Master Circular on Export Credit Refinance Facility - RBI - Reserve Bank of India
Master Circular on Export Credit Refinance Facility
RBI/2012-13/97 July 2, 2012 The Chairmen/Chief Executives of Dear Sir/Madam Master Circular on Export Credit Refinance Facility Please refer to Master Circular No.MPD No.345 /07.01.279/2011-12 dated July 1, 2011 on the above mentioned subject. This revised Master Circular on Export Credit Refinance Facility consolidates and updates all instructions/guidelines issued on the subject up to June 30, 2012. Instructions/Guidelines issued on the subject are placed separately in the Appendix. The Master circular has been placed on the Reserve Bank’s website (/en/web/rbi). Yours faithfully, (Janak Raj) Encls.: As above Master Circular on Export Credit Refinance Facility Table of Contents
Master Circular on Export Credit Refinance (ECR) Facility 1.1 The Reserve Bank of India (RBI) provides export credit refinance facility to banks under Section 17(3A) of the Reserve Bank of India Act 1934. This facility is given on the basis of banks’ eligible outstanding rupee export credit both at the pre-shipment and post-shipment stages. The quantum of refinance is fixed from time to time based on the stance of monetary policy of the RBI. 2.1 All scheduled banks (excluding RRBs), which are authorised dealers in foreign exchange and have extended export credit are eligible to avail of the export credit refinance facility. 3.1 At present, the scheduled banks are provided export credit refinance to the extent of 50.0 per cent of the outstanding export credit eligible for refinance as at the end of the second preceding fortnight. This limit has increased from 15.0 per cent to 50.0 per cent, effective fortnight beginning June 30, 2012, to enhance credit flows to the export sector. The definition of outstanding export credit eligible for refinance is given in Annex I. 4.1 Export credit refinance facility is available at the Repo Rate under the Liquidity Adjustment Facility (LAF), as announced from time to time. 4.2 Interest shall be payable with monthly rests and the amounts of such interest calculated on daily balances would be debited to the current account of the banks at the end of respective month or earlier when the balance outstanding is wiped out. 5.1 No margin is required to be maintained. 6.1 The ECR is repayable on demand or on the expiry of fixed periods not exceeding one hundred and eighty days. 7.1 RBI extends the export credit refinance against the Demand Promissory Note (DPN) of banks supported by a declaration that they have extended export credit and the outstanding amount eligible for refinance is not less than the loan/advance from the RBI. 8. Minimum Amount of Availment 8.1 The minimum amount of availment under this facility is Rupees one lakh and multiples thereof. 9.1 This facility can be availed of at centres wherever the Reserve Bank has a Banking Department. 10.1 In the event of a scheduled bank having irregular availment of export credit refinance, a penal rate of interest as decided by the Reserve Bank from time to time will be charged on the outstanding loan or loans. 10.2 An illustrative (but not exhaustive) list of instances on which penal rate would be applicable for irregular availment of export credit refinance is set out below: a) Utilisation of ECR exceeding the total limit. b) Wrong calculation/reporting of refinance limit by banks. c) Non-repayment of refinance within 180 days. d) Delay in reporting excess utilisation by banks. 11.1 The banks have to execute the following documents for availing of export credit refinance facility (Annex II):
12.1 The availing banks are required to report their outstanding export credit eligible for refinance within five days from the relevant date in the format provided in Annex III. 13.1 It is essential that the outstanding borrowings at all times are fully covered by the borrowing banks’ holding of export bills/amount of eligible pre-shipment advances as reported in their latest declaration. If at any time it is found that the total amount of bills held by banks/amount of eligible pre-shipment advances covered by the declaration fall below the amount borrowed, the banks should forthwith adjust or repay excess refinance from the RBI. 14.1 Definitions, Forms of Agreement and Reporting Formats pertaining to Export Credit Refinance Facility are listed in Annex I, Annex II and Annex III, respectively. 15.1 All the Circulars issued by the Reserve Bank of India related to Export Credit Refinance Facility are listed in the Appendix. In these guidelines, unless the context otherwise requires:
Form of agreement to be obtained from the Principal The Reserve Bank of India Dear Sirs, In consideration of your agreeing to make from time to time, under section 17(3A) of the Reserve Bank of India Act, and on the terms and conditions contained in the Memorandum attached to the circular DBOD.No.BM.78/C.297(M)-69 dated the 20th January 1969 advance in your discretion but not in any event exceeding the sum (exclusive of interest) of Rs………….. for which amount we have delivered to you a demand promissory note in your favour carrying interest at the rate hereinafter mentioned, which advances shall be repayable on demand and shall be made upon declaration in such forms as may be prescribed by you. We agree as follows: (1) The balance of the said advances at any time outstanding shall be repayable by us to you on demand. (2) Each drawal of advances under this agreement shall have a maturity period not exceeding 180 days and shall be repayable by us within the said period. (3) Interest shall be payable by us to you at such rate as may be notified by you from time to time, with monthly rests and the amounts of such interest calculated on the daily balances may be debited to the account of the said advances at the end of each respective month or earlier when the balance outstanding is wiped out. It shall be open to you to reimburse yourself with the amount of interest so debited by charging the same to our current account with you. (4) We agree that in default of payment by us under the terms of clauses (1) and (2) hereof, you may, but without any obligation on you so to do, debit our current account with you for the amount due by us on account of the loan of advance granted in terms of Section 17(3A) of the said Act. (5) We agree and undertake that the loan or advance granted by us to exporters or other persons eligible for refinance in order to enable them to export goods from India and drawn and outstanding at any time shall not be less than the outstanding amount of the loan or advance obtained by us from you. We further agree to maintain in your favour such margin as you may from time to time prescribe so that the shortfall in the margin stipulated therein, we shall forthwith on demand by you reduce the balance due to you by a cash payment so as to make good the amount of margin required to be maintained. (6) We further agree that we will from time to time, while these advances continue and whenever required by you to do so furnish you with such information regarding the outstanding in the advances made by us in respect of export of goods eligible for refinance and true reports in such as you may prescribe regarding the solvency of the borrowers and agree to advise you promptly of any change in the position of any such borrower which can be reasonably be considered to affect our security. (7) We hereby agree to execute on demand such documents as may be required by you to create in your favour an overall charge on our book debts represented by the advances made by us in respect of export of goods eligible for refinance or to vest in you such security as are specified by you so as to render the same readily saleable or transferable by you at any time. (8) We agree and undertake to pay interest at such higher rate as you may decide, in the following cases; where
(9) We also agree that this agreement and said demand promissory note for Rs………… shall operate as a continuing security for the said advance notwithstanding the existence of a credit balance at any time or any partial payment or fluctuations of accounts or withdrawal of any part of the security. Yours faithfully For and on behalf of … … … … … … Place: (On the letter head) DEMAND PROMISSORY NOTE On demand, we, (Bank's Name), promise to pay to the Reserve Bank of India or order the sum of Rs…………….(Rupees …………………………………………………………) with interest at repo rates as announced by Reserve Bank of India for export credit refinance facility at the time of full repayment or at monthly rests whichever is earlier for value received.
For and on behalf of…… Place: (2 Signatories & revenue stamp) Specimen of Board Resolution A copy of the Board Resolution No.....…………………………….Passed at the meeting of the board held on …………………………….. "Resolved -
Date: The Reserve Bank of India Dear Sir With reference to the Agreement dated …………………….. we agree that in consideration of your agreeing to increase the limit of Rs………………….(………………………………………………………………………………………………) specified therein to a fresh limit of Rs…………. (Rupees ………………………………………………………………………) for which amount we have delivered to you a consolidated demand promissory note, carrying interest at ……. p.a. with monthly rests, all the terms of the said agreement shall apply to and in relation to the fresh limit of and the consolidated demand promissory note for Rs…………….. (Rupees ……………………………………………………………….) and the advances thereunder, as they apply to and in relation to the limit of and demand promissory note for Rs…………..(Rupees ……………………………………) and the advances thereunder. Yours faithfully, For and on behalf of Form DAD 389
* Outstanding Export Credit for the purpose of working out refinance limits will be aggregate outstanding export credit minus Export bills rediscounted with other banks/Exim Bank/Financial Institutions, Export Credit against which refinance has been obtained from NABARD/Exim Bank, Pre-shipment Credit in Foreign Currency (PCFC), Export bills discounted/rediscounted under the scheme of 'Rediscounting of Export Bills Abroad' (EBR), Overdue Rupee Export Credit and other Export Credit not eligible for refinance.
List of Circulars
|