RBI/2005-06/314
A.P. (DIR Series) Circular No. 25
A.P. (FL Series) Circular No. 02
March 6, 2006
To,
All banks Authorised to Deal in Foreign Exchange
All Authorised Money Changers (AMCs) / Full-Fledged Money Changers (FFMCs)
Dear Madam / Sir,
Authorised Persons- Categorisation
In terms of Section 10 (1) of the
Foreign Exchange Management Act, 1999, the Reserve Bank, on an application,
may authorise any person to be known as an authorised person, to deal in foreign
exchange as an authorised dealer, money changer or off-shore banking unit or
in any other manner as it deems fit.
2. Currently, Reserve Bank
issues licences to authorised dealers (banks authorised to deal in foreign exchange)
and Full Fledged Money Changers. Licences are also granted to financial and
other institutions to carry out specific foreign exchange transactions related
to their business / activities.
3. With the progressive liberalisation
in foreign exchange related transactions, a large segment of the population
can now undertake a variety of current account transactions on their individual
accounts, without approaching the Reserve Bank. With a view to providing adequate
foreign exchange facilities to common persons, to widen the scope of activities
which the Authorised Persons are eligible to undertake, to increase the number
of entities that are eligible to sell foreign exchange to the public for their
day-to-day current account transactions and to ensure efficient customer service
through competition, an internal group was constituted to study the related
issues. The Group was required to make recommendations keeping in view the enhanced
as well as wider access and accompanying safeguards, especially reporting requirements.
The Report "Licensing Policy for Authorised Persons - Liberalisation"
was placed on the Reserve Bank website on December 1, 2005, inviting feedback
from the public.
4. Taking into account the feedback
received on the Report, Reserve Bank has decided to issue authorisation to select
entities as given below, for undertaking release / remittance of foreign exchange
for various current account non-trade related transactions. Consequently, all
entities issued authorisation under sub-section (i) of Section 10 of the Foreign
Exchange Management Act, 1999 will be categorised / re-categorised as under:
(a) Banks currently authorised
to Authorised Dealers (ADs) deal in foreign exchange. Category
I
(b) (i) Upgraded FFMCs }
Authorised Dealers (ADs)
Category II
(ii) Select RRBs }
(iii) Select UCBs }
(iv) Other entities }
(c) Select Financial and other Institutions `Authorised
Dealers (ADs)
Category
III
(d) FFMCs
No change
5. The details of the scheme
for issue of authorisation as Authorised Dealers - Category II are given in
Annex I to this circular.
6. The contents of this circular
may be brought to the notice of all your constituents concerned.
7. The directions contained
in this circular have been issued under Section 10(4) and Section 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
Annex I
[Annexure to A. P. (DIR Series) Circular No. 25
dated March 6, 2006]
Authorised Person- - Authorisation
as Authorised Dealer (AD) - Category II
Scheme
With a view to providing adequate
foreign exchange facilities to common persons for efficient customer service
through competition there was a need to widen the scope of activities which
the Authorised Persons are currently eligible to undertake and also to increase
the number of entities that are eligible to sell foreign exchange to public
for their day-to-day current account transactions. The Reserve Bank has,
therefore, decided to grant licences to certain entities to undertake more transactions,
in addition to what Full Fledged Money Changers (FFMCs) are currently permitted,
by authorising them to undertake release / remittance of foreign exchange for
certain non-trade related current account transactions. Such entities will be
called Authorised Dealers – Category II (ADs - Category II).
2. Classification of Persons Authorised
to deal in the foreign exchange
Sr.
No.
|
Present category
|
Entities
|
Revised category
|
Major Activities
|
1.
|
Authorised Dealer
|
- Commercial Banks
- State Co-op Banks
- Urban Co-op Banks
|
Authorised Dealer - Category - I
|
All current and capital account
transactions according to RBI directions issued from time-to-time.
(No Change).
|
2.
|
-
|
- Upgraded FFMCs
- Co-op. Banks
- Regional Rural Banks (RRBs)
- Others
|
Authorised Dealer - Category - II
|
Specified non-trade related
current account transactions as at paragraph 3 below as also all the activities
permitted to Full Fledged Money Changers. Any other activity as decided
by the Reserve Bank.
|
3.
|
-
|
- Select Financial and other Institutions
|
Authorised Dealer - Category - III
|
Transactions incidental to
the foreign exchange activities undertaken by these institutions. (No
Change)
|
4.
|
Full Fledged Money Changers (FFMCs)
|
- Dept. of Posts
- Urban Co-op. Banks
- Other FFMCs
|
FFMCs
|
Purchase of foreign exchange
and sale for private and business visits abroad.
(No Change)
|
3. Enhanced Activities permitted
to ADs - Category II
ADs-Category II will be permitted
to release / remit foreign exchange for the following transactions:
a. Private Visits,
b. Remittance by tour operators / travel
agents to overseas agents / principals / hotels,
c. Business Travel,
d. Fee for participation in global
conferences and specialized training,e.
Remittance for participation in international events / competitions (towards
training, sponsorship and prize money).
f. Film shooting,
g. Medical Treatment abroad,
h. Disbursement of crew wages,
i. Overseas Education,
j. Remittance under educational tie
up arrangements with universities abroad,
k. Remittance towards fees for examinations
held in India and abroad and additional score sheets for GRE, TOEFL etc.,
l. Employment and processing, assessment
fees for overseas job applications,
m. Emigration and Emigration Consultancy Fees,
n. Skills / credential assessment fees
for intending migrants,
o. Visa fees,
p. Processing fees for registration
of documents as required by the Portuguese / other Governments,
q. Registration / Subscription / Membership
fees to International Organizations.
ADs - Category II may also be permitted to undertake
additional activities as decided by the Reserve Bank, on case by case basis.
4. Eligibility Criteria for grant
of AD Category II licence
In view of the current dispensation
available to various categories of authorised persons and in the light of regulatory
framework under which each category of institutions is functioning, the issue
of granting them licence as an AD-Category II has been considered. The eligibility
criteria primarily depend on strong financials, good governance, regulatory
/ prudential comfort and adequate internal control mechanism. It has been decided
that the following category of institutions could be considered for the purpose.
A. Existing Full-fledged Money
Changers (FFMCs)
Reserve Bank will consider granting
AD-Category II licence to the existing, well functioning FFMCs, with strong
financials, that demonstrate good governance while providing regulatory / prudential
comfort. The criteria for upgradation of existing FFMCs to AD-Category II include
minimum net owned funds of Rs. 10 crores; satisfactory functioning as FFMC for
at least two years and satisfactory credit report from their bankers.
B. Urban Co-operative Banks (UCBs)
With the adoption of the road
map as outlined in the "vision document" for Cooperative sector many
of the supervisory concerns of the sector are being addressed. AD Category-
II are not permitted to undertake any open position risk and the activities
permitted under these licences only allow conversion from one currency to another
currency. Therefore, Urban Co-operative Banks with strong financials, good governance
and providing regulatory / prudential comfort will be considered, on case by
case basis, for licencing as AD-Category II
- Regional Rural Banks (RRBs)
In view of the wide branch network
of RRBs and with a view to providing foreign exchange services at the doorstep
of the common person, RRBs with strong financials, good governance and providing
regulatory/supervisory comfort and having requisite skills and capabilities
will be considered for granting licences as AD-Category II.
5. Opening of Foreign Currency
Accounts (Nostro) abroad
The entities proposed to be licensed
as AD-Category II are being permitted to undertake the transactions that involve
conversion of one currency into another. Such transactions may not necessarily
require opening and maintaining foreign currency denominated (NOSTRO) account
with a bank outside India. However, to facilitate issuance of foreign currency
draft, etc. for such transactions, the AD-Category II may enter into arrangements
with banks authorised to deal in foreign exchange in India.
6. Reporting
The ADs-Category II are required
to submit the following monthly statements of transactions:
A. Category-wise statement
of transactions where the amount exceeds USD 5,000 per transaction initially,
so that a review could be made of the threshold in six months and a firmer threshold
may be arrived at.
B. Category-wise, transaction-wise
statement where the amount exceeds US $ 25,000 per transaction.
The formats of the reports are
given in Annex II to this circular.
7. Inspection / Audit
For ADs-Category II, an auditor’s
certificate confirming compliance with the Rules / Regulations / Directions
will be adequate. However, the Reserve Bank reserves the right to inspect them
when considered necessary. Reserve Bank may also require a special audit of
the ADs-Category II, depending on the nature of the transactions, by an auditor
from the approved list of the Reserve Bank/ Institute of Chartered Accountants
of India.
8. Anti-Money Laundering / Know
Your Customer (KYC) Norms
KYC and Anti-Money Laundering norms
prescribed for FFMCs will be applicable to ADs-Category II also.
Annex II
[Annexure to A. P. (DIR Series) Circular
No. 25 dated March 6, 2006]
Monthly Report to be submitted
by the AD-Category II for the month of ________
The reports should be sent to the
Chief General Manager, Foreign Exchange Department, Forex Markets Division,
Central Office, Amar Bhawan, Mumbai-400 001 by the15th of the following
month.
Name of the AD Category - II
Address:
Part -
A
(Category-wise transaction where
the amount exceeds USD 5000 per transaction)
Sl.No.
|
Purpose of Remittance
|
No. of
transactions
|
Total amount
|
a)
|
Private Visits
|
|
|
b)
|
Remittance by tour operators/travel
agents to
Overseas agents/principals/hotels
|
|
|
c)
|
Business Travel
|
|
|
d)
|
Fee for participation in
global conferences and Specialized training
|
|
|
e)
|
Remittance for participation
in international events/competitions (towards training sponsorship and
prize money)
|
|
|
f)
|
Film shooting
|
|
|
g)
|
Medical Treatment abroad
|
|
|
h)
|
Disbursement of crew wages
|
|
|
i)
|
Overseas Education
|
|
|
j)
|
Remittance under educational
tie up arrangements with universities abroad
|
|
|
k)
|
Remittance towards fees for
examinations held in India and abroad and additional score sheets for
GRE, TOEFL etc.
|
|
|
l)
|
Employment and processing
assessment fees for overseas job applications
|
|
|
m)
|
Emigration and Emigration
Consultancy Fees
|
|
|
n)
|
Skills/credential assessment
fees for intending migrants
|
|
|
o)
|
Visa fees
|
|
|
p)
|
Processing fees for registration
of documents as required by the Portuguese/other Governments.
|
|
|
q)
|
Registration/Subscription/Membership
fees to International Organizations
|
|
|
Part
– B
(Category-wise, transaction-wise
details where the amount exceeds USD 25000 per transaction)
a) Private Visits
|
Sl.No.
|
Name
|
Amount
|
1
|
|
|
2
|
|
|
3
|
|
|
…
|
|
|
…
|
|
|
b) Remittance by tour operators/travel
agents to overseas agents/principals/hotels
|
Sl.No.
|
Name
|
Amount
|
1
|
|
|
2
|
|
|
3
|
|
|
…
|
|
|
…
|
|
|
c) Business Travel
|
Sl.No.
|
Name
|
Amount
|
1
|
|
|
2
|
|
|
3
|
|
|
…
|
|
|
…
|
|
|
(The report should contain details
of each category of transactions from (a) to (q) as mentioned in paragraph 3
of Annex I).
|