Reserve
Bank of India
Exchange Control Department
Central Office
Mumbai-400 001
Notification
No. FEMA 104./2003-RB Dated
the October 21, 2003 Foreign
Exchange Management (Foreign exchange
derivative contracts) ( Third Amendment)
Regulations,
2003. In
exercise of the powers conferred by clause (h) of sub-section (2) of Section 47
of the Foreign Exchange Management Act, 1999 (Act 42 of 1999), and in partial
modification of its Notification No. FEMA 25/RB-2000 dated May 3, 2000, the Reserve
Bank of India makes the following amendments in the Foreign Exchange Management
(Foreign exchange derivative contracts) Regulations, 2000, as amended from time
to time, namely: - Short
title and Commencement: (i)
These Regulations may be called the Foreign Exchange Management (Foreign exchange
derivative contracts) ( Third Amendment) Regulations, 2003.
(ii) They shall come into force from the date of their publication in the Official
Gazette. Amendment
of the Regulations 2..
In the Foreign Exchange Management (Foreign exchange derivative contracts) Regulations,
2000 - In
Schedule I, under the heading 'A. Forward Contract' after paragraph (i) the following
paragraph shall be added, namely:
'(j)
A person resident in India may subject to the terms and conditions prescribed
by Reserve Bank of India. may enter into a forward contract with an authorised
dealer in India to hedge an exposure to exchange risk in respect of transactions
denominated in foreign currency but settled in Indian rupees'
(ii) In Schedule II,
- after paragraph 2 the
following shall be added namely:
'2A . A non-resident Indian
may, subject to conditions prescribed by the Reserve Bank of India from time to
time, enter into cross currency (not involving the rupee) forward contracts to
convert the balances held in FCNR (B) accounts in one foreign currency to another
foreign currency in which FCNR (B) deposits are permitted to be maintained .'
- after paragraph 3, the
following paragraphs shall be added namely:
'3A. A
person resident outside India may subject to conditions prescribed by the Reserve
Bank of India from time to time enter into a forward sale contract with an authorized
dealer in India to hedge the currency risk arising out of his proposed foreign
direct investment in India.' '3B.
A person resident outside India having Foreign Direct Investments in India may,
subject to the condition that forward cover shall be taken only after the rate
has been approved by the Board, enter into forward contracts with rupee as one
of the currencies to hedge the currency risk on dividend receivable by him from
the Indian company.'
( Usha Thorat )
Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 11.11.2003 - G.S.R.No.880(E)
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