April 30, 2005
Vaishakha 10, 1927 (S)

All scheduled commercial banks.
(Excluding RRBs)

Dear Sir,

Please refer to our circular DBOD.No.BL.BC.42/C-168-83 dated May 24, 1983 (copy enclosed), wherein banks were advised not to extend any banking facilities at the premises of their customers, without obtaining the required permission from Reserve Bank of India.

2. In view of several requests received from Government Departments like Railways, etc. for making available banking services including collection of cash at their premises and representations from banks, it has been decided that a scheme for providing services at the premises of a customer within the framework of Section 23 of Banking Regulation Act, 1949, may be formulated by banks with the approval of their Boards and submitted to the Reserve Bank for approval.

3. In the interregnum, in order that Central and State Government departments are not inconvenienced, agency banks may continue to lift cash and collect credit instruments etc. from the premises of Central and State Government Departments.

Yours faithfully,