RBI/2004/203
IECD No. 12 /04.02.02/Gold Card/2003-04 May
18, 2004 All Scheduled Commercial Banks Dear Sir, Gold Card
Scheme for exporters As you are aware, the Ministry
of Commerce and Industry had indicated in the Exim Policy 2003-04 dated January
28, 2004 that a Gold Card Scheme would be worked out by RBI for credit worthy
exporters with good track record for easy availability of export credit on best
terms. Accordingly, as stated in paragraph
No. 92 of the Annual Policy Statement for the year 2004-05 dated May 18, 2004,
a Gold Card Scheme has been drawn up by RBI in consultation with
select banks and exporters. A copy of the Scheme is enclosed. 2.
All credit worthy exporters, including those in small and medium sectors with
good track record will be eligible for issue of Gold Card as per the criteria
to be laid down by the individual banks. Banks should clearly specify the benefits
they would be offering to the Gold Card holders. 3. The
data relating to export credit granted under the Gold Card Scheme may be furnished
to us as additional information in the quarterly statement in Form
C regarding export credit disbursement and balances outstanding as on the
last reporting Friday of each quarter beginning with the quarter ending June 2004
(revised format enclosed). Please
acknowledge receipt. Yours
faithfully, (Smt.
R.K.Makhija) Chief General Manager Encl:
5 sheets
Gold
Card Scheme for Exporters Preamble Exports play
a crucial role in a developing economy like India which attaches considerable
importance to export promotion. As a part of the overall strategy of export promotion
measures, the Reserve Bank of India has taken various steps to ensure expeditious
and timely provision of financial assistance to the export sector at competitive
rates of interest and remove procedural hassles. With a view to further simplifying
access to bank credit by exporters especially small and medium exporters and make
it borrower friendly in terms of procedure and credit terms, the Minister for
Commerce & Industry had proposed issuance of a Gold Card to creditworthy exporters
with good track record for easy availability of export credit on best terms (vide
Exim Policy 2003-04). Accordingly, a Gold Card Scheme (Scheme) has been worked
out in consultation with select banks and exporters. The Scheme envisages certain
additional benefits based on the record of performance of the exporters. The Gold
Card holder would enjoy simpler and more efficient credit delivery mechanism in
recognition of his good track record.
Customer
Service, Simplification of Procedures for Delivery of Export Credit and Reporting
Requirements 1.1.2
The Government (Ministry of Commerce and Industry), in consultation with RBI had
indicated in the Exim Policy 2003-04 that a Gold Card Scheme would be worked out
by RBI for creditworthy exporters with good track record for easy availability
of export credit on best terms. Accordingly, in consultation with select banks
and exporters, a Gold Card Scheme has been drawn up. The salient features of the
Scheme are: (i)
all creditworthy exporters, including those in small and medium sectors with good
track record would be eligible for issue of Gold Card by individual banks as per
the criteria to be laid down by the latter; (ii)
banks would clearly specify the benefits they would be offering to Gold Card holders;
(iii)
requests from card holders would be processed quickly by banks within 25 days
/ 15 days and 7 days for fresh applications / renewal of limits and adhoc limits
, respectively; (iv)
'in-principle' limits would be set for a period of 3 years with a provision for
stand-by limit of 20 per cent to meet urgent credit needs; (v)
card holders would be given preference in the matter of granting of packing credit
in foreign currency; (vi)
banks would consider waiver of collaterals and exemption from ECGC guarantee schemes
on the basis of card holder's creditworthiness and track record, and (vii)
The concessive rate of interest on post- shipment rupee export credit applicable
upto 90 days may be extended for a maximum period upto 365 days
2.
Objectives of the Scheme 2.1
Gold Card holder exporters, depending on their track record and credit worthiness,
will be granted better terms of credit including rates of interest than those
extended to other exporters by the banks. 2.2
Applications for credit will be processed at norms simpler and under a process
faster than for other exporters. 2.3
The `in-principle' limits will be sanctioned for a period of 3 years with a provision
for automatic renewal subject to fulfilment of the terms and conditions of sanction.
2.4 Gold Card holders will be given
preference for grant of packing credit in foreign currency (PCFC). 2.5
Gold card holders, on the basis of their track record of timely realisation of
export bills, will be considered for issuance of foreign currency credit cards
for meeting urgent payment obligations, etc. 2.6
The charges schedule and fee-structure in respect of services provided by banks
to exporters under the Scheme will be relatively lower than those provided to
other exporters. 2.7 Since the bonafides
of the Gold Card holder is already established based on credit worthiness and
track record, the norms in respect of security and collaterals may be relaxed
while granting export credit under the Gold Card Scheme. 2.8
The banks may consider any other facility/benefit to the exporters subject to
the fulfilment of extant rules and regulations applicable to export finance.
3.
Features of the Scheme 3.1
Eligibility 3.1.1
All credit worthy exporters with good track record in the opinion of the individual
financing bank will be eligible. 3.1.2
Exporters whose accounts have been classified as ‘Standard’ continuously for a
period of three years and there are no irregularities / adverse features in the
conduct of the accounts may be considered as having good track record. 3.1.3
The scheme may not be applicable to those exporters who are blacklisted by ECGC
or included in RBI’s defaulter’s list/ caution list or making losses for the past
3 years or having overdue export bills in excess of 10 per cent of the current
year’s turnover. 3.1.4 A Gold Card under
the Scheme may be issued to all eligible exporters including those in the small
and medium sectors who satisfy the laid down conditions.
3.2
Fixation of Credit Limit - The
sanction and renewal of the limits under the Scheme will be based on a simplified
procedure to be decided by the banks. Taking into account the anticipated export
turnover and track record of the exporter the banks may determine need-based finance
with a liberal approach. The `in-principle' limits will be sanctioned for a period
of 3 years with a provision for automatic renewal subject to fulfilment of the
terms and conditions of sanction.
- Based on a transparent rating mechanism,
the terms and conditions of credit including the rate of interest may be decided
by banks with a softer bias towards Gold Card holders.
- Banks may ensure
that the PCFC requirements of the Gold Card holders are met by giving them priority
over non-export borrowers with regard to granting loans against FCNR(B )funds
etc.
- Banks will consider granting term loans in foreign currency in deserving
cases out of their FCNR(B), RFC, etc. funds. (Banks may not grant such loans from
their overseas borrowings under the 25 per cent window or overseas lines of credit.)
- The
time frame for disposal of applications received for sanction of credit under
the scheme may be stipulated by the banks as follows :
For disposal
of fresh applications 25 days Renewal of limits 15 days Sanction of ad hoc
limits 07 days
- A stand-by limit of not less than 20 per
cent of the assessed limit may be additionally made available to facilitate urgent
credit needs for executing sudden orders. In the case of exporters of seasonal
commodities, the peak and off-peak levels may be appropriately specified.
- The
format for application for export credit limits should be suitably rationalised
and simplified to capture only those particulars which are relevant for sanctioning
export credit. A simplified application form for working capital credit facilities
devised by IBA may be adopted by banks with suitable modifications for export
credit under the Gold Card scheme.
- In case of unanticipated export orders,
norms for inventory may be relaxed, taking into account the size and nature of
the export order.
- The exporter’s record of performance will be reviewed
periodically with a view to pass on the benefit of better terms and conditions
including rate of interest for better performance.
3.3
Rate of Interest - The applicable rate of interest
to be charged under the Gold Card Scheme will not be more than the general rate
for export credit in the respective bank and within the ceiling prescribed by
RBI. In keeping with the spirit of the Scheme banks will endeavour to provide
the best rates possible to Gold Card holders on the basis of their rating and
past performance.
- In respect of the Gold Card holders , the concessive
rate of interest on post-shipment rupee export credit applicable upto 90 days
may be extended for a maximum period upto 365 days.
3.4 Service Charges / ECGC Premium - The charges schedule
and fee-structure in respect of services provided by banks to exporters under
the Scheme will be relatively lower than those provided to other exporters.
- The
credit to Indian exporters should be at rates of interest not exceeding LIBOR
+ 0.75 per cent. In case sufficient dollars are not available with the bank to
lend to the exporters at a particular time, service charge at flat rate of 0.1
per cent may be charged by the bank on the inter-bank foreign currency borrowings
for the purpose .
- Gold Card holders, in view of their credit worthiness,
may be considered by banks for exemption from ECGC guarantee under the Packing
Credit Guarantee-Sectoral scheme of ECGC in deserving cases at their discretion.
3.5
Tenure - The Gold card
will be issued for a period of 3 years and will be automatically renewed for a
further period of three years unless there are adverse features/ irregularities
in the account. In case of any misuse of the card or observance of any violation
of the terms and conditions, the banks will have the right to recall the Card
any time.
3.6
Additional Facilities - The
facility of further value addition to their cards through supplementary services
like ATM, Internet banking, International debit/ credit cards may be decided by
the issuing banks.
- Each bank should clearly lay down the benefits it proposes
to offer to Gold Card holders and place the same on its website for wider dissemination
of the information.
Export
Credit data ( Disbursement / Outstandings )
Year |
Month |
Bank / FI Code |
| |
| Name
of Authorised Dealer Bank : __________________________________
A. Statement
showing total disbursals and balance outstanding as on ________________________
(last reporting Friday of the quarter ended March/June/September/December)
for all Exporters :
( Amount in Rs. crore )
Disbursement
During the Quarter |
Balance outstanding as on the
last reporting Friday of the Quarter |
Pre
- Shipment Credit |
Post - Shipment Credit |
Pre - Shipment Credit |
Post – Shipment Credit |
Rupee Credit |
PCFC |
Rupee Credit |
EBR |
Deferred payments |
Other Govt. Payments |
Rupee Credit |
PCFC |
Rupee Credit |
EBR |
Deferred payments |
Other Govt Payments |
| | | | | | | | | | | |
B.
Out of above, disbursals and balance outstanding in respect of Gold Card Holders
: No. of gold cards issued : _______________
( Amount in Rs. crore)
Disbursement
During the Quarter ( for Gold Card Holders) |
Balance outstanding as on the last
reporting Friday of the Quarter ( For Gold Card Holders
) |
Pre - Shipment Credit |
Post - Shipment Credit |
Pre - Shipment Credit |
Post - Shipment Credit |
Rupee
Credit | PCFC |
Rupee Credit |
EBR |
Deferred payments |
Other Govt. Payments |
Rupee Credit |
PCFC |
Rupee Credit |
EBR |
Deferred payments |
Other Govt Payments |
| | | | | | | | | | | |
Industrial
and Export Credit Department Export
Finance Division Gold
Card Scheme for exporters and Interest rate applicable
Under the Scheme – Issue of Circulars A
floppy containing the following Circular / Directive, as listed below, is forwarded
herewith to Press Relations Division (PRD) for making them available on the Bank’s
website. The hard copy is also enclosed.
1. IECD No
12/ 04.02.02/2003-04 | 18.5.2004 |
Gold Card Scheme for Exporters |
2. IECD No
13/ 04.02.01/2003-04 | 18.5.2004 |
Rupee Export Credit Interest Rates
for Gold Card holder Exporters | 3.
IECD No 10/ 04.02.01/2003-04 | 24.4.2004 |
Rupee Export Credit Interest Rates
| Assistant
General Manager May 27,
2004
|