RBI/2023-24/133

DOR. AML. REC. 82 /14.06.001/2023-24

March 08, 2024

The Chairpersons / CEOs of all the Regulated Entities

Madam / Dear Sir,

Designation of an individual under clause (a) of Sub-section (1) and Sub-section (2) of Section 35 of the Unlawful Activities (Prevention) Act (UAPA), 1967 and listing in the Fourth Schedule of the Act- Reg.

In terms of Section 51 read with Section 53A of our Master Direction on Know Your Customer dated February 25, 2016 as amended on January 04, 2024, “The procedure laid down in the UAPA Order dated February 02, 2021 (Annex II of this Master Direction), shall be strictly followed and meticulous compliance with the Order issued by the Government shall be ensured.” Further, Section 51(b) of the aforementioned Master Direction states that, “Details of accounts resembling any of the individuals/entities in the lists shall be reported to FIU-IND apart from advising Ministry of Home Affairs as required under UAPA notification dated February 02, 2021 (Annex II of this Master Direction)”. In this regard, it is highlighted that the UAPA Order in Annex II of the MD on KYC, 2016 shall also apply to amendments carried out in Schedule I and IV of the UAPA, 1967 apart from the UNSC lists mentioned in the Order.

2. In this connection, please refer to the Gazette notification dated March 07, 2024 of the MHA in respect of an individual who has been declared as ‘Terrorist’ and has been listed in the Schedule IV of the UAPA 1967, under clause (a) of Sub-section (1) and Sub-section (2) of Section 35 of UAPA 1967. The Statutory Order (S.O.) number and the respective entry is as provided below:

3. Regulated Entities (REs) are advised to take note of the aforementioned Gazette notification issued by MHA for necessary compliance. REs shall also take note of any future amendments to Schedule I and IV of the UAPA, 1967, for immediate necessary compliance.

Yours faithfully,

(Saidutta Sangram Keshari Pradhan)
General Manager