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Framework on Alternative Authentication Mechanisms for Digital Payment Transactions - DRAFT

DRAFT FRAMEWORK FOR COMMENTS

CO.DPSS.POLC.No. S  **/ 02-14-015 / 2024-2025                                    

Date of issue

All Payment System Providers and Payment System Participants (banks and non-banks)

Dear Sir / Madam,

Framework on Alternative Authentication Mechanisms for Digital Payment Transactions - DRAFT

Reserve Bank of India had mandated additional factor of authentication (AFA) for all transactions undertaken using cards, prepaid instruments and mobile banking channels. While no specific factor was mandated for authentication, the digital payments ecosystem has primarily adopted SMS-based OTP as AFA. 

2. As announced in Statement on Developmental and Regulatory Policies dated February 08, 2024, in order to enable the payments ecosystem to leverage the technological advancements and implement alternative authentication mechanisms, it has been decided to publish a Framework on Alternative Authentication Mechanisms for Digital Payment Transactions.   The framework placed in Annex provides the broad principles which have to be complied with by all the participants in the payment chain while using various forms of authentication.

3. All Payment System Providers and Payment System Participants (banks and non-banks) shall ensure compliance with this framework within three months from the date of issue of these directions. These directions are issued under Section 18 read with Section 10(2) of the Payment and Settlement Systems (PSS) Act, 2007 (Act 51 of 2007).

Yours faithfully,

Chief General Manager-in-Charge

Encl.: Annex


CO.DPSS.POLC.No. S ** / 02-14-015 / 2024-2025 dated **** **, ****

Annex

Framework on Alternative Authentication Mechanisms for Digital Payment Transactions - DRAFT

1. Applicability
The framework applies to all Payment System Providers and Payment System Participants, as defined in Payment and Settlement Systems (PSS) Act, 2007.
2. Definitions:
In this framework, unless the context otherwise requires, the terms herein shall bear the meanings assigned to them below —

  1. Additional Factor of Authentication (AFA): Use of more than one factor for authentication of a payment instruction .
  2. Authentication: Process of validating and confirming the credentials of the customer who is originating the payment instruction1.
  3. Card Present transaction: A transaction that is carried out through the physical use of card at the point of transaction. It is also known as a face-to-face or proximity payment transaction.
  4. Digital Payment Transaction shall have the same meaning as “Electronic Funds Transfer” as defined in the Payment and Settlement Systems Act, 2007.
  5. Factor of Authentication: Any credential input by the customer which is verified for the purpose of confirming the originator of a payment instruction. The factors of authentication are broadly categorised as below:
    1. Something the user knows (such as password, passphrase, PIN)
    2. Something the user has (such as card hardware or software token)
    3. Something the user is (such as fingerprint or any other form of biometrics)
  6. Issuer: Bank / non-bank where the customer’s account (deposit account / credit line or PPI balance) is maintained. Issuers verify user credentials and provide confirmation of debit to the account on receipt of payment instruction.
  7. Technology Service Provider (TSP): Provider of technology infrastructure adopted by the Issuer for implementing the authentication process. In addition to software-based solution providers, this will include device manufacturers and hardware solution providers who provide such technology.
  8. Token Service Provider: An entity which tokenises the card credentials and de-tokenises them, whenever required. It includes card networks and card issuers.

3. Principles for authentication of Digital Payment Transactions:
The technology and process deployed for authenticating a payment instruction by the Payment System Provider / Payment System Participant(s)2 shall comply with the following principles:


    a. Mandatory additional factor of authentication:
    All digital payment transactions shall be authenticated with an additional factor(s) of authentication (AFA), unless exempted otherwise in this framework.
    b. Dynamically created:
    All digital payment transactions, other than card present transactions, shall ensure that one of the factors of authentication is dynamically created, i.e., the factor is generated after initiation of payment, is specific to the transaction and cannot be reused.
    c. Robust:
    The first factor of authentication and the AFA shall be from different categories, as defined in para 2(e) of this framework.
    d. Risk based approach to authentication:
    Issuers may adopt a risk-based approach in deciding the appropriate AFA for a transaction, based on the risk profile of the customer and / or beneficiary, transaction value, channel of origination, etc.
    e. Transaction Alerts:
    Issuers shall have a system of alerting the customer in near real time for all eligible3 digital payment transactions.
    f. Customer consent:
    Issuers shall obtain explicit consent before enabling any new4 factor of authentication for the customer. The customer shall also be provided a facility to deregister from using the new factor of authentication.
    g. Responsibility of the issuer:
    i. Issuer shall ensure the robustness and integrity of the process or technology of the authentication factor before deploying the same.
    ii. Issuer shall be liable for the process and technology deployed for authenticating a digital payment transaction.
    h. Third-party arrangements:

      i. Issuer shall not enter into any exclusivity arrangement with any Payment Service Provider / Technology Service Provider - which could limit its ability to deploy alternative authentication solutions.
      ii. For transactions involving tokenised cards on various devices in line with RBI directions on “ Tokenisation – Card Transactions” dated January 8, 2019, as amended from time to time, Issuer / Token Service Provider shall ensure that the device environment supports tokenisation on a non-exclusive basis.

4. Exemptions from customer authentication:
The following are exempted from the AFA requirement:

    a. Small value contactless card payments:
    Small value card present transactions for values upto ₹5000/- per transaction in contactless mode at Point of Sale (PoS) terminals. (Reference: DPSS.CO.PD.No.2163/02.14.003/2014-2015 dated May 14, 2015 and DPSS.CO.PD No.752/02.14.003/2020-21 dated December 04, 2020)

    b. E-mandates for recurring (other than the first) transactions:
    Transactions in respect of: a) subscription to mutual funds; b) payment of insurance premium and c) credit card bill payments, for values upto ₹1,00,000, and in respect of all other categories, for values upto ₹15,000/-. (Reference: CO.DPSS.POLC.No.S-882/02.14.003/2023-24 dated December 12, 2023 and other related circulars issued by RBI on “Processing of e-mandates for recurring transactions”)

    c. Utility through select Prepaid Instruments / NETC:
    The following categories of instruments/systems:

      i. Prepaid Instruments (PPIs) issued under PPI – Mass Transit Service and Gift PPIs. (Reference: CO.DPSS.POLC.No.S-479/02.14.006/2021-22 dated August 27, 2021 ).
      ii. Transactions in the National Electronic Toll Collection (NETC) System (Reference: DPSS.CO.PD No.1227/02.31.001/2019-20 dated December 30, 2019).

    d. Small value digital payments in offline mode:
    Offline payment transactions up to a value of ₹500/-. (Reference: CO.DPSS.POLC.No.S1264/02-14-003/2021-2022 dated January 03, 2022). 

5. This framework consolidates the authentication related directions issued by the Reserve Bank, from to time, as listed in Appendix.

******

Appendix

(Reference: CO.DPSS.POLC.No. S **/ 02-14-015 / 2024-2025 dated **** **, ****)

No

Circular No.

Date

Subject

1

RBI / DPSS No. 1501 / 02.14.003 / 2008-2009

February 18, 2009

Credit/Debit Card transactions-Security Issues and Risk mitigation measures

2

RBI / DPSS No. 2303 / 02.14.003 / 2009-2010

April 23, 2010

Credit/Debit Card transactions- Security Issues and Risk mitigation measures for IVR transactions

3

RBI / DPSS No.914/02.14.003/2010-2011

October 25, 2010

Credit/Debit Card transactions- Security Issues and Risk mitigation measures for Card Not Present Transactions

4

DPSS.CO.No.1503/02.14.003/2010-2011

December 31, 2010

Security Issues and Risk mitigation measures related to Card Not present transactions

5

DPSS. CO. PD  2224/02.14.003/2010-2011

March 29, 2011

Security Issues and Risk mitigation measures - Online alerts to the cardholder for usage of credit/debit cards

6

DPSS.PD.CO. No.223/02.14.003/2011-2012

August 04, 2011

Security Issues and Risk mitigation measures related to Card Not Present (CNP) transactions

7

DPSS.PD.CO.No.513/02.14.003/2011-2012

September 22, 2011

Security Issues and Risk mitigation measures related to Card Present (CP) transactions

8

DPSS.CO.PD.No.1910/02.14.003/2011-12

April 17, 2012

Security Issues and Risk mitigation measures related to Card Present (CP) transactions

 9.

DPSS (CO) PD No.2377/02.14.003/2012-13

June 24, 2013

Security and Risk Mitigation Measures for Card Present and Electronic Payment Transactions

10

DPSS (CO) PD No.719/02.14.011/2013-14

September 27, 2013

Security and Risk Mitigation Measures for Card Present Transactions

11

DPSS (CO) PD No.1164/02.14.003/2013-14

November 26, 2013

Security and Risk Mitigation Measures for Card Present Transactions

12

DPSS.PD.CO. No.371/02.14.003/2014-2015

August 22, 2014

Security Issues and Risk mitigation measures related to Card Not Present (CNP) transactions

13

DPSS.CO.PD.No.2163/02.14.003/2014-2015

May 14, 2015

Card Payments – Relaxation in requirement of Additional Factor of Authentication for small value card present transactions

14

DPSS.CO.PD.No.448/02.14.003/2015-16

August 27, 2015

Security and Risk Mitigation Measures for Card Present and Electronic Payment Transactions – Issuance of EMV Chip and PIN Cards

15

DPSS.CO.PD.No.2895/02.10.002/2015-2016

May 26, 2016

ATMs - Security and Risk Mitigation Measures for Card Present (CP) Transactions

16

DPSS.CO.PD.Mobile Banking.No./2/ 02.23.001/2016-2017

July 14, 2016

Mobile Banking circular

17

DPSS.CO.PD No.812/02.14.003/2016-17

September 15, 2016

Security and Risk Mitigation Measures for Card Present and Electronic Payment Transactions – Issuance of EMV Chip and PIN Cards

18

DPSS.CO.PDNo.1431/02.14.003/2016-17

December 06, 2016

Card Not Present transactions – Relaxation in Additional Factor of Authentication for payments upto ₹ 2,000/- for card network provided authentication solutions

19

DPSS.CO.PD No.752/02.14.003/2020-21

December 04, 2020

Card transactions in Contactless mode - Relaxation in requirement of Additional Factor of Authentication

20

CO.DPSS.POLC.No.S479/02.14.006/ 2021-22

August 27, 2021

Master Directions on Pre-paid Payment Instruments

21

DPSS.CO.PD.No.1810/02.14.008/2019-20

March 17, 2020

Para 12.3 of Guidelines on Payment Aggregators (PAs)


[1] As defined in section 2(g) of PSS Act, 2007

[2] Payment System Provider and Payment System Participant will have the same meaning as defined under Payment and Settlement Systems Act, 2007

[3] All digital payment transactions except small offline transactions

[4] Introduced by the issuer after issuance of this circular.

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