As part of the Statement on Developmental and Regulatory Policies dated February 6, 2026, Reserve Bank announced that commercial banks would be permitted to extend financing to REITs, subject to appropriate prudential safeguards. The existing guidelines in respect of lending to InvITs were also proposed to be harmonised for parity with prudential safeguards proposed for lending to REITs.

The draft Reserve Bank of India (Commercial Banks – Credit Facilities) Second Amendment Directions, 2026, which contains these modifications, has been issued for public comments.

Additional comments or any attachments may also be submitted by email at feedbackcrg@rbi.org.in.

Last date for submission of comments is March 6, 2026.