RBI/2013-14/660
DPSS. CO. D. No. 2646/02.27.005/2013-14

June 20, 2014

To
All Payment System Providers, System Participants
and prospective Prepaid Payment Instrument Issuers

Madam/Dear Sir,

Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of Payment System Operators under Prevention of Money Laundering Act (PMLA), 2002 – e-KYC Service of UIDAI – Recognizing E- Aadhaar as an ‘Officially Valid Document’ under PML Rules

Please refer to our circular DPSS.CO.AD.No.919/02.27.005/2013-14, dated October 25, 2013, advising the acceptance of e-KYC of UIDAI as a valid process for KYC verification under the Prevention of Money Laundering (Maintenance of Records) Rules, 2005.

2. In this regard, we are enclosing a copy of circular DBOD.AML.BC.No.100/14.01.001/2013-14 dated March 4, 2014 (ref. RBI/2013-14/510) issued by Department of Banking Operations and Development, Central Office on the above subject.

3. It is advised that the instructions contained therein with respect to e-Aadhaar downloaded from UIDAI website may be followed by all payment system participants/operators. They should note the contents of the circular and ensure strict adherence. The Payment System Operators authorized under the Payment and Settlement Systems Act, 2007 (PSS Act) may revise their KYC policy accordingly and ensure strict adherence.

Yours faithfully,

(Sangeeta Lalwani)
General Manager

Encl: As above