Reserve Bank of India
Exchange Control Department
Central Office
Mumbai - 400 001
A.P. (DIR Series) Circular No.24
September 27, 2003
To
All Authorised Dealers in Foreign Exchange
Madam/Sirs,
Borrowing from Close Relatives Abroad
Attention of Authorised Dealers
is invited to paragraph (iv) of the Schedule to Regulation 6 of Notification
No.FEMA 3/2000-RB dated May 3, 2000 in terms of which an individual resident
in India is allowed by Reserve Bank, on application, to borrow a sum not exceeding
USD 2,50,000 or its equivalent in foreign exchange from a close relative resident
outside India, subject to the conditions indicated therein.
2. With a view to further liberalising
and simplifying the existing regulations, Reserve Bank has issued Notification
No.FEMA 75/2002-RB dated November 1, 2002 (copy enclosed). Accordingly,
an individual resident may borrow a sum not exceeding USD 2,50,000 or its equivalent
from close relatives residing outside India, subject to the conditions that
:
- the minimum maturity period of the loan is one
year;
- the loan is free of interest; and
- the amount of loan is received by way of inward
remittances in free foreign exchange through normal banking channels or by
debit to the NRE/FCNR(B) account of the non-resident lender.
Explanation :
'Close relative' means relative
as defined in Section 6 of the Companies Act, 1956'.
3. Authorised Dealers may bring
the contents of the circular to the notice of their constituents concerned.
4. The directions contained
in this circular have been issued under Section 10(4) and Section 11(1) of the
FEMA 1999 (42 of 1999).
Yours faithfully,
Grace Koshie
Chief General Manager
Reserve Bank Of India
Exchange Control Department
Central Office
Mumbai 400 001.
Notification No.FEMA/ 75 /2002-RB
November 1, 2002
In exercise of the powers conferred
by clause (d) of sub-section (3) of Section 6 and sub-section (2) of Section
47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in partial
modification of its Notification No.FEMA 3/2000-RB dated May 3, 2000, as amended
from time to time, the Reserve Bank of India makes the following amendments
in the Foreign Exchange Management (Borrowing or Lending in Foreign Exchange)
Regulations, 2000, namely :-
- (1) These Regulations may be called the Foreign
Exchange Management (Borrowing or Lending in Foreign Exchange) (Second Amendment)
Regulations, 2002.
(2) They shall come into
force with effect from their publication in the Official Gazette.
- In the Foreign Exchange Management (Borrowing
or Lending in Foreign Exchange) Regulation, 2000.
- In Regulation 5, after sub-regulation (5),
the following sub-regulation shall be added, namely : -
'(6) An individual resident
in India may borrow a sum not exceeding US$.250,000/- or its equivalent
from his close relatives outside India, subject to the conditions that -
- the minimum maturity period of the loan
is one year;
- the loan is free of interest; and
- the amount of loan is received by inward
remittance in free foreign exchange through normal banking channels or
by debit to the NRE/FCNR account of the non-resident lender.
Explanation :
'Close relative' means relative
as defined in Section 6 of the Companies Act, 1956'.
- In the Schedule, clause (iv) with the heading
'Scheme for raising loans from NRIs on repatriation basis', shall be omitted.
Sd/-
K.J. UDESHI
Executive Director.
|