Master Circular on Rupee/Foreign Currency Export Credit & Customer Services to Exporters - RBI - Reserve Bank of India
Master Circular on Rupee/Foreign Currency Export Credit & Customer Services to Exporters
RBI/ 2009-10/74 July 1, 2009 All Scheduled Commercial Banks Dear Sir, Master Circular on As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India had issued a Master Circular DBOD.DIR(Exp.)No.09/04.02.02/2008-09 dated July 1, 2008 on the captioned subject which is now updated up to 30th June 2009. It may be noted that the Master Circular consolidates and updates all the instructions contained in the circulars listed in the Appendices, in so far they relate to providing export credit by banks to the exporters. This Master Circular also incorporates instructions contained in certain clarifications issued by RBI to banks / exporters / export organizations during the course of the year. The Master Circular has also been placed on the RBI web-site (http://www.rbi.org.in). A copy of the revised Master Circular is enclosed.
(P. Vijaya Bhaskar) Encls : As above Master Circular RUPEE / FOREIGN CURRENCY EXPORT CREDIT CONTENTS
A. Purpose To consolidate the framework of rules/regulations and clarifications on Export Credit and Customer Service issued by Reserve Bank of India from time to time. B. Classification A statutory directive issued by the Reserve Bank in exercise of the powers conferred by Sections 21 and 35 A of the Banking Regulation Act, 1949. C. Previous instructions consolidated This Master Circular consolidates and updates all the instructions contained in the Circulars listed in the Appendices and clarifications issued during the year. D. Scope of Application Applicable to all Scheduled Commercial Banks, excluding Regional Rural Banks. PART – A PART- BExport Credit in Foreign Currency PART – C Export Credit - Customer Service, Simplification of Procedures for Delivery and Reporting Requirements 8. Customer service and simplification of procedures Export Credit Scheme The RBI first introduced the scheme Export Financing in 1967. The scheme is intended to make short-term working capital finance available to exporters at internationally comparable interest rates. RBI fixes only the ceiling rate of interest for export credit. However, banks may charge lesser rates of interest than the ceiling rates prescribed by RBI. Banks are free to decide the rates of interest within the ceiling rates keeping in view the BPLR and spread guidelines and taking into account track record of the borrowers and the risk perception. In order to enhance transparency in banks' pricing of their loan products, banks have been advised to fix their Benchmark Prime Lending Rate (BPLR) after taking into account (i) actual cost of funds, (ii) operating expenses and (iii) a minimum margin to cover regulatory requirement of provisioning / capital charge and profit margin. PART - A
1.1 Rupee Pre-shipment Credit/Packing Credit 1.1.1 Definition 'Pre-shipment / Packing Credit' means any loan or advance granted or any other credit provided by a bank to an exporter for financing the purchase, processing, manufacturing or packing of goods prior to shipment / working capital expenses towards rendering of services on the basis of letter of credit opened in his favour or in favour of some other person, by an overseas buyer or a confirmed and irrevocable order for the export of goods / services from India or any other evidence of an order for export from India having been placed on the exporter or some other person, unless lodgement of export orders or letter of credit with the bank has been waived. 1.1.2 Period of Advance (iii) RBI would provide refinance only for a period not exceeding 180 days. 1.1.3 Disbursement of Packing Credit The packing credit / pre-shipment credit granted to an exporter may be liquidated out of proceeds of bills drawn for the exported commodities on its purchase, discount etc., thereby converting pre-shipment credit into post-shipment credit. Further, subject to mutual agreement between the exporter and the banker it can also be repaid / prepaid out of balances in Exchange Earners Foreign Currency A/c (EEFC A/c) as also from rupee resources of the exporter to the extent exports have actually taken place. If not so liquidated / repaid, banks are free to decide the rate of interest as indicated in paragraph 4.2.3 from the date of advance. Where the exporter is unable to tender export bills of equivalent value for liquidating the packing credit due to the shortfall on account of wastage involved in the processing of agro products like raw cashew nuts, etc., banks may allow exporters, inter alia, to extinguish the excess packing credit by export bills drawn in respect of by-product like cashew shell oil, etc (b) Where partial domestic sale is involved However, in respect of export of agro-based products like tobacco, pepper, cardamom, cashew nuts etc., the exporter has necessarily to purchase a somewhat larger quantity of the raw agricultural produce and grade it into exportable and non-exportable varieties and only the former is exported. The non-exportable balance is necessarily sold domestically. For the packing credit covering such non-exportable portion, banks are required to charge commercial rate of interest applicable to the domestic advance from the date of advance of packing credit and that portion of the packing credit would not be eligible for any refinance from RBI. 1.1.5 'Running Account' Facility (i) As stated earlier, pre-shipment credit to exporters is normally provided on lodgment of L/Cs or firm export orders. It is observed that the availability of raw materials is seasonal in some cases. In some other cases, the time taken for manufacture and shipment of goods is more than the delivery schedule as per export contracts. In many cases, the exporters have to procure raw material, manufacture the export product and keep the same ready for shipment, in anticipation of receipt of letters of credit / firm export orders from the overseas buyers. Having regard to difficulties being faced by the exporters in availing of adequate pre-shipment credit in such cases, banks have been authorised to extend Pre-shipment Credit ‘Running Account’ facility in respect of any commodity, without insisting on prior lodgement of letters of credit / firm export orders, depending on the bank’s judgement regarding the need to extend such a facility and subject to the following conditions: (ii)If it is noticed that the exporter is found to be abusing the facility, the facility should be withdrawn forthwith. (iv) Running account facility should not be granted to sub-suppliers. 1.1.6 Interest on Packing Credit Interest rate structure and instructions in regard thereto are detailed in paragraph 4. 1.1.7 Export Credit against Proceeds of Cheques, Drafts, etc. Representing Advance Payment for Exports
1.2 Rupee Pre-shipment Credit to Specific Sectors/Segments 1.2.1 Rupee Export Packing Credit to Manufacturer Suppliers for Exports Routed through STC/MMTC/Other Export Houses, Agencies etc. (a) Banks should obtain from the export house a letter setting out the details of the export order and the portion thereof to be executed by the supplier and also certifying that the export house has not obtained and will not ask for packing credit in respect of such portion of the order as is to be executed by the supplier. 1.2.2 Rupee Export Packing Credit to Sub-Suppliers Packing credit can be shared between an Export Order Holder (EOH) and sub-supplier of raw materials, components etc. of the exported goods as in the case of EOH and manufacturer suppliers, subject to the following: (b) Bankers to an EOH will open an inland L/C specifying the goods to be supplied by the sub-supplier to the EOH against the export order or L/C received by him as a part of the export transaction. On the basis of such a L/C, the sub-supplier's banker will grant EPC as working capital to enable the sub-supplier to manufacture the components required for the goods to be exported. On supplying the goods, the L/C opening bank will pay to the sub-supplier's banker against the inland documents received on the basis of inland L/C. Such payments will thereafter become the EPC of the EOH. (d) The EOH will be responsible for exporting the goods as per export order or overseas L/C and any delay in the process will subject him to the penal provisions issued from time to time. Once the sub-supplier makes available the goods as per inland L/C terms to the EOH, his obligation of performance under the scheme will be treated as complied with and the penal provisions will not be applicable to him for delay by EOH, if any. (e) The scheme is an additional window besides the existing system of sharing of packing credit between EOH and manufacturer in respect of exported goods as detailed in paragraph 1.2.1 above. The scheme will cover only the first stage of production cycle. For example, a manufacturer exporter will be allowed to open domestic L/C in favour of his immediate suppliers of components etc. that are required for manufacture of exportable goods. The scheme will not be extended to cover suppliers of raw materials/components etc. to such immediate suppliers. In case the EOH is merely a trading house, the facility will be available commencing from the manufacturer to whom the order has been passed on by the Trading House. (f) EOUs/EPZ/SEZ units supplying goods to another EOU/EPZ/SEZ unit for export purposes are also eligible for rupee pre-shipment export credit under this scheme. However, the supplier EOU/EPZ/SEZ unit will not be eligible for any post-shipment facility as the scheme does not cover sale of goods on credit terms. (g) The scheme does not envisage any change in the total quantum of advance or period. Accordingly, the credit extended under the system will be treated as export credit from the date of advance to the sub-supplier to the date of liquidation by EOH under the inland export L/C system and up to the date of liquidation of packing credit by shipment of goods by EOH and will be eligible for refinance from RBI by the respective banks for the appropriate periods. It has to be ensured that no double financing of the same leg of the transaction is involved. (h) Banks may approach the ECGC for availing suitable cover in respect of such advances. (i) The scheme does not envisage extending credit by a sub-supplier to the EOH/manufacturer and thus, the payment to sub-suppliers has to be made against submission of documents by L/C opening bank treating the payment as EPC of the EOH. 1.2.3 Rupee Pre-shipment Credit to Construction Contractors (ii) The advances should be adjusted within 365 days of the date of advance by negotiation of bills relating to the contract or by remittances received from abroad in respect of the contract executed abroad. To the extent the outstandings in the account are not adjusted in the stipulated manner, banks may charge normal rate of interest on such advance. (iii) The exporters undertaking project export contracts including export of services may comply with the guidelines/instructions issued by Reserve Bank of India, Foreign Exchange Department, Central Office, Mumbai from time to time. 1.2.4 Export of Services Pre-shipment and post-shipment finance may be provided to exporters of all the 161 tradable services covered under the General Agreement on Trade in Services where payment for such services is received in free foreign exchange as stated at Chapter 3 of the Foreign Trade Policy 2004-09. All provisions of this circular shall apply mutatis mutandis to export of services as they apply to export of goods unless otherwise specified. A list of services is given in Appendix 36 of Handbook (Vol.1) of the Foreign Trade Policy 2004-09. The financing bank should ensure that there is no double financing and the export credit is liquidated with remittances from abroad. Banks may take into account the track record of the exporter/overseas counter party while sanctioning the export credit. The statement of export receivables from such service providers may be tallied with the statement of payables received from the overseas party. In view of the large number of categories of service exports with varied nature of business as well as in the environment of progressive deregulation where the matters with regard to micro management are left to be decided by the individual financing banks, the banks may formulate their own parameters to finance the service exporters. Exporters of services qualify for working capital export credit (pre and post shipment) for consumables, wages, supplies etc. Banks may ensure that–
1.2.5 Pre-shipment Credit to Floriculture, Grapes and Other Agro-based Products (ii) However, with a view to promoting export of floriculture, grapes and other agro-based products, banks are allowed to extend concessional credit for working capital purposes in respect of export-related activities of all agro-based products including purchase of fertilizers, pesticides and other inputs for growing of flowers, grapes etc., provided banks are in a position to clearly identify such activities as export-related and satisfy themselves of the export potential thereof, and that the activities are not covered by direct/indirect finance schemes of NABARD or any other agency, subject to the normal terms & conditions relating to packing credit such as period, quantum, liquidation etc. (iii) Export credit should not be extended for investments, such as, import of foreign technology, equipment, land development etc. or any other item which cannot be regarded as working capital. 1.2.6 Export Credit to Processors/Exporters-Agri-Export Zones 2. POST-SHIPMENT RUPEE EXPORT CREDIT 2.1 Definition: Post-shipment advance can mainly take the form of - (i) Export bills purchased/discounted/negotiated. (ii) Advances against bills for collection. (iii) Advances against duty drawback receivable from Government. 2.3 Liquidation of Post-shipment Credit: 2.4 Rupee Post-shipment Export Credit 2.4.1 Period (i) In the case of demand bills, the period of advance shall be the Normal Transit Period (NTP) as specified by FEDAI. 2.4.2 Interest Rate Structure Interest rate structure on post-shipment credit and instructions in regard thereto are detailed in paragraph 4. 2.4.3 Advances against Undrawn Balances on Export Bills In respect of export of certain commodities where exporters are required to draw the bills on the overseas buyer up to 90 to 98 percent of the FOB value of the contract, the residuary amount being 'undrawn balance' is payable by the overseas buyer after satisfying himself about the quality/ quantity of goods. Payment of undrawn balance is contingent in nature. Banks may consider granting advances against undrawn balances at concessional rate of interest based on their commercial judgement and the track record of the buyer. Such advances are, however, eligible for concessional rate of interest for a maximum period of 90 days only to the extent these are repaid by actual remittances from abroad and provided such remittances are received within 180 days after the expiry of NTP in the case of demand bills and due date in the case of usance bills. For the period beyond 90 days, the rate of interest specified for the category 'ECNOS' at post-shipment stage may be charged. 2.4.4 Advances against Retention Money (a) No advances may be granted against retention money relating to services portion of the contract.
(ii) Export of precious and semi-precious stones FED vide AP (DIR series) circular No.50 dated June 3, 2008 has enhanced the period of realization and repatriation of export proceeds from 6 months to 12 months, from the date of export, subject to review after one year. 2.4.6 Export of Goods for Exhibition and Sale Banks may provide finance to exporters against goods sent for exhibition and sale abroad in the normal course in the first instance, and after the sale is completed, allow the benefit of the concessive rate of interest on such advances, both at the pre-shipment stage and at the post-shipment stage, up to the stipulated periods, by way of a rebate. Such advances should be given in separate accounts. Banks may grant post-shipment credit on deferred payment terms for a period exceeding one year, in respect of export of capital and producer goods as specified by RBI (FED) from time to time. 2.5 Post-shipment Advances against Duty Drawback Entitlements 2.5.1 Banks may grant post-shipment advances to exporters against their duty drawback entitlements and covered by ECGC guarantee as provisionally certified by Customs Authorities pending final sanction and payment. 2.6 ECGC Whole Turnover Post-shipment Guarantee Scheme 2.6.1 The Whole Turnover Post-shipment Guarantee Scheme of the Export Credit Guarantee Corporation of India Ltd. (ECGC) provides protection to banks against non-payment of post-shipment credit by exporters. Banks may, in the interest of export promotion, consider opting for the Whole Turnover Post-shipment Policy. The salient features of the scheme may be obtained from ECGC. 3.1 Banks are permitted to extend rupee pre-shipment and post-supply rupee export credit at concessional rate of interest to parties against orders for supplies in respect of projects aided/financed by bilateral or multilateral agencies/funds (including World Bank, IBRD, IDA), as notified from time to time by Department of Economic Affairs, Ministry of Finance under the Chapter "Deemed Exports" in Foreign Trade Policy, which are eligible for grant of normal export benefits by Government of India. (i) pre-shipment credit, and 4. INTEREST ON RUPEE EXPORT CREDIT 4.2 Interest Rate on Rupee Export Credit 4.2.1 Interest Rate Structure Interest Rates effective from May 1, 2009 to October 31, 2009 will be not exceeding BPLR minus 2.5 percentage points per annum for the following categories of Export Credit.
4.2.2 Application of Interest Rates The revision in interest rates made from time to time is made applicable to fresh advances as also to the existing advances for the remaining period of credit, unless otherwise specified. 4.2.3 Interest on Pre-shipment Credit (i) Banks should charge interest on pre-shipment credit up to 270 days at the rate to be decided by the bank within the ceiling rate arrived at on the basis of BPLR relevant for the entire tenor of the export credit under the category. The period of credit is to be reckoned from the date of advance. (ii) If pre-shipment advances are not liquidated from proceeds of bills on purchase, discount, etc. on submission of export documents within 360 days from the date of advance, or as indicated at para 1.1.4 (i) ,the advances will cease to qualify for concessive rate of interest ab initio. (iii) In cases where packing credit is not extended beyond the original period of sanction and exports take place after the expiry of sanctioned period but within a period of 360 days from the date of advance, exporter would be eligible for concessional credit only up to the sanctioned period. For the balance period, interest rate prescribed for 'ECNOS' at the pre-shipment stage will apply. Further, the reasons for non-extension of the period need to be advised by banks to the exporter. (iv) In cases where exports do not take place within 360 days from the date of pre-shipment advance, such credits will be termed as 'ECNOS' and banks may charge interest rate prescribed for 'ECNOS' pre-shipment from the very first day of the advance. (v) If exports do not materialise at all, banks should charge on relative packing credit domestic lending rate plus penal rate of interest, if any, to be decided by the banks on the basis of a transparent policy approved by their Board. Early payment of export bills (a) In the case of advances against demand bills, if the bills are realised before the expiry of the normal transit period (NTP), interest at the concessive rate shall be charged from the date of advance till the date of realisation of such bills. The date of realisation of demand bills for this purpose would be the date on which the proceeds get credited to the banks' Nostro accounts. 4.2.5 Overdue Export Bills (i) In case of export bills, the rate of interest decided by the bank within the ceiling rate stipulated by RBI will apply up to the due date of the bill (up to NTP in case of demand bill and specified period in case of usance bills). (ii) For the period beyond the due date viz. for the overdue period, the prescribed interest rate as applicable to post-shipment rupee export credit (not exceeding BPLR minus 2.5 percentage points) may be applied up to 180 days from the date of advance, till further notice. 4.2.6 Interest on Post-shipment Credit Adjusted from Rupee Resources Banks should adopt the following guidelines to ensure uniformity in charging interest on post-shipment advances which are not adjusted in an approved manner due to non-accrual of foreign exchange and advances have to be adjusted out of the funds received from the Export Credit Guarantee Corporation of India Ltd. (ECGC) in settlement of claims preferred on them on account of the relevant export consignment: (a) In case of exports to certain countries, exporters are unable to realise export proceeds due to non-expatriation of the foreign exchange by the Governments/Central Banking Authorities of the countries concerned as a result of their balance of payment problems even though payments have been made locally by the buyers. In these cases ECGC offer cover to exporters for transfer delays. Where ECGC have admitted the claims and paid the amount for transfer delay, banks may charge interest as applicable to 'ECNOS'-post-shipment even if the post-shipment advance may be outstanding beyond six months from the date of shipment. Such interest would be applicable on the full amount of advance irrespective of the fact that the ECGC admit the claims to the extent of 90 percent/75 percent and the exporters have to bring the balance 10 percent/25 percent from their own rupee resources. (b) In a case where interest has been charged at commercial rate or 'ECNOS', if export proceeds are realised in an approved manner subsequently, the bank may refund to the borrower the excess amount representing difference between the quantum of interest already charged and interest that is chargeable taking into account the said realisation after ensuring the fact of such realisation with satisfactory evidence. While making adjustments of accounts it would be better if the possibility of refund of excess interest is brought to the notice of the borrower. 4.2.7 Change of Tenor of Bill (i) Banks have been permitted by RBI (FED) on request from exporters, to allow change of the tenor of the original buyer/ consignee, provided inter alia, the revised due date of payment does not fall beyond the maximum period prescribed by FED for realization of export proceeds. 4.3 Rupee Export Credit Interest Rates Subvention In 2007, the Government of India announced a package of measures to provide interest rate subvention of 2 percentages points per annum on rupee export credit availed of by exporters in nine specified categories of exports, viz., textiles (including handlooms), readymade garments, leather products, handicrafts, engineering products, processed agricultural products, marine products, sports goods and toys and to all exporters from the SME sector defined as micro enterprises, small enterprises and medium enterprises for a period from April 1, 2007 to September 30, 2008. Accordingly, banks would charge interest rate not exceeding BPLR minus 4.5 per cent on pre-shipment credit up to 180 days and post-shipment credit up to 90 days on the outstanding amount for the period April 1, 2007 to September 30, 2008. The coverage was extended on October 6, 2007 to include jute and carpets, processed cashew, coffee and tea, solvent extracted de-oiled cake, plastics and linoleum. Further, in respect of leather and leather manufacturers, marine products, all categories of textiles under the existing scheme including RMG and carpets but excluding man-made fibre and handicrafts, the Govt. has provided additional subvention of 2 per cent (in addition to the 2 per cent offered earlier) in pre-shipment credit for 180 days and post-shipment credit for 90 days from November 1, 2007 to September 30, 2008 (for carpet sector the pre-shipment credit would be available for 270 days). However, the total subvention will be subject to the condition that the interest rate, after subvention will not fall below 7 per cent which is the rate applicable to the agriculture sector under priority sector lending. Subsequently, in December 2008 the Govt. has again announced a scheme of subvention for certain employment oriented export sectors viz. Textiles (including Handloom), handicrafts, carpets, leather, gems & jewellery, marine products and Small and Medium Enterprises for a period December 1, 2008 to September 30, 2009. Accordingly, banks would charge interest rate not exceeding BPLR minus 4.5 percent on pre-shipment credit up to 270 days and post-shipment credit up to 180 days on the outstanding amount for the period December 1, 2008 to September 30, 2009. Banks are required to pass on the benefit of 2 percent/ 4 percent interest subvention completely to the eligible exporters upfront and submit the claims to RBI for reimbursement duly certified by the independent auditor. The subvention would be reimbursed by RBI on the basis of quarterly claims submitted by the banks. PART-B EXPORT CREDIT IN FOREIGN CURRENCY 5.1 Pre-shipment Credit in Foreign Currency (PCFC) 5.1.1 General With a view to making credit available to exporters at internationally competitive rates, authorised dealers have been permitted to extend pre-shipment Credit in Foreign Currency (PCFC) to exporters for domestic and imported inputs of exported goods at LIBOR/EURO LIBOR/EURIBOR related rates of interest as detailed below. (iii) Choice of currency 5.1.3 Source of Funds for Banks
(iv) In case the exporters have arranged for the suppliers ’ credit for procuring imported inputs, the PCFC facility may be extended by the banks only for the purpose of financing domestic inputs for exports. (v) Banks are also permitted to use foreign currency funds borrowed in terms of para 4.2(i) of Notification No. FEMA.3/2000 RB dated May 3, 2000 as also foreign currency funds generated through buy-sell swaps in the domestic forex market for granting pre-shipment credit in Foreign Currency (PCFC) subject to adherence to Aggregate Gap Limit (AGL) prescribed by RBI (FED).5.1.4 Spread (iii) LIBOR / EURO LIBOR / EURIBOR rates are normally available for standard period of 1, 2, 3, 6 and 12 months. Banks may quote rates on the basis of standard period if PCFC is required for periods less than 6 months. However, while quoting rates for non-standard period, banks should ensure that the rate quoted is below the next upper standard period rate. 5.1.6 Disbursement of PCFC 5.1.7 Liquidation of PCFC Account 5.1.8 Cancellation/Non-execution of Export Order
5.1.9 Running Account Facility for All Commodities 5.1.10 Forward Contracts 5.1.11 Sharing of EPC under PCFC 5.1.12 Supplies from One EOU/EPZ/SEZ Unit to another EOU/EPZ/SEZ Unit (ii) The PCFC for supplier EOU/EPZ/SEZ unit will be for supply of raw materials/components of goods which will be further processed and finally exported by receiver EOU/ EPZ / SEZ unit. The PCFC extended to the supplier EOU/EPZ/SEZ unit will have to be liquidated by receipt of foreign exchange from the receiver EOU/EPZ/SEZ unit, for which purpose, the receiver EOU/EPZ/SEZ unit may avail of PCFC. The stipulation regarding liquidation of PCFC by payment in foreign exchange will be met in such cases not by negotiation of export documents but by transfer of foreign exchange from the banker of the receiver EOU/EPZ/SEZ unit to the banker of supplier EOU/EPZ/SEZ unit. Thus, there will not normally be any post-shipment credit in the transaction from the supplier EOU/EPZ/SEZ unit’s point of view. (iii) In all such cases, it has to be ensured by banks that there is no double financing for the same transaction. Needless to add, the PCFC to receiver EOU/EPZ/SEZ unit will be liquidated by discounting of export bills. PCFC may be allowed for ‘deemed exports’ only for supplies to projects financed by multilateral/bilateral agencies/funds. PCFC released for ‘deemed exports’ should be liquidated by grant of foreign currency loan at post-supply stage, for a maximum period of 30 days or up to the date of payment by the project authorities, whichever is earlier. PCFC may also be repaid/ prepaid out of balances in EEFC A/c as also from rupee resources of the exporter to the extent supplies have actually been made. 5.1.14 Refinance 5.1.15 Other Aspects
5.2 Diamond Dollar Account (DDA) Scheme 6.1.2 Scheme 6.1.3 Eligibility Criteria (iii) Banks are permitted to extend the EBR facility for exports to ACU countries. 6.1.4 Source of On-shore Funds
6.1.5 Facility of Rediscounting 'with recourse' and 'without recourse' 6.1.6 Accounting Aspects 6.1.7 Restoration of Limits and Availability of Export Benefits such as EEFC Account As stated in paragraph 6.1.5 above, ‘Without Recourse’ facility may not generally be available. Thus, the restoration of exporter’s limits and the availability of export benefits, such as credit to EEFC accounts, in case of ‘with recourse’ facility, will be effected only on realisation of export proceeds and not on the date of discounting/ rediscounting of the bills, However, if the bills are rediscounted ‘without recourse’, the restoration of exporter’s limits and availability of export benefits may be given effect immediately on rediscounting. 6.1.8 ECGC Cover In the case of export bills rediscounted ‘with recourse’, there will not be any change in the existing system of coverage provided by Export Credit Guarantee Corporation (ECGC) as the liability of the exporter continues till the relative bill is retired/paid. In other cases, where the bills are rediscounted ‘without recourse’, the liability of ECGC ceases as soon as the relative bills are rediscounted. 6.1.9 Refinance Banks will not be eligible for refinance from the RBI against export bills discounted/rediscounted under the Scheme and as such, the bills discounted/rediscounted in foreign currency should be shown separately from the export credit figures reported for purposes of drawing export credit refinance. 6.1.10. Export Credit Performance
7. INTEREST ON EXPORT CREDIT IN FOREIGN CURRENCY 7.1 Interest Rate Structure on Export Credit in Foreign Currency In respect of export credit to exporters at internationally competitive rates under the schemes of 'Pre-shipment Credit in Foreign Currency' (PCFC) and 'Rediscounting of Export Bills Abroad' (EBR), banks are permitted to fix the rates of interest with reference to ruling LIBOR, EURO LIBOR or EURIBOR, wherever applicable, as under:
PART -C 8. CUSTOMER SERVICE AND SIMPLIFICATION OF PROCEDURES 8.1 Customer Service (i) All creditworthy exporters, including those in small and medium sectors with good track record would be eligible for issue of Gold Card by individual banks as per the criteria to be laid down by the latter. (ii) Gold Card under the Scheme may be issued to all eligible exporters including those in the small and medium sectors who satisfy the laid down conditions. (iii) Gold Card holder exporters, depending on their track record and credit worthiness, will be granted better terms of credit including rates of interest than those extended to other exporters by the banks. (iv) Applications for credit will be processed at norms simpler and under a process faster than for other exporters. (v) Banks would clearly specify the benefits they would be offering to Gold Card holders. (vii) The sanction and renewal of the limits under the Scheme will be based on a simplified procedure to be decided by the banks. Taking into account the anticipated export turnover and track record of the exporter the banks may determine need-based finance with a liberal approach. (viii) 'In-principle' limits will be sanctioned for a period of 3 years with a provision for automatic renewal subject to fulfillment of the terms and conditions of sanction. (ix) A stand-by limit of not less than 20 per cent of the assessed limit may be additionally made available to facilitate urgent credit needs for executing sudden orders. In the case of exporters of seasonal commodities, the peak and off-peak levels may be appropriately specified. (x) In case of unanticipated export orders, norms for inventory may be relaxed, taking into account the size and nature of the export order. (xi) Requests from card holders would be processed quickly by banks within 25 days / 15 days and 7 days for fresh applications / renewal of limits and ad hoc limits, respectively. (xii) Gold Card holders would be given preference in the matter of granting of packing credit in foreign currency; (xiii) Banks would consider waiver of collaterals and exemption from ECGC guarantee schemes on the basis of card holder's creditworthiness and track record. (xiv) The facility of further value addition to their cards through supplementary services like ATM, Internet banking, International debit / credit cards may be decided by the issuing banks. (xv) The applicable rate of interest to be charged under the Gold Card Scheme will not be more than the general rate for export credit in the respective bank and within the ceiling prescribed by RBI. In keeping with the spirit of the Scheme, banks will endeavour to provide the best rates possible to Gold Card holders on the basis of their rating and past performance. (xvi) In respect of the Gold Card holders, the concessive rate of interest on post-shipment rupee export credit applicable up to 90 days may be extended for a maximum period up to 365 days. (xvii) Gold Card holders, on the basis of their track record of timely realization of export bills, will be considered for issuance of foreign currency credit cards for meeting urgent payment obligations etc. (xix) Banks will consider granting term loans in foreign currency in deserving cases out of their FCNR (B), RFC etc. funds. (Banks may not grant such loans from their overseas borrowings under the 25 per cent window of overseas borrowings.) (xx) The credit to Indian exporters should be at rates of interest not exceeding LIBOR plus 350 basis points 8.1.4 Delay in crediting the Proceeds of Export Bills Drawn in Foreign Currency Although there are instructions that the concessional post-shipment interest rate will cease from the date of credit to the 'Nostro' account, the credit limits enjoyed by the exporters remain frozen till the actual date of credit of rupee equivalent to the account of the customer. There is, therefore, need to promptly restore the limit of the exporters on realisation of bills and pass on the rupee credit to the customer. 8.1.5 Payment of Compensation to Exporters for Delayed Credit of Export Bills 8.2.2 Ad hoc Limit In cases where the export credit limits are utilised fully, banks may adopt a flexible approach in negotiating the bills drawn against L/Cs and consider in such cases delegating discretionary/higher sanctioning powers to branch managers to meet the credit requirements of the exporters. Similarly branches may also be authorized to disburse a certain percentage of the enhanced/ad hoc limits, pending sanction by the higher authorities/board/committee who had originally accorded sanctions to enable the exporters to execute urgent export orders in time. 8.3.1 General With a view to ensuring timely delivery of credit to exporters and removing procedural hassles, the following guidelines may be brought into effect. These guidelines are applicable to Rupee export credit as well as export credit in Foreign Currency. 8.3.2 Guidelines Banks should simplify the application form and reduce data requirements from exporters for assessment of their credit needs, so that exporters do not have to seek outside professional help to fill in the application form or to furnish data required by the banks.
(iii) Waiver of submission of orders or L/Cs for availing pre-shipment credit.
(iv) Handling of export documents (v) Fast track clearance of export credit
(vi) Publicity and training
8.3.3 Monitoring Implementation of Guidelines
8.4 Constitution of a separate Sub-Committee under State Level Bankers’ Committee Consequent upon the winding up of the State Level Export Promotion Committee (SLEPC), issues relating to export finance and other bank related issues at the state level will be taken up, henceforth, by a Sub-Committee of the State Level Bankers’ Committee (SLBC). This Sub-Committee, known as "Sub-Committee of SLBC for Export Promotion", would include local exporters’ associations, the State Bank of India, two / three leading banks handling sizeable export business, Directorate General of Foreign Trade, Customs, State Government (Department of Commerce and Industry and Department of Finance), the Export-Import Bank, Export Credit and Guarantee Corporation, Foreign Exchange Dealers’ Association of India besides the Reserve Bank (Foreign Exchange Department and Department of Banking Supervision) at the regional level, as members. The Sub-Committee is expected to meet at half-yearly intervals, or earlier, if considered necessary. The convenor bank of the SLBC would be the Convenor of the Sub-Committee in the respective states and the meetings would be chaired by the Executive Director of the convenor bank. The intimation of the dates of convening forthcoming meetings are communicated to all concerned well in advance so that issues of the export sector are well addressed. 9. REPORTING REQUIREMENTS 9.1 Export Credit Performance Indicator for Banks Trading in conflict diamonds has been banned by U. N. Resolutions Nos. 1173 and 1176 as the conflict diamonds play a large role in funding the rebels in the civil war torn areas of Sierra Leone. There is also a Prohibition on the direct / indirect import of all rough diamonds from Sierra Leone and Liberia in terms of UN Resolution No. 1306(2000) and 1343(2001) respectively. India, among other countries, has adopted a UN mandated new Kimberley Process Certification Scheme to ensure that no rough diamonds mined and illegally traded enter the country. Therefore, import of diamonds into India should be accompanied by Kimberley Process Certificate (KPC). Similarly, exports from India should also be accompanied by the KPC to the effect that no conflict/ rough diamonds have been used in the process. The KPCs would be verified/validated in the case of imports/ exports by the Gem and Jewellery Export Promotion Council. In order to ensure the implementation of Kimberley Process Certification Scheme, banks should obtain an undertaking in the format given in Annex 3 from such of the clients who have been extended credit for doing any business relating to diamonds. * ANBC is Net Bank Credit (NBC) plus investments made by banks in non-SLR bonds held in Held to Maturity (HTM) category. The achievement of the banks would be assessed in terms of ANBC or credit equivalent amount of Off-Balance Sheet Exposure (OBE), whichever is higher. The OBE for a number of banks (most of them foreign banks) was at a much higher level. Further, FCNR (B) deposits and NRNR deposits are not deducted from NBC. |