RBI/2014-15/523
DCBR.BPD(PCB/RCB)Cir. No. 22/14.01.062/2014-15

March 31, 2015

The Chief Executive Officer
All Primary (Urban) Co-operative Banks /
State and Central Co-operative Banks (StCBs / CCBs)

Filing of ‘Nil’ CTR / NTR

Dear Sir/ Madam,

Please refer to Para 2.17, 2.18 and 2.19 of our Master Circular UBD. BPD.(PCB)MC.No.16/12.05.001/2014-15 dated July 1, 2014 and Para 2.19 of Master Circular RPCD.RRB.RCB.AML.BC.No.02/07.51.018/2014-15 dated July 1, 2014 on Know Your Customer (KYC) Norms/Anti-Money Laundering (AML) Measures/Combating of Financing of Terrorism (CFT) /Obligations of Banks under Prevention of Money Laundering Act (PMLA), 2002 regarding submitting of Cash transaction reports (CTR) and Non- Profit Organisation Transaction Reports (NTRs) to Financial Intelligence Unit, India (FIU-IND).

2. In this connection, FIU IND has clarified vide their circular dated December 19, 2014 (copy enclosed) that banks are required to file ‘Nil’ CTR/NTR at prescribed periodicity, if they have nothing to report, henceforth with immediate effect. The circular has been hosted in website of FIU-IND.

Yours faithfully,

(Scenta Joy)
General Manager