Annex I

Form ECB

Application for raising

External Commercial Borrowings (ECB)

under Approval Route

Instructions

The complete application should be submitted by the applicant through the designated authorised dealer to the Chief General Manager-In-Charge, Foreign Exchange Department, Central Office, ECB Division, Reserve Bank of India, Mumbai 400 001.

Documentation:

Following documents, (as relevant) certified by authorised dealer, should be forwarded with the application:

(i) A copy of offer letter from the overseas lender/supplier furnishing complete details of the

terms and conditions of proposed ECB.

(ii) A copy of the import contract, proforma/commercial invoice/bill of lading.

______________________________________________________________________________

PART-A- GENERAL INFORMATION ABOUT THE BORROWER

1. Name of the applicant

(BLOCK LETTERS)

Address

______________________________________________________________________________

2. Status of the applicant

i) Private Sector

ii) Public Sector

______________________________________________________________________________

PART-B-INFORMATION ABOUT THE PROPOSED ECB

______________________________________________________________________________

Currency Amount US$ equivalent

1. Details of the ECB

(a) Purpose of the ECB

(b) Nature of ECB [Please put (x) in the appropriate box]

(i)	Suppliers’ Credit
(ii)	Buyers’ Credit
(iii)	Syndicated Loan
(iv)	Export Credit
(v)	Loan from foreign collaborator/equity holder (with details of amount, percentage equity holding in the paid-up equity capital of the borrower company)
(vi)	Floating Rate Notes
(vii)	Fixed Rate Bonds
(viii)	Line of Credit
(ix)	Commercial Bank Loan
(x)	Others (please specify)

(c) Terms and conditions of the ECB

(i) Rate of interest :

(ii) Up-front fee :

(iii) Management fee :

(iv) Other charges, if any (Please specify) :

(v) All-in-cost :

(vi) Commitment fee :

(vii) Rate of penal interest :

(viii) Period of ECB :

(ix) Details of call/put option, if any. :

(x) Grace / moratorium period :

(xi) Repayment terms (half yearly/annually/bullet) :

(xii) Average maturity :

______________________________________________________________________________

2. Details of the lender

Name and address of the lender/supplier

______________________________________________________________________________

3. Nature of security to be provided, if any.

______________________________________________________________________________

PART C – INFORMATION ABOUT DRAW DOWN AND REPAYMENTS

Proposed Schedule
Draw-down			Repayment of Principal			Interest Payment
Month	Year	Amount	Month	Year	Amount	Month	Year	Amount

 

PART D – ADDITIONAL INFORMATION

1. Information about the project

i) Name & location of the project :

ii) Total cost of the project : Rs. USD

iii) Total ECB as a % of project cost :

iv) Nature of the project :

v) Whether Appraised by

financial institution/bank :

vi) Infrastructure Sector :

a) Power

b) Telecommunication

c) Railways

d) Roads including bridges

e) Ports

f) Industrial parks

g) Urban infrastructure - Water supply, Sanitation and sewerage.

vii) Whether requires clearance from any :

statutory authority ? If yes, furnish

the name of authority, clearance no.

and date.

2. ECB already availed -(not applicable for the first time borrower)
Year	Registration No.	Currency	Loan Amount	Amount disbursed	Amount outstanding*
2003-04
2002-03
2001-02

* net of repayments, if any, on the date of application.

 

PART E – CERTIFICATIONS

1. By the applicant

We hereby certify that -

(i) the particulars given above are true and correct to the best of our knowledge and belief.

(ii) the ECB to be raised will be utilised for permitted purposes

________________________________________

(Signature of Authorised Official of the applicant)

Place_______________

Name:_________________________________

Date________________ Stamp

Designation_____________________________

Phone No. ______________________________

Fax ________________________________

E-mail _________________________________

______________________________________________________________________________

2. By the authorised dealer –

We hereby certify that –

(i) the applicant is our customer.

(ii) we have scrutinised the application and the original letter of offer from the lender/supplier and documents relating to proposed borrowing and found the same to be in order.

________________________________

(Signature of Authorised Official)

Place ________________ Name _________________________________

Date_________________ Stamp Name of the Bank/branch__________________

A.D.Code______________________________

______________________________________________________________________________