RBI/2011-12/394
DPSS. CO. AD. No 1425/02.27.005/2011-12

February 9, 2012

Chief Executive Officers of
All the Payment System Operators Authorised under the PSS Act, 2007

Dear Sir

Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT)- Standards

Please refer to our circulars DPSS.CO.AD.No .313 and 314 /02.27.005/2011-12 dated August 18, 2011 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions.

2. Financial Action Task Force (FATF) has updated its Statement on October 28, 2011 on the subject (copy enclosed).

3. All the Payment System Operators authorised under the Payment and Settlement Systems Act, 2007 are accordingly advised to consider the information contained in the enclosed Statement.

4. This, however, does not preclude Payment System Operators from legitimate trade and business transactions with these countries and jurisdictions.

5. Please advise Nodal Officer/Principal Officer to acknowledge receipt of this circular.

Yours faithfully

(K  C Anand)
Deputy General Manager

Encl: As above