary bank by other means.
(b)
If a bank has reason to believe that a customer is intentionally structuring wire
transfers to below Rs. 50000/- (Rupees Fifty Thousand) to several beneficiaries
in order to avoid reporting or monitoring, the bank must insist on complete customer
identification before effecting the transfer. In case of non-cooperation from
the customer, efforts should be made to establish his identity and Suspicious
Transaction Report (STR) should be made to FIU-IND.
(c)
When a credit or debit card is used to effect money transfer, necessary information
as (a) above should be included in the message.
iii)
Exemptions
Interbank
transfers and settlements where both the originator and beneficiary are banks
or financial institutions would be exempted from the above requirements.
4.
Role of Ordering, Intermediary and Beneficiary banks
(i)
Ordering bank
An
ordering bank is the one that originates a wire transfer as per the order placed
by its customer. The ordering bank must ensure that qualifying wire transfers
contain complete originator information. The bank must also verify and preserve
the information at least for a period of ten years.
(ii)
Intermediary bank
For
both cross-border and domestic wire transfers, a bank processing an intermediary
element of a chain of wire transfers must ensure that all originator information
accompanying a wire transfer is retained with the transfer. Where technical limitations
prevent full originator information accompanying a cross-border wire transfer
from remaining with a related domestic wire transfer, a record must be kept at
least for ten years (as required under Prevention of Money Laundering Act, 2002)
by the receiving intermediary bank of all the information received from the ordering
bank.
(iii)
Beneficiary bank
A
beneficiary bank should have effective risk-based procedures in place to identify
wire transfers lacking complete originator information. The lack of complete originator
information may be considered as a factor in assessing whether a wire transfer
or related transactions are suspicious and whether they should be reported to
the Financial Intelligence Unit-India. The beneficiary bank should also take up
the matter with the ordering bank if a transaction is not accompanied by detailed
information of the fund remitter. If the ordering bank fails to furnish information
on the remitter, the beneficiary bank should consider restricting or even terminating
its business relationship with the ordering bank.
5.
These guidelines are issued under Section 35A of the Banking Regulation Act, 1949
(AACS) and any contravention thereof may attract penalties under the relevant
provisions of the Act.
Yours
faithfully,
(C.S.Murthy)
Chief
General Manager-in-Charge