Reporting under FDI Scheme – Transfer of Shares/Convertible Debentures - Revised procedure

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প্ৰকাশ কৰা তাৰিখ ডিচেম্বৰ 19, 2008

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Reporting under FDI Scheme – Transfer of Shares/Convertible Debentures - Revised procedure

RBI/2008-09/
A. P. (DIR Series) Circular No.
December , 2008

All Category - I Authorised Dealer Banks

Madam / Sir,

Reporting under FDI Scheme – Transfer of Shares/Convertible Debentures - Revised procedure

Attention of Authorised Dealer Category - I (AD Category - I) banks is invited to A. P. (DIR Series) Circular No.16 dated October 4, 2004 wherein, it has been stipulated that in case of transfer of shares or convertible debentures of an Indian Company from a resident to a Non-Resident/Non-Resident Indian and vice versa by way of sale, the transaction is required to be reported by the Indian company to the AD Category – I bank in the form FC-TRS.

2. With a view to capture the details of investment in a more comprehensive manner, the form FC-TRS has been revised, which is enclosed as Annex I. Accordingly, the proforma for reporting of inflow/outflow details on account of remittances received / made in connection with the transfer of shares / convertible debentures, by way of sale, submitted by IBD/FED/nodal branch of the AD Category – I bank to the Reserve Bank has also been modified, which is enclosed as Annex II.

3. It has also been decided to introduce a KYC check on the remitter / investor. Accordingly, AD Category – I banks receiving the remittance are required to submit a KYC report on the non-resident investor as per the format enclosed in Annex III. In case AD Category – I bank receiving the remittance is different from the AD Category – I bank receiving the FC-TRS for the sale transaction, the KYC check should be carried out by the AD Category – I bank receiving remittance and the KYC report should be forwarded to the AD Category – I bank to whom form FC-TRS is submitted by the Indian company.

4. The directions contained in this circular shall come in to force with immediate effect. All other instructions mentioned in A. P. (DIR Series) Circular No. 16 dated October 4, 2004 shall remain unchanged.

5. AD Category – I banks may bring the contents of this circular to the notice of their constituents and customers concerned.

6. 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 is without prejudice to permissions / approvals, if any, required under any other law.

Yours faithfully,

(Salim Gangadharan)
Chief General Manager-in-Charge

Annex I

[Annex to A. P. (DIR Series Circular No. dated December , 2008]

Form FC-TRS

Declaration regarding transfer of shares of by way of sale from resident to non resident/ non-resident to resident

(to be submitted to the AD branch in quadruplicate)

The following documents are enclosed
For sale of shares by a person resident in India

Consent Letter duly signed by the seller and buyer or their duly appointed agent and in the latter case the Power of Attorney Document.
The shareholding pattern of the investee company after the acquisition of shares by a person resident outside India.
Certificate indicating fair value of shares from a Chartered Accountant.
Copy of Broker's note if sale is made on Stock Exchange.
Undertaking from the buyer to the effect that he is eligible to acquire shares / convertible debentures under FDI policy and the existing sectoral limits and Pricing Guidelines have been complied with.
Undertaking from the FII/sub account to the effect that the individual FII/ Sub account ceiling, as prescribed by SEBI, has not been breached.

Additional documents in respect of sale of shares by a person resident outside India

If the sellers are NRIs/OCBs, the copies of RBI approvals, if applicable, evidencing the shares held by them on repatriation/non-repatriation basis.
No Objection/Tax Clearance Certificate from Income Tax Authority/Chartered Account.

Name of the company

Address (including e-mail ,

telephone No, Fax No)

Activity

NIC Code No.

Whether FDI is allowed under Automatic route

Sectoral Cap under FDI Policy

Nature of transaction

(Strike out whichever is not applicable)

Transfer from resident to non resident /

Transfer from non resident to resident

Name of the buyer

Constitution / Nature of the investing Entity

Specify whether

Individual
Company
FII
FVCI
Foreign Trust
Private Equity Fund
Pension/ Provident Fund
Sovereign Wealth Fund (SWFp )
Partnership/ Proprietorship firm
Financial Institution
NRIs/PIOs
Others

Date and Place of Incorporation

Address of the buyer (including e-mail, Telephone no, Fax no)

Name of the seller

Constitution / Nature of the disinvesting entity

Specify whether

Individual
Company
FII
FVCI
Foreign Trust
Private Equity Fund
Pension / Provident Fund
Sovereign Wealth Fund (SWF)
Partnership/ Proprietorship firm
Financial Institution
NRIs / PIOs
Other

Date and Place of Incorporation

Address of the seller (including e-mail, Telephone No, Fax No)

Particulars of earlier Reserve Bank / FIPB approvals

Details regarding shares / convertible debentures to be transferred

Date of the transaction

Number of shares

Face value

Negotiated Price for the transfer**

Amount of consideration

Foreign Investments in the company

No of shares

Percentage

Before the transfer

After the transfer

Where the shares are listed on Stock Exchange

Name of the Stock exchange

Price Quoted on the Stock exchange

Where the shares are Unlisted

Price as per Valuation guidelines *

Price as per Chartered Accountants Valuation report*
*/** (CA Certificate to be attached)

Note: Valuation guidelines as applicable [cf. A. P. (DIR Series) Circular No.16 dated October 4, 2004]

Declaration by the transferor/transferee

I/ We hereby declare that :

The particulars given above are true and correct to the best of my/our knowledge and belief.
I/ We was/were holding the shares as per FDI Policy under FERA/ FEMA Regulations on repatriation/non repatriation basis.
I/ We are eligible to acquire the shares of the company in terms of the FDI Policy. It is not a transfer relating to shares of a company engaged in financial services sector or a sector where general permission is not available.
The Sectoral limit under the FDI Policy and the pricing guidelines have been adhered to.

Signature of the Declarant or
his duly authorised agent

Date:

Note

In respect of the transfer of shares from resident to non resident the declaration has to be signed by the non-resident buyer, and in respect of the transfer of shares from non-resident to resident the declaration has to be signed by the non resident seller

Certificate by the AD Branch

It is certified that the application is complete in all respects

The receipt /payment for the transaction is in accordance FEMA Regulations/ Reserve Bank guidelines

Signature

Name and Designation of the Officer

Date: Name of the AD Branch

AD Branch Code

Annex II

[Annex to A. P. (DIR Series) Circular dated December , 2008]

Statement of inflows/outflow on account of remittance received/made in connection with transfer of shares/convertible debentures, by way of sale
Category-wise:
Part A - NRI/erstwhile OCB
Part B - Foreign National/non-resident incorporated entity
Part C - Foreign Institutional Investors
Inflow -Transfer from resident to non-resident

Date of Transaction	Name of the Company	Activity	NIC Code	Name of the Buyer	Constitution/ Nature of Business of the Buyer	Name of the Seller	Constitution/ Nature of Business of the Seller	No. of Shares transferred	Face Value	Sale price per share	Total Inflow
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)	(12)

Outflow - Transfer from non-resident to resident

Date of Transaction	Name of the Company	Activity	NIC Code	Name of the Seller	Constitution/ Nature of Business of the Seller	Name of the Buyer	Constitution/ Nature of Business of the Buyer	No. of Shares transferred	Face Value	Sale price per share	Total outflow
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)	(12)

Annex III

[Annex to A. P. (DIR Series) Circular dated December , 2008]

Know Your Customer (KYC) Form in respect of the non-resident investor

Registered Name of the Remitter / Investor (Name, if the investor is an Individual)
Registration Number (Unique Identification Number* in case remitter is an Individual)
Registered Address (Permanent Address if remitter is Individual)
Name of the Remitter’s Bank
Remitter’s Bank Account No.
Period of banking relationship with the remitter

*Passport No., Social Security No, or any Unique No. certifying the bonafides of the remitter as prevalent in the remitter’s country

We confirm that all the information furnished above is true and accurate as provided by the overseas remitting bank of the non-resident investor.

(Signature of the Authorised Official
of the AD bank receiving the remittance)

Date:
Place:

Stamp :