RBI / 2006-07/200
DNBS.PD. CC No. 85 / 03.02.089 /2006-07
December 06, 2006
All Non-Banking Financial Companies
excluding Residuary Non-Banking Companies
Dear Sir,
Mid-Term
Review of the Annual Policy 2006-07
Please refer to paragraph 154 of the captioned
policy. A request was received from the representatives of the NBFC sector
to provide a separate classification for NBFCs engaged in financing tangible
assets. Companies engaged in financing real/physical assets supporting economic
activity such as automobile, general purpose industrial machinery and the like
would generally correspond to the classification as asset finance companies.
Accordingly, it has been decided to re-classify the NBFCs.
2. Presently, the four different groups for
the purpose of acceptance of deposits by NBFCs defined in paragraph 2(1) of
the Non-Banking
Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions,
1998 are :
(i) Equipment Leasing (EL) means any company
which is a financial institution carrying on as its principal business, the
activity of leasing of equipment;
(ii) Hire-Purchase (HP) means any company
which is a financial institution carrying on as its principal business the activity
of hire purchase transactions;
(iii) Investment Companies (IC) means any
company which is a financial institution carrying on as its principal business
the acquisition of securities; and
(iv) Loan Companies (LC) means any company
which is a financial institution carrying on as its principal business the providing
of finance whether by making loans or advances or otherwise for any activity
other than its own but does not include an equipment leasing company or a hire-purchase
finance company
3. Consequent upon re-classification of NBFCs,
companies financing real/physical assets for productive / economic activity
will be classified as Asset Finance Company (AFC) as per the criteria given
under paragraph 4. The remaining companies would be continued to be classified
as loan/investment companies. In the proposed structure the following categories
of NBFCs will emerge:
(i) Asset Finance Company
(ii) Investment Company
(iii) Loan Company
4. Accordingly, it is advised that
(i) the present classification in the Non-Banking
Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions,
1998 stands modified.
(ii) AFC would be defined as any company which
is a financial institution carrying on as its principal business the financing
of physical assets supporting productive / economic activity, such as automobiles,
tractors, lathe machines, generator sets, earth moving and material handling
equipments, moving on own power and general purpose industrial machines. Principal
business for this purpose is defined as aggregate of financing real/physical
assets supporting economic activity and income arising therefrom is not less
than 60% of its total assets and total income respectively.
(ii) Since the classification for the purpose
of income recognition, asset classification and provisioning norms is based
on asset specification the extant prudential norms will continue as hitherto.
However, the exposure norms as regards restriction on investments in land and
buildings and unquoted shares shall be modified to make provisions applicable
to EL/HP companies applicable to AFC.
(iii) The companies satisfying the above conditions
may approach the Regional Office in the jurisdiction of which their Registered
Office is located, along with the original Certificate of Registration (CoR)
issued by the Bank to recognize their classification as Asset Finance Companies.
Their request must be supported by their Statutory Auditor's certificate indicating
the asset /income pattern of the company as on March 31, 2006. The change in
classification would be incorporated in the Certificate of Registration issued
by the Bank as NBFC-Asset Finance Company; NBFC-D-AFC if accepting deposits
and NBFC-ND-AFC, if not accepting deposits.
(iv) In terms of paragraph 9D of the Non-Banking
Financial Companies Prudential Norms (Reserve Bank) Directions, 1998 all NBFCs
are required to submit Statutory Auditors Certificate with reference to the
position of the company as at end of the financial year ended March 31 latest
by June 30, every year. In future, such Certificate will also indicate asset
income pattern of each NBFCs according to new re-classification.
(v) The onus of including only eligible assets
for the purpose of classification as AFC shall be that of the company concerned.
6. A copy each of the amending Notification
Nos. DNBS.
189 / CGM (PK)-2006 and DNBS.190
/ CGM (PK)-2006 both dated December 06, 2006 are enclosed for meticulous
compliance.
Yours faithfully,
(P. Krishnamurthy)
Chief General Manager In-Charge