RBI/2006-2007/320 DBOD
No. BP.BC. 76 /21.04.048/2006-07 April
12, 2007 All Scheduled
Commercial Banks (Excluding
RRBs) Dear Sir, Prudential
norms on Income recognition, Asset Classification and Provisioning
pertaining to Advances – Projects involving time overrun In
terms of Sub-para (iv) of Para 4.2.17 of Master Circular DBOD
No. BP.BC. 15/ 21.04.048/2006-07 dated 1 July 2006 on ‘Prudential norms on
Income Recognition, Asset Classification and Provisioning pertaining to Advances’
banks had been advised that, as regards the projects to be financed by them, the
date of completion of the project should be clearly spelt out at the time of financial
closure of the project and if the date of commencement of commercial production
extends beyond a period of six months after the date of completion of the
project, as originally envisaged, the account should be treated as a sub-standard
asset. 2.
Infrastructure projects require heavy fund outlays with long gestation periods
due to many inherent factors such as statutory/ regulatory clearances, land acquisition,
resettlement/ rehabilitation of the displaced people, etc. All these factors,
which are beyond the control of the promoters, may lead to delay in project implementation
and involve restructuring/ reschedulement by the banks. Accordingly, it has been
decided to partially modify the above quoted asset classification norms for infrastructure
projects alone, involving time overrun. 3.
In case of infrastructure projects to be financed by banks, the date of completion
of the project should be clearly spelt out at the time of financial closure of
the project and if the date of commencement of commercial production extends beyond
a period of one year after the date of completion of the project, as originally
envisaged, the account should be treated as sub-standard. The revised instructions
come into force with effect from 31 March 2007. 4.
Please acknowledge receipt. Yours
faithfully (Prashant
Saran) Chief General Manager-in-Charge |