Framework for imposing monetary penalty and compounding of offences under the Payment and Settlement Systems Act, 2007

RBI/2024-25/108 EFD.CO.No.1 /02.08.001/2024-25 January 30, 2025 The Chairman / Managing Director / Chief Executive Officer, Authorised Payment System Operators / Banks Madam / Dear Sir, Framework for imposing monetary penalty and compounding of offences under the Payment and Settlement Systems Act, 2007 Please refer to the Circular DPSS.CO.OD.No.1328/06.08.005/2019-20 dated January 10, 2020 on the ‘Framework for imposing monetary penalty on authorised payment system operators/ banks under the Payment and Settlement Systems Act, 2007’.

RBI/2024-25/108 EFD.CO.No.1 /02.08.001/2024-25 January 30, 2025 The Chairman / Managing Director / Chief Executive Officer, Authorised Payment System Operators / Banks Madam / Dear Sir, Framework for imposing monetary penalty and compounding of offences under the Payment and Settlement Systems Act, 2007 Please refer to the Circular DPSS.CO.OD.No.1328/06.08.005/2019-20 dated January 10, 2020 on the ‘Framework for imposing monetary penalty on authorised payment system operators/ banks under the Payment and Settlement Systems Act, 2007’.

Framework for imposing monetary penalty and compounding of offences under the Payment and Settlement Systems Act, 2007