MARKETS REGULATION DEPARTMENT 9th FLOOR, CENTRAL OFFICE, FORT, MUMBAI 400 001 To All Authorised Persons Madam / Sir, Foreign Exchange Dealings of Authorised Persons – Draft Please refer to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 dated May 03, 2000 (Notification No. FEMA.25/RB-2000 dated May 03, 2000), as amended from time to time and the instructions contained in Part A (Section III) and Part C of the Master Direction – Risk Management and Inter-Bank Dealings dated July 05, 2016, as amended from time to time (hereinafter referred as the Master Direction).

RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9th FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 To All Authorised Dealer Category-I Banks Madam / Sir, Reporting instructions for Authorised Dealer Category-I Banks – Draft Please refer to the Master Direction - Risk Management and Inter-Bank Dealings dated July 5, 2016, as amended from time to time, in terms of which Authorised Dealer Category-I (AD Cat-I) banks are required to report all over-the-counter (OTC) foreign exchange derivative contracts and foreign currency interest rate derivative contracts, undertaken by them directly or through their overseas entities to the Trade Repository (TR) of Clearing Corporation of India Ltd. (CCIL). A reference is also