RBI/2006-2007/380 A.P.
(DIR Series) Circular No. 52 May
08, 2007 To,
All
Authorised Dealer Category - I Banks Madam
/ Sir, Booking
of Forward Contracts Based on Past Performance Attention
of Authorised Dealer Category
- I (AD Category - I) banks is invited to A.
P. (DIR Series) Circular No.19 dated January 24, 2002, A.
P. (DIR Series) Circular No. 63 dated December 21, 2002, A.
P. (DIR Series) Circular No. 26 dated November 1, 2004 and A.
P. (DIR Series) Circular No. 22 dated December 13, 2006. 2.
At present, AD Category - I banks are permitted to allow importers and exporters
to book forward contracts on the basis of a declaration of an exposure and based
on past performance up to the average of the previous three financial years' (April
to March) actual import / export turnover or the previous year’s actual import
/ export turnover, whichever is higher, subject to specified conditions. Further,
forward contracts booked in excess of 50 per cent of the eligible limit shall
be on a deliverable basis and cannot be cancelled. The aggregate forward contracts
booked during the year and outstanding at any point of time should not exceed
the eligible limit. The eligible limits are to be computed separately for import
/ export transactions. 3.
As announced in the Annual
Policy Statement for the year 2007-08 (para 140), with a view to facilitate
dynamic hedging of foreign exchange exposures of exporters and importers, it has
been decided to further liberalise the above facility by raising the eligible
limit of 50 per cent to 75 per cent. Accordingly, forward contracts booked on
the basis of declaration of an exposure by importers / exporters and based on
past performance in excess of 75 per cent of the eligible limit shall be on a
deliverable basis and cannot be cancelled. All other conditions and reporting
requirements prescribed for this facility will remain unchanged. 4.
AD Category - I banks may bring the contents of this circular to the notice of
their constituents and customers. 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) and is without
prejudice to permissions/approvals, if any, required under any other law. Yours
faithfully, (Salim
Gangadharan) Chief General Manager |