Foreign Exchange Management (Remittance of Assets) (Amendment) Regulations, 2004

In exercise of the powers conferred by Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in partial modification of its Notification No.FEMA.13/2000-RB dated May 3, 2000, the Reserve Bank of India makes the following amendments in the Foreign Exchange Management (Remittance of Assets) Regulations, 2000, namely:-

Short title and commencement :-

1. (i) These Regulations may be called the 'Foreign Exchange Management (Remittance of Assets) (Amendment) Regulations, 2004'

(ii) They shall come into force from the date of their publication in the officialGazette.

Amendment of the Regulations :-

2. (i) In the Foreign Exchange Management (Remittance of Assets) Regulations, 2000, in Regulation 4, for sub-regulation (3), the following sub-regulation shall be substituted, namely:-

(i) out of the balances held in NRO accounts/sale proceeds of assets/the assets in India acquired by him by way of inheritance/legacy on production of:

(ii) Under a deed of settlement made by either of his parents or a close relative (as defined in Section 6 of the Companies Act, 1956) and the settlement taking effect on the death of the settler, on production of :

Provided that in respect of remittance of sale proceeds of immovable property (acquired other than by way of inheritance/legacy/settlement),the property/sale proceeds were held/retained as eligible investments cumulatively for a minimum period of 10 years;

Provided further that where the remittance under Clause (i) and (ii) is made in more than one instalment, the remittance of all instalments shall be made through the same Authorised Dealer'.

(Shyamala Gopinath)

Foot Note:- The Principal Regulations were published in the Official Gazette Vide G.S.R. No.396 (E) dated May 5, 2000 in Part II, Section 3, Sub-section (i) and subsequently amended vide G.S.R. Nos.576 (E) dated August 19, 2002, 630 (E) dated August 4, 2003 and 699 (E) dated September 1, 2003