Reserve Bank of India
Exchange Control Department
Central Offfice
A.P.(DIR Series) Circular No. 46
December 9, 2003
To
All Authorised Dealers in Foreign Exchange
Madam / Sirs,
Booking of Forward Contracts
Based on Past Performance
Attention of Authorised Dealers
is invited to paragraph A.2 of our Master Circular No1 dated July 1, 2003
on Risk Management and Inter-bank Dealings, in terms of which importers/exporters
are permitted to book forward contracts on the basis of declaration of an
exposure based on past performance, subject to the condition that at any
point of time the forward contracts so booked and outstanding shall not
exceed 25% of the limit worked out on the basis of last three years' average
import/ export performance, within a cap of USD 100 million.
2. It has now been decided
that the eligible limit for this facility would be the average of the past
three years' export/import turnover or the previous year's turnover, whichever
is higher. The forward contracts so booked and outstanding at any point
of time shall not exceed 50% (raised from 25%) of the eligible limit without
any cap, provided that any amount in excess of 25% of the eligible limit
shall be only on a deliverable basis. These limits shall be computed separately
for export/import transactions. All other conditions prescribed for this
facility remain the same.
3. Importers/exporters desirous
of availing limits higher than the overall cap of 50% may forward their
applications through their Authorised Dealer to the Chief General Manager,
Exchange Control Department (Forex Markets Division), Reserve Bank of India,
Central Office, Mumbai-400001 as per paragraph A.2 (e) of the Master Circular.
4. Authorised Dealers may bring
the contents of this circular to the notice of their constituents concerned.
5. The directions contained
in this circular have been issued under Sections 10(4) and 11(1) of the
Foreign Exchange Management Act, 1999 (42 of 1999).
Yours faithfully,
Grace Koshie
Chief General Manager