Notifications

RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 To, All Authorised Dealers Madam/Sir, Disclosure of transaction cost for foreign exchange transactions - Draft A reference is invited to the Master Direction – Risk Management and Inter-Bank Dealings dated July 05, 2016, as amended from time to time (hereinafter referred as ‘Master Direction’), in terms of which Authorised Dealers have been permitted to offer the following foreign exchange contracts, involving INR or otherwise, to users (both retail and non-retail):

DPSS.CO.ID.No / 06.08.017 / 2025-26 DD-MM-YYYY The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks Madam / Dear Sir, Guidelines to facilitate faster cross-border inward payments The Reserve Bank’s Payments Vision 2025 aims to brings efficiency in cross- border payments aligning with the G20 roadmap to make them cheaper, faster, more transparent, and more accessible.

RBI/2025-26/.. DOR.CRE.REC…./03.10.001/2025-26 DD-MM-YY Reserve Bank of India (Non-Banking Financial Company – Scale Based Regulation) Amendment Directions, 2025 - Draft for Comments

RBI/2025-26/<> DOR.CRE.REC. /13.07.005/2025-26 DD-MM-YYYY Reserve Bank of India (Small Finance Banks - Capital Market Exposure) Directions, 2025 Chapter I - Preliminary A. Preamble

RBI/2025-26/<> DOR.CRE.REC. /13.07.005/2025-26 DD-MM-YYYY Reserve Bank of India (Commercial Banks - Capital Market Exposure) Directions, 2025 – Draft for Comments Chapter I - Preliminary A. Preamble

RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 To All eligible market participants Madam / Sir, Unique Transaction Identifier for OTC Derivative Transactions in India - Draft The Unique Transaction Identifier (UTI) has been conceived as one of the key data elements identified globally for reporting over-the-counter (OTC) derivative transactions with a view to enable policy makers to obtain a comprehensive view of the OTC derivatives market.

RBI/2025-26/XX DOR.STR.REC.No…………/2025-26 DD-MM-YY Reserve Bank of India (All India Financial Institutions -Asset Classification, Provisioning and Income Recognition) Directions, 2025 – Draft for Comments

RBI/2025-26/XX DOR.STR.REC.No…………/2025-26 DD-MM-YY Reserve Bank of India (Scheduled Commercial Banks-Asset Classification, Provisioning and Income Recognition) Directions, 2025 – Draft for Comments

RBI/2025-26/ DOR.CRG.REC…/21.06.201/2025-26 DD MM, YYYY Reserve Bank of India (Scheduled Commercial Banks - Capital Charge for Credit Risk – Standardised Approach) Directions, 2025 – Draft for Comments

A Scheme for resolving customer grievances in relation to services provided by entities regulated by Reserve Bank of India in an expeditious and cost-effective manner under Section 35A of the Banking Regulation Act, 1949 (10 of 1949), Section 45L of the Reserve Bank of India Act, 1934 (2 of 1934), Section 18 of the Payment and Settlement Systems Act, 2007 (51 of 2007) and Section 11 of the Credit Information Companies (Regulation) Act, 2005 (30 of 2005).