Draft RBI/2025-26/XX A.P. (DIR Series) Circular No. XX April XX, 2025 All Authorised Dealers Madam / Sir, Export and Import of Goods and Services Reserve Bank of India, in exercise of the powers conferred under the Foreign Exchange Management Act, 1999 (42 of 1999) and the Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2025 hereby directs all Authorised Dealers (AD) to be guided by the following rules/regulations issued under Foreign Exchange Management Act, 1999 (FEMA) while handling transactions related to export and import of Goods and Services, including merchanting trade transactions.

Draft Notification No. FEMA XX/2025-RB April XX, 2025 Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2025 In exercise of the powers conferred by Section 7, Section 8, sub-section (6) of Section 10 and sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in supersession of the Foreign Exchange Management (Export of Goods & Services) Regulations 2015 (Notification No. FEMA 23(R)/2015-RB dated January 12, 2016), except in respect of things done or omitted to be done before such supersession, Reserve Bank of India makes the following Regulations, namely:

Notification No. FEMA XX/2024-RB July XX, 2024 Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2024 In exercise of the powers conferred by Section 7, Section 8, Section 10(6) and sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in supersession of the Foreign Exchange Management (Export of Goods & Services) Regulations 2015 (Notification No. FEMA 23(R)/2015-RB dated January 12, 2016), except as respects things done or omitted to be done before such supersession, Reserve Bank of India makes the following Regulations 

RBI/2024-25/XX A.P. (DIR Series) Circular No. XX July XX, 2024 All Authorised Dealers - Category I banks Madam / Sir, Export and Import of Goods and Services Reserve Bank of India, in exercise of the powers conferred under Foreign Exchange Management Act 1999 (42 of 1999) and in supersession of Master Direction – Export of Goods and Services and Master Direction – Import of Goods and Services, hereby issues the directions on export and import of goods and services.