RESERVE BANK OF INDIA
(FOREIGN EXCHANGE DEPARTMENT)
CENTRAL OFFICE
MUMBAI-400 001
Notification No. FEMA 120/ RB-2004 dated:
July 7, 2004
In exercise of the powers conferred
by clause (a) of sub-section (3) of section 6 and section 47 of the Foreign
Exchange Management Act 1999, (42 of 1999) and in supersession of Notification
No. FEMA19/ RB 2000 dated 3rd May 2000, as amended from time to time
the Reserve Bank of India makes the following regulations relating to transfer
or issue of any foreign security by a person resident in India, namely:
1. Short title and commencement
- These Regulations may be called the Foreign
Exchange Management (Transfer or Issue of Any Foreign Security) (Amendment)
Regulations, 2004.
- They shall come in force from the date of their
publication in the Official Gazette.
2. Definitions
In these Regulations, unless the
context otherwise requires:
a. 'Act' means Foreign
Exchange Management Act, 1999, (42 of 1999):
b. 'authorised dealer'
means a person authorised as an authorised dealer under sub section (1) of section
10 of the Act;
c. 'American Depository Receipt'
(ADR) means a security issued by a bank or a depository in United States of
America (USA) against underlying rupee shares of a company incorporated in India;
d. ‘Core Activity’ means an activity
carried on by an Indian entity turnover wherefrom constitutes not less than
50% of its total turnover in the previous accounting year;
e. 'Direct investment outside
India' means investment by way of contribution to the capital or subscription
to the Memorandum of Association of a foreign entity or by way of purchase of
existing shares of a foreign entity either by market purchase or private placement
or through stock exchange, but does not include portfolio investment.
f. 'Financial commitment' means
the amount of direct investment by way of contribution
to equity and loan and 50 per cent of the amount of guarantees issued by an
Indian party to or on behalf of its overseas Joint Venture Company or Wholly
Owned Subsidiary;
g. 'Foreign Currency Convertible
Bond' (FCCB) means a bond issued by an Indian company expressed in foreign
currency, and the principal and interest in respect of which is payable in foreign
currency;
h. 'Form' means the
forms annexed to these Regulations;
i. 'Global Depository Receipt'
(GDR) means a security issued by a bank or a depository outside India against
underlying rupee shares of a company incorporated in India;
j. 'Host country' means
the country in which the foreign entity receiving the direct investment from
an Indian party is registered or incorporated;
k. 'Indian party' means
a company incorporated in India or a body created under an Act of Parliament
or a partnership firm registered under the Indian Partnership Act, 1932 making
investment in a Joint Venture or Wholly Owned Subsidiary abroad, and includes
any other entity in India as may be notified by the Reserve Bank: -
Provided that when more than
one such company, body or entity make an investment in the foreign entity,
all such companies or bodies or entities shall together constitute the 'Indian
party'
l. 'Investment banker'
means an Investment banker registered with the Securities and Exchange Commission
in USA, or the Financial Services Authority in UK, or appropriate regulatory
authority in Germany, France, Singapore or Japan;
m. 'Joint Venture (JV)'
means a foreign entity formed, registered or incorporated in accordance with
the laws and regulations of the host country in which the Indian party makes
a direct investment;
n. 'Mutual Fund' means
a Mutual Fund referred to in clause (23D) of section 10 of the Income Tax Act,
1961;
o. ‘Net worth’ means paid up capital
and free reserves;
p. 'Real estate business'
means buying and selling of real estate or trading in Transferable Development
Rights (TDRs) but does not include development of townships, construction of
residential/commercial premises, roads or bridges;
q. 'Wholly Owned Subsidiary
(WOS)' means a foreign entity formed, registered or incorporated in accordance
with the laws and regulations of the host country, whose entire capital is held
by the Indian party;
r. 'Agricultural Operations' means
agricultural operations as defined in the 'National Bank for Agriculture and
Rural Development Act, 1981.
s. Words and expressions used
but not defined in these Regulations shall have the meanings respectively assigned
to them in the Act.
3. Prohibition on issue or transfer
of foreign security
Save as otherwise provided in the
Act or rules or regulations made or directions issued thereunder, no person
resident in India shall issue or transfer any foreign security: -
Provided that the Reserve
Bank may, on application made to it, permit any person resident in India to
issue or transfer any foreign security.
4. Purchase and sale of foreign
security by a person resident in India
A person resident in India
a. may purchase a foreign security
out of funds held in Resident Foreign Currency (RFC) account maintained in accordance
with the Foreign Exchange Management (Foreign Currency Accounts) Regulations,
2000;
b. may acquire bonus shares on
the foreign securities held in accordance with the provisions of the Act or
rules or regulations made thereunder;
c. when not permanently resident
in India, may purchase a foreign security from out of his foreign currency resources
outside India;
d. may sell the foreign security
purchased or acquired under clauses (a), (b) or (c).
Explanation:
For the purpose of this clause,
‘not permanently resident’ means a person resident in India for employment
of a specified duration (irrespective of length thereof) or for a specific
job or assignment, the duration of which does not exceed three years.
Part I
Direct Investment outside India
5. Prohibition on Direct Investment
outside India
Save as otherwise provided in the
Act, rules or regulations made or directions issued thereunder, or with prior
approval of the Reserve Bank,
(1) no person resident in
India shall make any direct investment outside India; and
(2) no Indian party shall
make any direct investment in a foreign entity engaged in real estate business
or banking business.
6. Permission for Direct Investment
in certain cases
(1) Subject to the conditions
specified in sub-regulation (2), (and Regulation 7 in case investment in financial
services sector) an Indian party may make direct investment in a Joint Venture
or Wholly Owned Subsidiary outside India.
(2) (i) The total financial
commitment of the Indian party in Joint Ventures/Wholly Owned Subsidiaries
shall not exceed 100% of the net worth of the Indian Party as on the date
of the last audited balance sheet;
Explanation: - For
the purpose of the limit of 100% of the net worth the following shall be reckoned,
namely:
(a) cash remittance by market
purchase and /or equivalent rupee investments in case of Nepal and Bhutan
(b) capitalisation of export
proceeds and other dues and entitlements as mentioned in Regulation 11;
(c) fifty per cent of the
value of guarantees issued by the Indian party to or on behalf of the joint
venture company or wholly owned subsidiary.
(d) investment in agricultural
operations through overseas offices or directly
(e) External Commercial
Borrowing in conformity with other parameters of the ECB guidelines
Notwithstanding anything
contained in these Regulations investment in Pakistan shall not be permitted.
(ii) The direct investment is
made in an overseas JV or WOS engaged in a bonafide business activity.
(iii) The Indian Party is not
on the Reserve Bank’s Exporters caution list /list of defaulters to the banking
system circulated by the Reserve Bank or under investigation by any investigation
/enforcement agency or regulatory body.
(iv) The Indian party has submitted
up to date returns in form APR in respect of all its overseas investments;
(v) The Indian Party routes
all transactions relating to the investment in a Joint Venture/Wholly Owned
Subsidiary through only one branch of an authorised dealer to be designated
by it.
Explanation: -
The Indian Party may designate
different branches of authorised dealers for different Joint Ventures/Wholly
Owned Subsidiaries outside India.
(vi) The Indian Party submits
form ODA, duly completed, to the designated branch of an authorised dealer.
(3) Investment under this Regulation
may be funded out of one or more of the following sources, namely: -
i. out of balance held in
the Exchange Earners' Foreign Currency account of the Indian party maintained
with an authorised dealer in accordance with Regulation 4 of Foreign Exchange
Management (Foreign Currency Accounts by a person resident in India) Regulations,
2000;
ii. drawal of foreign exchange
from an authorised dealer in India not exceeding 100 % of the net worth of
the Indian Party as on the date of last audited balance sheet;
Explanation: - For
the purpose of the limit of 100% of the net worth the following shall
be reckoned, namely:
(a) cash remittance by market
purchase
(b) capitalisation of export
proceeds and other dues and entitlements as mentioned in Regulation 11
and 12;
(c) fifty per cent of the
value of guarantees issued by the Indian party to or on behalf of the
Joint Venture company or Wholly Owned Subsidiary
(d) utilisation of the amount
raised by issue of ADRs/GDRs by the Indian party;
(e) External Commercial
Borrowing in conformity with other parameters of the ECB guidelines.
Explanation:
for the purpose of reckoning net worth of an
Indian party, the net worth of its holding company (which holds at least
51% stake in the Indian Party) or its subsidiary company (in which the Indian
party holds at least 51% stake) may be taken into account to the extent
not availed of by the holding company or the subsidiary independently and
has furnished a letter of disclaimer in favour of the Indian Party;
Provided further that the ceiling mentioned
in sub-clause (2)(i) shall not apply where the investment is made out of
balances held in its EEFC account, maintained in accordance with the Foreign
Exchange Management (Foreign Currency Accounts by a Person Resident in India)
Regulations, 2000, as amended from time to time.
(4) An Indian Party may extend
a loan or a guarantee to or on behalf of the Joint Venture/Wholly Owned Subsidiary
abroad, within the permissible financial commitment, provided that the Indian
Party has made investment by way of contribution to the equity capital of the
Joint Venture.
(5) An Indian Party may make direct
investment without any limit in any foreign security out of the proceeds of
its international offering of shares through the mechanism of ADR and/or GDR:
-
Provided that
(a) the ADR/GDR issue has been
made in accordance with the Scheme for issue of Foreign Currency Convertible
Bonds and Ordinary Shares (through Depository Receipt Mechanism) Scheme 1993
and the guidelines issued thereunder from time to time by the Central Government;
(b) the Indian Party files with
the designated authorised dealer in form ODA full details of the investment
proposed.
(6)(a) For the purposes of investment
under this Regulation by way of remittance from India in an existing company
outside India, the valuation of shares of the company outside India shall be
made, -
(i) where the investment is more
than USD 5 (Five) million, by a Category I Merchant Banker Registered with
Securities and Exchange Board of India (SEBI), or an Investment Banker/Merchant
Banker outside India registered with the appropriate regulatory authority
in the host country; and
(ii) in all other cases, by a
Chartered Accountant or a Certified Public Accountant.
(b) For the purposes of investment
under this Regulation by acquisition of shares of an existing company outside
India where the consideration is to be paid fully or partly by issue of the
Indian party’s shares, the valuation of shares of the company outside India
shall in all cases, be carried out by a Category I Merchant Banker registered
with the Securities and Exchange Board of India (SEBI) or an Investment Banker/Merchant
Banker outside India registered with the appropriate regulatory authority in
the host country.
6A General Permission for Investment
in Agricultural Operations Overseas Directly or through Overseas Offices
A person resident in India being
a company incorporated in India or a partnership firm registered under Indian
Partnership Act, 1932, may undertake agricultural operations including purchase
of land incidental to such activity either directly or through their overseas
offices;
Provided that
(a)the Indian party is otherwise
eligible to make investment under Regulation 6 and that such investment is
within the overall limits as specified in Regulation 6.
(b) for the purposes of investment
under this regulation by acquisition of land overseas the valuation of the
land is certified by a certified valuer registered with the appropriate valuation
authority in the host country.
6B. General Permission for Investment
in Equity of a Company Registered Overseas
A person resident in India, being
an individual or a listed Indian company or a mutual fund registered in India,
may invest in
a. the shares of an overseas company
which is listed on a recognised stock exchange and has in its name share holding
of not less than 10% in any listed Indian company as on 1st January
of the year of investment
b. the rated bonds/ fixed income
securities issued by companies at (a) above:
Provided that-
(i) in the case of investment
by a listed Indian company, the investment shall not exceed 25% of its net
worth as on the date of its last audited balance sheet;
(ii) in the case of investment
by a Mutual Fund, the investment shall not exceed the ceiling stipulated by
Securities & Exchange Board of India (SEBI) from time to time;
(iii) every transaction relating
to purchase and sale of shares of the overseas company or bonds/ securities
shall be routed through the designated branch of an authorised dealer in India.
7.Investment in Financial Services
Sector
(1)Subject to the Regulations in
Part I, an Indian party may make investment in an entity outside India engaged
in financial services activities:
Provided that the Indian party
i. has earned net profit
during the preceding three financial years from the financial services activities;
ii. is registered with the
regulatory authority in India for conducting the financial services activities;
iii. has obtained approval
from the concerned regulatory authorities both in India and abroad, for venturing
into such financial sector activity;
iv. has fulfilled the prudential
norms relating to capital adequacy as prescribed by the concerned regulatory
authority in India.
(2) any additional investment by
an existing JV/WOS or its step down company in the Financial Services Sector
shall be made only after complying with the conditions stipulated in sub-clause
(1).
8. Investment in a foreign security
by swap or exchange of shares of an Indian company
(1) An Indian Party may acquire
shares of a foreign company, engaged in bonafide business activity,
in exchange of ADRs/GDRs issued to the latter in accordance with the scheme
for issue of Foreign Currency Convertible Bonds and Ordinary Shares (through
Depository Receipt Mechanism) Scheme, 1993, and the guidelines issued thereunder
from time to time by the Central Government;
Provided that
a. the Indian Party has already
made an ADR and / or GDR issue and that such ADRs/GDRs are currently listed
on any stock exchange outside India; such investment by the Indian Party does
not exceed amount equivalent to 10 times the export earnings of the Indian
Party during the preceding financial year as reflected in its audited balance-sheet,
inclusive of all investments made under Regulations in Part I.
b. the ADR and/or GDR issue
for the purpose of acquisition is backed by underlying fresh equity shares
issued by the Indian Party;
c. the total holding in the
Indian Party by persons resident outside India in the expanded capital base,
after the new ADR and/or GDR issue, does not exceed the sectoral cap prescribed
under the relevant regulations for such investment;
d. the valuation of the shares
of the foreign company is made, -
(i)as per the recommendations
of the Investment Banker if the shares are not listed on any stock exchange;
or
(ii) based on the current market
capitalization of the foreign company arrived at on the basis of monthly
average price on any stock exchange abroad for the three months preceding
the month in which the acquisition is committed and over and above, the
premium, if any, as recommended by the Investment Banker in its due diligence
report in other cases.
(2) Within 30 days from the date
of issue of ADRs and/or GDRs in exchange for acquisition of shares of the foreign
company under sub-regulation (1), the Indian Party shall submit a report in
form ODG to the Reserve Bank.
9. Approval of the Reserve Bank
in certain cases
(1) An Indian Party, which does
not satisfy the eligibility norms under Regulations 6 or 7 or 8, may apply to
the Reserve Bank for approval.
(2) Application for direct investment
in Joint Venture/Wholly Owned Subsidiary outside India, or by way of exchange
for shares of a foreign company, shall be made in Form ODI, or in Form ODB,
as applicable.
(2A) An application made under
sub-regulation (2) in Form ODI
(a) for the purpose of investment
by way of remittance from India, in an existing company outside India, shall
be accompanied, by the valuation of shares of the company outside India, made-
(i) where the investment
is more than USD 5 (five) million, by a Category I Merchant Banker registered
with SEBI or an Investment Banker/Merchant Banker registered with the appropriate
regulatory authority in the host country; and
(ii) in all other cases,
by a Chartered Accountant or a Certified Public Accountant.
(b) for the purposes of investment
by acquisition of shares of an existing company outside India where the consideration
is to be paid fully or partly by issue of the Indian party’s shares, shall be
accompanied by the valuation carried out by a Category I Merchant Banker registered
with the SEBI or an Investment Banker/Merchant Banker registered with the appropriate
regulatory authority in the host country.
(3) The Reserve Bank may, inter
alia, take into account following factors while considering the application
made under sub-regulation (2):
a. Prima facie viability
of the Joint Venture/Wholly Owned Subsidiary outside India;
b. Contribution to external
trade and other benefits which will accrue to India through such investment;
c. Financial position and
business track record of the Indian Party and the foreign entity;
d. Expertise and experience
of the Indian Party in the same or related line of activity of the Joint Venture
or Wholly Owned Subsidiary outside India.
10. Unique Identification Number
Reserve bank will allot a unique
Identification Number for each Joint Venture or Wholly Owned Subsidiary outside
India and the Indian Party shall quote such number in all its communications
and reports to the Reserve Bank and the authorised dealer.
11. Investment by capitalization
(1) An Indian Party may make direct
investment outside India in accordance with the Regulations in Part I by way
of capitalisation in full or part of the amount due to the Indian Party from
the foreign entity towards: -
i. payment for export of
plant, machinery, equipment and other goods/software to the foreign entity;
ii. fees, royalties, commissions
or other entitlements due to the Indian Party from the foreign entity for
the supply of technical know-how, consultancy, managerial or other services
Provided that where the export
proceeds have remained unrealised beyond a period of six months from the date
of export, and fees, royalties, commissions or other entitlements of the Indian
party have remained unrealised from the date on which such payment is due,
such proceeds shall not be capitalised without the prior permission of the
Reserve Bank.
(2) An Indian Software exporter
may receive in the form of shares upto 25% of the value of exports to an overseas
software start up company without entering into JV agreement by filing an application
with the Reserve Bank through the Authorised Dealer.
12. Export of Goods towards Equity-
Procedure
(1) An Indian Party exporting
goods/software/plant and machinery from India towards equity contribution in
a Joint Venture or Wholly Owned Subsidiary outside India shall declare it on
GR/SDF/SOFTEX form, as the case may be, which shall be superscribed as 'Exports
against equity participation in the JV/WOS abroad', and also quoting Identification
Number, if already allotted by Reserve Bank.
(2) Notwithstanding anything contained
in Regulation 11 of the Foreign Exchange Management (Export of Goods and Services)
Regulations, 2000, the Indian Party shall, within 15 days of effecting the shipment
of the goods, submit to the Reserve Bank a custom certified copy of the invoice
through the branch of an authorised dealer designated by it.
(3) An Indian Party capitalising
exports under Regulation 11 shall, within six months from the date of export,
or any further time as allowed by Reserve Bank, submit to Reserve Bank copy/ies
of the share certificate/s or any document issued by the Joint Venture or Wholly
Owned Subsidiary outside India to the satisfaction of Reserve Bank evidencing
the investment from the Indian Party together with the duplicate of GR/SDF/SOFTEX
form through the branch of an authorised dealer designated by it.
13.Post investment changes/additional
investment in existing JV/WOS
A JV/WOS set up by the Indian party
as per the Regulations may diversify its activities / set up step down subsidiary/
alter the shareholding pattern in the overseas entity Provided the Indian party
reports to the Reserve Bank, the details of such decisions taken by the JV/WOS
within 30 days of the approval of those decisions by the competent authority
concerned of such JV/WOS in terms of local laws of the host country, and, include
the same in the Annual Performance Report required to be forwarded annually
to the Reserve Bank in terms of Regulation 15.
14. Acquisition of a foreign company
through bidding or tender procedure
(1) On being approached by an
Indian Party, which is eligible under the Regulations to make investment outside
India, an authorised dealer may allow remittance towards earnest money deposit
or issue a bid bond guarantee on its behalf for participation in bidding or
tender procedure for acquisition of a company incorporated outside India,
(2) On the Indian Party winning
the bid,
i. the authorised dealer
may allow further remittances towards acquisition of the foreign company,
subject to the ceilings specified in Regulation 6; and
ii. the Indian Party shall
submit through the authorised dealer concerned a report to the Reserve Bank
in form ODA within 30 days of effecting the final remittance.
(3) For participation in bidding
or tender procedure for acquisition of a company incorporated outside India
which does not fall within the provisions of sub-regulation (1), the Reserve
Bank may, on application in Form ODI, allow remittance of foreign exchange towards
earnest money deposit or permit the authorised dealer in India to issue a bid
bond guarantee, subject to such terms and conditions as the Reserve Bank may
stipulate.
(4) In case the Indian Party is
successful in the bid but the terms and conditions of acquisition of a company
outside India are,-
a. not in conformity with
the provisions of Regulations in Part I, or different from those for which
approval under sub-regulation (3) was obtained, the Indian Party shall submit
application in form ODI to Reserve Bank for obtaining approval for the foreign
direct investment in the manner specified in Regulation 9, or
b. in conformity with the
provisions of the Regulations in Part I or are same as those for which approval
under sub-regulation (3) was obtained, the Indian Party shall submit a report
to the Reserve Bank, giving details of the remittances made, within 30 days
of effecting the final remittance.
15. Obligations of the Indian
Party
An Indian Party, which has acquired
foreign security in terms of the Regulations in Part- I, shall –
i. receive share certificates
or any other document as an evidence of investment in the foreign entity to
the satisfaction of the Reserve Bank within six months, or such further period
as Reserve Bank may permit, from the date of effecting remittance or the date
on which the amount to be capitalised became due to the Indian Party or the
date on which the amount due was allowed to be capitalised;
ii. repatriate to India, all dues
receivable from the foreign entity, like dividend, royalty, technical fees etc.,
within 60 days of its falling due, or such further period as the Reserve Bank
may permit;
iii. submit to the Reserve Bank
every year within 60 days from the date of expiry of the statutory period as
prescribed by the respective laws of the host country for finalisation of the
audited accounts of the Joint Venture/Wholly Owned Subsidiary outside India
or such further period as may be allowed by Reserve Bank, an annual performance
report in form APR in respect of each Joint Venture or Wholly Owned Subsidiary
outside India set up or acquired by the Indian Party and other reports or documents
as may be stipulated by the Reserve Bank.
Explanation
It will be in order for individual
partners to hold shares for and on behalf of the firm in an overseas JV/WOS
in the individual name if the host country regulations or operational requirements
warrant such holdings, subject to the condition that the entire funding for
such investment is done by the firm.
16. Transfer by way
of sale of shares of a JV/WOS outside India
(1) An Indian party may transfer
by way of sale to another Indian party who complies with the provisions of Regulation
6 above, or to a person resident outside India, any share or security held by
him in a Joint Venture or Wholly Owned Subsidiary outside India
Provided that
(i) The sale does not result
in any write-off of the investment made;
(ii) the sale is effected through
a stock exchange where the shares of the overseas Joint Venture or Wholly
Owned Subsidiary are listed;
(iii) if the shares are not listed
on the stock exchange, and the shares are disinvested by a private arrangement,
the share price is not less than the value certified by a Chartered Accountant
/Certified Public Accountant as the fair value of the shares based on the
latest audited financial statements of the Joint Venture or Wholly Owned Subsidiary:
(iv)The Indian party does not
have any outstanding dues by way of dividend, technical know-how fees, royalty,
consultancy, commission or other entitlements, and/or export proceeds from
the Joint Venture or Wholly Owned Subsidiary;
(v)The overseas concern has
been in operation for at least one full year and the Annual Performance Report
together with the audited accounts for that year has been submitted to the
Reserve Bank;
(vi)The Indian party is not under
investigation by CBI/ED/SEBI/IRDA or any other regulatory authority in India.
(2)Sale proceeds of shares/securities
shall be repatriated to India immediately on receipt thereof and in any case
not later than 90 days from the date of sale of the shares/securities and documentary
evidence to this effect shall be submitted to the Regional office of the Reserve
Bank through the designated authorized dealer.
(3) An Indian party, which does
not satisfy the criteria specified at sub regulation (1) above, shall apply
to the Reserve Bank for permission to transfer by way of sale of shares of a
JV/WOS outside India which may be granted subject to such conditions as the
Reserve Bank may consider appropriate.
17. Transfer by way of Sale of
Shares involving Write -off
Where the transfer by way of sale
of shares or security referred to in sub regulation (1) of Regulation 16 by
any Indian party listed on any stock exchange in India, is for a price less
than the amount invested in the share or the security transferred, -
1.where the difference between
the said value and the sale price does not exceed the percentage approved by
the Reserve Bank, from time to time, of the Indian party's actual export realisation
of the previous year, the Indian party may write-off to the extent of the difference,
the capital invested in the overseas JV/WOS;
2.where such difference is more
than the percentage approved by the Reserve Bank, from time to time, of the
Indian party's actual export realisation of the previous year, the Indian party
shall apply to the Reserve Bank for permission to write -off the capital invested,
which permission may be granted subject to such conditions as the Reserve Bank
considers appropriate.
18.Pledge of Shares of Joint Ventures
and Wholly Owned Subsidiaries
An Indian Party may transfer, by
way of pledge, shares held in a Joint Venture or Wholly Owned Subsidiary outside
India as a security for availing of fund based or non-fund based facilities
for itself or for the Joint Venture or Wholly Owned Subsidiary from an authorised
dealer or a public financial institution in India.
Part II
Investments abroad by Individuals
in India
19. Prior Permission of the Reserve
Bank for Direct Investment by a Proprietary Concern in India
A proprietary concern in India
may apply to the Reserve Bank in Form ODB for permission to accept shares of
a company outside India in lieu of fees due to it for professional services
rendered to the said company.
Provided that: -
(a) the value of the shares accepted
from each company outside India shall not exceed fifty per cent of the fees
receivable by the Indian concern from that company; and,
(b) the Indian concern’s shareholding
in any one company outside India by virtue of shares accepted as aforesaid shall
not exceed ten per cent of the paid-up capital of the company outside India,
whose shares are accepted.
20.Investment by Individuals
(1) A Resident individual may
apply to the Reserve Bank for permission to acquire shares in a foreign entity
offered as consideration for professional services rendered to the foreign
entity.
(2) Reserve Bank may, after taking
into account, inter alia, the following factors, grant permission subject
to such terms and conditions as are considered necessary:
i. credentials and net
worth of the individual and the nature of his profession;
ii. the extent of his forex
earnings/balances in his EEFC and/or RFC account;
iii. financial and business
track record of the foreign entity;
iv. potential for forex
inflow to the country;
v. other likely benefits
to the country.
Part III
Investments in Foreign Securities
other than by way of Direct Investment
21.Prohibition on issue of foreign
security by a person resident in India.
(1) Save as otherwise provided
in the Act or in sub-regulation (2), no person resident in India shall issue
or transfer a foreign security.
(2) A person resident in India,
being an Indian Company or a Body Corporate created by an Act of Parliament.
i)may issue FCCBs not exceeding
USD 500 million to a person resident outside India in accordance with and
subject to the conditions stipulated in Schedule I.
ii) may issue FCCBs beyond US
$ 500 million with the specific approval of the Reserve Bank.
(3) The company/body corporate
referred to in sub-regulation (2), issuing the FCCBs shall, within 30 days from
the date of issue, furnish a report to the Reserve Bank giving the details and
documents as under:
a. Total amount for which
FCCBs have been issued,
b. Names of the investors
resident outside India and number of FCCBs issued to each of them.
c. The amount repatriated
to India through normal banking channels and/or the amount received by debit
to NRE/FCNR accounts in India of the investors (duly supported by bank certificate).
22.Permission for purchase /acquisition
of foreign securities in certain cases
(1) A person resident in India
being an individual may acquire foreign securities:-
i. by way of gift from a
person resident outside India; or
ii. issued by a company incorporated
outside India under Cashless Employees Stock Option Scheme:-
Provided it does not involve
any remittance from India, or
iii. by way of inheritance
from a person whether resident in or outside India.
(2) A person resident in India,
being an individual, who is an employee or a director of Indian office or branch
of a foreign company or of a subsidiary in India of a foreign company or of
an Indian company in which foreign equity holding is not less than 51 per cent,
may purchase the equity shares offered by the said foreign company.
(3) An authorised dealer may allow
the remittance by the person eligible to purchase the shares in terms of sub-regulation
(2): -
Provided that the condition
specified in that sub-regulation is fulfilled.
(4) A person resident in India
may transfer by way of sale the shares acquired in terms of sub-regulation (1)
and (2) above
Provided that the proceeds
thereof are repatriated immediately on receipt thereof and in any case not
later than 90 days from the date of sale of such securities.
23. Transfer of a foreign security
by a person resident in India
A person resident in India, who
has acquired or holds foreign securities in accordance with the provisions of
the Act, rules or regulations made thereunder, may transfer them by way of pledge
for obtaining fund based or non-fund based facilities in India from an authorised
dealer.
24. General Permission for Acquisition
of foreign securities as qualification / rights shares
(1) A person resident in India
being an individual may
(a) acquire foreign securities
as qualification shares issued by a company incorporated outside India for
holding the post of a director in the company:
Provided that, -
i. the number of shares
so acquired shall be the minimum required to be held for holding the
post of director and in any case shall not exceed 1 per cent of the
paid-up capital of the company, and
ii. the consideration
for acquisition of such shares does not exceed the ceiling as stipulated
by RBI from time to time.
(b) acquire foreign securities
by way of rights shares in a company incorporated outside India:
Provided that the right shares
are being issued by virtue of holding shares in accordance with the provisions
of the law for the time being in force.
(c) where such person is an employee
or a director of the Indian promoter company, acquire by way of purchase shares
of a Joint Venture or Wholly Owned Subsidiary outside India of the Indian
promoter company, in the field of software;
Provided that –
(1) (i) the consideration
for purchase does not exceed the ceiling as stipulated by RBI from time
to time.
(ii) the shares so acquired
do not exceed 5% of the paid-up capital of the Joint Venture or Wholly
Owned Subsidiary outside India, and
(iii) after allotment
of such shares, the percentage of shares held by the Indian promoter company,
together with shares allotted to its employees is not less than the percentage
of shares held by the Indian promoter company prior to such allotment.
(2) A person resident in India,
being an individual holding qualification /rights shares in terms of sub
regulations (a) or (b) above may sell the shares so acquired, without prior
approval, provided the sale proceeds are repatriated to India through banking
channels and documentary evidence is submitted to the authorized dealer.
(3) An Indian software company
may allow its resident employees (including working directors) to purchase
foreign securities under the ADR/GDR linked stock option schemes:-
Provided that the consideration
for purchase does not exceed the ceiling as stipulated by RBI from time
to time.
25. Prior permission of Reserve
Bank in certain cases
A person resident in India being
an individual seeking to acquire qualification shares in a company outside India
beyond the limits laid down in the proviso to clause (a) of sub-regulation (1)
of Regulation 24 shall apply to the Reserve Bank for prior approval.
26. Investment by Mutual Funds
Mutual Funds may purchase foreign
securities subject to such terms and conditions as it may be notified by SEBI
from time to time.
Sd/-
(Shyamala Gopinath)
Executive Director
Schedule I
See Regulation 21 (2)(i)
Automatic Route for Issue of Foreign
Currency Convertible Bonds (FCCBs)
(i) The FCCBs to be issued will
have to conform to the Foreign Direct Investment Policy (including Sectoral
Cap and Sectors where FDI is permissible) of the Government of India as announced
from time to time and the Reserve Bank’s Regulations/directions issued from
time to time.
(ii) The issue of FCCBs shall
be subject to a ceiling of USD 500 million in any one financial year.
(iii) Public issue of FCCBs shall
be only through reputed lead managers in the international capital market.
In case of private placement, the placement shall be with banks, or with multilateral
and bilateral financial institutions, or foreign collaborators, or foreign
equity holder having a minimum holding of 5% of the paid up equity capital
of the issuing company. Private placement with unrecognized sources is prohibited.
(iv) The maturity of the FCCB
shall not be less than 5 years. The call & put option, if any, shall not
be exercisable prior to 5 years.
(v) Issue of FCCBs with attached
warrants is not permitted.
(vi) The 'all in cost'
will be on par with those prescribed for External Commercial Borrowing (ECB)
schemes specified in the Schedule to Notification No: FEMA 3/2000-RB dated
3rd May 2000. The 'all in cost' shall include coupon
rate, redemption premium, default payments, commitment fees, and fronting
fees, if any, but shall not include the issue related expenses such as legal
fees, lead managers fees, out of pocket expenses.
(vii) The FCCB proceeds shall
not be used for investment in Stock Market, and may be used for such purposes
for which ECB proceeds are permitted to be utilized under the ECB schemes.
(viii) FCCBs are allowed for
corporate investments in industrial sector, especially infrastructure sector.
Funds raised through the mechanism may be parked abroad unless actually required.
(ix) FCCBs for meeting rupee
expenditure under automatic route to be hedged unless there is a natural hedge
in the form of uncovered foreign exchange receivables, which will be ensured
by Authorised Dealers.
(x) Financial intermediaries
(viz. a bank, DFI, or NBFC) shall not be allowed access to FCCBs, except those
Banks and financial intermediaries that have participated in the Textile or
Steel Sector restructuring package of the Government/RBI subject to the limit
of their investment in the package.
(xi) Banks, FIs, NBFCs shall
not provide guarantee/letter of comfort etc. for the FCCB issue.
(xii) The issue related expenses
shall not exceed 4% of issue size and in case of private placement, shall
not exceed 2% of the issue size.
(xiii) The issuing entity shall,
within 30 days from the date of completion of the issue, furnish a report
to the concerned Regional Office of the Reserve Bank of India through a designated
branch of an Authorized Dealer giving the details and documents as under :
a. The total amount of
the FCCBs issued,
b. Names of the investors
resident outside India and number of FCCBs issued to each of them, and
Foot Note: The Principal
Regulations were published in the Official Gazette vide G.S.R.No.456(E)
dated May 8, 2000 in Part II, Section 3, Sub-section (i) and subsequently
amended vide G.S.R.Nos. as indicated below :.
Sr. No.
|
G.S.R. No.
|
Date
|
1.
|
157(E)
|
2.3.2001
|
2.
|
258(E)
|
9.4.2002
|
3.
|
259(E)
|
9.4.2002
|
4.
|
263(E)
|
9.4.2002
|
5.
|
265(E)
|
9.4.2002
|
6.
|
475(E)
|
8.7.2002
|
7.
|
34(E)
|
16.1.2003
|
8.
|
629(E)
|
4.8.2003
|
9.
|
399(E)
|
14.5.2003
|
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 19.11.2004 - G.S.R.No.757(E)
|
|