RBI/2009-10/469
A.P. (DIR Series) Circular No.53

May 18, 2010

To

All Category - I Authorised Dealer Banks

Madam / Sir,

Exim Bank's Line of Credit of USD 30 million
to the Government of the Republic of Sierra Leone

Export-Import Bank of India (Exim Bank) has concluded an Agreement dated February 19, 2010 with the Government of the Republic of Sierra Leone making available to the latter, a Line of Credit (LOC) of USD 30 million (USD Thirty million) for financing eligible goods and services including machinery and equipment for the purpose of financing rehabilitation of six potable water projects which includes rehabilitation of existing facilities and addition of new infrastructure to supply potable water to Lungi International Airport, Kailahun District, White Water Community-Freetown, Allen Town Community-Freetown, Wellington-Freetown and Tender Hill Community –Freetown, and consultancy services from India. The 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 of the value of at least 85 per cent of the contract price shall be supplied by the seller from India, and the remaining 15 per cent goods and services (other than consultancy services) may be procured by the seller for the purpose of Eligible Contract from outside India.

2. The Credit Agreement under the LOC is effective from April 07, 2010 and date of execution of Agreement is February 19, 2010. 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 case of project exports and 72 months (February 18, 2016) from the execution date of the Credit Agreement in case of supply contracts.

3. Shipments under the LOC will have to be declared on GR / SDF Forms as per instructions issued by 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 of 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 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,
   
( G. Jaganmohan Rao)
Chief General Manager