As you are aware, following issuance of revised guidelines for issue of commercial paper (CP) by Reserve Bank of India, vide Notification No. IECD/1/08.15.01/2000-01 dated October 10, 2000, Fixed Income Money Market and Derivatives Association of India (FIMMDA) was required to prescribe standardised procedure and documentation to be followed by the participants in CP market in consonance with the international best practices. FIMMDA has since finalised its operational guidelines in consultation with RBI and has made public the same.

2.The FIMMDA guidelines, as approved by RBI, necessitate certain amendments in the guidelines for issue of commercial paper contained in the RBI Notification No. IECD/1/08.15.01/2000-01 dated October 10, 2000 as amended vide Notification No.IECD / 2 /08.15.01/2000-01 dated April 30, 2001. Accordingly, the guidelines for issue of CP issued by RBI in terms of the aforesaid notifications have been amended suitably. A copy of notification No. IECD/ 3 /08.15.01/2001-02 dated July 23, 2001 amending the said notifications is enclosed (Annexure I). Full text of the guidelines for issue of CP incorporating all the amendments issued till date is also enclosed for ready reference (Annexure II). Consequent to the amendments in guidelines for issue of CP, banks may substitute paragraph 13.B.1.8 in the Manual of Instructions issued by RBI (DBOD, DBS and IECD) by the enclosed guidelines.

Yours faithfully,

Sd/-
(Smt R.K.Makhija)
General Manager

Encl. As above

In exercise of the powers conferred by Sections 45J, 45K and 45L of the Reserve Bank of India Act, 1934 (2 of 1934) and all the powers enabling it in this behalf, the Reserve Bank of India, being satisfied that it is necessary in the public interest so to do, hereby directs that the 'Guidelines for Issue of Commercial Paper (CP)' issued vide Notification No.IECD 1/08.15.01/2000-01 dated October 10, 2000 as amended vide Notification No.IECD/2/08.15.01/2000-01 dated April 30,2001 shall be further amended in the following manner with effect from July 23, 2001.

1. In paragraph 7, the second sentence may be substituted by the following sentence:

'The aggregate amount of CP from an issuer shall be within the limit as approved by its Board of Directors or the quantum indicated by the Credit Rating Agency for the specified rating, whichever is lower.'

2. In paragraph 5, the following sentence may be added at the end of the paragraph:

' The maturity date of the CP should not go beyond the date up to which the credit rating of the issuer is valid. '

3. In paragraph 20, sub-item (iii) under item (b) may be read as under:

'Certified copies of original documents verified by the IPA should be held in the custody of IPA.'

4. Paragraph 21 may be substituted by the following paragraph:

'Fixed Income Money Market and Derivatives Association of India (FIMMDA), as a self-regulatory organisation (SRO) for the fixed income money market securities, may prescribe, in consultation with the RBI, for operational flexibility and smooth functioning of CP market, any standardised procedure and documentation that are to be followed by the participants, in consonance with the international best practices.'

5. In Schedule III to the Notification specifying the format of certificate from IPA, the expression ' Original documents are held in our custody' may be substituted by the expression ' Certified copies of original documents are held in our custody'.

Sd/-
(D.P.Sarda)
Executive Director

Commercial Paper (CP) is an unsecured money market instrument issued in the form of a promissory note. CP, as a privately placed instrument, was introduced in India in 1990 with a view to enabling highly rated corporate borrowers to diversify their sources of short-term borrowings and to provide an additional instrument to investors. Subsequently, primary dealers and satellite dealers were also permitted to issue CP to enable them to meet their short-term funding requirements for their operations. To keep pace with several developments in the financial market, and in the light of recommendations made by an Internal Group ,Reserve Bank , in exercise of the powers conferred by Sections 45 J, 45 K and 45 L of the Reserve Bank of India Act, 1934 (2 of 1934) had issued revised guidelines for issue of CP vide Notification No. IECD/1/08.15.01/2000-01 dated October 10, 2000 as amended vide Notification No.IECD / 2 /08.15.01/2000-01 dated April 30, 2001, replacing all earlier directions/guidelines on the subject. Full text of the guidelines for issue of CP incorporating all the amendments issued till date is given below for ready reference.

2. Corporates, primary dealers (PDs) and satellite dealers (SDs), and the all-India financial institutions (FIs) that have been permitted to raise short-term resources under the umbrella limit fixed by Reserve Bank of India are eligible to issue CP.

3. A corporate would be eligible to issue CP provided - (a) the tangible net worth of the company, as per the latest audited balance sheet, is not less than Rs. 4 crore; (b) company has been sanctioned working capital limit by bank/s or all-India financial institution/s; and (c) the borrowal account of the company is classified as a Standard Asset by the financing bank/s/ institution/s.

4. All eligible participants shall obtain the credit rating for issuance of Commercial Paper from either the Credit Rating Information Services of India Ltd. (CRISIL) or the Investment Information and Credit Rating Agency of India Ltd. (ICRA) or the Credit Analysis and Research Ltd. (CARE) or the FITCH Ratings India Pvt. Ltd. or such other credit rating agency (CRA) as may be specified by the Reserve Bank of India from time to time, for the purpose. The minimum credit rating shall be P-2 of CRISIL or such equivalent rating by other agencies. The issuers shall ensure at the time of issuance of CP that the rating so obtained is current and has not fallen due for review.

5. CP can be issued for maturities between a minimum of 15 days and a maximum upto one year from the date of issue. The maturity date of the CP should not go beyond the date up to which the credit rating of the issuer is valid.

6. CP can be issued in denominations of Rs.5 lakh or multiples thereof. Amount invested by single investor should not be less than Rs.5 lakh (face value).

7. CP can be issued as a 'stand alone' product. The aggregate amount of CP from an issuer shall be within the limit as approved by its Board of Directors or the quantum indicated by the Credit Rating Agency for the specified rating, whichever is lower. Banks and FIs will, however, have the flexibility to fix working capital limits duly taking into account the resource pattern of companies’ financing including CPs.

8. An FI can issue CP within the overall umbrella limit fixed by the RBI i.e., issue of CP together with other instruments viz., term money borrowings, term deposits, certificates of deposit and inter-corporate deposits should not exceed 100 per cent of its net owned funds, as per the latest audited balance sheet.

9. The total amount of CP proposed to be issued should be raised within a period of two weeks from the date on which the issuer opens the issue for subscription. CP may be issued on a single date or in parts on different dates provided that in the latter case, each CP shall have the same maturity date. Every CP issue should be reported to the Chief General Manager, Industrial and Export Credit Department (IECD), Reserve Bank of India, Central Office, Mumbai through the Issuing and Paying Agent (IPA) within three days from the date of completion of the issue, incorporating details as per Schedule II.

10. Every issue of CP, including renewal, should be treated as a fresh issue.

11. Only a scheduled bank can act as an IPA for issuance of CP.

12. CP may be issued to and held by individuals, banking companies, other corporate bodies registered or incorporated in India and unincorporated bodies, Non-Resident Indians (NRIs) and Foreign Institutional Investors (FIIs). However, investment by FIIs would be within the limits set for their investments by Securities and Exchange Board of India (SEBI).

13. CP can be issued either in the form of a promissory note (Schedule I) or in a dematerialised form through any of the depositories approved by and registered with SEBI. As regards the existing stock of CP, the same can continue to be held either in physical form or can be dematerialised, if both the issuer and the investor agree for the same.

14. CP will be issued at a discount to face value as may be determined by the issuer.

15. No issuer shall have the issue of Commercial Paper underwritten or co-accepted.

16. While option is available to both issuers and subscribers to issue/hold CP in dematerialised or physical form, issuers and subscribers are encouraged to prefer exclusive reliance on dematerialised form of issue/holding. However, with effect from June 30, 2001, banks, FIs, PDs and SDs are directed to make fresh investments and hold CP only in dematerialised form. Outstanding investments in scrip form in the books of banks, FIs, PDs and SDs should also be converted into dematerialised form by October 31, 2001. Thus, with effect from November 1, 2001, these entities will hold CP only in dematerialised form.

17. The initial investor in CP shall pay the discounted value of the CP by means of a crossed account payee cheque to the account of the issuer through IPA. On maturity of CP, when the CP is held in physical form, the holder of the CP shall present the instrument for payment to the issuer through the IPA. However, when the CP is held in demat form, the holder of the CP will have to get it redeemed through the depository and receive payment from the IPA.

18. In view of CP being a `stand alone’ product, it would not be obligatory in any manner on the part of banks and FIs to provide stand-by facility to the issuers of CP. Banks and FIs would, however, have the flexibility to provide for a CP issue, credit enhancement by way of stand-by assistance/credit backstop facility, etc., based on their commercial judgement and as per terms prescribed by them. However, these should be within the prudential norms as applicable and subject to specific approval of the Board.

19. Every issuer must appoint an IPA for issuance of CP. The issuer should disclose to the potential investors its financial position as per the standard market practice. After the exchange of deal confirmation between the investor and the issuer, issuing company shall issue physical certificates to the investor or arrange for crediting the CP to the investor's account with a depository. Investors shall be given a copy of IPA certificate to the effect that the issuer has a valid agreement with the IPA and documents are in order (Schedule III).

20. The role and responsibilities of issuer, IPA and CRA are set out below :

With the simplification in the procedures for CP issuance, issuers would now have more flexibility. Issuers would, however, have to ensure that the guidelines and procedures laid down for CP issuance are strictly adhered to.

(i) IPA would ensure that issuer has the minimum credit rating as stipulated by the RBI and amount mobilised through issuance of CP is within the quantum indicated by CRA for the specified rating.

(ii) IPA has to verify all the documents submitted by the issuer viz., copy of board resolution, signatures of authorised executants (when CP in physical form) and issue a certificate that documents are in order. It should also certify that it has a valid agreement with the issuer (Schedule III).

(iii) Certified copies of original documents verified by the IPA should be held in the custody of IPA.

(i) Code of Conduct prescribed by the SEBI for CRAs for undertaking rating of capital market instruments shall be applicable to them (CRAs) for rating CP.

(ii) Further, the credit rating agency would henceforth have the discretion to determine the validity period of the rating depending upon its perception about the strength of the issuer. Accordingly, CRA shall at the time of rating, clearly indicate the date when the rating is due for review.

(iii) While the CRAs can decide the validity period of credit rating, CRAs would have to closely monitor the rating assigned to issuers vis-a-vis their track record at regular intervals and would be required to make its revision in the ratings public through its publications and website.

21. Fixed Income Money Market and Derivatives Association of India (FIMMDA), as a self-regulatory organisation (SRO) for the fixed income money market securities, may prescribe, in consultation with the RBI, for operational flexibility and smooth functioning of CP market, any standardised procedure and documentation that are to be followed by the participants, in consonance with the international best practices.

22. Violation of these guidelines will attract penalties prescribed in the Act by the RBI and may also include debarring from the CP market.

23. Nothing contained in the Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 1998 shall apply to any non-banking financial company (NBFC) insofar as it relates to acceptance of deposit by issuance of CP, in accordance with these Guidelines.

24. Definitions of certain terms used in the Guidelines are provided in the Annexure.

In these guidelines, unless the context otherwise requires :

1. 'bank' or 'banking company' means a banking company as defined in clause (c) of Section 5 of the Banking Regulation Act, 1949 (10 of 1949) or a 'corresponding new bank', 'State Bank of India' or 'subsidiary bank' as defined in clause (da), clause (nc) and clause (nd) respectively thereof and includes a 'co-operative bank' as defined in clause (cci) of Section 5 read with Section 56 of that Act.
2. 'scheduled bank' means a bank included in the Second Schedule of the Reserve Bank of India Act, 1934.
3. 'All-India Financial Institutions (FIs)' mean those financial institutions which have been permitted specifically by the Reserve Bank of India to raise resources by way of Term Money, Term Deposits and Certificates of Deposit within umbrella limit.
4. 'Primary Dealer' means a financial institution which holds a valid letter of authorisation as a Primary Dealer issued by the Reserve Bank, in terms of the 'Guidelines for Primary Dealers in Government Securities Market' dated March 29, 1995, as amended from time to time.
5. 'Satellite Dealer' means a financial institution which holds a valid letter of authorisation as a Satellite Dealer issued by the Reserve Bank, in terms of the 'Guidelines for Satellite Dealers in Government Securities Market' dated December 31, 1996, as amended from time to time.
6. 'corporate' or 'company' means a company as defined in Section 45 I (aa) of the Reserve Bank of India Act, 1934 but does not include a company which is being wound up under any law for the time being in force.
7. 'non-banking company' means a company other than banking company.
8. 'non-banking financial company' means a company as defined in Section 45 I (f) of the Reserve Bank of India Act, 1934.

9. 'working capital limit' means the aggregate limits, including those by way of purchase/discount of bills sanctioned by one or more banks/FIs for meeting the working capital requirements.
10. 'Tangible net worth' means the paid-up capital plus free reserves (including balances in the share premium account, capital and debentures redemption reserves and any other reserve not being created for repayment of any future liability or for depreciation in assets or for bad debts or reserve created by revaluation of assets) as per the latest audited balance sheet of the company, as reduced by the amount of accumulated balance of loss, balance of deferred revenue expenditure, as also other intangible assets.
11. words and expressions used but not defined herein and defined in the Reserve Bank of India Act, 1934 (2 of 1934) shall have the same meaning as assigned to them in that Act.