RBI/2013-14/37
DNBS.PD.CC.No.335/03.10.042/2013-14

July 1, 2013

To,

All NBFCs (Excluding RNBCs)

Dear Sirs,

Master Circular - Returns to be submitted by NBFCs

In order to have all current instructions in one place, the Reserve Bank of India has issued master circulars to NBFCs on various subjects. It is advised that instructions on various returns to be submitted by NBFCs issued upto June 30, 2013, have been compiled herein. A consolidated list of all such instructions is enclosed for ready reference. The master circular has also been placed on the RBI web-site (/en/web/rbi).

Yours faithfully,

(N. S. Vishwanathan)
Principal Chief General Manager

NBFCs are required to submit various returns to RBI w.r.t their deposit acceptance, prudential norms compliance, ALM etc. Detailed instructions regarding submission of returns by NBFCs have been issued through various company circulars. A list of such returns to be submitted by NBFCs-D, NBFCs-ND-SI and others is as under:

A. Returns to be submitted by deposit taking NBFCs

1. NBS-1 Quarterly¹ Returns on deposits in First Schedule.²
2. NBS-2 Quarterly³ return on Prudential Norms is required to be submitted by NBFC accepting public deposits.⁴
3. NBS-3 Quarterly return on Liquid Assets  by deposit taking NBFC.⁵
4. NBS-4 Annual return of critical parameters by a rejected company holding public deposits
5. NBS-5 stands withdrawn as submission of NBS 1 has been made quarterly⁶.
6. NBS-6 Monthly return on exposure to capital market by deposit taking NBFC with total assets of Rs 100 crore and above .⁷
7. Half-yearly ALM return by NBFC holding public deposits of more than  Rs.20 crore or asset size of more than Rs. 100 crore.⁸
8. Audited Balance sheet and Auditor’s Report by NBFC accepting public deposits.⁹

B. Returns to be submitted by NBFCs-ND-SI

1. NBS-7 A Quarterly¹⁰ statement of capital funds, risk weighted assets, risk asset ratio etc., for NBFC-ND-SI¹¹
2. Monthly Return on Important Financial Parameters of NBFCs-ND-SI¹²
3. ALM returns:
4. (i) Statement of short term dynamic liquidity in format ALM [NBS-ALM1] -Monthly,
5. (ii) Statement of structural liquidity in format ALM [NBS-ALM2] Half Yearly
6. (iii) Statement of Interest Rate Sensitivity in format ALM -[NBS-ALM3], Half yearly.¹³

C. Quarterly return on important financial parameters of non deposit taking NBFCs having assets of more than Rs.50 crore and above but less than Rs 100 crore

Basic information like name of the company, address, NOF, profit / loss during the last three years has to be submitted quarterly by non-deposit taking NBFCs with asset size between Rs 50 crore and Rs 100 crore.¹⁴

D. Other Returns

1. As at the end of March every year, all NBFCs are required to submit an annual certificate duly certified by the Statutory Auditors that the company is engaged in the business of NBFI requiring it to hold the CoR. The certificate shall also indicate the asset / income pattern of the NBFC for making it eligible for classification as AFC, Investment Company, or Loan Company.¹⁵

2. An NBFC with FDI has to submit a half yearly ( half year ending March and September) certificate to the effect that it has complied with the minimum capitalisation norms and that its activities are restricted to the activities prescribed under FEMA.¹⁶

3. ¹⁷With regard to overseas investment a Quarterly Return is to be submitted by all NBFCs to the Regional Office of DNBS and also Department of Statistics and Information Management (DSIM)

A table showing periodicity and particulars of returns is as per Annex.

Reporting dates and Due dates for Returns to be submitted by NBFCs

Note: NBFCs-D -> Deposit taking Non-Banking Financial Companies (NBFCs);
NBFCs-ND -> Non-Deposit taking NBFCs.
NBFCs-ND-SI -> Non-Banking Financial Companies (NBFCs) not accepting/holding public deposits and having asset sizes of Rs.100 crore and above  (also termed as Systemically Important NBFCs or in short NBFCs-ND-SI)

Appendix

List of Circulars

² Inserted vide Notification No.DFC.118/DG (SPT)-98 dated January 31, 1998

³ Revised vide CC NO.243 dated September 22, 2011

⁴ Inserted vide Notification No. DNBS. 192 / DG (VL)-2007 dated February 22, 2007

⁵ Inserted vide Notification No DFC(COC) No.108.ED(JRP)/97 dated April 30, 1997

⁶ Deleted vide CC NO.243 dated September 22, 2011

⁷ Inserted vide Notification No. DNBS. 192 / DG (VL)-2007 dated February 22, 2007

⁸ Inserted vide DNBS (PD).CC.No.15 /02.01 / 2000-2001 dated June 27, 2001

⁹ Inserted vide Notification No.DFC.118/DG (SPT)-98 dated January 31, 1998

¹⁰ Revised vide CC NO.243 dated September 22, 2011

¹¹ Inserted vide DNBS.PD/ CC.No. 93 / 03.05.002 /2006-07 dated April 27, 2007

¹² Inserted vide DNBS (RID) C.C. No. 57/02.05.15/2005-06 dated September 6 , 2005

¹³ Inserted vide Notification No. DNBS. 200 / CGM(PK)-2008 dated August 1, 2008

¹⁴ Inserted vide DNBS.PD/ CC.No.130 / 03.05.002 /2008-09 dated September 24, 2008

¹⁵ Inserted vide DNBS (PD) C.C. No. 79 / 03.05.002/ 2006-07 September 21, 2006 and DNBS (PD) C.C. No. 81 / 03.05.002/ 2006-07 dated October 19, 2006

¹⁶ Inserted vide DNBS (PD).CC. No 167 /03.10.01 /2009-10 dated February 04, 2010

¹⁷ Inserted vide Notification No. DNBS.(PD)229 / CGM(US)-2011 dated June 14, 2011