RBI/2008-09/299
DBOD.Dir.(Exp).BC.No.
88/04.02.01/2008- 09 November 28,
2008 All Scheduled Commercial Banks
(excluding RRBs) Dear
Sir, Rupee Export Credit Interest Rates-Extension of
period of credit Please refer to our circular DBOD.Dir.(Exp.)No.80/04.02.01/2008-09
dated November 15, 2008 on the captioned subject. 2.
In view of the difficulties faced by exporters on account of the weakening of
external demand, it has been decided that the prescribed interest rate of BPLR
minus 2.5 percentage points as applicable on Post-shipment Rupee Export Credit
may be extended up to 180 days (as against existing up to 90 days) with effect
from November 28, 2008. 3. The revised period of credit
has been incorporated in the Annexure to the Directive DBOD.Dir.(Exp).BC.No.
87/04.02.01/2008-09 dated November 28, 2008 enclosed to this circular.
(P.Vijaya Bhaskar)
Chief General Manager
DBOD.Dir.(Exp).BC.No.
87/04.02.01/2008-09 November 28, 2008 Rupee
Export Credit Interest Rates-Extension of period of credit In
exercise of the powers conferred by Sections 21 and 35 A of the Banking Regulation
Act, 1949, the Reserve Bank of India, being satisfied that it is necessary and
expedient in the public interest so to do, hereby directs that, with effect from
November 28, 2008 the interest rates on rupee export credit would be as indicated
in the Annex enclosed to this Directive. (Anand
Sinha)
Executive Director
ANNEX Interest
Rates on Rupee Export Credit of
Scheduled Commercial Banks Interest
Rates effective from November 28, 2008 to April 30, 2009 will not be exceeding
BPLR minus 2.5 percentage points per annum for the following categories of Export
Credit.
| |
Categories of Export Credit | |
1. |
Pre-shipment Credit | | |
(a) Up to 270 days | | |
(b)Against incentives receivable from Government
covered by ECGC Guarantee up to 90 days | |
2. |
Post-shipment Credit |
| |
(a) On demand bills for transit period (as specified
by FEDAI) | | |
(b) Usance bills (for total period comprising
usance period of export bills, transit period as specified by FEDAI, and grace
period, wherever applicable) | | |
i) Up to 180 days ii)
Up to 365 days for exporters under the Gold Card Scheme. |
| |
(c) Against incentives receivable from Govt. (covered
by ECGC Guarantee) up to 90 days | | |
(d) Against undrawn balances (up to 90 days) |
| |
(e) Against retention money (for supplies portion
only) payable within one year from the date of shipment (up to 90 days) |
| BPLR Benchmark Prime
Lending Rate Note: 1. Since these are ceiling rates, banks
would be free to charge any rate below the ceiling rates. 2. Interest
rates for the above-mentioned categories of export credit beyond the tenors as
prescribed above are deregulated and banks are free to decide the rate of interest,
keeping in view the BPLR and spread guidelines. | |
|