RBI/2015-16/167
DBR.AML.No. 3074/14.01.001/2015-16

August 31, 2015

The Chairpersons/ CEOs of all Scheduled Commercial Banks/ Regional Rural Banks/ Local Area Banks/ All India Financial Institutions/ All Non-banking Financial Companies/ All Primary (Urban) Co-operative Banks /State and Central Co-operative Banks (SCBs / CCBs) / All authorised persons

Dear Sir/ Madam,

Reporting requirement under Foreign Account Tax Compliance Act (FATCA) and Common Reporting Standards (CRS) – Guidance Note

In continuation to our circular DBR.AML.BC.No.36/14.01.001/2015-16 dated August 28, 2015, a “Guidance Note on Implementation of Reporting Requirements under Rules 114F to 114H” as issued by the Department of Revenue, Ministry of Finance vide F.No.500/137/2011-FTTR-III dated August, 31, 2015 is enclosed for information and necessary action.

Yours faithfully,

(Lily Vadera)
Chief General Manager

Encl: as above