Reserve Bank of India (Authentication mechanisms for digital payment transactions) Directions, 2025
RBI/2025-26/79 September 25, 2025 Reserve Bank of India (Authentication mechanisms for digital payment transactions) Directions, 2025 All digital payment transactions in India are required to meet the norm of two factors of authentication. While no specific factor was mandated for authentication, the digital payments ecosystem has primarily adopted SMS-based One Time Password (OTP) as the additional factor. As announced in Statement on Developmental and Regulatory Policies dated February 08, 2024, in order to enable the payments ecosystem to leverage the technological advancements for implementing alternative authentication mechanisms, it has been decided to publish Reserve Bank of India (Authentication mechanisms for digital payment transactions) Directions, 2025 (hereinafter referred to as “Directions”). The directions provide the broad principles which shall be complied with by all the participants in the payment chain, while using a form of authentication. While these directions are applicable only to domestic transactions, in order to provide a similar level of safety for online international transactions undertaken using cards issued in India, the directions also incorporate necessary instructions for specific cross-border card transactions, in line with the Statement on Developmental and Regulatory Policies dated February 07, 2025. These directions are issued under Section 18 read with Section 10(2) of the Payment and Settlement Systems (PSS) Act, 2007 (Act 51 of 2007). These directions shall be called Reserve Bank of India (Authentication mechanisms for digital payment transactions) Directions, 2025 All Payment System Providers and Payment System Participants, including banks and non-bank entities, shall ensure compliance with these directions by April 01, 2026, unless indicated otherwise for any specific provision herein.
I. Unless the context otherwise requires, the following terms shall bear the meanings assigned to them as below:
II. Words and expressions used but not defined in these directions and defined in the PSS Act, 2007 shall have the meanings assigned to them in that Act. 6. Principles for authentication of digital payment transactions The technology and process deployed for authenticating a payment instruction by the Payment System Provider / Payment System Participant(s) shall comply with the following principles: a. Minimum two factors of authentication All digital payment transactions shall be authenticated by at least two distinct factors of authentication as defined in paragraph-5(f), unless exempted. The list of exemptions which are currently in force are listed in Annexure-1. Note - Issuers may, at their discretion, offer a choice of authentication factors to their customers in compliance with these directions. b. At least one of the factors to be dynamic It shall be ensured that for digital payment transactions, other than card present transactions, at least one of the factors of authentication is dynamically created or proven, i.e., the proof of possession of the factor, being sent as part of the transaction, is unique to that transaction. c. Robust The factor of authentication shall be such that compromise of one factor does not affect reliability of the other. 7. Interoperability / Open Access System Providers and System Participants shall offer authentication or tokenisation service that is accessible to all the applications / token requestors functioning in that operating environment for all use cases / channels or token storage mechanisms. Note –
Issuers may, in line with their internal risk management policies, identify transactions for evaluation against behavioural / contextual parameters such as transaction location, user behaviour patterns, device attributes, historical transaction profile, etc. Based on the perceived risk associated with the transaction, additional checks beyond the minimum two-factor authentication may be resorted to. Issuers may also explore using DigiLocker as a platform for notification and confirmation for high-risk transactions. 9. Responsibility of the issuer
The list of circulars / directions that are repealed are listed in Annexure-2. (Reference: CO.DPSS.POLC.No. S 668/ 02-14-015 / 2025-2026 dated September 25, 2025) Existing exemptions from the requirement of at least two factors of authentication under paragraph-6(a) of these directions. Any subsequent additions / modifications made, from time to time, will also be applicable.
(Reference: CO.DPSS.POLC.No. S 668/ 02-14-015 / 2025-2026 dated September 25, 2025) List of circulars / directions that are repealed:
|
పేజీ చివరిగా అప్డేట్ చేయబడిన తేదీ: