RBI/2012-13/119
DPSS. CO. AD. No. 48/02.27.005/2012-13

July 6, 2012

CEOs of all the Payment System Operators Authorised under the PSS Act, 2007

Dear Sir

Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1988 (2011) Sanctions List

Please refer to our circular DPSS. CO. AD. No 1891/02.27.005/2011-12 dated April 12, 2012. We have since received from Government of India, Ministry of External Affairs, UNP Division copies of notes dated March 2, 2012, March 19, 2012, May 18, 2012, June 1, 2012 and June 11, 2012 (copies enclosed) forwarded by the Chairman of UN Security Council's 1998 Committee regarding changes made in the “1988 Sanctions List”, i.e. list of Individuals and entities linked to Taliban.

2. All the Payment System Operators (PSOs) are required to update the list of individuals/entities as circulated by Reserve Bank and before opening any new account, it should be ensured that the name/s of the proposed customer does not appear in the list. Further, PSO should scan all existing accounts to ensure that no account is held by or linked to any of the entities or individuals included in the list.

3. All the PSOs are advised to strictly follow the procedure laid down in the UAPA Order dated August 27, 2009 enclosed to the Reserve Bank circular DBOD.AML.BC. No. 44/14.01.001/2009-10 dated September 17, 2009 and ensure meticulous compliance to the Order issued by the Government. The said circular is available on our website www.rbi.org.in.

4. As far as freezing of funds, financial assets or economic resources or related services held in the form of accounts of the designated individuals/entities are concerned, action should be taken as detailed in paragraph 6 of the circular dated September 17, 2009, mentioned above.

5. The complete details of the said list are available on the UN website:
    http://www.un.org/sc/committees/1988/list.shtml

6. Nodal Officer/Principal Officer should acknowledge receipt of this circular.

Yours faithfully,

(Nilima Ramteke)
General Manager

Encl: As above