Foreign Exchange Management
(Foreign exchange derivative contracts) Regulations, 2000
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Notification No.FEMA 25
/RB-2000, dated 3rd May 2000
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RESERVE BANK OF INDIA
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(EXCHANGE CONTROL DEPARTMENT)
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CENTRAL OFFICE
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MUMBAI 400 001
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In exercise of the powers conferred by
clause (h) of sub-section (2) of Section 47 of the Foreign Exchange
Management Act, 1999 ( 42 of 1999), the Reserve Bank makes the following
regulations, to promote orderly development and maintenance of foreign
exchange market in India, namely:
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1.
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Short title & commencement :-
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(1)
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These Regulations may be called the Foreign
Exchange Management (Foreign exchange derivative contracts ) Regulations,
2000.
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(2)
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They shall come in force on the 1st
day of June,2000.
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2.
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Definitions :-
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In these Regulations, unless the context
requires otherwise, -
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(i)
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'Act' means the Foreign Exchange Management
Act,1999 (42 of 1999);
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(ii)
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'authorised dealer' means a person authorised
as authorised dealer under subsection (1) of section 10 of the Act;
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(iii)
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'Cash delivery ' means delivery of foreign
exchange on the day of transaction ;
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(iv)
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'Forward contract' means a transaction
involving delivery, other than Cash or Tom or Spot delivery, of foreign
exchange;
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(v)
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'Foreign exchange derivative contract'
means a financial transaction or an arrangement in whatever form and
by whatever name called, whose value is derived from price movement
in one or more underlying assets, and includes,
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(a)
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a transaction which involves at least one
foreign currency other than currency of Nepal or Bhutan, or
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(b)
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a transaction which involves at least one
interest rate applicable to a foreign currency not being a currency
of Nepal or Bhutan , or
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(c)
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a forward contract,
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but does not include foreign exchange transaction
for Cash or Tom or Spot deliveries;
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(vi)
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'Registered Foreign Institutional Investor
(FII) ' means a foreign institutional investor registered with Securities
and Exchange board of India;
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(vii)
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'Schedule' means a schedule annexed to
these Regulations;
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(viii)
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'Spot delivery' means delivery
of foreign exchange on the second working day after the day of transaction;
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(ix)
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'Tom delivery' means delivery of foreign
exchange on a working day next to the day of transaction;
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(x)
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the words and expressions used but not
defined in these Regulations shall have the same meanings respectively
assigned to them in the Act.
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3.
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Prohibition :-
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Save as otherwise provided in these Regulations,
no person in India shall enter into a foreign exchange derivative contract
without the prior permission of the Reserve Bank.
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4.
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Permission to a person resident in India
to enter into a Foreign Exchange Derivative contract :-
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A person resident in India may enter into
a foreign exchange derivative contract in accordance with provisions
contained in Schedule I, to hedge an exposure to
risk in respect of a transaction permissible under the Act, or rules
or regulations or directions or orders made or issued thereunder.
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5.
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Permission to a person resident outside
India to enter into a Foreign Exchange Derivative contract :-
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A person resident outside India may enter
into a foreign exchange derivative contract with a person resident in
India in accordance with provisions contained in Schedule
II, to hedge an exposure to risk in respect of a transaction permissible
under the Act, or rules or regulations or directions or orders made
or issued thereunder
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6.
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Commodity Hedge :-
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Reserve Bank may, on an application made
in accordance with the procedure specified in Schedule
III, permit subject to such terms and conditions as it may consider
necessary, a person resident in India to enter into a contract in a
commodity exchange or market outside India to hedge price risk in a
commodity .
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7.
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Remittance related to a Foreign Exchange
Derivative contract :-
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An authorised dealer in India may remit
outside India foreign exchange in respect of a transaction, undertaken
in accordance with these Regulations, in the following cases, namely;
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(a)
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option premium payable by a person resident
in India to a person resident outside India ,
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(b)
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remittance by a person resident in India
of amount incidental to a foreign exchange derivative contract entered
into in accordance with Regulation 4,
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(c)
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remittance by a person resident outside
India of amount incidental to a foreign exchange derivative contract
entered into in accordance with Regulation 5,
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(d)
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any other remittance related to a foreign
exchange derivative contract approved by Reserve Bank.
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(P.R. GOPALA RAO)
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Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 08.05.2000 - G.S.R.No.411(E)
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Schedule
I
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(See regulation 4)
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Foreign exchange derivative
contract permissible for a person resident in India
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A.
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Forward Contract
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1.
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A person resident in India may enter into
a forward contract with an authorised dealer in India to hedge an exposure
to exchange risk in respect of a transaction for which sale and/or purchase
of foreign exchange is permitted under the Act, or rules or regulations
or directions or orders made or issued thereunder, subject to following
terms and conditions-
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a)
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the authorised dealer through verification
of documentary evidence is satisfied about the genuineness of the underlying
exposure,
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b)
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the maturity of the hedge does not exceed
the maturity of the underlying transaction,
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c)
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the currency of hedge and tenor are left
to the choice of the customer,
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d)
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where the exact amount of the underlying
transaction is not ascertainable, the contract is booked on the basis
of a reasonable estimate,
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e)
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foreign currency loans/bonds will be eligible
for hedge only after final approval is accorded by the Reserve Bank
where such approval is necessary,
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f)
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in case of Global Depository Receipts (GDRs)
the issue price has been finalised,
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g)
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balances in the Exchange Earner's Foreign
Currency(EEFC) accounts sold forward by the account holders shall remain
earmarked for delivery and such contracts shall not be cancelled. They
may be ,however, be rolled-over,
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h)
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contracts involving rupee as one of the
currencies, once cancelled shall not be re-booked although they can
be rolled over at ongoing rates on or before maturity. This restriction
shall not apply to contracts covering export transactions which may
be cancelled, rebooked or rolled over at on-going rates,
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i)
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substitution of contracts for hedging trade
transactions may be permitted by an authorised dealer on being satisfied
with the circumstances under which such substitution has become necessary.
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B.
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Contract other than Forward Contract
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2.
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(1)
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A person resident in India who has borrowed
foreign exchange in accordance with the provisions of Foreign Exchange
Management (Borrowing and Lending in Foreign Exchange) Regulations,
2000 , may enter into an Interest rate swap or Currency swap or Coupon
Swap or Foreign Currency Option or Interest rate cap or collar (purchases)
or Forward Rate Agreement (FRA) contract with an authorised dealer in
India or with a branch outside India of an authorised dealer for hedging
his loan exposure and unwinding from such hedges,
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Provided that -
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(a)
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the contract does not involve rupee,
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(b)
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the Reserve Bank has accorded final approval
for borrowing in foreign currency,
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(c)
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the notional principal amount of the hedge
does not exceed the outstanding amount of the foreign currency loan,
and
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(d)
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the maturity of the hedge does not exceed
the un-expired maturity of the underlying loan,
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(2)
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A person resident in India, who owes a
foreign exchange or rupee liability, may enter into a contract for foreign
currency-rupee swap with an authorised dealer in India to hedge long
term exposure,
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(3)
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The contract entered into under sub-paragraph
2, if cancelled shall not be rebooked or re-entered, by whatever name
called.
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3.
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(1)
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A person resident in India may enter into
a foreign currency option contract with an authorised dealer in India
to hedge foreign exchange exposure of such person arising out of his
trade :
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Provided that in respect of cost effective
risk reduction strategies like range forwards, ratio-range forwards
or any other variable by whatever name called there shall not be any
net inflow of premium.
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Explanation
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The contingent foreign exchange exposure
arising out of submission of a tender bid in foreign exchange is also
eligible for hedging under this sub-paragraph.
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(2)
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A Transactions undertaken under sub-paragraph
(1) may be freely booked and/or cancelled.
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Schedule
II
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(See regulation 5)
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Foreign exchange derivative
contracts permissible for a person resident outside India
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1.
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A Registered Foreign Institutional Investor
(FII) may enter into a forward contract with rupee as one of the currencies
with an authorised dealer in India to hedge its exposure in India,
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Provided that -
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a)
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the value of the hedge does not exceed
the current market value in respect of investments in debt instruments,
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b)
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the value of the hedge does not exceed
15% of the market value of the equity as at the close of business on
31st March 1999, converted at the rate of US $ 1= Rs.42.43
plus the increase in market value/inflows after 31st March
1999 provided that the forward cover once taken shall be allowed to
continue as long as it does not exceed the value of the underlying investment,
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c)
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forward contracts once cancelled shall
not be rebooked but may be rolled over on or before the maturity,
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d)
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the cost of hedge is met out of repatriable
funds and/or inward remittance through normal banking channel,
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e)
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all outward remittances incidental to hedge
are net of applicable Indian taxes.
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2.
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A non-resident Indian or Overseas Corporate
Body may enter into forward contract with rupee as one of the currencies,
with an authorised dealer in India to hedge;
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(a)
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the amount of dividend due to him/it on
shares held in an Indian company;
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(b)
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the balances held in Foreign Currency Non-Resident
(FCNR) account or NonResident External Rupee (NRE) account,
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(c)
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the amount of investment made under portfolio
scheme in accordance with the provisions of the Foreign Exchange Regulation
Act, 1973 or under notifications issued thereunder or is made in accordance
with the provisions of the Foreign Exchange Management (Transfer or
issue of Security by a Person Resident outside India) Regulations, 2000
and in both cases subject to the terms and conditions specified in the
proviso to paragraph 1 of this Schedule.
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3.
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Reserve Bank may, on application, allow
a person resident outside India to purchase a forward contract to hedge
his investment made since 1st January 1993.
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Schedule
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(See Regulation 6)
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Procedure for application
for approval for hedging of commodity price risk
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1.
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A person resident in India
, engaged in export-import trade ,who seeks to hedge price risk
in respect of any commodity including Gold, but excluding oil and petroleum
products, may submit an application to the International Banking Division
of an authorised dealer giving the following details.
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i)
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A brief description of the hedging strategy
proposed ; namely :
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a)
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description of business activity and nature
of risk;
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b)
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instruments proposed to be used for hedging
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c)
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names of commodity exchange and brokers
through whom the risk is proposed to be hedged and credit lines proposed
to be availed. The name and address of the regulatory authority in the
country concerned may also be given ;
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d)
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size/average tenure of exposure and/or
total turnover in a year , together with expected peak positions thereof
and the basis of calculation.
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ii)
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copy of the Risk Management Policy approved
by the Management covering:
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a)
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risk identification,
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b)
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risk measurements,
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c)
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guidelines and procedures to be followed
with respect to revaluation and/or monitoring of positions,
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d)
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names and designations of the officials
authorised to undertake transactions and limits.
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iii)
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Any other relevant information.
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2.
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Authorised dealer after ensuring that the
application is supported by documents indicated in paragraph 1, may
forward the application with its recommendations to Reserve Bank for
consideration.
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