Non-Resident Deposits - Comprehensive Single Return A.P.(DIR Series) Circular No.99 (April 30, 2003) - RBI - Reserve Bank of India
Non-Resident Deposits - Comprehensive Single Return
A.P.(DIR Series) Circular No.99 (April 30, 2003)
Reserve Bank of India A.P.(DIR Series) Circular No.99 NRD-CSR Package Version 1.6 To Madam/Sirs, Non-Resident Deposits - Comprehensive Single Return Authorised Dealers are aware that the National Statistical Commission has recommended introduction of a computerised Comprehensive Single Return (CSR) for collection of data on Non-Resident deposits. With a view to implement the recommendation, Reserve Bank has developed a software package captioned "NRD-CSR", for reporting the data on non-resident deposits through floppy disks on monthly basis as indicated therein. 2. The banks receiving and maintaining Non-Resident Deposits are accordingly required to submit the data in CSR format on monthly basis with effect from April 2003 onwards through electronic media i.e. floppy/ email. To facilitate the banks in this endeavour, the NRD-CSR package Version 1.6 is being supplied to all the banks for the use of their head offices as well as their branches. The application has two parts, one for branches and the other for head offices. Head offices of banks will report consolidated data from all concerned branches in the prescribed format to Reserve Bank. This will replace the existing returns in forms STAT-5, 8 & 9 in due course. However, banks may continue to submit STAT-5, STAT-8 & STAT-9 returns as hitherto till further instructions. 3. The reporting format and codes to be used are given in Annexure I. The data in the prescribed format through electronic media pertaining to each month should reach Reserve Bank of India, Department of Statistical Analysis and Computer Services, C/8, Bandra Kurla Complex, Mumbai 400 051 on or before 10th of the month following the month for which it pertains. Thus the data in the revised format for the month of April 2003 should reach Reserve Bank on or before May 10, 2003. 4. The package is also available on the RBI website (www.rbi.org.in). 5. Authorised Dealers may bring the contents of this circular to the notice of their branches concerned. 6. The directions contained in this circular have been issued under Section 10(4) and Section 11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999). Yours faithfully, Grace Koshie) Annexure I Non-Resident Deposits - Comprehensive Single Return: Data should be reported in a standard text (ASCII) file with the following format:
Note: Period of data can be the reporting period or prior period, to include back data, which are not yet reported to RBI. Important: Please do report data once only. Reporting same data repeatedly will lead to inconsistency. Once data is created using the NRD-CSR package Version 1.6, it also includes one more file giving Bank name, address & contact details. In case file is prepared by bank from banks own system please report details about bank name, code, postal address, city, pin, name of officer concerned, phone & fax numbers with email id in the forwarding letter. Details of codes used in the NRD-CSR electronic reporting format are as follows:
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