New FAQ Page 2 - আরবিআই - Reserve Bank of India
Annual Survey on Computer Software and Information Technology Enabled Services Exports (ITES)
General Instructions
General Instructions
The Reserve Bank conducts the survey on Computer Software & Information Technology Enabled Services (ITES) Exports annually. The survey collects information from software and ITES/BPO/LLPs exporting companies on their computer software and IT enabled services exports as at end-March of the latest Financial Year (FY). .
The survey results are released in the public domain to raise the confidence of the international financial system in the country's economy besides being used for compilation of related external sector statistics which provide comprehensive account of the country’s international financial transactions and exposures, in a globally comparable statistical framework.
Confidentiality Clause: The company-wise information provided will be kept confidential and only consolidated aggregates will be released by the Reserve Bank.
Note: The respondent companies/LLPs/proprietorship firm should fill-up the survey schedule in excel format (*.xls format), which is available on RBI website. Respondents are requested to read the Instruction sheet (available in survey schedule) carefully before filling the survey schedule..
Important Points: The respondent companies/LLPs/proprietorship firm should follow the below-mentioned points for filling and submitting the survey schedule:
(i) (i) The company must use the latest survey schedule, which is in .xls format, without incorporating any macros.
(ii) (ii) The company is required to save the survey schedule in Excel 97-2003 workbook, i.e., in .xls format by following the below-mentioned steps:
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Go to Office Button / File → Save As → Save As type
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Select “Excel 97-2003 Workbook” and Save the survey schedule in .xls format.
(iii) The company is requested not to incorporate any macro in the survey schedule while submitting the same.
(iv) Survey schedule submitted in any other format (other than .xls format) will be rejected by the system.
(v) Ensure that all information furnished in the survey schedule are complete and no information is missed out.
(vi) After filling Part - A to D, the company has to fill the declaration sheet, which helps in validating that the information entered by the company are reconfirmed before submission to RBI. This helps to avoid data entry errors, missed data and other errors.
(vii) Respondents are requested to not use any special characters i.e., [!@#$%^&*_()] and comma while data filing in Question 3 to 9.
Ans.: The RBI launches the ITES survey during the month of June every year with the previous financial year end-March as the reference date.
Ans.: Annual.
Ans.: The respondent companies/LLPs/proprietorship firms can submit their responses on or before July 15 of every year.
Ans.: TThe reference period of an ITES survey round is the immediately preceding financial year (April-March)
Ans.: If the company’s accounts are not audited before the due date of submission, i.e. July 15, then the ITES survey schedule should be submitted based on unaudited (provisional) account.
Ans: No. Even if a company’s account closing period is different from reference period (end-March), the ITES survey information should be reported for the survey reference period, based on the company’s internal assessment.
Ans.: Companies/LLPs/Partnership firms in the business of export of computer software & information technology enabled services are required to participate in this survey.
Ans: Since the access to the submission portal is CIN based, any LLP/proprietorship firm that have computer software exports as on end-March of the financial year needs to obtain a dummy CIN Number by sending a request mail on itesquery@rbi.org.in. Once the firm obtains this dummy CIN number from RBI, it can be used to submit the excel (*.xls) file for ITES survey.
However, if any entity has already got the dummy CIN number from the previous survey round, they should use the same CIN number in the current survey round also.
(It is also informed that these dummy CIN numbers are provided by RBI for filling the ITES survey schedule only and should not be used for any other purpose).
Ans.: Four major business activities of computer software & information technology enabled services with their sub classifications are covered under the survey schedule. Details can be found in the survey schedule itself.
Ans.:Yes. In case the company/LLPs/proprietorship firm doesn’t have export earnings during the reference period, but had the same earlier, then it has to submit NIL survey schedule for the current round of ITES survey.
Ans.: Total invoice value must be in Indian Rupees (INR) in actuals (which should also include billing to subsidiary(s)/associate(s)) during the reference period.
Ans.: Total invoice value must be in Indian Rupees (INR) in actuals (which should also include billing to subsidiary(s)/associate(s) abroad) during the reference period.
Ans.: Total invoice value must be in Indian Rupees (INR) in actuals (which should also include billing to subsidiary(s)/associate(s) abroad) as per type of export service.
Ans.: Total invoice value in Indian Rupees (INR) in actuals (including billing to subsidiary(s)/associate(s) abroad) during the reference period to major countries/regional groups.
Ans.: Company has to submit only one form aggregating all the units in India. However, for the units abroad, the information should be provided in Part D of the schedule.
Ans.: Yes, the number of employee information should be reported as on end - March of the reference year.
Ans.: Company has to mention percentage of this service under ‘Offshore product development’ in Q-3 (D) of Part-A and consolidated amount under Q-5 (a-iv) for software products.
Ans.: Office expenses includes all the expenses incurred in running of the office in abroad during the year like internet payment, stationary, etc. If the office has been setup outside India in the reference period (say 2023-24) then that will also be included (in this point).
Ans.: Total amount held abroad at the beginning of reference period would mean the outstanding amount that is to be received from abroad (for the exports made) at the beginning of reference period i.e., April 2023-March 2024 (refers to 'as on April 01, 2023'). It is the opening balance of the accounts receivables (for exports).
Ans.: The ‘the amount held abroad’ is the outstanding amount which is yet to be received by the company from the importers i.e. unpaid amount for the exports made by the company. Q-7(v) is the change in amount held abroad which is equal to closing balance minus opening balance. Opening balance on April 01, 2023 and closing balance at end-March 2024 of the reference period 2023-24.