Madam/Sir,
Foreign Direct Investment in India Transfer
of Shares/Convertible Debentures by way of Sale - Clarification
Attention of the Authorised Dealer (AD) banks
is invited to A.
P. (DIR Series) Circular No.16 dated October 04, 2004, wherein Authorised
Dealer banks have been delegated powers to deal with transfer of shares/convertible
debentures from resident to non-resident and vice-versa, subject to the conditions
stipulated therein.
2. We have been receiving queries from banks
on whether the general permission also includes transfer of shares/convertible
debentures which earlier required FIPB/SIA approval but now falls under Automatic
route and transfer of shares through buy-back or capital reduction. It is, therefore,
clarified that the transactions detailed below are also covered under the powers
delegated to AD banks vide A.
P. (DIR Series) Circular No.16 dated October 04, 2004 subject to the terms
and conditions stipulated therein:
(a) Transfer of shares/convertible debentures
of an Indian company, engaged in an activity earlier covered under FIPB/SIA
route but now falling under Automatic Route of RBI, but not engaged in any activity
in the financial service sector (i.e. Banks, NBFCs and Insurance), by a resident
to a non-resident.
(b) Transfer of shares by a non-resident to
an Indian company under buy-back and/or capital reduction scheme of the company.
The requirements stipulated in the Annex to
the aforementioned circular will also be applicable in these cases.
3. Authorised Dealers may bring the contents
of this circular to the notice of their constituents and customers concerned.
4. The directions contained in this circular
has been issued under Sections 10(4) and 11(1) of the Foreign Exchange Management
Act, 1999 (42 of 1999) and is without prejudice to permissions/approvals, if
any, required under any other law.
Yours faithfully,
(Vinay Baijal)
Chief General Manager