Reserve Bank of India
Foreign Exchange Department
Central Office, Mumbai-400 001

Notification No. FEMA.249/RB-2012

Dated November 22, 2012

Foreign Exchange Management (Transfer or Issue of any
Foreign Security) (Fourth Amendment) Regulations, 2012

In exercise of the powers conferred by clause (a) of sub-section (3) of Section 6 and sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank hereby makes the following amendments in the Foreign Exchange Management (Transfer or Issue of Any Foreign Security) Regulations 2004 (Notification No. FEMA 120/RB-2004 dated July 7, 2004), as amended from time to time, (hereinafter called the Principal Regulations or the Notification) namely:-

1. Short Title & Commencement:-

(i) These Regulations shall be called the Foreign Exchange Management (Transfer or Issue of Any Foreign Security) (Fourth Amendment) Regulations, 2012.

(ii) Each amendment shall be deemed to have come into force from the dates specified in these Regulations.

2. Amendment to Regulation 6

“Overseas direct investment by an Indian Party in Pakistan shall henceforth be considered under the approval route under Regulation 9 of this Notification.”

(a) In Regulation 15, in sub-regulation (iii), for the words, “submit to the Reserve Bank through the Authorised Dealer every year within 60 days from the date of expiry of the statutory period as specified by the respective laws of the host country for finalization of the audited accounts of the Joint Venture/Wholly Owned Subsidiary outside India or such further period as may be allowed by Reserve Bank, an Annual Performance Report in Form ODI Part III in respect of each Joint Venture or Wholly Owned Subsidiary outside India set up or acquired by the Indian Party and other reports or documents as may be specified by the Reserve Bank from time to time.”, the following shall be substituted and the same shall be deemed to have substituted from September 12, 2012:

“submit to the Reserve Bank, through the designated Authorised Dealer, every year on or before a specified date, an Annual Performance Report (APR) in Part III of Form ODI in respect of each JV or WOS outside India, and other reports or documents as may be prescribed by the Reserve Bank from time to time. The APR, so required to be submitted, has to be based on the audited annual accounts of the JV / WOS for the preceding year, unless specifically exempted by the Reserve Bank.”

(b) In Regulation 15, after the sub-regulation (iii), the following shall be added and the same shall be deemed to have been added with effect from March 15, 2011:

“(iv) Indian companies, which have made overseas direct investments under the provisions of this Notification, shall submit an ‘Annual Return on Foreign Liabilities and Assets' in the format and by a specified dates prescribed by the Reserve Bank from time to time, to the Director, Balance of Payment Statistics Division, Department of Statistics and Information Management (DSIM), Reserve Bank of India, C-9, 8th Floor, Bandra Kurla Complex, Bandra (E), Mumbai – 400 051.”

4. Amendment to Part I of Form ODI

The Section ‘E’ and Section ‘F’ under Part I of the Form ODI, as notified vide Notification No. FEMA.180/RB-2008 dated September 5, 2008, shall be substituted with the revised Section ‘E’ and Section ‘F’ as per the Annexure I of this amendment Notification and this substitution shall be deemed to have come into effect from August 21, 2012.

(Rudra Narayan Kar)
Chief General Manager

Foot Note:

i) Certified that no person shall be adversely affected by the retrospective effect given to such regulations.

ii) The Principal Regulations were published in the Official Gazette of GOI vide G.S.R. No 757 (E) dated November 19, 2004 – in Part II, Section 3, Sub-section (i) and subsequently amended vide :-

G.S.R. No. 220 (E) dated April 7, 2005,
G.S.R. No. 337 (E) dated May 27, 2005,
G.S.R. No. 552 (E) dated August 31, 2005,
G.S.R. No. 535 (E) dated September 6, 2006,
G.S.R. No.13 (E) dated January 5, 2008,
G.S.R. No. 209(E) dated March 25, 2008,
G.S.R. No.676 (E) dated September 24, 2008,
G.S.R. No.756 (E) dated September 31, 2008,
G.S.R. No.108 (E) dated February 20, 2009,
G.S.R. No. 301(E) dated May 1, 2009,
G.S.R. No. 441(E) dated June 23, 2009,
G.S.R. No. 609(E) dated August 28, 2009,
G.S.R. No. 607(E) dated August 3, 2012,
G.S.R. No. 609(E) dated August 3, 2012 and
G.S.R. No. dated.