RBI/2009-10/204
DBOD.Dir.(Exp).BC.No. 54/04.02.001/2009-10
October 29, 2009
All Scheduled Commercial Banks
(excluding RRBs)
Dear Sir,
Rupee Export Credit Interest Rates
Please refer to our circular DBOD.Dir.(Exp).BC.No.131/04.02.01/2008- 09 dated April 29, 2009 on the captioned subject.
2. The validity of the interest rates on rupee export credit indicated in the above circular would now remain in force up to April 30, 2010. In this connection, you may please refer to RBI circular No.MPD.BC.326/07.01.279/2009-10 dated October 28, 2009. The rates of interest applicable have been incorporated in the Annexure to the Directive DBOD.Dir.(Exp).BC.No.53/04.02.01/2009-10 dated October 29, 2009 enclosed to this circular.
Yours faithfully,
(P.Vijaya Bhaskar)
Chief General Manager-in-Charge
Encl: as above
DBOD.Dir.(Exp).BC.No.53 /04.02.001/2009-10
October 29, 2009
Interest Rates on Advances
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 01, 2009 the interest rates on rupee export credit would be as indicated in the Annex enclosed to this Directive.
(Anand Sinha)
Executive Director
Encl: as above
ANNEX
Interest Rates on Rupee Export Credit of
Scheduled Commercial Banks
Interest Rates effective from November 1, 2009 to April 30, 2010 will be not exceeding BPLR minus 2.5 percentage points per annum for the following categories of Export Credit.
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Categories of Export Credit |
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1. |
Pre-shipment Credit |
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(a) Up to 270 days |
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(b)Against incentives receivable from Government covered by ECGC Guarantee up to 90 days |
2. |
Post-shipment Credit |
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(a) On demand bills for transit period (as specified by FEDAI) |
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(b) Usance bills (for total period comprising usance period of export bills, transit period as specified by FEDAI, and grace period, wherever applicable) |
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i) Up to 180 days
ii)
Up to 365 days for exporters under the Gold Card Scheme. |
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(c) Against incentives receivable from Govt. (covered by ECGC Guarantee) up to 90 days |
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(d) Against undrawn balances (up to 90 days) |
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(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.
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