September 3, 2013

To CEOs of All NBFCs (excluding RNBCs)

Dear Sir/Madam,

Returns to be submitted by NBFCs- Introduction of ‘Branch info’ return

Please refer to the DNBS (PD).CC.No.243/03.02.02/2011-12 dated September 22, 2011 on submission of returns by NBFCs. In terms of the extant instructions NBFCs are required to file various periodical returns. However, no information/data relating to branch network of NBFCs is currently being filed with RBI.

2. With a view to capturing the reach and geographical spread of NBFCs, it is considered necessary to create a comprehensive database of branches of NBFCs and update the same on an ongoing basis. It has therefore been decided to capture branch details of the NBFCs such as name, address, date of opening, closure etc. as per the ‘Branch Info’ return hosted on the website https://cosmos.rbi.org.in under the menu ‘Download blank form’. The Return is also available in the Bank website www.rbi.org.in > Sitemap > NBFC list > Forms/Returns.

3. All deposit taking NBFCs and all Non-deposit taking NBFCs having total assets more than Rs.50 crore are advised as under:

a) Submit within one month from the date of this circular, information in respect of all their branches functioning as on June 30, 2013

b) Thereafter, update on a quarterly basis, the details of the branches opened/closed during the calendar quarter. Such updation will be done within 10 days of the calendar quarter to which the information relates.

4. With the introduction of the new return, all public deposit accepting Non-banking financial companies need not submit the data pertaining to Branch details in NBS-1 from the return for September 2013 onwards.

5. Amending Notifications No. DNBS (PD) 261/2013-14 of date amending Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 1998 and No. DNBS (PD) 262/2013-14 of date amending Non-banking Financial ( Non- Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2007 are enclosed for meticulous compliance.

Yours faithfully

(N S Vishwanathan)
Principal Chief General Manager

Encls:. Format of Return

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 (PD):261/2013-14 Dated

September 03, 2013

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 –

(i) In Paragraph 4A, the following sub-paragraph (ii) (d) shall be added, namely,

“ With effect from June 30,2013, all deposit taking NBFCs, shall submit a quarterly return on Branch Info within ten days of the expiry of the relative quarter as on March 31, June 30 ,September 30 and December 31 every year, in the specified format available in the Annex , to the Regional Office of the Department of Non-Banking Supervision of the Reserve Bank of India, under whose jurisdiction the registered office of the company is located as per Second Schedule to the Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 1998. The return shall be submitted online in the format available on https://cosmos.rbi.org.in.”

(ii) The format of ‘Branch Info’ return is provided in ANNEX

(N S Vishwanathan)
Principal Chief General Manager

RESERVE BANK OF INDIA
DEPARTMENT OF NON-BANKING SUPERVISION
CENTRAL OFFICE
CENTRE I, WORLD TRADE CENTRE,
CUFFE PARADE, COLABA,
MUMBAI 400 005.

NOTIFICATION NO: DNBS (PD): 262/2013-14 Dated

September 03, 2013

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 ( Non-Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2007, in exercise of the powers conferred by Section 45JA 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. DNBS. 193 dated DG (VL)-2007 dated February 22, 2007, shall stand amended, with immediate effect, as follows, namely –

(i) Paragraph 24 shall be added as under:

Submission of ‘Branch Info’ Return

24. “ With effect from June 30, 2013, all Non-deposit taking NBFCs having total assets more than Rs.50 crore, shall submit a quarterly return on Branch Info within ten days of the expiry of the relative quarter as on March 31, June 30 ,September 30 and December 31 every year, in the specified format available in the Annex , to the Regional Office of the Department of Non-Banking Supervision of the Reserve Bank of India, under whose jurisdiction the registered office of the company is located as per Second Schedule to the Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 1998. The return shall be submitted online in the format available on https://cosmos.rbi.org.in.”

(ii) The format of ‘Branch Info’ return is provided in ANNEX

(N S Vishwanathan)
Principal Chief General Manager