RBI/FED/2025-26/98
A.P. (DIR Series) Circular. No 15/2025-26                      

November 24, 2025

To,

All Authorised Persons

Madam / Sir,

Amendments to Directions - Compounding of Contraventions under FEMA, 1999

Attention of Authorised Persons is invited to Master Directions on compounding of contraventions under FEMA, 1999, dated April 22, 2025.

2. In order to streamline the receipt of compounding application fee and ‘sum for which a contravention is compounded’ (‘compounding amount’),  it has been decided to change the account details of account where compounding application fee and compounding amount will be received through National Electronic Fund Transfer (NEFT), Real Time Gross Settlement (RTGS). Accordingly, Annexure I of the aforesaid Master Directions has been modified to include the revised account details.

3.  All Authorised Persons may bring the guidelines contained in this circular to the notice of their constituents.

4. The directions contained in this circular have been issued under sections 10(4) and 11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999) and are without prejudice to permissions/approval, if any, required under any other law.

Yours faithfully,

 (Dr. Aditya Gaiha)
 Chief General Manager in Charge