RBI-2004-05/371
DNBS(PD). CC 48 /10.42/2004-05
February 21, 2005
To
All Non-Banking Financial Companies,
Miscellaneous Non-Banking Companies, and
Residuary Non-Banking Companies
Dear Sir,
'Know Your Customer' (KYC) Guidelines
– Anti Money Laundering Standards
Please refer to our circular DNBS(PD).CC
No. 34/10.01/2003-04 dated January 6, 2004 on the guidelines on 'Know Your
Customer' norms. NBFCs were advised to follow certain customer identification
procedure for opening of accounts and monitoring transactions of a suspicious
nature for the purpose of reporting it to appropriate authority. These ‘Know
Your Customer’ guidelines have been revisited in the context of the Recommendations
made by the Financial Action Task Force (FATF) on Anti Money Laundering (AML)
standards and on Combating Financing of Terrorism (CFT). These standards have
become the international benchmark for framing Anti Money Laundering and combating
financing of terrorism policies by the regulatory authorities. Compliance with
these standards by the banks/financial institutions/NBFCs in the country have
become necessary for international financial relationships. The Department of
Banking Operations and Development of Reserve Bank has issued detailed guidelines
to the banks based on the Recommendations of the Financial Action Task Force
and the paper issued on Customer Due Diligence(CDD) for banks by the Basel Committee
on Banking Supervision, with indicative suggestions wherever considered necessary,
a copy of same is enclosed. These guidelines are equally applicable to NBFCs.
All NBFCs are, therefore, advised to adopt the same with suitable modifications
depending on the activity undertaken by them and ensure that a proper policy
framework on ‘Know Your Customer’ and Anti-Money Laundering measures is formulated
and put in place with the approval of the Board within three months of the date
of this circular. It may also be ensured that NBFCs are fully compliant with
the provisions of this circular before December 31, 2005.
2. While preparing operational
guidelines NBFCs may bear in mind that the information collected from the customer
for the purpose of opening of account should be kept as confidential and not
divulge any details thereof for cross selling or any other purposes. NBFCs may,
therefore, ensure that information sought from the customer is relevant to the
perceived risk, is not intrusive, and is in conformity with the guidelines issued
in this regard. Any other information from the customer should be sought separately
with his /her consent and after opening the account.
3. These guidelines are issued
under Sections 45K and 45L of the Reserve Bank of India Act, 1934 and any contravention
of or non-compliance with the same may attract penalties under the relevant
provisions of the Act.
4. Once the policy framework
is ready and implemented by a NBFC, the instructions issued, vide this circular
will supersede instructions issued on ‘Know Your Customer’ and Anti-Money Laundering
measures earlier.
Yours faithfully,
Sd/-
( O.P. Aggarwal)
Chief General Manager-in-Charge
Guidelines issued by DBOD to banks
Guidelines on ‘Know Your Customer’ norms and
Anti-Money Laundering Measures
'Know Your Customer' Standards
1. The objective of KYC guidelines
is to prevent banks from being used, intentionally or unintentionally, by criminal
elements for money laundering activities. KYC procedures also enable banks to
know/understand their customers and their financial dealings better which in
turn help them manage their risks prudently. Banks should frame their KYC policies
incorporating the following four key elements:
- Customer Acceptance Policy;
- Customer Identification Procedures;
- Monitoring of Transactions; and
- Risk management.
For the purpose of KYC policy,
a ‘Customer’ may be defined as :
- a person or entity that maintains an account
and/or has a business relationship with the bank;
- one on whose behalf the account is maintained
(i.e. the beneficial owner);
- beneficiaries of transactions conducted by professional
intermediaries, such as Stock Brokers, Chartered Accountants, Solicitors etc.
as permitted under the law, and
- any person or entity connected with a financial
transaction which can pose significant reputational or other risks to the
bank, say, a wire transfer or issue of a high value demand draft as a single
transaction.
Customer Acceptance Policy
( CAP )
2. Banks should develop a clear
Customer Acceptance Policy laying down explicit criteria for acceptance of customers.
The Customer Acceptance Policy must ensure that explicit guidelines are in place
on the following aspects of customer relationship in the bank.
- No account is opened in anonymous or fictitious/
benami name(s);
- Parameters of risk perception are clearly defined
in terms of the nature of business activity, location of customer and his
clients, mode of payments, volume of turnover, social and financial status
etc. to enable categorization of customers into low, medium and high risk
(banks may choose any suitable nomenclature viz. level I, level II and level
III ); customers requiring very high level of monitoring, e.g. Politically
Exposed Persons (PEPs – as explained in Annex I) may, if
considered necessary, be categorised even higher;
- Documentation requirements and other information
to be collected in respect of different categories of customers depending
on perceived risk and keeping in mind the requirements of PML Act, 2002 and
guidelines issued by Reserve Bank from time to time;
- Not to open an account or close an existing
account where the bank is unable to apply appropriate customer due diligence
measures i.e. bank is unable to verify the identity and /or obtain documents
required as per the risk categorisation due to non cooperation of the customer
or non reliability of the data/information furnished to the bank. It may,
however, be necessary to have suitable built in safeguards to avoid harassment
of the customer. For example, decision to close an account may be taken at
a reasonably high level after giving due notice to the customer explaining
the reasons for such a decision;
- Circumstances, in which a customer is permitted
to act on behalf of another person/entity, should be clearly spelt out in
conformity with the established law and practice of banking as there could
be occasions when an account is operated by a mandate holder or where an account
may be opened by an intermediary in the fiduciary capacity and
- Necessary checks before opening a new account
so as to ensure that the identity of the customer does not match with any
person with known criminal background or with banned entities such as individual
terrorists or terrorist organizations etc.
Banks may prepare a profile for
each new customer based on risk categorisation. The customer profile may contain
information relating to customer’s identity, social/financial status, nature
of business activity, information about his clients’ business and their location
etc. The nature and extent of due diligence will depend on the risk perceived
by the bank. However, while preparing customer profile banks should take care
to seek only such information from the customer which is relevant to the risk
category and is not intrusive. The customer profile will be a confidential document
and details contained therein shall not be divulged for cross selling or any
other purposes.
For the purpose of risk categorisation,
individuals ( other than High Net Worth) and entities whose identities and sources
of wealth can be easily identified and transactions in whose accounts by and
large conform to the known profile, may be categorised as low risk. Illustrative
examples of low risk customers could be salaried employees whose salary structures
are well defined, people belonging to lower economic strata of the society whose
accounts show small balances and low turnover, Government departments &
Government owned companies, regulators and statutory bodies etc. In such cases,
the policy may require that only the basic requirements of verifying the identity
and location of the customer are to be met. Customers that are likely to pose
a higher than average risk to the bank may be categorized as medium or high
risk depending on customer's background, nature and location of activity, country
of origin, sources of funds and his client profile etc. Banks may apply enhanced
due diligence measures based on the risk assessment, thereby requiring intensive
‘due diligence’ for higher risk customers, especially those for whom the sources
of funds are not clear. Examples of customers requiring higher due diligence
may include (a) non-resident customers, (b) high net worth individuals, (c)
trusts, charities, NGOs and organizations receiving donations, (d) companies
having close family shareholding or beneficial ownership, (e) firms with 'sleeping
partners', (f) politically exposed persons (PEPs) of foreign origin, (g) non-face
to face customers, and (h) those with dubious reputation as per public information
available, etc.
It is important to bear in mind
that the adoption of customer acceptance policy and its implementation should
not become too restrictive and must not result in denial of banking services
to general public, especially to those, who are financially or socially disadvantaged.
Customer Identification Procedure
( CIP )
3. The policy approved by the Board
of banks should clearly spell out the Customer Identification Procedure to be
carried out at different stages i.e. while establishing a banking relationship;
carrying out a financial transaction or when the bank has a doubt about the
authenticity/veracity or the adequacy of the previously obtained customer identification
data. Customer identification means identifying the customer and verifying his/
her identity by using reliable, independent source documents, data or information.
Banks need to obtain sufficient information necessary to establish, to their
satisfaction, the identity of each new customer, whether regular or occasional,
and the purpose of the intended nature of banking relationship. Being satisfied
means that the bank must be able to satisfy the competent authorities that due
diligence was observed based on the risk profile of the customer in compliance
with the extant guidelines in place. Such risk based approach is considered
necessary to avoid disproportionate cost to banks and a burdensome regime for
the customers. Besides risk perception, the nature of information/documents
required would also depend on the type of customer (individual, corporate etc).
For customers that are natural persons, the banks should obtain sufficient identification
data to verify the identity of the customer, his address/location, and also
his recent photograph. For customers that are legal persons or entities, the
bank should (i) verify the legal status of the legal person/ entity through
proper and relevant documents (ii) verify that any person purporting to act
on behalf of the legal person/entity is so authorized and identify and verify
the identity of that person, (iii) understand the ownership and control structure
of the customer and determine who are the natural persons who ultimately control
the legal person. Customer identification requirements in respect of a few typical
cases, especially, legal persons requiring an extra element of caution are given
in Annex-I for guidance of banks. Banks may, however, frame their own internal
guidelines based on their experience of dealing with such persons/entities,
normal bankers’ prudence and the legal requirements as per established practices.
If the bank decides to accept such accounts in terms of the Customer Acceptance
Policy, the bank should take reasonable measures to identify the beneficial
owner(s) and verify his/her/their identity in a manner so that it is satisfied
that it knows who the beneficial owner(s) is/are. An indicative list of the
nature and type of documents/information that may be relied upon for customer
identification is given in the Annex-II.
Monitoring of Transactions
4. Ongoing monitoring is an essential
element of effective KYC procedures. Banks can effectively control and reduce
their risk only if they have an understanding of the normal and reasonable activity
of the customer so that they have the means of identifying transactions that
fall outside the regular pattern of activity. However, the extent of monitoring
will depend on the risk sensitivity of the account. Banks should pay special
attention to all complex, unusually large transactions and all unusual patterns
which have no apparent economic or visible lawful purpose. The bank may prescribe
threshold limits for a particular category of accounts and pay particular attention
to the transactions which exceed these limits. Transactions that involve large
amounts of cash inconsistent with the normal and expected activity of the customer
should particularly attract the attention of the bank. Very high account turnover
inconsistent with the size of the balance maintained may indicate that funds
are being 'washed' through the account. High-risk accounts have to be subjected
to intensified monitoring. Every bank should set key indicators for such accounts,
taking note of the background of the customer, such as the country of origin,
sources of funds, the type of transactions involved and other risk factors.
Banks should put in place a system of periodical review of risk categorization
of accounts and the need for applying enhanced due diligence measures. Banks
should ensure that a record of transactions in the accounts is preserved and
maintained as required in terms of section 12 of the PML Act, 2002. It may also
be ensured that transactions of suspicious nature and/ or any other type of
transaction notified under section 12 of the PML Act, 2002, is reported to the
appropriate law enforcement authority.
Banks should ensure that its branches
continue to maintain proper record of all cash transactions ( deposits and withdrawals)
of Rs.10 lakh and above. The internal monitoring system should have an inbuilt
procedure for reporting of such transactions and those of suspicious nature
to controlling/ head office on a fortnightly basis.
Risk Management
5. The Board of Directors of the
bank should ensure that an effective KYC programme is put in place by establishing
appropriate procedures and ensuring their effective implementation. It should
cover proper management oversight, systems and controls, segregation of duties,
training and other related matters. Responsibility should be explicitly allocated
within the bank for ensuring that the bank’s policies and procedures are implemented
effectively. Banks may, in consultation with their boards, devise procedures
for creating Risk Profiles of their existing and new customers and apply various
Anti Money Laundering measures keeping in view the risks involved in a transaction,
account or banking/business relationship.
Banks’ internal audit and compliance
functions have an important role in evaluating and ensuring adherence to the
KYC policies and procedures. As a general rule, the compliance function should
provide an independent evaluation of the bank’s own policies and procedures,
including legal and regulatory requirements. Banks should ensure that their
audit machinery is staffed adequately with individuals who are well-versed in
such policies and procedures. Concurrent/ Internal Auditors should specifically
check and verify the application of KYC procedures at the branches and comment
on the lapses observed in this regard. The compliance in this regard may be
put up before the Audit Committee of the Board on quarterly intervals.
Banks must have an ongoing employee
training programme so that the members of the staff are adequately trained in
KYC procedures. Training requirements should have different focuses for frontline
staff, compliance staff and staff dealing with new customers. It is crucial
that all those concerned fully understand the rationale behind the KYC policies
and implement them consistently.
Customer Education
6. Implementation of KYC procedures
requires banks to demand certain information from customers which may be of
personal nature or which has hitherto never been called for. This can sometimes
lead to a lot of questioning by the customer as to the motive and purpose of
collecting such information. There is, therefore, a need for banks to prepare
specific literature/ pamphlets etc. so as to educate the customer of the objectives
of the KYC programme. The front desk staff needs to be specially trained to
handle such situations while dealing with customers.
Introduction of New Technologies
– Credit cards/debit cards/smart cards/gift cards
7. Banks should pay special attention
to any money laundering threats that may arise from new or developing technologies
including internet banking that might favour anonymity, and take measures, if
needed, to prevent their use in money laundering schemes.
Many banks are engaged in the business
of issuing a variety of Electronic Cards that are used by customers for buying
goods and services, drawing cash from ATMs, and can be used for electronic transfer
of funds. Further, marketing of these cards is generally done through the services
of agents. Banks should ensure that appropriate KYC procedures are duly applied
before issuing the cards to the customers. It is also desirable that agents
are also subjected to KYC measures.
In case of NBFCs this policy may
be adopted in respect of issue of credit cards as NBFCs are not permitted to
issue debit cards, smart cards, stored value cards, charge cards, etc.
KYC for the Existing Accounts
8. Banks were advised vide our
circulars DBOD.AML.BC.47/14.01.001/2003-04, DBOD.AML.129/14.01.001/2003-04 and
DBOD.AML.BC.No.101/14.01.001/ 2003-04 dated November 24, 2003, December 16,
2003 and June 21, 2004 respectively to apply the KYC norms advised vide our
circular DBOD. No. AML.BC.18/ 14.01.001/ 2002-03 dated August 16, 2002 to all
the existing customers in a time bound manner. [NBFCs were advised, vide
our circular DNBS(PD) CC No. 34/2003-04 dated January 6, 2004 to apply the KYC
norms to all the existing customers in a time bound manner.] While the revised
guidelines will apply to all new customers, banks should apply the same to the
existing customers on the basis of materiality and risk. However, transactions
in existing accounts should be continuously monitored and any unusual pattern
in the operation of the account should trigger a review of the CDD measures.
Banks may consider applying monetary limits to such accounts based on the nature
and type of the account. It may, however, be ensured that all the existing accounts
of companies, firms, trusts, charities, religious organizations and other institutions
are subjected to minimum KYC standards which would establish the identity of
the natural/legal person and those of the 'beneficial owners'. Banks may also
ensure that term/ recurring deposit accounts or accounts of similar nature are
treated as new accounts at the time of renewal and subjected to revised KYC
procedures.
Where the bank is unable to apply
appropriate KYC measures due to non-furnishing of information and /or non-cooperation
by the customer, the bank may consider closing the account or terminating the
banking/business relationship after issuing due notice to the customer explaining
the reasons for taking such a decision. Such decisions need to be taken at a
reasonably senior level.
Applicability to branches and subsidiaries
outside India
9. The above guidelines shall also
apply to the branches and majority owned subsidiaries located abroad, especially,
in countries which do not or insufficiently apply the FATF Recommendations,
to the extent local laws permit. When local applicable laws and regulations
prohibit implementation of these guidelines, the same should be brought to the
notice of Reserve Bank.
Appointment of Principal Officer
10. Banks may appoint a senior
management officer to be designated as Principal Officer. Principal Officer
shall be located at the head/corporate office of the bank and shall be responsible
for monitoring and reporting of all transactions and sharing of information
as required under the law. He will maintain close liaison with enforcement agencies,
banks and any other institution which are involved in the fight against money
laundering and combating financing of terrorism.
Annex-I
Customer Identification Requirements
– Indicative Guidelines
Trust/Nominee or Fiduciary Accounts
There exists the possibility that
trust/nominee or fiduciary accounts can be used to circumvent the customer identification
procedures. Banks should determine whether the customer is acting on behalf
of another person as trustee/nominee or any other intermediary. If so, banks
may insist on receipt of satisfactory evidence of the identity of the intermediaries
and of the persons on whose behalf they are acting, as also obtain details of
the nature of the trust or other arrangements in place. While opening an account
for a trust, banks should take reasonable precautions to verify the identity
of the trustees and the settlors of trust (including any person settling assets
into the trust), grantors, protectors, beneficiaries and signatories. Beneficiaries
should be identified when they are defined. In the case of a 'foundation', steps
should be taken to verify the founder managers/ directors and the beneficiaries,
if defined.
Accounts of companies and firms
Banks need to be vigilant against
business entities being used by individuals as a ‘front’ for maintaining accounts
with banks. Banks should examine the control structure of the entity, determine
the source of funds and identify the natural persons who have a controlling
interest and who comprise the management. These requirements may be moderated
according to the risk perception e.g. in the case of a public company it will
not be necessary to identify all the shareholders.
Client accounts opened by professional
intermediaries
When the bank has knowledge or
reason to believe that the client account opened by a professional intermediary
is on behalf of a single client, that client must be identified. Banks may hold
'pooled' accounts managed by professional intermediaries on behalf of entities
like mutual funds, pension funds or other types of funds. Banks also maintain
'pooled' accounts managed by lawyers/chartered accountants or stockbrokers for
funds held 'on deposit' or 'in escrow' for a range of clients. Where funds held
by the intermediaries are not co-mingled at the bank and there are 'sub-accounts',
each of them attributable to a beneficial owner, all the beneficial owners must
be identified. Where such funds are co-mingled at the bank, the bank should
still look through to the beneficial owners. Where the banks rely on the 'customer
due diligence' (CDD) done by an intermediary, they should satisfy themselves
that the intermediary is regulated and supervised and has adequate systems in
place to comply with the KYC requirements. It should be understood that the
ultimate responsibility for knowing the customer lies with the bank.
Accounts of Politically Exposed
Persons(PEPs) resident outside India
Politically exposed persons are
individuals who are or have been entrusted with prominent public functions in
a foreign country, e.g., Heads of States or of Governments, senior politicians,
senior government/judicial/military officers, senior executives of state-owned
corporations, important political party officials, etc. Banks should gather
sufficient information on any person/customer of this category intending to
establish a relationship and check all the information available on the person
in the public domain. Banks should verify the identify of the person and seek
information about the sources of funds before accepting the PEP as a customer.
The decision to open an account for PEP should be taken at a senior level which
should be clearly spelt out in Customer Acceptance policy. Banks should also
subject such accounts to enhanced monitoring on an ongoing basis. The above
norms may also be applied to the accounts of the family members or close relatives
of PEPs.
Accounts of non-face-to-face customers
With the introduction of telephone
and electronic banking, increasingly accounts are being opened by banks for
customers without the need for the customer to visit the bank branch. In the
case of non-face-to-face customers, apart from applying the usual customer identification
procedures, there must be specific and adequate procedures to mitigate the higher
risk involved. Certification of all the documents presented may be insisted
upon and, if necessary, additional documents may be called for. In such cases,
banks may also require the first payment to be effected through the customer's
account with another bank which, in turn, adheres to similar KYC standards.
In the case of cross-border customers, there is the additional difficulty of
matching the customer with the documentation and the bank may have to rely on
third party certification/introduction. In such cases, it must be ensured that
the third party is a regulated and supervised entity and has adequate KYC systems
in place.
Correspondent Banking
Correspondent banking is the provision
of banking services by one bank (the 'correspondent bank') to another
bank (the 'respondent bank'). These services may include cash/funds
management, international wire transfers, drawing arrangements for demand drafts
and mail transfers, payable-through-accounts, cheques clearing, etc. Banks should
gather sufficient information to understand fully the nature of the business
of the correspondent/respondent bank. Information on the other bank’s management,
major business activities, level of AML/CFT compliance, purpose of opening the
account, identity of any third party entities that will use the correspondent
banking services, and regulatory/supervisory framework in the correspondent's/respondent’s
country may be of special relevance. Similarly, banks should try to ascertain
from publicly available information whether the other bank has been subject
to any money laundering or terrorist financing investigation or regulatory action.
While it is desirable that such relationships should be established only with
the approval of the Board, in case the Boards of some banks wish to delegate
the power to an administrative authority, they may delegate the power to a committee
headed by the Chairman/CEO of the bank while laying down clear parameters for
approving such relationships. Proposals approved by the Committee should invariably
be put up to the Board at its next meeting for post facto approval. The responsibilities
of each bank with whom correspondent banking relationship is established should
be clearly documented. In the case of payable-through-accounts, the correspondent
bank should be satisfied that the respondent bank has verified the identity
of the customers having direct access to the accounts and is undertaking ongoing
'due diligence' on them. The correspondent bank should also ensure that the
respondent bank is able to provide the relevant customer identification data
immediately on request.
Banks should refuse to enter into
a correspondent relationship with a 'shell bank' (i.e.
a bank which is incorporated in a country where it has no physical presence
and is unaffiliated to any regulated financial group). Shell banks are not permitted
to operate in India. Banks should also guard against establishing relationships
with respondent foreign financial institutions that permit their accounts to
be used by shell banks. Banks should be extremely cautious while continuing
relationships with respondent banks located in countries with poor KYC standards
and countries identified as 'non-cooperative' in the fight against money laundering
and terrorist financing. Banks should ensure that their respondent banks have
anti money laundering policies and procedures in place and apply enhanced 'due
diligence' procedures for transactions carried out through the correspondent
accounts.
Annex-II
Customer Identification Procedure
Features to be verified and documents
that may be obtained from customers
Features
|
Documents
|
Accounts of individuals
- Legal name and any other names used
- Correct permanent address
|
(i) Passport (ii) PAN card (iii) Voter’s
Identity Card (iv) Driving licence(v)
Identity card (subject to the bank’s satisfaction) (vi) Letter from a
recognized public authority or public servant verifying the identity and
residence of the customer to the satisfaction of bank
(i) Telephone bill (ii) Bank account statement
(iii) Letter from any recognized public authority(iv) Electricity bill
(v) Ration card(vi) Letter from employer (subject to satisfaction of the
bank) ( any one document which provides customer information to the satisfaction
of the bank will suffice )
|
Accounts of companies
- Name of the company
- Principal place of business
- Mailing address of the company
- Telephone/Fax Number
|
(i) Certificate of incorporation and Memorandum
& Articles of Association (ii) Resolution of the Board of Directors
to open an account and identification of those who have authority to operate
the account (iii) Power of Attorney granted to its managers, officers
or employees to transact business on its behalf (iv) Copy of PAN allotment
letter (v) Copy of the telephone bill
|
Accounts of partnership firms
- Legal name
- Address
- Names of all partners and their addresses
- Telephone numbers of the firm and partners
|
(i) Registration certificate, if registered(ii)
Partnership deed (iii) Power of Attorney granted to a partner or an employee
of the firm to transact business on its behalf (iv) Any officially valid
document identifying the partners and the persons holding the Power of
Attorney and their addresses (v) Telephone bill in the name of firm/partners
|
Accounts of trusts & foundations
- Names of trustees, settlers, beneficiaries
and signatories
- Names and addresses of the founder,
the managers/directors and the beneficiaries
- Telephone/fax numbers
|
(i) Certificate of registration, if registered
(ii) Power of Attorney granted to transact business on its behalf (iii)
Any officially valid document to identify the trustees, settlors, beneficiaries
and those holding Power of Attorney, founders/managers/ directors and
their addresses (iv) Resolution of the managing body of the foundation/association
(v) Telephone bill
|
|