RBI/2006-2007/407
RPCD.CO.RRB.AML.BC. No.98 /03.05.28-A/2006-07
May
21, 2007
The Chairmen
All Regional Rural Banks
Dear Sir,
Know
Your Customer (KYC) Norms / Anti-Money Laundering (AML)
Standards / Combating
of Financing of Terrorism (CFT) – Wire Transfers- Regional Rural Banks (RRBs)
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 and any contravention thereof
may attract penalties under the relevant provisions of the Act.
Yours
faithfully,
(G. Srinivasan)
Chief
General Manager