Annex III

ECB - 2

Reporting of actual transactions of External Commercial Borrowings (ECB)

under Foreign Exchange Management Act, 1999

(for all categories and any amount of loan)

Return for the Month of .

1. This return should be filled in for all categories of ECB. It should be submitted within 7 working days from the close of the month through the designated Authorised Dealer to the Director, Department of Statistical Analysis and Computer Services (DESACS), Balance of Payments Statistics Division, Reserve Bank of India, C-8/9, Bandra-Kurla Complex, Bandra (East), Mumbai-400 051. If there is no transaction during a particular period, a Nil return should be submitted.
2. Please do not leave any column blank. Furnish complete particulars against each item. Where any particular item is not applicable write "N.A." against it.
3. All dates should be in format YYYY/MM/DD, such as 2004/01/21 for January 21, 2004.

4. Borrowers obtaining sub-loans through DFIs/Banks/NBFCs etc. should not complete this form as the concerned financial institution would directly submit ECB-2.

5. Before forwarding the return to Reserve Bank (DESACS), the Company Secretary / Chartered Accountant must scrutinise related original documents and ensure that the return is complete and in order as per ECB guidelines issued by Government/RBI.

6. The unique Loan Identification Number (LIN)/RBI Registration Number (in case of loan approved prior to February 01, 2004) must be specified as allotted by RBI. Similarly, the Loan Registration Number (since February 01, 2004) has to be specified.

7. If space is not sufficient for giving full information against any item, a separate sheet may be attached to the return and serially numbered as Annex.

8. For Purpose of utilization of drawdowns, following codes may be used.

BOX 1: Purpose of Utilisation Code
No.	Code	Description	No.	Code	Description
1	IC	Import of capital goods	10	ME	Modernisation /Expansion of existing units
2	IN	Import of non-capital goods	11	PW	Power
3	RL	Local sourcing of capital goods (Rupee expenditure)	12	TL	Telecommunication
4	RC	Working capital (Rupee expenditure)	13	RW	Railways
5	SL	On-lending or sub-lending	14	RD	Roads
6	RP	Repayment of earlier ECB	15	PT	Ports
7	IP	Interest payments	16	IP	Industrial parks
8	HA	Amount held abroad	17	UI	Urban infrastructure
9	NP	New project	18	OT	Others (Pl. specify)

9. For source of funds for remittances, following codes are to be used.

BOX 2: Source of Funds for remittance
No.	Code	Description
1	A	Remittance from India
2	B	Account held abroad
3	C	Exports proceeds held abroad
4	D	Conversion of equity capital
5	E	Others (Specify)

FOR RBI (DESACS) Use only

Loan_key

CS-DRMS Team

Received on

Action Taken on

Loan Classification

Part A: Loan Identification Particulars

Loan Registration Number (LRN)

Loan Amount			Borrower Particulars
	Currency	Amount	Name and address of the Borrower (Block Letters)     Contact Person's Name: Designation: Phone No. : Fax no. : E-mail ID :
As per Agreement
Revised

Part B: Actual Transaction Details

1. Draw-down during the month :

Tranche No.	Date (YYYY/MM/DD) (Please see note below)	Currency	Amount	Amount of loan committed but not yet drawn at the end of the month (in loan currency)
				Currency	Amount
Note: 1. In the case of import of goods or services, date of import may be furnished against date of draw-down. 2.In the case of financial lease date of acquisition of the goods is to be mentioned as date of draw-down. 3. In the case of securitised instruments, date of issue may be shown as date of draw-down

 

2. Schedule of balance amount of loan to be drawn in future:

Tranche No	Expected Date (YYYY/MM/DD) of drawdown	Currency	Amount	If more than one equal installment
				Total number of drawals	No. of drawals in a calendar year

3. Details of utilisation of draw-downs during the month:

Tranche No.	Date (YYYY/MM/DD)	Purpose codes (See BOX 1 )	Country	Currency	Amount	Fresh Disbursement/ From A/c held abroad

4. Amount parked abroad outstanding as on beginning of the month _____:

Date (YYYY/MM/DD)	Name of bank and branch	Account No.	Currency	Amount

5. Utilisation of amount parked abroad.

Date (YYYY/MM/DD)	Name of bank and branch	Account No.	Currency	Amount	Purpose

6. Debt Servicing during the month -

Tranche No.	Purpose	Date of Remittance	Currency	Amount	Source of remittance (See Box 2)	Prepayment of Principal (Y/N) *
	Principal
	Interest @ rate
	Others (Specify)

* In case of prepayment please provide details: Automatic Route / Approval No. Date: Amount:

7. Derivative transactions (Interest rate, Currency swap) during the month (if any) -

Type of Swap	Swap Dealer		Counter party		Implementation Date
	Name	Country	Name	Country
Interest Rate swap
Currency swap
Others (specify)

8. Revised Principal Repayment Schedule (if revised / entered into Interest rate swap)

Tranche No.	New Currency	Interest Rate on the New Currency	New Interest Rate on the Loan Currency	Maturity Date of the swap deal

	Date (YYYY/MM/DD) (First repayment date)	Currency	Amount in Foreign Currency in each transactions	If more than one equal installments		Annuity Rate (if annuity payment)
				Total Number of installments	No. of payments in a calendar year (1, 2, 3, 4, 6, 12)

9. Amount of outstanding loan at the end of the month :

Currency

Amount:

(For RBI Use)

We hereby certify that the particulars given above are true and correct to the best of our knowledge and belief. No material information has been withheld and / or misrepresented.

 

Place : ___________ Date : ___________

Stamp

___________________________________ (Signature of Authorised Official) Name : ______________________________ Designation : _________________________

 

(For Borrower’s use)

Certificate from Company Secretary / Chartered Accountant

We hereby certify that the ECB availed in terms of approval granted by Government or RBI or under approval route / automatic route is duly accounted in the books of accounts. Further, ECB proceeds have been utilised by the borrower for the purpose of ______________________________________________. We have verified all the related documents and records connected with the utilisation of ECB proceeds and found these to be in order and in accordance with the terms and conditions of the loan agreement and with the approval granted by GoI(MoF) or RBI or under approval route / automatic route and is in conformity with the ECB Guidelines issued by the Government.

Authorised Signatory

Name & Address

Place : Registration No.

Date : [Stamp]

___________________________________________________________________________________________________

Certificate by an Authorised Dealer

We hereby certify that the information furnished above with regard to debt servicing, outstandings and repayment schedule is true and correct as per our record.

                                                                                                                                      __________________________________ 

                                                                                                                                  [Stamp] Signature of Authorised Dealer  

Place : ______________

                                                                                                                                   Name :________________________________________

Date : ______________

                                                    Designation : ________________________________________

                                                                                                                                   Name & Address of

                                                                                                                                   Authorised Dealer 

                                                                                                                                   Uniform Code No. ________________________________________     

_______________________________________________________________________________________________