RBI/2009-10/429
DBOD. AML.BC. No. 95 /14.01.001/2009-10

April 23, 2010

The Chairmen and Chief Executive Officers

(All Scheduled Commercial Banks excluding RRBs)/
All India Financial Institutions/ Local Area Banks

Dear Sir,

Prevention of Money-laundering (Maintenance of Records of the Nature and Value of Transactions, the Procedure and Manner of Maintaining and Time for Furnishing Information and Verification and Maintenance of Records of the Identity of the Clients of the Banking Companies, Financial Institutions and Intermediaries) Amendment Rules, 2010 - Obligation of banks/All India Financial institutions

Government of India vide its Notification No. 7/2010-E.S.F.No.6/8/2009-E.S dated February 12, 2010 has amended the Prevention of Money-laundering (Maintenance of Records of the Nature and Value of Transactions, the Procedure and Manner of Maintaining and Time for Furnishing Information and Verification and Maintenance of Records of the Identity of the Clients of the Banking Companies, Financial Institutions and Intermediaries) Rules, 2005. A copy of the Notification is enclosed for ready reference. 

2. The salient features of the amendment inter alia require banks and All India Financial Institutions:

• to maintain the records of all transactions including the records of transactions detailed in rule 3 sub-rule (1).

• the records referred to in rule 3 should contain all necessary information specified by the Regulator to permit  reconstruction  of individual transactions including the information detailed in rule 4.

Yours faithfully,

(Vinay Baijal)
Chief General Manager

Encl: As above