RBI/2008-09/478
RPCD.CO.RRB.BC.No.105 /03.05.33 /2008-09

Dear Sir,

Levy of service charges for electronic payment products
and outstation cheque collection and Standardisation of
charges for transfer of surplus clearing funds

We enclose copies of circulars DPSS. CO. No. 1001 / 03.01.02 / 2007-08 dated January 8, 2008, DPSS. CO. No. 2092 / 03.01.02(P) / 2008-09 dated June 20, 2008 and DPSS. CO. No. 611 / 03.01.03(P) / 2008-09 dated October 8, 2008 issued by our Department of Payment and Settlement Systems (DPSS), Central Office, advising the framework of charges to be levied by banks for offering various electronic payment products, for outstation cheque collection services and transfer of surplus clearing funds, for your information and necessary action.

2. The framework of charges to be levied by banks for various electronic payment products (RTGS / NEFT / ECS) has been prescribed vide circular dated October 8, 2008 referred to above. These charges are also applicable to all inter-bank transfers using the electronic mode. It is clarified that these charges are applicable for transfer of surplus clearing funds under Remittance Facilities Scheme (RFS), 2007 also.

(C.K.Shah)
Deputy General Manager