RBI/2014-15/321
DPSS.CO.AD.No.891/02.27.005/2014-15

November 27, 2014

All Payment System Providers, System Participants
and Prepaid Payment Instrument Issuers

Madam/Dear Sir,

Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of Payment System Operators under Prevention of Money Laundering Act (PMLA), 2002 Obligation of Payment System Operators – Amendment to Prevention of Money-Laundering (Maintenance of Records) Rules 2013

Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of circular DBOD.AML.BC.No.26/14.01.001/2014-15 dated July 17, 2014 issued by our Department of Banking Operations and Development, Central Office, on the same.

2. The Payment System Operators may note the contents of the circular, as applicable regarding corresponding amendments to PML Rules. They may revise their KYC policy in the light of the instructions contained therein and ensure strict adherence to the same.

Yours faithfully,

(Sangeeta Lalwani)
General Manager

Encl: As above