RbiSearchHeader

Press escape key to go back

Past Searches

Theme
Theme
Text Size
Text Size
S2

Notification Marquee

RBI Announcements
RBI Announcements

RbiAnnouncementWeb

RBI Announcements
RBI Announcements

Asset Publisher

78448847

Dishonour of Cheques – Dealing with incidents of frequent dishonour

RBI/2009-10/213  
DBOD.No.Leg.BC.59 /09.07.005/2009-10

November 9, 2009

All Scheduled Commercial Banks
(Excluding RRBs)

Dear Sir,

Dishonour of Cheques –
Dealing with incidents of frequent dishonour

Please refer to paragraph 15.4 of our Master Circular DBOD.No.Leg.BC.9/ 09.07.006/2009-10 dated July 1, 2009 on Customer Service wherein banks have been advised to take certain steps for dealing with incidents of frequent dishonour of cheques of Rs. 1 crore and above.

2. In this connection, it may be mentioned that frequent dishonour of cheques of value of less than Rs. 1 crore is also a matter of concern and banks need to take appropriate action in those accounts where such dishonour of cheques occur. Though it may not be necessary to extend all the steps laid down in paragraph 15.4 of our Circular to smaller cheques, banks can have their own approach to deal with recalcitrant customers. Banks are therefore advised to have a Board approved policy for dealing with frequent dishonour of cheques of value of less than Rs. 1 crore.  The policy should also deal with matters relating to frequent dishonour of ECS mandates.

Yours faithfully

(B. Mahapatra)
Chief General Manager

RbiTtsCommonUtility

PLAYING
LISTEN

Related Assets

RBI-Install-RBI-Content-Global

RbiSocialMediaUtility

Install the RBI mobile application and get quick access to the latest news!

Scan Your QR code to Install our app

RbiWasItHelpfulUtility

Was this page helpful?