The Reserve Bank, vide Press Release dated February 10, 2026, had issued the draft ‘Reserve Bank of India (Non-Banking Financial Companies – Registration, Exemptions and Framework for Scale Based Regulation) Amendment Directions, 2026’ seeking comments/ feedback from the stakeholders till March 04, 2026. These draft amendment Directions proposed (a) exemption from registration to ‘NBFCs not availing public funds and not having customer interface’ (including ‘Type I NBFCs’) with asset size of less than ₹1,000 crore subject to specified conditions, (b) procedure for deregistration or conversion for the existing ‘NBFCs not availing public funds and not having customer interface’, including ‘Type I NBFCs’, and (c) other related aspects. 2. Comments/ feedback received on the draft amendment Directions have been examined and the consequent modifications, as decided by the Reserve Bank, have been suitably incorporated in the final Amendment Directions. A statement on the comments/ feedback received is provided in the Annex. 3. Accordingly, the Reserve Bank has issued today the ‘Reserve Bank of India (Non-Banking Financial Companies – Registration, Exemptions and Framework for Scale Based Regulation) Amendment Directions, 2026’. (Brij Raj)
Chief General Manager Press Release: 2026-2027/172 | |