RBI/2012-13/142
A.P. (DIR Series) Circular No.9

July 24, 2012

To

    All Category - I Authorised Dealer Banks

Madam / Sir,

Exim Bank's Line of Credit of USD 250 million
to the Government of Nepal

Export-Import Bank of India (Exim Bank) has concluded an Agreement dated October 21, 2011 with the Government of Nepal, making available to the latter, a Line of Credit (LOC) of USD 250 million (USD two hundred fifty million) for financing eligible machinery, equipments, goods and services including consultancy services for the purpose of infrastructure projects such as highways, airports, bridges, irrigation, roads, railways and hydropower projects in Nepal. The machinery, equipment, goods and services including consultancy services from India for exports under this Agreement are those which are eligible for export under the Foreign Trade Policy of the Government of India and whose purchase may be agreed to be financed by the Exim Bank under this Agreement. Out of the total credit by Exim Bank under this Agreement, the goods and services including consultancy services of the value of at least 75 per cent of the contract price shall be supplied by the seller from India and the remaining 25 percent goods and services (other than consultancy services) may be procured by the seller for the purpose of Eligible Contract from outside India; provided however that, at the request of borrower and with the approval of Government of India, Exim Bank may consider reduction in the Indian content.

2. The Credit Agreement under the LOC is effective from June 29, 2012 and the date of execution of Agreement is October 21, 2011. Under the LOC, the last date for opening of Letters of Credit and Disbursement will be 48 months from the scheduled completion date(s) of contract(s) in the case of project exports and 72 months (October 20, 2017) from the execution date of the Credit Agreement in the case of supply contracts.

3. Shipments under the LOC will have to be declared on GR / SDF Forms as per instructions issued by the Reserve Bank from time to time.

4. No agency commission is payable under the above LOC. However, if required, the exporter may use his own resources or utilize balances in his Exchange Earners’ Foreign Currency Account for payment of commission in free foreign exchange. Authorised Dealer Category- l (AD Category-l) banks may allow such remittance after realization of full payment of contract value subject to compliance with the prevailing instructions for payment of agency commission.

5. AD Category-I banks may bring the contents of this circular to the notice of their exporter constituents and advise them to obtain full details of the Line of Credit from the Exim Bank’s office at Centre One, Floor 21, World Trade Centre Complex, Cuffe Parade, Mumbai 400 005 or log on to www.eximbankindia.in.

6. The Directions contained in this circular have been issued under sections 10(4) and 11(1) of the Foreign Exchange Management Act (FEMA), 1999 (42 of 1999) and are without prejudice to permissions / approvals, if any, required under any other law.

Yours faithfully,

(Rashmi Fauzdar)
Chief General Manager