RBI/2013-14/374
A.P. (DIR Series) Circular No. 75

November 19, 2013

To
All Category - I Authorised Dealer Banks

Madam / Sir

Trade Credit for imports into India- Online submission of data on issuance of Guarantee/Letter of Undertaking (LoU) /Letter of Comfort (LoC) by ADs

Attention of Authorized Dealer Category-I (AD Category-I) banks is invited to A.P. (DIR Series) Circular No. 87 dated April 17, 2004 and A.P. (DIR Series) Circular No. 24 November 1, 2004 relating to the Trade Credits for imports into India and submission of data on issuance of guarantees/ LoUs / LoCs by AD banks at quarterly statement in the prescribed format thereof to the Reserve Bank.

2. It has been decided to shift the arrangement for reporting of data on issuance of guarantees/ LoUs/ LoCs by all AD banks in consolidated statement, at quarterly intervals, from manual submission (and in MS-Excel file through email) to eXtensible Business Reporting Language (XBRL) platform from quarter ended September 30, 2013.

3. For the above purpose AD banks may login to the site https://secweb.rbi.org.in/orfsxbrl/ using their User name, Password and Bank code. For downloading the relevant form, AD banks may follow the link ‘Download Returns Package’ and download the Form LOU first version. After following the successive steps, AD banks may upload the file. For User name and Password, AD banks may apply through email along with contact details. Clarification required, if any, may also be sent to the aforesaid email of the Reserve Bank and/ or may be communicated at Telephone No. 022-22601000 (extension- 2715). Guide for using XBRL website is also available under the Help option on the same page.

4. The submission of manual statement (and in MS-Excel file through email) to the Reserve Bank is henceforth dispensed with. Those AD banks who have already submitted the manual statement (and MS-Excel file) for the quarter ended September 30, 2013 are also required to report the same data online. From the quarter ending December 31, 2013 onwards, the data should be submitted only in soft form on XBRL platform latest by 10th of the succeeding month.

5. Authorised Dealer banks may bring the contents of this circular to the notice of their constituents and customers.

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

Yours faithfully

Rudra Narayan Kar
Chief General Manager-in-Charge