RBI/2004-05/205
DBOD.No.Ret.BC./45/12.05.007/2004-05

October 4, 2004

All Scheduled Commercial Banks (excluding Regional Rural Banks)

Dear Sir,

Section 42(2) of the Reserve Bank of India Act, 1934 – Collection of data from Scheduled Commercial Banks in Annexure A to Form A Return

Please refer to our circulars DBOD.No.BC.50/12.01.001/2000-01 dated November 7, 2000 and DBOD.No.78/12.01.001/2002/03 dated March 7, 2003 advising Scheduled Commercial Banks regarding compilation of data on foreign currency assets and liabilities and revaluation thereof, in Annexure A to Form A return submitted under Section 42(2) of the Reserve Bank of India Act, 1934.

2. It is observed by us that some of the banks are not complying with the instructions contained in the above circulars even now while reporting the data on revaluation of foreign currency assets/liabilities in Annexure A to Form A return. As explained in para 2 (i) of our circular DBOD.BC.78/12.01.001/2002-03 dated March 7, 2003, the term 'revaluation value' in Column 3 of Annexure A is the revaluation gain/loss of foreign currency assets/liabilities arising on account of exchange rate changes between the current reporting Friday and the immediate preceding reporting Friday.

3. You are advised to ensure strict compliance with our above instructions while compiling/reporting the data in respect of revaluation of foreign currency assets/liabilities.

Please acknowledge receipt.

Yours faithfully,

Sd/-

(T.B. SATYANARAYAN)

General Manager