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

A.P.(DIR Series) Circular No.12

August 28, 2002

To

All Authorised Dealers in Foreign Exchange

Madam / Sirs,

Export of Goods and Services

Attention of all authorised dealers is invited to A.P.(DIR Series) Circular No. 5 dated August 27, 2001 in terms of which a period of 360 days from the date of shipment was allowed as a temporary measure from September 1, 2001 for realisation and repatriation of full value of goods/software exported to the countries included in the list annexed to the above circular. On a review, it has been decided to extend the facility for a further period of one year with effect from September 1, 2002 for export of goods/software to the countries included in the list annexed. Accordingly, from September 1, 2003, the exporters will be under obligation to realise full export proceeds within the prescribed period of six months from the date of export.

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

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

Yours faithfully,

Grace Koshie

Chief General Manager

 

Annexure

1	Antigua
2	Argentina
3	Bahama
4	Barbados
5	Belige
6	Bermuda
7	Bolivia
8	Brazil
9	Chile
10	Colombia
11	Costa Rica
12	Cuba
13	Cyprus
14	Dominica
15	Dominican rep
16	El Salvador
17	Faeroe Is
18	Folkland Is
19	French Guiana
20	Gibraltar
21	Greenland
22	Grenada
23	Guadeloupe (French West Indies)
24	Guatemala
25	Guyana
26	Haiti
27	Honduras
28	Jamaica
29	Malta
30	Martinique
31	Mexico
32	Montserrat
33	Netherlands Antilles
34	Nicaragua
35	Panama excluding Canal Zone rep
36	Paraguay
37	Peru
38	St.Lucia
39	St.Pierre & Miqueion
40	St.Vincent
41	Surinam
42	Trinidad & Tobago
43	Uruguay