Master Circular on External Commercial Borrowings and Trade Credits - RBI - Reserve Bank of India
Master Circular on External Commercial Borrowings and Trade Credits
RBI/2007-2008/23 July 2, 2007 To, All Banks Authorised to Deal in Foreign Exchange Madam / Sir, Master Circular on External Commercial Borrowings and Trade Credits External Commercial Borrowings and Trade Credits availed of by residents are governed by clause (d) of sub-section 3 of section 6 of the Foreign Exchange Management Act, 1999 read with section 6 of Notification No. FEMA 3 / 2000-RB dated May 3, 2000 as amended from time to time. 2. This Master Circular consolidates all existing instructions on the subject of 'External Commercial Borrowings and Trade Credits' at one place. The list of underlying circulars/notifications consolidated in this Master Circular is furnished in Appendix. 3. This Master Circular is being issued with a sunset clause of one year. This circular will stand withdrawn on July 1, 2008 and will be replaced by an updated Master Circular on the subject. Yours faithfully, (Salim Gangadharan) EXTERNAL COMMERCIAL BORROWINGS (ECB)
Application for raising External Commercial Borrowings (ECB) under Approval Route Instructions The complete application should be submitted by the applicant through the designated authorised dealer to the Chief General Manager-In-Charge, Foreign Exchange Department, Central Office, ECB Division, Reserve Bank of India, Mumbai 400 001. Documentation: Following documents, (as relevant) certified by authorised dealer, should be forwarded with the application: PART-A- GENERAL INFORMATION ABOUT THE BORROWER 1. Name of the applicant PART-B-INFORMATION ABOUT THE PROPOSED ECB Currency Amount US$ equivalent (a) Purpose of the ECB (b) Nature of ECB [Please put (x) in the appropriate box]
(c) Terms and conditions of the ECB 2. Details of the lender Name and address of the lender/supplier PART C – INFORMATION ABOUT DRAW DOWN AND REPAYMENTS
PART D – ADDITIONAL INFORMATION 1. Information about the project ii) Total cost of the project : Rs. USD iii) Total ECB as a % of project cost: iv) Nature of the project : v) Whether Appraised by vi) Infrastructure Sector : a) Power vii) Whether requires clearance from any :
* net of repayments, if any, on the date of application. PART E – CERTIFICATIONS 1. By the applicant We hereby certify that (i) the particulars given above are true and correct to the best of our knowledge and belief and (ii) the ECB to be raised will be utilised for permitted purposes. ________________________________________ Place_______________ We hereby certify that (i) the applicant is our customer and (ii) we have scrutinised the application and the original letter of offer from the lender/supplier and documents relating to proposed borrowing and found the same to be in order. ________________________________ Place ________________ Name _________________________________ List of Notification/Circulars which have been consolidated in the
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