Scope of Infrastructure Lending expanded
Withdrawn
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RBI/2007- 2008/197 November 30, 2007 All Commercial Banks (excluding RRBs and LABs) and Dear Sir, Financing of Infrastructure by the banks and Financial Institutions – Please refer to our Circular DBOD.No.BP.BC.92/21.04.048/2003-04 dated June 16,2004, defining the scope of 'infrastructure lending'. 2. It has been decided to expand, with immediate effect, the scope of the definition of 'infrastructure lending', to include the credit facilities sanctioned by the banks and the select (AIFIs) for projects involving laying down and/or maintenance of gas/crude oil/petroleum pipelines, in view of the importance of pipelines in the industrial development of the country. 3. The revised definition of 'infrastructure lending' is furnished in the Annex. Yours faithfully, (Prashant Saran) Infrastructure lending and the list of items included under infrastructure sector Any credit facility in whatever form extended by lenders (i.e. banks, FIs or NBFCs) to an infrastructure facility as specified below falls within the definition of 'infrastructure lending'. In other words, a credit facility provided to a borrower company engaged in: * developing or i. a road, including toll road, a bridge or a rail system; |
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