RBI/2006-2007/304 DNBS
(PD) / CC. No. 91 / 03.02.034 / 2006- 07 April
4, 2007 To All
Deposit taking Non-Banking Financial Companies (NBFCs) (excluding
Residuary Non-Banking Companies) Advertisement
in electronic media NBFCs
may refer to letter DNBS (PD) No. 788 / 02.34 / 2004-05 dated May 12, 2005 on
the captioned subject advising therein that NBFCs should explicitly include in
their advertisements issued in print or electronic media (including web-sites)
or statement in lieu of advertisement (SILA), a statement to the effect. "The
company is having a valid Certificate of Registration dated _______ issued by
the Reserve Bank of India under section 45-IA of the Reserve Bank of India Act,
1934. However, the Reserve Bank of India does not accept any responsibility or
guarantee about the present position as to the financial soundness of the company
or for the correctness of any of the statements or representations made or opinions
expressed by the company and for repayment of deposits/discharge of the liabilities
by the company." NBFCs
were also advised to note that failure to incorporate the condition as above explicitly
in the advertisement/SILA whether issued in print or electronic media (including
web-site) will be treated as violation of the conditions subject to which the
Certificate of Registration has been issued and shall invite adverse action. 2. It
is possible that the advertisement released by NBFCs accepting deposits purely
for promoting its business may attract deposits. To ensure transparency in the
interest of depositors in the context of such advertisements and draw attention
of the depositors to the above provision, it is proposed to incorporate suitable
provision in Non-Banking Financial Companies Acceptance of Public Deposits (Reserve
Bank) Directions, 1998. "(i) As
regards deposit taking activity of the company, the viewers may refer to the advertisement
in the newspaper/information furnished in the application form for soliciting
public deposits; (ii)
The company is having a valid Certificate of Registration dated _______ issued
by the Reserve Bank of India under section 45-IA of the Reserve Bank of India
Act, 1934. However, the Reserve Bank of India does not accept any responsibility
or guarantee about the present position as to the financial soundness of the company
or for the correctness of any of the statements or representations made or opinions
expressed by the company and for repayment of deposits/discharge of the liabilities
by the company." 3. A
copy of the amending Notification No. DNBS. 194/CGM(PK)-2007
dated April 4, 2007 as well as updated Notification No.DFC.118/DG(SPT)-98
dated January 31, 1998 is enclosed for meticulous compliance.
Yours
faithfully,
( P. Krishnamurthy) Chief
General Manager In-Charge
RESERVE
BANK OF INDIA DEPARTMENT
OF NON-BANKING SUPERVISION
CENTRAL
OFFICE CENTRE I,
WORLD TRADE CENTRE, CUFFE
PARADE, COLABA, MUMBAI
400 005. Notification
No. DNBS.194 / CGM(PK)-2007 dated April 4, 2007 The
Reserve Bank of India, having satisfied that, in the public interest, and to enable
the Bank to regulate the credit system of the country to its advantage, it is
necessary to amend the Non-Banking Financial Companies Acceptance of Public Deposits
(Reserve Bank) Directions, 1998 , in exercise of the powers conferred by sections
45J, 45JA, 45K and 45L of the Reserve Bank of India Act, 1934 (2 of 1934) and
of all the powers enabling it in this behalf, hereby directs that the said directions
contained in "Notification No.DFC.118/DG(SPT)-98 dated January 31,
1998" shall stand
amended with immediate effect as follows, namely - A
new clause 13(i)(A) in paragraph 4 shall be inserted:
"Where
an NBFC displays any advertisement in electronic media such as TV, even without
soliciting deposits, it should incorporate a caption/band in such advertisements
indicating the following: i)
As regards deposit taking activity of the company, the viewers may refer to the
advertisement in the newspaper/information furnished in the application form for
soliciting public deposits; ii)The
company is having a valid Certificate of Registration dated _______ issued by
the Reserve Bank of India under section 45-IA of the Reserve Bank of India Act,
1934. However, the Reserve Bank of India does not accept any responsibility or
guarantee about the present position as to the financial soundness of the company
or for the correctness of any of the statements or representations made or opinions
expressed by the company and for repayment of deposits/discharge of the liabilities
by the company." (P.
Krishnamurthy) Chief
General Manager In-Charge |