RBI/2022-23/166
DOR. AML.REC.96/14.06.001/2022-23

January 17, 2023

The Chairpersons/ CEOs of all the Regulated Entities

Madam/Dear Sir,

Designation of two individuals and one organisation under Section 35(1) (a) and 2(1) (m) of the Unlawful Activities (Prevention) Act,1967 and their listing in the First and Fourth Schedule of the Act.

In terms of Section 53 of our Master Direction on Know Your Customer dated February 25, 2016 as amended on May 10, 2021, “The procedure laid down in the UAPA Order dated February 2, 2021 (Annex II of this Master Direction) shall be strictly followed and meticulous compliance with the Order issued by the Government shall be ensured.” Further, Section 52 of the aforementioned Master Direction states that, “Details of accounts resembling any of the individuals/entities in the lists shall be reported to FIU-IND apart from advising Ministry of Home Affairs as required under UAPA notification dated February 2, 2021 (Annex II of this Master Direction)”. In this regard, it is highlighted that the UAPA Order in Annex II of the MD on KYC, 2016 shall also apply to amendments carried out in Schedule I and IV of the UAPA, 1967 apart from the UNSC lists mentioned in the Order.

2. In this connection, please refer to the Gazette notifications dated January 04, 2023 and January 05, 2023, of the MHA in respect of two individuals and one organization which have been declared as ‘Terrorists’ and ‘Terrorist Organsiation’ and have been listed in the Schedule I and IV of the UAPA 1967, under Section 35 (1) (a) and 2(1) (m) of UAPA 1967. The Statutory Order (S.O.) numbers and the respective entries are in the table below:

3. Regulated Entities (REs) are advised to take note of the aforementioned Gazette notifications issued by MHA for necessary compliance. REs shall also take note of any future amendments to Schedule I and IV of the UAPA, 1967, for immediate necessary compliance.

Yours faithfully,

(Santosh Kumar Panigrahy)
Chief General Manager