To
All Banks Authorised to Deal in Foreign Exchange

Madam/Sir,

Exim Bank's Line of Credit of USD 10 Million to Banque Marocaine du Commerce Exterieur (BMCE Bank), Morocco

2. The last dates for opening letters of credit and disbursement of credit are July 21, 2007 and January 21, 2008, respectively.

3. Shipments under the credit will have to be declared on GR / SDF Forms as per instructions issued from time to time.

4. No agency commission is ordinarily payable under the above line of credit. However, if necessary, the exporter can either use his own resources or utilise balances in his EEFC account for payment of commission in free foreign exchange. Authorised dealer banks may allow such remittance after realisation of full payment of contract value, subject to compliance of prevailing instructions on payment of agency commission. Further, Reserve Bank may consider on merit, requests for payment of agency commission upto a maximum extent of 5 per cent of the f.o.b. / c & f / c.i.f. value in respect of goods exported which require after sales service. In such cases, commission will have to be paid in Morocco only, by deduction from the invoice of relevant shipment and the reimbursable amount by the Exim Bank to the negotiating bank will be 90 per cent of the f.o.b./c & f/c.i.f. value minus commission paid. Approval for such payment of commission should be obtained before the relevant shipment is effected.

5. Authorised Dealer Banks may bring the contents of this circular to the notice of their exporter constituents.

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

Yours faithfully,