Reserve Bank of India
Foreign Exchange Department
Central Office
Mumbai-400 001

Notification No.FEMA. 195/2009- RB

Dated: July 7, 2009

Foreign Exchange Management (Export and Import of Currency) (Amendment) Regulations, 2009

In exercise of the powers conferred by clause (g) of sub-section (3) of Section 6 and Sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments in the Foreign Exchange Management (Export and Import of Currency) Regulations, 2000 (Notification No.FEMA 6/2000-RB dated May 3, 2000), namely :-

1. Short Title and Commencement:-

(i) These regulations may be called as Foreign Exchange Management (Export and Import of Currency) (Amendment) Regulations, 2009.

(ii) They shall be come into effect from the date of their publication in the Official Gazette.

2. Amendment to the Regulations:-

In the Foreign Exchange Management (Export and Import of Currency) Regulations, 2000 (Notification No. FEMA 6/2000 – RB) dated May 3, 2000, in Regulation 3, in sub-regulation (1),

1. in clause (a), for the figures “Rs.5000”, the figures and words “Rs. 7500 (Rupees seven thousand five hundred only)” shall be substituted;

2. in clause (c), for the figures “Rs.5000”, the figures and words “Rs. 7500 (Rupees seven thousand five hundred only)” shall be substituted.

(Salim Gangadharan)
Chief General Manager-in-Charge

Foot Note :-

The Principal regulations were published in the Official Gazette vide G.S.R. No. 389 (E) Part-II, Section 3, Sub-section (i) dated May 5, 2000 and subsequently amended vide G.S.R. No. 201 (E) dated March 21, 2001.