Security and Risk Mitigation Measures for Card Present and Electronic Payment Transactions - ఆర్బిఐ - Reserve Bank of India
Security and Risk Mitigation Measures for Card Present and Electronic Payment Transactions
RBI/2012-13/540 June 24, 2013 The Chairman and Managing Director / Chief Executive Officers Madam / Dear Sir, Security and Risk Mitigation Measures for Card Present and Electronic Payment Transactions A reference is invited to our circular dated September 22, 2011 on security issues and risk mitigation measures related to Card Present (CP) transactions and circular dated February 28, 2013 on security and risk mitigation measures for electronic payment transactions wherein various timelines were indicated for accomplishment of tasks for securing card and electronic payment transactions. 2. In this regard, representations have been received from the stakeholders for extending the timelines indicated in the above circulars. A review of banks’ preparedness for securing card as well electronic transactions indicated that technical glitches like field visits to all the ATM and POS locations, certification delays, re-carding /fall back related issues, non-preparedness of the acquirers leading to rejections, issuers concerns, etc. were hampering the smooth & timely transition to the desired environment for such transactions. 3. With a view to providing uninterrupted services to the customers, it has been decided to grant a onetime extension of time as indicated below:
4. Every issuer and acquirer will honour the transactions based on the above mandates and liabilities fixed accordingly. It may please be noted that in the event of a customer complaining of misuse of the card after the date stipulated in this circular, the issuer or the acquirer who has not adhered to the time lines should bear the loss. 5. Banks are advised to strictly adhere to the above mandates and ensure compliance. It is emphasized that no further extensions would be granted. 6. The directive is issued under section 18 of Payment and Settlement Systems Act 2007, (Act 51 of 2007). 7. Please acknowledge the receipt of this circular. Yours faithfully, (Vijay Chugh) |