RBI/2010-11/432
DNBS (PD) CC. No.213/03.10.001/2010-2011

March  16, 2011

All NBFCs

Dear Sir

Amendment to Definition of Infrastructure Loan

The term “Infrastructure Loan” has been defined in Para 2(viii) of Non-Banking Financial (Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2007 and Non-Banking Financial (Non - Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2007, respectively. It has now been decided to include “Telecom Towers” also as an infrastructure facility for availing credit facility.

2. It may further be clarified that only Credit Rating Agencies(CRAs) approved by the Reserve Bank can give the rating to Infrastructure Finance Companies(IFCs) in terms of DNBS.PD.CC.No.168/03.02.089/2009-10 dated February 12, 2010. Accordingly it has been decided to substitute “credit rating agency accredited by RBI” in place of “accredited CRAs” in Paragraph19A (iii) of the Non-Banking Financial (Non- Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2007, issued vide Notification No. DNBS.193/DG (VL)-2007 dated February 22, 2007 and amended from time to time.

3. Amending Notifications No.DNBS(PD)226/CGM(US)2011 amending Non-Banking Financial (Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2007 and No.DNBS(PD)225/CGM(US)2011 amending Non-Banking Financial (Non- Deposit Accepting or Holding) Companies

Prudential Norms (Reserve Bank) Directions, 2007 are enclosed for meticulous compliance.

Yours faithfully

(Uma Subramaniam)
Chief General Manager-In-Charge

RESERVE BANK OF INDIA
DEPARTMENT OF NON-BANKING SUPERVISION
CENTRAL OFFICE
CENTRE I, WORLD TRADE CENTRE,
CUFFE PARADE, COLABA,
MUMBAI 400 005.

Notification No.DNBS(PD).225/CGM(US)-2011 dated  March 16, 2011

The Reserve Bank of India, having considered it necessary in public interest and being satisfied that, for the purpose of enabling the Bank to regulate the credit system to the advantage of the country, it is necessary to amend the Non-Banking Financial (Non-Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2007(hereinafter referred to as the said Directions), contained in Notification No. DNBS. 193/DG(VL)-2007 dated February  22, 2007, in exercise of the powers conferred by section 45JA of the Reserve Bank of India Act, 1934 (2 of 1934) and of all the powers enabling it in this behalf, hereby directs that the said Directions shall be amended with immediate effect as follows, namely -

1.   Amendment of paragraph 2 –

In sub-clause (e) of clause (viii) in sub-paragraph (1) of the said Directions, the term “Telecom Towers” shall be inserted before the term “network of trunking”.

2. Amendment of paragraph 19A –

The existing clause (iii) shall be substituted with the following viz.,

“ (iii) have obtained a minimum credit rating 'A' or equivalent of CRISIL, FITCH, CARE, ICRA or equivalent rating by any other credit rating agency accredited by RBI "

(Uma Subramaniam)
Chief General Manager-in-Charge

RESERVE BANK OF INDIA
DEPARTMENT OF NON-BANKING SUPERVISION
CENTRAL OFFICE
CENTRE I, WORLD TRADE CENTRE,
CUFFE PARADE, COLABA,
MUMBAI 400 005.

Notification No. DNBS(PD).226/ CGM(US)-2011 dated  March 16, 2011

The Reserve Bank of India, having considered it necessary in public interest and being satisfied that, for the purpose of enabling the Bank to regulate the credit system to the advantage of the country, it is necessary to amend the Non-Banking Financial (Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2007 (here in after referred to as the said Directions), contained in Notification No. DNBS.192/DG(VL)-2007 dated February  22, 2007, in exercise of the powers conferred by sections 45JA of the Reserve Bank of India Act, 1934 (2 of 1934) and of all the powers enabling it in this behalf, hereby directs that the said Directions shall be amended with immediate effect as follows, namely -

1. Amendment of paragraph 2 –

i) In sub-clause (e) of clause (viii) in sub-paragraph (1) of the said Directions, the term “Telecom Towers” shall be inserted before the term “network of trunking”.

ii) The sub-clause (k) of clause (viii) in sub-paragraph (1) of the said Directions viz; 'construction of educational institutions and hospitals" shall be omitted.

(Uma Subramaniam)
Chief General Manager-in-Charge