In
exercise of the powers conferred by clause (h) of sub-section 2 of Section 47
of the Foreign Exchange Management Act, 1999 (42 of 1999) the Reserve Bank of
India makes the following amendments in the Foreign Exchange Management (Foreign
Exchange Derivative Contracts) Regulations, 2000 (Notification
No.FEMA 25/RB-2000 dated May 3, 2000), namely:-
1.
Short Title and Commencement:
(i)
These Regulations may be called the Foreign Exchange Management (Foreign Exchange
Derivative Contracts) (Second Amendment) Regulations, 2006.
(ii)
They shall come in to force from July 23, 2005 *
2.
Substitution of new regulation for regulation 6 -
In
the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations,
2000 (Notification No. FEMA 25/RB-2000 dated May 3, 2000) (hereinafter referred
to as the 'principal regulations') regulation 6, shall be substituted, by the
following new regulation namely:-
6. Commodity Hedge:- (i) Reserve Bank may, on an application made in accordance
with the procedure specified in Schedule III permit, subject to such terms and
conditions as it may consider necessary, a person resident in India to enter into
a contract in a commodity exchange or market outside India to hedge the price
risk in a commodity.
(ii)
Notwithstanding anything contained in sub-regulation (i), an authorized dealer
bank specially authorized in that behalf by the Reserve Bank may permit a company,
resident in India and listed on a recognized stock exchange, to enter into contracts
in a commodity exchange or market outside India, to hedge the price risk in a
commodity imported/exported by it subject to such terms and conditions as may
be stipulated by the Reserve Bank from time to time.
Provided
that such authorised dealer bank shall exercise such authority subject to the
directions and guidelines issued to them by the Reserve Bank in that behalf.
(iii)
An authorised dealer bank may apply to the Reserve Bank of India, Foreign Exchange
Department for grant of authority to grant permission under sub-regulation (ii)
to its customers.
(iv)
Notwithstanding anything contained in this regulation a unit in the Special Economic
Zone (SEZ) may enter into contracts in a commodity exchange or market outside
India to hedge the price risk of the commodity of export/import, subject to the
condition that such contract is entered into on a 'stand-alone' basis.
Explanation:The term 'stand-alone' means that the unit in the SEZ is completely
isolated from financial contracts with its parent or subsidiary in the mainland
or within the SEZ(s) as far as its import/export transactions are concerned.'
3.
Amendment of Schedule III
In Schedule III of the principal regulations, Paragraph 2 shall be substituted
by the following new paragraph, namely:-
2. Authorized dealer, after ensuring that the application is supported by documents
indicated in paragraph 1, as may be relevant, may forward the application with
its recommendations to the Reserve Bank of India, where applicable. In all other
cases, the application may be forwarded by the company concerned to an authorized
dealer bank authorized to grant permission under sub-regulation (ii) of regulation
6, for consideration.'
(Vinay
Baijal)
Chief General Manager
Footnote:
1.*
It is clarified that no person will be adversely affected as a result of retrospective
effect being given to these regulations.
2.
The principal regulations were published in the official gazette vide No.G.S.R.
411(E) dated 8th May, 2000 in Part II, Section 3, Sub-section (i) and subsequently
were amended vide -
G.S.R.
No. 756(E) dt. 28.9.2000,
G.S.R.
No .264(E) dt.9.4.2002,
G.S.R.
No. 579(E) dt.19.8.2002,
G.S.R.
No. 222(E) dt.18.3.2003,
G.S.R.
No. 532(E) dt. 9.7.2003,
G.S.R.
No. 880(E) dt.11.11.2003,
G.S.R.
No. 881(E) dt.11.11.2003,
G.S.R.
No. 750(E) dt.28.12.2005 and
GSR
(E) dt. 03.2006.