October 11, 2005
All deposit taking NBFCs( excluding RNBCs)
Dear Sir,
KYC for persons authorised by NBFCs including
brokers/agents etc. to collect public deposit on behalf of NBFCs
Please refer to our circular DNBS(PD).CC
No. 48/10.42/2004-05 dated February 21, 2005 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).
2. The compliance with these standards by
the banks/financial institutions/NBFCs in the country have become necessary
for international financial relationships. It is necessary that the guidelines
should be equally applicable to the persons authorised by NBFCs including brokers/agents
etc. collecting public deposits on behalf of NBFCs.
i. Adherence to Know Your Customer (KYC)
guidelines by NBFC and persons authorised by NBFCs including brokers/agents
etc.
An obligation has been cast on the banking companies,
financial institutions and intermediaries, by the Prevention of Money Laundering
Act, 2002 (Chapter IV), to comply with certain requirements in regard to maintenance
of record of the transactions of prescribed nature and value, furnishing of
information relating to those transactions and verification and maintenance
of the records of identity of all its clients in prescribed manner. Accordingly,
instructions were issued to NBFCs vide our circular DNBS
(PD) CC No. 48 /10.42/ 2004-05 dated February 21, 2005.
As regards deposits collected by persons authorised
by NBFCs including brokers/agents etc. inasmuch as such persons are collecting
the deposits on behalf of the NBFC, it shall be the sole responsibility of the
NBFC to ensure full compliance with the KYC guidelines by such persons. The
NBFC should make available all information to the Bank to verify the compliance
with the KYC guidelines and accept full consequences of any violation by the
persons authorised by NBFCs including brokers/agents etc. who are operating
on its behalf.
ii Due diligence of persons authorised
by NBFCs including brokers/agents etc.
As an extension of the KYC Guidelines, NBFCs
should put in place a process of due diligence in respect of persons authorised
by NBFCs including brokers/agents etc. collecting deposits on behalf of the
company through a uniform policy for appointment and detailed verification.
Details of due diligence conducted may be kept on record with the company for
verification. Compliance in this regard should be reported to RBI by December
31, 2005.
In the depositors’ interests and for enhancing
transparency of operations, the companies should have systems in place to ensure
that the books of accounts of persons authorised by NBFCs including brokers/agents
etc, so far as they relate to brokerage functions of the company, are available
for audit and inspection whenever required.
iii. Customer service in terms of identifiable
contact with persons authorised by NBFCs including brokers/agents etc.
All deposit receipts should bear the name and
Registered Office address of the NBFC and must invariably indicate the name
of the persons authorised by NBFCs including brokers/agents etc. and their addresses
who mobilised the deposit and the link office with the telephone number of such
officer and/or persons authorised by NBFCs including brokers/agents etc in order
that there is a clear indication of the identifiable contact with the field
persons and matters such as unclaimed / lapsed deposits, discontinued deposits,
interest payments and other customer grievances are appropriately addressed.
The companies may also evolve suitable review procedures to identify persons
authorised by NBFCs including brokers/agents etc. in whose cases the incidence
of discontinued deposits is high for taking suitable action.
Yours faithfully,
Sd/-
(P. Krishnamurthy)
Chief General Manager In-Charge