RESERVE BANK OF INDIA
FOREIGN EXCHANGE DEPARTMENT
CENTRAL OFFICE
MUMBAI - 400 001

RBI/ 2004/39
A.P. (DIR Series) Circular No. 64

February  4,  2004

To

All Authorised Dealers in Foreign Exchange

Madam/Sirs,

Liberalised Remittance Scheme of USD 25,000  for Resident Individuals

As you are aware, we have been closely monitoring the macro-economic developments of the country and initiating suitable policy changes in tune with the changing scenario.  As a step towards further simplification and liberalization of the foreign exchange facilities available to residents, it has been decided that resident individuals may freely remit upto USD 25,000 per calendar year for any purpose for which a Scheme has been formulated as detailed below:

2. Eligibility

All resident individuals are eligible to avail of the facility under the scheme. The facility will not be available to corporates, partnership firms, HUF, Trusts, etc.
 
3. Purpose

3.1 This facility is available for making remittance up to USD 25,000 per calendar year for any current or capital account transactions or a combination of both.

3.2 Under this facility, resident individuals will be free to acquire and hold immovable property or shares or any other asset outside India without prior approval of the Reserve Bank. Individuals will also be able to open, maintain and hold foreign currency accounts with a bank outside India for making remittances under the scheme without prior approval of Reserve Bank. The foreign currency account may be used for putting through all transactions connected with or arising from remittances eligible under this scheme.

3.3 It is further clarified that the facility under the scheme is in addition to those already available for private travel, business travel, gift remittances, donations, studies, medical treatment etc as described in Schedule III of Foreign Exchange Management (Current Account Transactions) Rules, 2000.  (Annexure B).

3.4 The remittance facility under the scheme is not available for the following:

4. Remittance Procedure

Requirements to be complied with by the remitter

4.1  To avail of this facility, the individual will have to designate a branch of an AD through which all the remittances under the scheme will be made.

4.2 The resident individual seeking to make the remittance should furnish an application letter cum declaration in the format as indicated in Annexure–A  regarding the purpose of the remittance and declaration that the funds belong to the remitter and will not be used for the purposes as detailed above.

4. Requirements to be complied with by the Authorised Dealers
 

4.3 While allowing the facility to resident individuals, Authorised Dealers are required to ensure that the "Know Your Customer" Guidelines have been implemented in respect of these accounts. They should also comply with the Anti-Money Laundering Rules in force while allowing the facility.

4.4 The applicants should have maintained the bank account with the bank for a minimum period of one year prior to the remittance. If the applicant seeking to make the remittance is a new customer of the bank, Authorised Dealers should carry out due diligence on the opening, operation and maintenance of the account. Further the AD should obtain bank statement for the previous year from the applicant to satisfy themselves regarding the source of funds. If such a bank statement is not available, copies of the latest Income Tax Assessment Order or Return filed by the applicant may be obtained. 

4.5  The AD should ensure that the payment is received out of funds belonging to the person seeking to make the remittance, by a cheque drawn on the applicant's bank account or by debit to his account or by Demand Draft / Pay Order.

4.6  Authorised dealer should certify that the remittance is not being made directly or indirectly by /or to ineligible entities and that the remittances are made in accordance with the instructions contained herein.

The remittances  made under this Scheme  will  be reported  in the R-Return in the normal course.  The ADs  may also prepare and keep on record dummy Form A2, in respect of remittances exceeding USD 5000.  Authorised Dealers may arrange to furnish on a quarterly basis, information on the number of applicants and total amount remitted to the Chief General Manager, External Payment Division, Foreign Exchange Department, Reserve Bank of India, Central Office, Mumbai-400001.  

6. Necessary amendments to the relevant Foreign Exchange Management Regulations, 2000 as also the relevant Notifications, issued under FEMA, 1999 are being issued separately.

7.  Authorised Dealers may bring the contents of this circular to the notice of their constituents concerned.

8.  The directions contained in this circular have been issued under Sections 10(4) and 11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999).

 Yours faithfully,

Grace Koshie

Chief General Manager

Annexure A
[A.P. (DIR.Series) Circular No.64
dated February 4, 2004]

Application cum Declaration for purchase of foreign exchange under the scheme
 (To be completed by the applicant) 

I Details of the applicant

II Details of the foreign exchange required

2. Purpose                            ………………………………..

III Source of funds:            ………………………………….

IV        Nature of instrument

Draft…………….  

Direct remittance…………

V         Details of the remittance made under the scheme in the calendar year ………

Date                                        Amount

VI        Details of the Beneficiary

*  4.  Account No………………………………….

(* Required only when the remittance is to be directly credited to the bank account of the beneficiary)
This is to authorize you to debit my account and effect the foreign exchange remittance/issue a draft as detailed above. (strike out whichever is not applicable).

Declaration

I, ………………. …………, hereby declare that the total amount of foreign exchange
          (Name)
exchange purchased from or remitted through, all sources in India during the current calendar year as per item No. V of the Application, is within the limit of USD 25,000/- (US Dollar Twenty Five Thousand only), which is the limit prescribed by the Reserve Bank for the purpose and certify that the source of funds for making the said remittance belongs to me and will not be used for prohibited purposes.

Signature of the applicant
(Name)

Certificate by the authorised dealer

This is to certify that the remittance is not being made by/ to ineligible entities and that the remittance is in conformity with the instructions contained in Reserve Bank A.P.(DIR Series) Circular No.64  dated   February 4,  2004.

Name and designation of the authorized official:

Signature

Place: 
Date:  Stamp and seal of the AD branch

Annexure- B
[A.P. (DIR.Series) Circular No.64
dated February 4, 2004]

Foreign Exchange Management (Current Account Transactions)
Rules, 2000

Schedule I
(See Rule 3)

Schedule II
(See Rule 4)

Schedule III
(See Rule 5)

Explanation: For the purpose of this item, a person resident in India on account of his employment of a specified duration (irrespective of length thereof) or for a specific job or assignment; the duration of which does not exceed three years, is a resident but not permanently resident.

18. 18. Remittance of hiring charges of transponder.