Table A: Existing PAs who can operate as Online Payment Aggregators

* No new merchants to be onboarded until advised otherwise.

Table B: New PAs who have been granted in-principle authorisation and whose application is currently under process – Cannot operate

Table C: List of PAs whose applications were returned / withdrawn / refused- Cannot operate

Existing PAs were advised to stop online payment aggregation activity and close nodal / escrow account(s) within a period of 180 days from the date of return of application.

Ω Applications were withdrawn by these entities.

Note:
i. Grant of ‘in-principle’ authorisation shall not be construed as authorisation unless the entity is granted ‘authorisation’ under Section 7 of the Payment and Settlement Systems Act, 2007. For the purpose of ‘authorisation’, the entity shall have to submit to RBI a System Audit Report (SAR) along with certificate from a Chartered Accountant regarding compliance with the net worth requirement. The entities must also have to comply with other requirements under the Guidelines and fulfil additional conditions, if any, stipulated by RBI.
ii. While existing PAs (that have applied for authorisation within the stipulated timelines) can continue business unless advised otherwise by the Reserve Bank of India, new PAs cannot commence operations until they are granted ‘authorisation’ under Section 7 of the Payment and Settlement Systems Act, 2007.
iii. List of Online Payment Aggregators that have been granted Certificate of Authorisation (CoA) can be accessed at https://website.rbi.org.in/web/rbi/payment-and-settlements/other-links/information-useful-to-banks-fis/payment-system-operators.