RBI/2020-21/110
DOR.AML.REC.48/14.01.001/2020-21

March 23, 2021

The Chairpersons/ CEOs of all the Regulated Entities

Dear Sir/Madam,

Amendment to Master Direction (MD) on KYC – Procedure for Implementation of Section
51A of the Unlawful Activities (Prevention) Act, 1967

Please refer to Chapter IX (‘Requirements/obligations under International Agreements Communications from International Agencies’) of the Master Direction on KYC dated February 25, 2016. In terms of instructions contained therein, Regulated Entities (REs) have been instructed, inter alia, that the procedure laid down in the Unlawful Activities (Prevention) Act, 1967, (UAPA) Order dated March 14, 2019, as provided in the Annex-II to the Master Direction, shall be strictly followed and meticulous compliance with the order issued by the Government shall be ensured.

2. In this regard, Ministry of Home Affairs (MHA) has issued a revised order dated February 2, 2021, in supersession of the earlier order dated March 14, 2019.

3. In line with the revised order dated February 2, 2021, issued by the MHA, Sections 52 and 54 of the Master Direction on KYC dated February 25, 2016, are hereby amended.

4. Further, Section 54 has been amended to include the following:

“The list of Nodal Officers for UAPA is available on the website of Ministry of Home Affairs.”

5. These changes in the Master Direction shall come into force with immediate effect.

Yours faithfully,

(Thomas Mathew)
Chief General Manager