RBI/2013-14/500
IDMD.PCD. 10/14.03.06/2013-14

February 24, 2014

To

All RBI Regulated Entities

Dear Sir/Madam

FIMMDA’s Trade Reporting and Confirmation platform for OTC transactions in Corporate Bonds and Securitized Debt Instruments

Please refer to our circulars IDMD. 530/03.64.00/2007-08 dated July 31, 2007 and IDMD.PCD. 06/14.03.06/2013-14 dated August 26, 2013 on the captioned subject. Currently, the OTC trades in Corporate Bonds and Securitized Debt Instruments are being reported on FIMMDA’s Trade Reporting and Confirmation platform.

2. It has now been decided that all entities regulated by the Reserve Bank should report their secondary market OTC trades in Corporate Bonds and Securitized Debt Instruments within 15 minutes of the trade on any of the stock exchanges (NSE, BSE and MCX-SX). These trades may be cleared and settled through any of the clearing corporations (NSCCL, ICCL and MCX-SX CCL).

3. This circular is effective from April 01, 2014.

Yours faithfully,

(K.K. Vohra)
Principal Chief General Manager