Payment and Settlement Systems

Customer Due Diligence for transactions in Virtual Currencies (VC)

RBI/2021-22/45 DOR. AML.REC 18 /14.01.001/2021-22 May 31, 2021 All Commercial and Co-operative Banks / Payments Banks/ Small Finance Banks / NBFCs / Payment System Providers Madam / Dear Sir, Customer Due Diligence for transactions in Virtual Currencies (VC) It has come to our attention through media reports that certain banks/ regulated entities have cautioned their customers against dealing in virtual currencies by making a reference to the RBI circular DBR.No.BP.BC

RBI/2021-22/45 DOR. AML.REC 18 /14.01.001/2021-22 May 31, 2021 All Commercial and Co-operative Banks / Payments Banks/ Small Finance Banks / NBFCs / Payment System Providers Madam / Dear Sir, Customer Due Diligence for transactions in Virtual Currencies (VC) It has come to our attention through media reports that certain banks/ regulated entities have cautioned their customers against dealing in virtual currencies by making a reference to the RBI circular DBR.No.BP.BC

Customer Due Diligence for transactions in Virtual Currencies (VC)

Framework for imposing monetary penalty on authorised payment system operators / banks under the Payment and Settlement Systems Act, 2007

RBI/2019-20/140 DPSS.CO.OD.No.1328/06.08.005/2019-20 January 10, 2020 The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators / Banks Madam / Dear Sir Framework for imposing monetary penalty on authorised payment system operators / banks under the Payment and Settlement Systems Act, 2007 Please refer to the Reserve Bank of India (RBI) circular DPSS.CO.OD.No.1082/06.08.005/2016-17 dated October 20, 2016 advising the framework for

RBI/2019-20/140 DPSS.CO.OD.No.1328/06.08.005/2019-20 January 10, 2020 The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators / Banks Madam / Dear Sir Framework for imposing monetary penalty on authorised payment system operators / banks under the Payment and Settlement Systems Act, 2007 Please refer to the Reserve Bank of India (RBI) circular DPSS.CO.OD.No.1082/06.08.005/2016-17 dated October 20, 2016 advising the framework for

Framework for imposing monetary penalty on authorised payment system operators / banks under the Payment and Settlement Systems Act, 2007

Real Time Gross Settlement (RTGS) System - Increase in operating hours

RBI/2019-20/46 DPSS (CO) RTGS No.364/04.04.016/2019-20 August 21, 2019 The Chairman / Managing Director / Chief Executive Officer of member banks participating in RTGS Madam / Dear Sir, Real Time Gross Settlement (RTGS) System – Increase in operating hours A reference is invited to the circular DPSS (CO) RTGS No. 2488/04.04.016/2018-19 dated May 28, 2019 on ‘Real Time Gross Settlement (RTGS) System – Extension of Timings for Customer Transactions’. 2. At present, the

RBI/2019-20/46 DPSS (CO) RTGS No.364/04.04.016/2019-20 August 21, 2019 The Chairman / Managing Director / Chief Executive Officer of member banks participating in RTGS Madam / Dear Sir, Real Time Gross Settlement (RTGS) System – Increase in operating hours A reference is invited to the circular DPSS (CO) RTGS No. 2488/04.04.016/2018-19 dated May 28, 2019 on ‘Real Time Gross Settlement (RTGS) System – Extension of Timings for Customer Transactions’. 2. At present, the

Real Time Gross Settlement (RTGS) System - Increase in operating hours

Real Time Gross Settlement (RTGS) System - Extension of Timings for Customer Transactions

RBI/2018-19/189 DPSS (CO) RTGS No. 2488/04.04.016/2018-19 May 28, 2019 The Chairman / Managing Director / Chief Executive Officer of member banks participating in RTGS Madam / Dear Sir, Real Time Gross Settlement (RTGS) System – Extension of Timings for Customer Transactions A reference is invited to circular DPSS (CO) RTGS No.492/04.04.002/2015-16 dated September 1, 2015 on ‘Changes in RTGS time window’ and circular DPSS (CO) RTGS No.1926/04.04.002/2015-16 dated Febr

RBI/2018-19/189 DPSS (CO) RTGS No. 2488/04.04.016/2018-19 May 28, 2019 The Chairman / Managing Director / Chief Executive Officer of member banks participating in RTGS Madam / Dear Sir, Real Time Gross Settlement (RTGS) System – Extension of Timings for Customer Transactions A reference is invited to circular DPSS (CO) RTGS No.492/04.04.002/2015-16 dated September 1, 2015 on ‘Changes in RTGS time window’ and circular DPSS (CO) RTGS No.1926/04.04.002/2015-16 dated Febr

Real Time Gross Settlement (RTGS) System - Extension of Timings for Customer Transactions

Directions for Central Counterparties (CCPs)

RBI/2018-19/60 DPSS.CO.OD No.803/06.08.005/2018-2019 October 15, 2018 Central Counterparties authorised by RBI / Central Counterparties seeking authorisation from RBI / Foreign Central Counterparties seeking recognition from RBI Madam / Dear Sir, Directions for Central Counterparties (CCPs) Please refer to the announcement made in the Second Bi-monthly Monetary Policy Review dated June 06, 2018 regarding issuance of directions relating to capital requirements and gove

RBI/2018-19/60 DPSS.CO.OD No.803/06.08.005/2018-2019 October 15, 2018 Central Counterparties authorised by RBI / Central Counterparties seeking authorisation from RBI / Foreign Central Counterparties seeking recognition from RBI Madam / Dear Sir, Directions for Central Counterparties (CCPs) Please refer to the announcement made in the Second Bi-monthly Monetary Policy Review dated June 06, 2018 regarding issuance of directions relating to capital requirements and gove

Directions for Central Counterparties (CCPs)

Reporting requirement under Foreign Account Tax Compliance Act (FATCA) and Common Reporting Standards (CRS)

RBI/2015-16/205 DPSS. CO. AD. No. 745/02.27.005/2015-16 October 15, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Madam/Sir, Reporting requirement under Foreign Account Tax Compliance Act (FATCA) and Common Reporting Standards (CRS)Please refer to our circular DPSS. CO. AD. No. 1390 /02.27.005/2014-15 dated January 21, 2015 on the captioned subject. In this regard, we enclose copies of the circulars issued by Dep

RBI/2015-16/205 DPSS. CO. AD. No. 745/02.27.005/2015-16 October 15, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Madam/Sir, Reporting requirement under Foreign Account Tax Compliance Act (FATCA) and Common Reporting Standards (CRS)Please refer to our circular DPSS. CO. AD. No. 1390 /02.27.005/2014-15 dated January 21, 2015 on the captioned subject. In this regard, we enclose copies of the circulars issued by Dep

Reporting requirement under Foreign Account Tax Compliance Act (FATCA) and Common Reporting Standards (CRS)

Changes in RTGS time window

RBI/2015-16/168 DPSS (CO) RTGS No.492/04.04.002/2015-16 September 1, 2015 The Chairman / Managing Director / Chief Executive Officer of participants of RTGS Madam / Sir, Changes in RTGS time window A reference is invited to the Reserve Bank of India press release number 2015-2016/528 dated August 28, 2015 on “Bank Holiday on Second & Fourth Saturdays from September 1; RBI to offer its Support Services to Banks on Working Saturdays”. 2. Accordingly, RTGS will not b

RBI/2015-16/168 DPSS (CO) RTGS No.492/04.04.002/2015-16 September 1, 2015 The Chairman / Managing Director / Chief Executive Officer of participants of RTGS Madam / Sir, Changes in RTGS time window A reference is invited to the Reserve Bank of India press release number 2015-2016/528 dated August 28, 2015 on “Bank Holiday on Second & Fourth Saturdays from September 1; RBI to offer its Support Services to Banks on Working Saturdays”. 2. Accordingly, RTGS will not b

Changes in RTGS time window

Security and Risk Mitigation Measures for Card Present and Electronic Payment Transactions

RBI/2014-15/589DPSS (CO) PD No.2112/02.14.003/2014-15 May 07, 2015 All Scheduled Commercial Banks including RRBs/ Co-operative Banks / State Co-operative Banks/ Central Co-operative Banks/ Authorised Card Payment Networks Madam / Dear Sir, Security and Risk Mitigation Measures for Card Present and Electronic Payment Transactions A reference is invited to our circulars DPSS.PD.CO.No.513 / 02.14.003 / 2011-2012 dated September 22, 2011 and DPSS (CO) PD No.2377 / 02.14.0

RBI/2014-15/589DPSS (CO) PD No.2112/02.14.003/2014-15 May 07, 2015 All Scheduled Commercial Banks including RRBs/ Co-operative Banks / State Co-operative Banks/ Central Co-operative Banks/ Authorised Card Payment Networks Madam / Dear Sir, Security and Risk Mitigation Measures for Card Present and Electronic Payment Transactions A reference is invited to our circulars DPSS.PD.CO.No.513 / 02.14.003 / 2011-2012 dated September 22, 2011 and DPSS (CO) PD No.2377 / 02.14.0

Security and Risk Mitigation Measures for Card Present and Electronic Payment Transactions

Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List

RBI/2014-15/570 DPSS.CO.AD.No.1982/02.27.005/2014-15 April 23, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars issued by Department

RBI/2014-15/570 DPSS.CO.AD.No.1982/02.27.005/2014-15 April 23, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose copies of the circulars issued by Department

Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List

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

RBI/2014-15/560 DPSS.CO.AD.No.1923/02.27.005/2014-15 April 16, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR.AML.No.14900/14.06.001/2014-15 dated April 7,

RBI/2014-15/560 DPSS.CO.AD.No.1923/02.27.005/2014-15 April 16, 2015 To All Payment System Providers, System Participants and Prepaid Payment Instrument Issuers Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban Sanctions List Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR.AML.No.14900/14.06.001/2014-15 dated April 7,

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