ANNEXURE - I
[Paragraph-1.1]
Form
of application for permission to open a new place of business or change the location
(otherwise than within the same city, town or village) of the existing place of
business under Section 23 of the Banking Regulation Act, 1949 - Banking Regulation
(Companies) Rules 1949 Rule 12 Form VI
Address
.................
Date ......................
........................................
Department
of Banking Operations and Development
Reserve Bank of India
.............................
Dear
Sir,
We hereby apply for permission to * open a new place
of business / change the location at .................. of an existing place of
business from ................ to ................ in terms of section 23 of the
Banking Regulation Act, 1949. We give below the necessary information in the form
prescribed for the purpose.
Yours
faithfully,
Signature ................
1. Name
of the Banking Company
2. Proposed Office
(Give the following information)
(a) Name
of city/town/village:
(in case the place is known by more than one name,
the relative information should also be furnished)
(b) Name of the
locality/location:
(c) Name of
i)
Block :
ii) Tehsil :
iii) District :
iv)
State / Taluka :
(d) Status of the proposed office :
(e) The distance between
the proposed
office and the nearest existing
commercial bank office
together
with the name of the bank and
that of the centre/locality
:
@(f) Name of the Commercial banks and the
number of their
offices functioning within the radius of 5 kms.
together with he names
of centres where these are functioning :
3. Previous application:
(Give particulars of applications if any previously made to the Reserve Bank in
respect of the proposed place of business)
4. Reasons for the proposed
office:
(State detailed reasons for the proposed office and give statistics
and other data, as under, which may have been collected for the proposed office)
(i) Population
of the place:
@(ii) Particulars of the command
area (i.e.
the area of the operation of the proposed office):
(a) Approximate
radius of the command area :
(b) Population :
(c) Number
of villages in the command area :
(iii) The volume and value of the agricultural
mineral and industrial production and imports and exports in the
area
of operation of the proposed office as under :
| Commodity | Production | Imports | Exports |
| | Volume | Value | Volume | Value | Volume | Value |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |
| | | | | | | |
(iv) If
there are schemes for agricultural mineral or industrial development, give details
of the same and their probable effects on the volume and value of the present
production, imports and exports.
(v) If the existing banking facilities
are considered inadequate, give reasons :
(vi) Prospects: Give as under,
an estimate of minimum business which the banking company expect to attract at
the proposed place of business within 12 months:
a)
Deposits : Amount in thousands of rupees.
b) Advance : Amount
in thousands of rupees.
5. Change
of location of an existing office
(Give the exact location of the office which
is proposed to be closed and of the place where it is proposed to be shifted giving
particulars of the new location as in Item 2,3, & 4)
6. Expenditure
:
(State the amount already spent or proposed to be spent on staff,
premises, furniture, stationery, advertising etc. in connection
with the proposed office. Also
State that minimum income which the banking
company expects to earn at the proposed office within 12 months)
| *Estimate
of annual Expenditure |
| a) | Establishment
Charges | Rs. |
| b) | Stationery
& Miscellaneous | Rs |
| c) | Rent
& Bldg. | Rs. |
| d) | Interest
to be paid on deposits | Rs. |
| e) | Interest
on funds borrowed from H.O.on Rs.___@___% | Rs. |
| | TOTAL | Rs |
| *Estimate
of annual Expenditure |
| a) | Interest
on advances | Rs. |
| b) | Commission | Rs |
| c) | Exchange | Rs. |
| d) | Interest
on funds lent to H.O. | Rs. |
| | TOTAL | Rs |
| | Estimated
Profits | Rs. |
7. Other
particulars:
(Any additional facts which the banking company may
wish to add in support of its application)
* The portion not applicable
to be struck off.
@ The information need be furnished only in the case of
application for centres with a population of less than one lakh.
NB : 1. The words 'office' and 'offices', wherever
they occur in this form, include a place or places of business at which deposits
are received, cheques cashed, moneys lent or any other form of business referred
to in sub-section (1) of section 6 of the Act is transacted.
2. Item (5) to
be replied to if the application is for changing the location of an existing place
of business.
3. If a banking company is unable or unwilling to supply full
details in respect of any of the items, reasons for the omission may be given.
4.
The information asked for in items (2), (3), (4), (5) and (6) is to be given separately
for each office where the application relates to the opening of or changing the
location of more than one office.
5. In the case of change of the location
of "administrative office" where no banking business is transacted or proposed
to be transacted (such as "Registered Office, Central Office or Head Office")
only an application in the form of a letter need be submitted, indicating the
reasons for the change.