Storage of Payment System Data - RBI - Reserve Bank of India
Storage of Payment System Data
The Reserve Bank of India issued a directive vide circular DPSS.CO.OD.No 2785/06.08.005/2017-18 dated April 06, 2018 on ‘Storage of Payment System Data’ advising all system providers to ensure that, within a period of six months, the entire data relating to payment systems operated by them is stored in a system only in India. Payment System Operators (PSOs) have sought clarification on certain implementation issues, from time to time, from Reserve Bank. The FAQs are intended to provide clarity on those issues to facilitate and ensure expeditious compliance by all PSOs. 1. Applicability of the direction
2. Where should the payment data be stored? The entire payment data shall be stored in systems located only in India, except in cases clarified herein. 3. Clarification regarding data that needs to be stored in India The data should include end-to-end transaction details and information pertaining to payment or settlement transaction that is gathered / transmitted / processed as part of a payment message / instruction. This may, interalia, include - Customer data (Name, Mobile Number, email, Aadhaar Number, PAN number, etc. as applicable); Payment sensitive data (customer and beneficiary account details); Payment Credentials (OTP, PIN, Passwords, etc.); and, Transaction data (originating & destination system information, transaction reference, timestamp, amount, etc.). 4. Storage of data pertaining to cross-border transactions For cross border transaction data, consisting of a foreign component and a domestic component, a copy of the domestic component may also be stored abroad, if required. 5. Processing of payment transactions
6. Can the data processed abroad be retained abroad till the window for customer dispute resolution / chargeback is available? As indicated above, the payment data sent abroad for processing should be deleted abroad within the prescribed time line and stored only in India. The data stored in India can be accessed / fetched for handling customer disputes whenever required. 7. Can the payment system data be shared with overseas regulators? The data may be shared with the overseas regulator, if so required, depending upon the nature / origin of transaction with due approval of RBI. 8. Scope and coverage of the System Audit Report (SAR) The System Audit Report (SAR), from a CERT-In empanelled Auditor, should inter-alia include Data Storage, Maintenance of Database, Data Backup Restoration, Data Security, etc. 9. Clarification in respect of entities earlier permitted to store banking data abroad? In the case of banks, especially foreign banks, earlier specifically permitted to store the banking data abroad, they may continue to do so; however, in respect of domestic payment transactions, the data shall be stored only in India, whereas for cross border payment transactions, the data may also be stored abroad as indicated earlier. |