Exim Bank's Line of Credit of USD 15 million to the Government of Sierra Leone - RBI - Reserve Bank of India
Exim Bank's Line of Credit of USD 15 million to the Government of Sierra Leone
RBI/2008-09/394A. P. (DIR Series) Circular No. 55 February 26, 2009 ToAll Category - I Authorised Dealer Banks Madam / Sir, Exim Bank's Line of Credit of USD 15 million Export-Import Bank of India (Exim Bank) has concluded an Agreement dated November 14, 2008 with the Government of Sierra Leone making available to the latter, a Line of Credit (LOC) of USD 15 million (USD fifteen million) for financing export of goods from India for development of commercial agriculture which envisages procurement of tractors and connected implements, harvesters, rice threshers, rice mills, maize shellers and pesticide spray equipments, etc. in Sierra Leone. The goods from India for exports under this Agreement are those which are eligible for export under the Foreign Trade Policy of the Government of India and whose purchase may be agreed to be financed by the Exim Bank under this Agreement. Out of the total Credit by Exim Bank under this Agreement, the goods and services of the value of at least 85 per cent of the contract price shall be supplied by the seller from India, and the remaining 15 percent goods and services (other than consultancy services) may be procured by the seller for the purpose of Eligible Contract from outside India. 2. The Credit Agreement under the LOC is effective from February 2, 2009 and date of execution of Agreement is November 14, 2008. Under the LOC, the last date for opening of Letters of Credit and Disbursement will be 48 months from the scheduled completion date(s) of contract(s) in case of project exports and 72 months (November 13, 2014) from the execution date of the Credit Agreement in case of supply contracts . 4. No agency commission is payable under the above LOC. However, if required, the exporter may use his own resources or utilize balances of his Exchange Earners’ Foreign Currency Account for payment of commission in free foreign exchange. Authorised Dealer Category - l (AD Category - l) banks may allow such remittance after realization of full payment of contract value subject to compliance with the prevailing instructions for payment of agency commission. 5. AD Category - I banks may bring the contents of this circular to the notice of their exporter constituents and advise them to obtain full details of the Line of Credit from Exim Bank’s office at Centre One, Floor 21, World Trade Centre Complex, Cuffe Parade, Mumbai 400 005 or log on to www. eximbankindia. in. 6. The directions contained in this circular have been issued under sections 10(4) and 11(1) of the Foreign Exchange Management Act (FEMA), 1999 (42 of 1999) and are without prejudice to permissions / approvals, if any, required under any other law.Yours faithfully, (Salim Gangadharan) |