RESERVE BANK OF INDIA
DEPARTMENT OF FINANCIAL COMPANIES
CENTRAL OFFICE
15, NETAJI SUBHAS ROAD
POST BOX No. 571
CALCUTTA - 700 001

Notification DFC(COC) No.108.ED(JRP)/97 dated April 30, 1997

as amended upto December 18, 1998

In exercise of the powers conferred under the sub-section (2) of section 45IB of the Reserve Bank of India Act, 1934, (2 of 1934) for the purpose of ensuring the compliance with the maintenance of percentage of assets by non-banking financial companies, the Reserve Bank specifies the forms, the manner and the period of submission of the return as under -

1. These specifications are called Reserve Bank of India (Non-Banking Financial Companies) Returns Specifications 1997.

[2 (a) Every residuary non-banking company governed by the provisions of Residuary Non-Banking Companies (Reserve Bank) Directions, 1987 contained in Notification No. DFC.55/ DG(O)-87 dated 15^th May 1987 shall submit a return every quarter as per Form of [NBS-3A] ; and

(b) every non-banking financial company, other than a residuary non-banking company as stated in clause (a) above, shall submit a return every quarter as per the Form of [NBS-3.]

3. The Quarterly Return shall be submitted in duplicate within a period of fifteen days of the month succeeding the quarter to which it relates.

4. The contents of the Quarterly Return shall be certified and signed by the authorised official of the company to be true and correct.

5. The Quarterly Return shall be submitted to the Regional Office of Department of Supervision (Financial Companies Wing) of Reserve Bank of India under whose jurisdiction the Registered Office of the non-banking financial company is situated.

Sd/-

(J. R. PRABHU)
EXECUTIVE DIRECTOR

(@) Amended vide notification No. 122 dated January 31, 1998 and further amended vide notification No. 131 dated December 18, 1998.