Package of Relief Measures to the Vidarbha Region in Maharashtra - आरबीआय - Reserve Bank of India
Package of Relief Measures to the Vidarbha Region in Maharashtra
RBI/ 2006-07/ 74
RPCD.PLFS. BC. No. 12 /05.04.02 (Vidarbha)/ 2006-07
July 17, 2006
The Chairman/Managing Director/ Chief Executive Officer,
Commercial Banks operating in Vidarbha Region.
Dear Sir,
Package of Relief Measures to the Vidarbha Region in Maharashtra
In order to mitigate distress of farmers in the six debt-ridden districts of Vidarbha, the Hon’ble Prime Minister has announced the following rehabilitation package in respect of agricultural credit:
a) The Package is applicable to the districts of Amravati, Wardha, Yavatmal, Akola, Washim and Buldhana.
b) The entire interest on overdue loans as on 01.07.2006 will be waived in the above mentioned six districts and all farmers will have no past interest burden as on that date, so that they will be immediately eligible for fresh loan from the banking system.
c) The overdue loans of the farmers as on 01.07.2006 will be rescheduled over a period of 3-5 years with a one-year moratorium.
d) An additional credit flow of Rs.1275 crore will be ensured in these six districts.
2. The burden of waiver of overdue interest will be shared equally by the State and Central Governments in such manner as the Central Government may specify in respect of its share of 50% of the waived amount. While apportioning the overdue interest as above, due care will be taken to offset releases if any, already made by the State Government on this count.
3. You are, therefore, advised to ensure that all the farmers' loan-accounts, which are overdue as on July 01, 2006, are rescheduled on the lines of the package and the interest thereon (as on July 01, 2006) is fully waived. Fresh finance may be ensured to such farmers. The total amount of credit of Rs. 1275 crore envisaged to be released by banks will be allocated by Bank of Maharashtra (as SLBC Convenor ) among the banks functioning in the districts.
4. The amount of interest waived may be advised to the SLBC Convenor
Bank and to us in the enclosed format ( Annex – I) in order to enable us to reimburse the same. While the branches may provide information to the Controlling / Head Office as per Annex – III, the latter may maintain branch-wise information in the format given in Annex –II for the purpose of RBI Inspection and Audit.
Yours faithfully,
( R.Sebastian)
General Manager
Certificate for claiming reimbursement towards interest on overdue agricultural credit outstanding as on July 01, 2006.
Name of the bank:
(Amount in Rupees)
| Number of accounts |
Principal amount |
Amount of interest |
Of which reimburs-ement |
Reimbur-sement of |
| (1) |
(2) |
(3) |
(4) |
(5) |
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We hereby certify that the amount of interest being claimed as shown above, have been correctly calculated in conformity with the Reserve Bank of India Circular letter RPCD. No. PLFS.BC.12/05.04.02(Vidarbha)/2006-07 dated July 17, 2006. We undertake that in the event of any inaccuracy detected later during audit or otherwise, we shall immediately refund to the Reserve Bank any excess amount received by us.
(Authorised Signatory)
Place
Date
Annex II
Data to be kept with the Bank's Head Office for verification/scrutiny by Auditors/RBI inspectors
(Amount in Rupees)
| Sr. No. |
Branch name |
Amount outstanding |
Amount of interest |
Of which reimbursem-ent |
Reimbursement of |
|
| No. Of |
Amount |
|||||
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
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ANNEX III
Format for Branches to provide Information in respect of interest waived on overdue agricultural loans outstanding as on July 01, 2006 to their Controlling/Head Office
Name of the branch
Branch Code
(Amount in Rupees)
| Sr. No. |
Name of |
Account |
Agricultu-ral loans |
Amount of interest |
Of which reimbursement |
Reimbur-sement of |
| (1) |
(2) |
(3) |
(4) |
(5)) |
(6) |
(7) |
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हे पेज शेअर करा:
भारतीय रिझर्व्ह बँक मोबाईल ॲप्लिकेशन इंस्टॉल करा आणि नवीनतम बातम्यांचा त्वरित ॲक्सेस मिळवा!
