October 27, 2005

To
All Banks Authorised to Deal in Foreign Exchange

Madam/Sir,

Exim Bank's Line of Credit of USD 50 Million to The Government of the Republic of Chad

2. The terminal utilization period will expire at the end of 48 months from the completion date in case of project exports and 72 months from the date of execution of the Agreement i.e. August 29, 2011 in case of other supply contracts.

3. Shipments under the credit will have to be declared on GR / SDF Forms as per instructions issued from time to time.

4. No agency commission is payable under the above line of credit. However, if required the exporter may use his own resources or utilize balances of his EEFC account for payment of commission in free foreign exchange. The ADs may allow such remittance after realisation of full payment of contract value subject to compliance of prevailing instructions on payment of agency commission.

5. Authorised Dealers may bring the contents of this circular to the notice of their exporter constituents. Full details of the Line of Credit are available at the Exim Bank's office or its website.

6. The directions contained in this circular have been issued under Sections 10(4) and 11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999) and is without prejudice to permissions / approvals, if any, required under any other law.

Yours faithfully,