Master Circular on External Commercial Borrowings and Trade Credits - RBI - Reserve Bank of India
Master Circular on External Commercial Borrowings and Trade Credits
RBI/2009-10/27 July 1, 2009 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 Notification No. FEMA 3 / 2000-RB,viz., Foreign Exchange Management (Borrowing or Lending in Foreign Exchange) Regulations 2000, 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 This circular will stand withdrawn on July 1, 2010 and will be replaced by an updated Master Circular on the subject.
(Salim Gangadharan)
EXTERNAL COMMERCIAL BORROWINGS (ECB) External Commercial Borrowings (ECB) refer to commercial loans in the form of bank loans, buyers’ credit, suppliers’ credit, securitized instruments (e.g. floating rate notes and fixed rate bonds) availed of from non-resident lenders with minimum average maturity of 3 years. Foreign Currency Convertible Bonds (FCCBs) mean a bond issued by an Indian company expressed in foreign currency, and the principal and interest in respect of which is payable in foreign currency. Further, the bonds are required to be issued in accordance with the scheme viz., "Issue of Foreign Currency Convertible Bonds and Ordinary Shares (through Depositary Receipt Mechanism) Scheme, 1993”, and subscribed by a non-resident in foreign currency and convertible into ordinary shares of the issuing company in any manner, either in whole, or in part, on the basis of any equity related warrants attached to debt instruments. The policy for ECB is also applicable to FCCBs. The issue of FCCBs is also required to adhere to the provisions of Notification FEMA No. 120/RB-2004 dated July 7, 2004, as amended from time to time. Preference shares (i.e. non-convertible, optionally convertible or partially convertible) for issue of which, funds have been received on or after May 1, 2007 are considered as debt. Accordingly, all the norms applicable for ECBs, viz. eligible borrowers, recognised lenders, amount and maturity, end- use stipulations, etc. shall apply. Since these instruments would be denominated in Rupees, the Rupee interest rate will be based on the swap equivalent of Libor plus the spread as permissible for ECBs of corresponding maturity. Foreign Currency Exchangeable Bond (FCEB) means a bond expressed in foreign currency, the principal and interest in respect of which is payable in foreign currency, issued by an Issuing Company and subscribed to by a person who is a resident outside India, in foreign currency and exchangeable into equity share of another company, to be called the Offered Company, in any manner, either wholly, or partly or on the basis of any equity related warrants attached to debt instruments. The FCEB must comply with the “Issue of Foreign Currency Exchangeable Bonds (FCEB) Scheme, 2008”, notified by the Government of India, Ministry of Finance, Department of Economic Affairs vide Notification G.S.R.89(E) dated February 15, 2008. The guidelines, rules, etc governing ECBs are also applicable to FCEBs.ECB can be accessed under two routes, viz., (i) Automatic Route outlined in section I (A) and (ii) Approval Route outlined in section I (B). ECB for investment in real sector-industrial sector, infrastructure sector-in India, and specific service sectors as indicated under section I (A) (i) (a) are under Automatic Route, i.e. do not require the Reserve Bank / Government of India approval. In case of doubt as regards eligibility to access the Automatic Route, applicants may take recourse to the Approval Route. The following types of proposals for ECBs are covered under the Automatic Route. i ) Eligible Borrowers Eligible borrowers can raise ECB from internationally recognized sources such as (i) international banks, (ii) international capital markets, (iii) multilateral financial institutions (such as IFC, ADB, CDC, etc.,), (iv) export credit agencies, (v) suppliers of equipment, (vi) foreign collaborators, and (vii) foreign equity holders (other than erstwhile Overseas Corporate Bodies). A "foreign equity holder" to be eligible as “recognized lender” under the automatic route would require minimum holding of paid up equity in the borrower company as set out below: (ii) For ECB more than USD 5 million - minimum paid up equity of 25 per cent held directly by the lender and debt-equity ratio not exceeding 4:1 (i.e. the proposed ECB not exceeding four times the direct foreign equity holding) Overseas organizations and individuals complying with following safeguards may provide ECB to Non-Government Organizations (NGOs) engaged in micro finance activities. (b) Individual Lender has to obtain a certificate of due diligence from an overseas bank indicating that the lender maintains an account with the bank for at least a period of two years. Other evidence /documents, such as audited statement of account and income tax return which the overseas lender may furnish need to be certified and forwarded by the overseas bank. Individual lenders from countries wherein banks are not required to adhere to Know Your Customer (KYC) guidelines are not eligible to extend ECB. iii) Amount and Maturity (b) Corporates in the services sector viz. hotels, hospitals and software sector are allowed to avail of ECB up to USD 100 million or its equivalent in a financial year for meeting foreign currency and / or Rupee capital expenditure for permissible end-uses. The proceeds of the ECBs should not be used for acquisition of land. (c) NGOs engaged in micro finance activities can raise ECB up to USD 5 million or its equivalent during a financial year. Designated AD bank has to ensure that at the time of drawdown the forex exposure of the borrower is fully hedged (d) ECB up to USD 20 million or its equivalent in a financial year with minimum average maturity of three years. (e) ECB above USD 20 million or its equivalent and up to USD 500 million or or its equivalent with a minimum average maturity of five years. iv) All-in-cost ceilings
(a) ECB can be raised only for investment [such as import of capital goods (as classified by DGFT in the Foreign Trade Policy), new projects, modernization/expansion of existing production units] in the real sector - industrial sector including small and medium enterprises (SME), infrastructure sector and specific service sectors, namely hotel, hospital and software - in India. Infrastructure sector for the purpose of ECB is defined as (i) power, (ii) telecommunication, (iii) railways, (iv) road including bridges, (v) sea port and airport, (vi) industrial parks, (vii) urban infrastructure (water supply, sanitation and sewage projects) and (viii) mining, refining and exploration. (b) Overseas direct investment in Joint Ventures (JV)/Wholly Owned Subsidiaries (WOS) subject to the existing guidelines on Indian Direct Investment in JV/WOS abroad. (c) Utilization of ECB proceeds is permitted for first stage acquisition of shares in the disinvestment process and also in the mandatory second stage offer to the public under the Government’s disinvestment programme of PSU shares. (d) Payment for obtaining license/permit for 3G Spectrum. (f) Premature buyback of FCCBs (facility is available up to December 31, 2009), subject to compliance with the terms and conditions detailed in Para A (x) (b) ibid. (a) For on-lending or investment in capital market or acquiring a company (or a part thereof) in India by a corporate. vii) Guarantees a) The ‘no objection’ for creation of charge on immovable assets may be conveyed under FEMA, 1999 either in favour of the lender or the security trustee, subject to the following conditions: (iii) Such ‘no objection’ should not be construed as a permission to acquire immovable asset (property) in India, by the overseas lender / security trustee. (iv) In the event of enforcement / invocation of the charge, the immovable asset (property) will have to be sold only to a person resident in India and the sale proceeds shall be repatriated to liquidate the outstanding ECB. b) AD Category – I banks may convey their 'no objection' under FEMA, 1999 to the resident ECB borrower for pledge of shares of the borrowing company held by promoters as well as in domestic associate companies of the borrower to secure the ECB subject to the following conditions: (i) The period of such pledge shall be co-terminus with the maturity of the underlying ECB. (i) Board Resolution for issue of corporate guarantee from the company issuing such guarantees, specifying names of the officials authorised to execute such guarantees on behalf of the company or in individual capacity. (iii) Ensuring that the period of such corporate or personal guarantee is co-terminus with the maturity of the underlying ECB. Borrowers are permitted to either keep ECB proceeds abroad or to remit these funds to India, pending utilization for permissible end-uses. x) Prepayment
The existing ECB may be refinanced by raising a fresh ECB subject to the conditions that the fresh ECB is raised at a lower all-in-cost and the outstanding maturity of the original ECB is maintained. The designated Authorised Dealer bankshas the general permission to make remittances of installments of principal, interest and other charges in conformity with ECB guidelines, issued by Government / Reserve Bank of India from time to time. Borrowers may enter into loan agreement with recognised lender for raising ECB under Automatic Route complying with the ECB guidelines without prior approval of the Reserve Bank. The borrower must obtain a Loan Registration Number (LRN) from the Reserve Bank before drawing down the ECB. The procedure for obtaining LRN is detailed in II (i) (b). I. (B) APPROVAL ROUTE (h) SEZ developers can avail of ECBs for providing infrastructure facilities within SEZ, as defined in the extant ECB policy, viz. (i) power, (ii) telecommunication, (iii) railways, (iv) road including bridges, (v) sea port and airport (vi) industrial parks (vii) urban infrastructure (water supply, sanitation and sewage projects) and (viii) mining, refining and exploration. However, ECB will not be permissible for development of integrated township and commercial real estate within SEZ. (a) Borrowers can raise ECB from internationally recognised sources such as (i) international banks, (ii) international capital markets, (iii) multilateral financial institutions (such as IFC, ADB, CDC etc.), (iv) export credit agencies, (v) suppliers' of equipment, (vi) foreign collaborators, and (vii) foreign equity holders (other than erstwhile OCBs). iii) Amount and Maturity iv) All-in-cost ceilings The all-in-cost ceilings for ECB are indicated from time to time. The all –in- cost ceilings have been dispensed with until December 31,2009. Accordingly, eligible borrowers, proposing to avail ECB beyond the permissible all in cost ceiling specified at para 1(A) (iv) may approach RBI under approval route .This relaxation in all in cost ceilings will be reviewed in December 2009. v) End-use (a) Utilisation of ECB proceeds is not permitted for on-lending or investment in capital market or acquiring a company (or a part thereof) in India by a corporate except banks and financial institutions eligible under paragraph I (B) (i) (a) and I (B) (i) (b) . Issuance of guarantee, standby letter of credit, letter of undertaking or letter of comfort by banks, financial institutions and NBFCs relating to ECB is not normally permitted. Applications for providing guarantee/standby letter of credit or letter of comfort by banks, financial institutions relating to ECB in the case of SME will be considered under the approval route on merit subject to prudential norms. The choice of security to be provided to the lender / supplier is left to the borrower. However, creation of charge over immovable assets and financial securities, such as shares, in favour of the overseas lender is subject to Regulation 8 of Notification No. FEMA 21/RB-2000 dated May 3, 2000 and Regulation 3 of Notification No. FEMA 20/RB-2000 dated May 3, 2000 as amended from time to time, respectively. Powers have been delegated to Authorised Dealer Category I banks to issue necessary 'no objection' under FEMA ,1999 as detailed in para I (A) (viii) ibid. Borrowers are permitted to either keep ECB proceeds abroad or to remit these funds to India, pending utilization for permissible end-uses. (a) Prepayment of ECB up to USD 500 million may be allowed by the AD bank without prior approval of Reserve Bank subject to compliance with the stipulated minimum average maturity period as applicable to the loan. (b) Pre-payment of ECB for amounts exceeding USD 500 million would be considered by the Reserve Bank under the Approval Route (c) Buyback of FCCB: The Reserve Bank will consider proposals from Indian companies for buyback of FCCBs up to USD 100 million of the redemption value per company under the Approval Route, subject to compliance with the following conditions: The entire procedure of buyback should be completed by December 31, 2009. xi) Refinancing of an existing ECB xiv) Foreign Currency Exchangeable Bond Scheme Eligible Issuer: The Issuing Company shall be part of the promoter group of the Offered Company and shall hold the equity share/s being offered at the time of issuance of FCEB. Entities not eligible to issue FCEB : An Indian company, which is not eligible to raise funds from the Indian securities market, including a company which has been restrained from accessing the securities market by the SEBI shall not be eligible to issue FCEB. Eligible subscriber : Entities complying with the Foreign Direct Investment policy and adhering to the sectoral caps at the time of issue of FCEB can subscribe to FCEB. Prior approval of Foreign Investment Promotion Board, wherever required under the Foreign Direct Investment policy, should be obtained. Entities not eligible to subscribe to FCEB : Entities prohibited to buy, sell or deal in securities by the SEBI will not be eligible to subscribe to FCEB. End-use of FCEB proceeds: Issuing Company: Promoter Group Companies: Promoter Group Companies receiving investments out of the FCEB proceeds may utilize the amount in accordance with end-uses prescribed under the ECB policy. End-uses not permitted : The promoter group company receiving such investments will not be permitted to utilise the proceeds for investments in the capital market or in real estate in India. xv) Empowered Committee II. REPORTING ARRANGEMENTS AND DISSEMINATION OF INFORMATION [Note: All previous returns relating to ECB viz. ECB 3 – ECB 6 have been discontinued with effect from January 31, 2004]. III. STRUCTURED OBLIGATIONS IV. COMPLIANCE WITH ECB GUIDELINES V. CONVERSION OF ECB INTO EQUITY (c) Pricing of shares is as per the SEBI and erstwhile CCI guidelines/regulations in the case of listed/unlisted companies as the case may be (ii) Conversion of ECB into equity may be reported to the Reserve Bank as follows: VI.CRYSTALLISATION OF ECB VII. ECB UNDER THE ERSTWHILE USD 5 MILLION SCHEME TRADE CREDITS FOR IMPORTS INTO INDIA Trade Credits (TC) refer to credits extended for imports directly by the overseas supplier, bank and financial institution for maturity of less than three years. Depending on the source of finance, such trade credits include suppliers’ credit or buyers’ credit. Suppliers’ credit relates to credit for imports into India extended by the overseas supplier, while buyers’ credit refers to loans for payment of imports in to India arranged by the importer from a bank or financial institution outside India for maturity of less than three years. It may be noted that buyers’ credit and suppliers’ credit for three years and above come under the category of External Commercial Borrowings (ECB) which are governed by ECB guidelines. AD banks are permitted to approve trade credits for imports into India up to USD 20 million per import transaction for imports permissible under the current Foreign Trade Policy of the DGFT with a maturity period up to one year from the date of shipment. For import of capital goods as classified by DGFT, AD banks may approve trade credits up to USD 20 million per import transaction with a maturity period of more than one year and less than three years from the date of shipment. No roll-over/extension will be permitted beyond the permissible period. b) All-in-cost Ceilings
The all-in-cost ceilings also include arranger fee, upfront fee, management fee, handling/ processing charges, out of pocket and legal expenses, if any. d) Reporting Arrangements Appendix List of Notification/Circulars
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