RBI/2012-13/128
A. P. (DIR Series) Circular No. 4

July 12, 2012

To,

All Authorised Dealers in Foreign Exchange

Madam / Sir,

Non Resident Deposits- Comprehensive Single Return

Attention of banks maintaining Non-Resident Deposit (NRD) Accounts is invited to A. P. (DIR Series) Circular No. 55 dated May 09, 2007, in terms of which the data on Non-Resident Deposits are required to be submitted in soft copy in the form of Stat 5 and Stat 8 Returns in Microsoft Excel format, both through email and a hard copy to the Director, Reserve Bank of India, Department of Statistics and Information Management (DSIM), Central Office, Balance of Payments Statistics Division, C-9/8, Bandra-Kurla Complex, Bandra (East), Mumbai – 400 051.

2. As the above system of reporting of Stat 5 and Stat 8 returns in soft copy has stabilized, it has now been decided that the banks, dealing in foreign exchange (excluding RRBs and Co-Operative banks) can stop sending hard copies to DSIM, Central Office. The soft copies as per the prescribed format should only be sent to DSIM, Central Office, henceforth.

3. Co-operative Banks and Regional Rural Banks may, however, continue submission of both hard and soft copies of Stat 5 and Stat 8 Returns, to the Regional Offices of the Foreign Exchange Department, Reserve Bank of India.

4. The directions contained in this circular have been issued under sections 10(4) and 11(1) of the Foreign Exchange Management Act 1999 (42 of 1999) and are without prejudice to permissions / approvals, if any, required under any other law.

Yours faithfully,

Rashmi Fauzdar
Chief General Manager