RESERVE BANK OF INDIA

FOREIGN EXCHANGE DEPARTMENT

CENTRAL OFFICE

MUMBAI – 400 001

RBI/2004/208

A.P.(DIR Series) Circular No. 92

May 19, 2004

To

All Authorised Dealers in Foreign Exchange

Madam / Sirs,

Exim Bank's Line of Credit for USD 8 million to Republic Bank, Trinidad and Tabago

The Export-Import Bank of India (Exim Bank) has concluded an agreement with Republic Bank, Trinidad and Tobago making available to the latter a Line of Credit (LOC) upto an aggregate sum of USD 8 million (US Dollar eight million only). The credit agreement has become effective from May 14, 2004 and is available for financing export of eligible Indian goods and services to buyers in Trinidad and Tobago.

2 The last dates for opening letters of credit and disbursement of credit are May 14, 2005 and November 14, 2005 respectively.

3. Shipments under the credit will have to be declared on GR/SDF Forms as per instructions issued from time to time.

4. While no agency commission shall be payable in respect of exports financed under the above line of credit, Reserve Bank may consider, on merit, requests for payment of commission upto a maximum extent of 5 per cent of the f.o.b./c&f/c.i.f. value in respect of goods exported and which require after sales service. In such cases, commission will have to be paid in Trinidad and Tobago only by deduction from the invoice of relevant shipment and the reimbursable amount by the Exim Bank to the negotiating bank will be 90 per cent of the f.o.b./c&f/c.i.f value minus commission paid. Approval for the payment of commission should be obtained before the relevant shipment is effected. In other cases (i.e. exports not involving after sales service), if the exporter is required to pay agency commission, he will have to use his own resources for such payments.

5. Authorised Dealers may bring the contents of this circular to the notice of their exporter constituents and advise them to obtain full details of the Line of Credit from Exim Bank's office or its website.

6. 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).

Yours faithfully,

Grace Koshie

Chief General Manager