Prudential norms on income recognition, asset classification and provisioning - agricultural advances - RBI - Reserve Bank of India
Prudential norms on income recognition, asset classification
and provisioning - agricultural advances
DBOD. BP. BC. 59/ 21.04.048/ 2001- 2002 22 January 2002 All Scheduled Commercial Banks Dear Sir, Prudential norms on income recognition, asset classification Please refer to paragraph 3 (C) (iii) of our Circular No. BP. BC. 132/ 21.04.048/ 2000- 2001 dated 14 June 2001 on the above subject, advising banks that the norm of two harvest seasons not exceeding two half years for reckoning Non-Performing Assets (NPAs) should be made applicable only in respect of short-term agricultural loans for production and marketing of seasonal agricultural crops such as paddy, wheat, oil seeds, sugarcane, etc. In respect of financing of other activities like horticulture, floriculture or allied activities such as animal husbandry, poultry farming, identification of NPA would be done as in the case of other advances. 2. In view of the representations received from banks and the difficulties expressed by them, the issue has been reviewed and it has been decided that the relaxed delinquency norm of two harvest seasons, not exceeding two half years, which is applicable only to short-term agricultural crop loans now, should be made applicable to all direct agricultural advances as listed at items 1.1, 1.1.2 (i) to (vii), 1.1.2 (viii)(a)(1) and 1.1.2 (viii)(b)(1) of Master Circular on lending to priority sector No. RPCD. PLAN. BC. 12/04.09.01/ 2001- 2002 dated 1 August 2001. An extract of the list of these items is furnished in the Annexure. In respect of agricultural loans, other than those specified above, identification of NPAs would be done on the same basis as non agricultural advances which, at present, is the 180 days delinquency norm.
Yours faithfully, ( B. Mahapatra ) Relevant extract of the list of direct agricultural advances from the Master Circular on lending to priority sector - RPCD. PLAN. BC. 12/ 04.09.01/ 2001-02 dated 1 August 2001 1.1 Direct Finance to Farmers for Agricultural Purposes 1.1.1 Short-term loans for raising crops i.e. for crop loans. In addition, advances upto Rs.1 lakh to farmers against pledge/ hypothecation of agricultural produce (including warehouse receipts) for a period not exceeding 6 months, where the farmers were given crop loans for raising the produce, provided the borrowers draw credit from one bank. 1.1.2 Medium and long-term loans (Provided directly to farmers for financing production and development needs).
Bunding of farm lands, levelling of land, terracing, conversion of dry paddy lands into wet irrigable paddy lands, wasteland development, development of farm drainage, reclamation of soil lands and prevention of salinisation, reclamation of ravine lands, purchase of bulldozers, etc. Bullock sheds, implement sheds, tractor and truck sheds, farm stores, etc. Construction and running of warehouses, godowns, silos and loans granted to farmer for establishing cold storages used for storing own produce. Charges for hired water from wells and tube wells, canal water charges, maintenance and upkeep of oil engines and electric motors, payment of labour charges, electricity charges, marketing charges, service charges to Customs Service Units, payment of development cess, etc. 1. To traditional/non-traditional plantations and horticulture. 1. Development loans to all plantations, horticulture, forestry and wasteland. |