RBI/2019-20/155
FIDD.CO.MSME.BC.No.17/06.02.031/2019-20

February 5, 2020

The Chairman / Managing Director & CEOs
All Scheduled Commercial Banks
(including Regional Rural Banks)

Madam / Dear Sir,

Interest Subvention Scheme for MSMEs

Please refer to the operational guidelines for the captioned scheme contained in circular on ‘Interest Subvention Scheme for MSMEs’ issued vide FIDD.CO.MSME.BC.No.14/06.02.031/2018-19 dated February 21, 2019.

2. In this regard, it has been decided by the Government of India to bring, inter alia, following modifications in the operational guidelines:

1. Submission of statutory auditor certificate by June 30, 2020 and in the meantime, settle claims based on internal / concurrent auditor certificate.

2. Acceptance of claims in multiple lots for a given half year by eligible institutions.

3. Requirement of Udyog Aadhar Number (UAN) may be dispensed with for units eligible for GST. Unit not required to obtain GST, may either submit Income Tax Permanent Account Number (PAN) or their loan account must be categorized as MSME by the concerned bank.

4. Allow trading activities also without Udyog Aadhar Number (UAN)

3. Further, with the trading activity also eligible for interest subvention as indicated at (iv) above, the ‘Format of Certificate for claiming Subsidy’ i.e. Annex I of the above referred circular has been revised. Banks are advised to submit claims to SIDBI as per the revised format.

4. You are requested to apprise your branches / controlling offices about the above changes in the scheme.

Yours faithfully

(Sonali Sen Gupta)
Chief General Manager

Encl. as above