RBI/2017-18/173
A.P. (DIR Series) Circular No. 28

May 03, 2018

To

All Category - I Authorised Dealer Banks

Madam/ Sir

Data Sharing with Directorate of Revenue Intelligence

Attention of Authorised Dealer Category I (AD Category I) banks is invited to provisions contained in Sections 108 A and 108 B of the Customs Act, 1962 and the Rules notified thereunder vide GSR 1512 (E) Notification No. 114/2017-Customs (N.T) dated December 14, 2017. All AD Category I banks are advised to ensure compliance with the same with immediate effect.

2. The directions contained in this circular have been issued under section 10(4) of the Foreign Exchange Management Act (FEMA), 1999 (42 of 1999).

Yours faithfully

(R K Moolchandani)
Chief General Manager