RBI/2011 -12/273
A. P. (DIR Series) Circular No. 51
November 23 , 2011
To,
All Category - I Authorised Dealer Banks
Dear Madam / Sir,
External Commercial Borrowings (ECB) Policy
Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to A. P. (DIR Series) Circular No. 19 dated December 9, 2009 relating to the all-in-cost ceiling of External Commercial Borrowings ( ECB ).
2. On a review of developments in the global financial markets and the fact that borrowers are experiencing difficulties in raising ECBs within the existing all-in-cost ceiling, it has been decided to revise the all-in-cost ceiling for ECB as under:
Average Maturity Period |
All-in-cost over 6 month LIBOR* |
Existing |
Revised |
Three years and up to five years |
300 bps |
350 bps |
More than five years |
500 bps |
500 bps ( no change) |
| * for the respective currency of borrowing or applicable benchmark |
3. The enhancement in all-in-cost ceiling is applicable up to March 31, 2012 and subject to review thereafter. The change in the all-in-cost ceiling will come into force immediately. All other aspects of ECB policy remain unchanged.
4. AD Category-I banks may bring the contents of this circular to the notice of their constituents and customers concerned.
5. The directions contained in this circular have been issued under sections 10 (4) and 11 (1) of the Foreign Exchange Management Act, 1999 (42 of 1999) and are without prejudice to permissions / approvals, if any, required under any other law.
Yours faithfully,
(Rashmi Fauzdar)
Chief General Manager
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