Click here to Visit the RBI’s new website

ISSUER OF CURRENCY

The Reserve Bank is the nation's sole note issuing authority. Along with the Government of India, we are responsible for the design, production and overall management of the nation's currency, with the goal of ensuring an adequate supply of clean and genuine notes.

(195 kb)
Date : Sep 06, 2022
Incentive for improving service to non-chest branches

RBI/2022-23/112
DCM (NPD) No.S770/09.40.002/2022-23

September 06, 2022

The Chairman & Managing Director
Managing Director/ Chief Executive Officer
All Banks having Currency Chests

Madam/ Sir,

Incentive for improving service to non-chest branches

Please refer to circulars RBI/ 2015-16/ 293 DCM (NPD) No. 2564/ 09.40.02/ 2015-16 dated January 21, 2016 and DCM (Plg.) No 2845/ 10.25.007/2018-19 dated May 23, 2019 on the captioned subject.

2. We have been receiving queries regarding the applicability of GST on the service charges levied on cash deposited by non-chest bank branches to the Currency Chests. It is clarified that the amount indicated in the aforesaid circulars are exclusive of applicable taxes. Accordingly, the service charges mentioned in the aforesaid circulars is to be read as ₹5 plus applicable taxes per packet and ₹8 plus applicable taxes per packet, as the case may be.

Yours faithfully,

(Sanjeev Prakash)
Chief General Manager

2024
2023
2022
2021
2020
2019
2018
2017
2016
2015
Archives
Top