Madam / Sirs,

• Amendments to FEMA Regulations

Attention of Authorised Dealers is invited to paragraph 4 of A.P.(DIR Series) Circular No.67 dated January 13, 2003, permitting them to allow remittances upto USD 1 million, per calendar year, out of balances held by NRIs/PIO/Foreign Nationals (including retired employees or non-resident widows of Indian citizens) in NRO accounts/sale proceeds of assets, on production of the following documents :

2. The relevant amendments to the Foreign Exchange Management (Remittance of Assets) Regulations, 2000 notified vide Notification No.FEMA.13/2000-RB dated May 3, 2000 have since been issued vide Notification No.FEMA.97/2003-RB dated July 8, 2003, a copy of which is enclosed.

3. Clarifications on various aspects of the facility - eligibility criteria, purpose and the ceiling for repatriation, etc. are furnished in the Annexure.

4. Authorised Dealers may bring the contents of this circular to the notice of their constituents concerned.

5. 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).

Encl.: As above

[A.P.(DIR Series Circular) No.62

dated January 31, 2004]

The repatriation facility is available to the following category of persons:

(I) Foreign national [other than a citizen of Nepal or Bhutan or a Person of Indian Origin (PIO)] who:

1. has retired from an employment in India or
2. has inherited the assets from a person who was a resident in India or
3. A widow resident outside India and has inherited assets of her deceased husband who was an Indian Citizen, resident in India.

(II)NRI/PIO who acquired the assets in question, out of rupee resources when he was in India or by way of legacy/inheritance from a person who was a resident in India.

(a) sale proceeds of immovable property,

(b) assets acquired by way of Inheritance/legacy

(c) a deposit with a bank or a firm or a company,

(d) provident fund balance or superannuation benefits,

(e) amount of claim or maturity proceeds of insurance policy,

(f) sale proceeds of shares, securities,

(g) any other asset held in India, in accordance with the provisions of the Act or Rules or Regulations made thereunder (as defined at Regulation 2(v) of Notification No.FEMA 13/2000-RB dated May 3, 2000).

(C). Purpose of remittance

The liberalised remittance facility is available for any bonafide purpose.

1. Documentary evidence in support of the acquisition of the funds/assets proposed to be remitted.
2. Undertaking and Certification relating to tax compliance.

(i) Repatriation of sale proceeds of immovable property, acquired out of Rupee funds is available subject to the condition that the property should have been held for a minimum period of 10 years. If such a property acquired out of Rupee funds is sold after being held for less than 10 years, remittance can be made, if the sale proceeds have been held by the NRI / PIO for the balance period in NRO Account (Savings/ Term Deposits) or in any other eligible security, provided such investment is traced to the sale proceeds of the immovable property.

(ii) There is no lock-in-period in respect of immovable property acquired by way of-

(a) Inheritance/legacy.

(b) Foreign currency funds (through inward remittance or by debit to FCNR/NRE accounts.

(i)In case, the remittance is to be made in more than one instalment, the remittances of all instalments should be remitted through the same authorised dealer.

(ii) It is also clarified that the remittance facility is available even if the NRI/PIO/Foreign National is not maintaining any NRO account. However, the remittance should be routed through banking channel only, subject to tax compliance.

Notification No. FEMA. 97 /2003-RB dated July 8, 2003

In exercise of the powers conferred by Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in partial modification of Notification No. FEMA.13/2000-RB dated 3^rd May 2000 and Notification No. FEMA 62/2002-RB dated 13^th May 2002, the Reserve Bank of India makes the following amendments in the Foreign Exchange Management (Remittance of Assets) Regulations, 2000, namely :-

1. (i) These Regulations may be called the "Foreign Exchange Management (Remittance of Assets) (Second Amendment) Regulations, 2003".

(ii) They shall come into force from the date of their publication in the Official Gazette.

Amendment of the Regulations :-

2. In the Foreign Exchange Management (Remittance of Assets) Regulations, 2000, in Regulation 4,

1. (i) in sub-regulation (2), for the words and figures,

"US$ 1,00,000 (US Dollar One lakh only)" shall be substituted with the words and figures, "US$ 1,000,000 (US Dollar One million only)",

2. for clause (a), the following clause shall be substituted, namely:-

"(a) documentary evidence in support of acquisition, inheritance or legacy of assets by the remitter and"

1. for sub-regulation (3) the following sub-regulation shall be substituted, namely:-

"(3) A Non-resident Indian (NRI)/Person of Indian Origin (PIO), may remit an amount, not exceeding US$ 1,000,000 (US Dollar One million only)

per calendar year, out of the balances held in NRO accounts/sale proceeds of assets/the assets in India acquired by him by way of inheritance/legacy, on production of the documents detailed in sub-regulation (2)(a) and (b);

Provided that in respect of remittance of sale proceeds of immovable property, the property/sale proceeds were held/retained as deposits cumulatively for a minimum period of 10 years;

Provided further that where the remittance is made in more than one instalment, the remittance of all instalments shall be made through the same authorised dealer."

3. In Regulation 6, in sub-regulation (1), for clause (i) the following clause shall be substituted, namely: -

"(i) Remittance exceeding US$ 1,000,000 (US Dollar One million only) per calendar year –