RBI/2014-15/310
A.P. (DIR Series) Circular No.40

November 21, 2014

To

All Authorised Persons in Foreign Exchange

Madam / Sir,

Release of Foreign Exchange for Haj/ Umrah pilgrimage

Attention of Authorised Persons in foreign exchange is invited to A.P. (DIR Series) Circular No. 19 dated October 30, 2000; A.P. (DIR Series) Circular No.11 [A.P. (F.L. Series) Circular No.1] dated November 13, 2001 and A.P.(DIR Series) Circular No. 50 [A.P.(FL Series) Circular No. 7] dated May 4, 2010, regarding release of foreign exchange in the form of foreign currency notes and coins which remains as hitherto.

2. It has now been decided that henceforth Authorised Dealers and Full Fledged Money Changers may release the full amount of BTQ entitlement in cash or up to the cash limit specified by the Haj Committee of India, to the Haj/ Umrah pilgrims also.

3. Authorised Persons may bring the contents of this circular to the notice of their constituents and customers concerned.

4. 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 are without prejudice to permissions / approvals, if any, required under any other law.

Yours faithfully,

(C.D.Srinivasan)
Chief General Manager