Authorised dealers and Full Fledged Money Changers have been advised that where a person is going abroad for business purposes, it is not mandatory for them to endorse the amount of foreign exchange sold for the purpose on the traveller’s passport. However, if requested by the traveller, Authorised Persons may, under their stamp, date and signature record details of foreign exchange sold for such travel. Wherever foreign exchange is sold for a private visit, it should invariably be endorsed on the traveller’s passport by the authorised dealers and Full Fledged Money Changers under their stamp, date and signature.