Master Circular on Appointment & Delisting of Brokers and Payment of Brokerage on Relief/Savings Bonds - RBI - Reserve Bank of India
Master Circular on Appointment & Delisting of Brokers and Payment of Brokerage on Relief/Savings Bonds
RBI/2012-13/81 July 2, 2012 The Chairman / Managing Director Dear Sir/Madam, Master Circular on Appointment & Delisting of Brokers and Payment of Brokerage on Relief/Savings Bonds Please refer to our Master Circular No RBI/2011-12/95 dated July 1, 2011 on the above subject. 2. In order to facilitate availability of all the current operative instructions on the above subject at one place, a Master Circular incorporating instructions issued up to June 30, 2012 is enclosed. The same has also been placed on RBI website /en/web/rbi Yours faithfully, (Sangeeta Lalwani) Encl. Three sheets MASTER CIRCULAR A) APPOINTMENT / DELISTING OF BROKERS 1. Procedure for enrollment / registration of brokers Agency banks may follow a simple procedure for enrollment/registration of brokers. The broker seeking enrollment/registration may submit the request for registration on their business letterhead together with business data to the agency banks. The agency banks should allot a code number to the broker which should be quoted by the broker on all applications tendered at the Receiving offices for claiming brokerage. (Ref. No CO.DT./13.01.201 / 692 / 2000-01 dated 9.8.2000) 2. Appointment of sub-agents by Agency banks It has come to our notice that some banks designated/authorized by Reserve Bank of India (RBI) have engaged the services of other banks as brokers/agents for receiving applications and the latter are using the name of RBI in their publicity material and billboards stating that RBI has appointed them as brokers for Relief/Savings bonds business. We advise that in cases where authorised banks engage the services of other banks/institutions as a broker or agent, the agency banks who have appointed them are solely responsible for their activities as an agent/broker. RBI's name should not be used by such banks. (Ref. CO.DT./13.01.251/ 5341/2001-02 dated 4.1.2002) 3. Delisting of brokers The names of the dormant brokers, who have been dormant for say 2 years, may be delisted after giving a due notice if, no fresh business is forthcoming from these brokers. (Ref.CO.DT./13.01.201/4890/1999-00 dated 6.3.2000) B) PAYMENT & RATES OF BROKERAGE FOR SAVINGS BONDS 1. Rates of brokerage a. Brokerage at the rate of ` 1.00 (Rupee One only) per ` 100/- will be paid to brokers registered/enrolled with agency banks on applications tendered for investment in the bonds in the form of Bond Ledger Account (BLA) at designated branches on behalf of their clients and bearing their stamp. [Ref. CO.DT./13.01.201/432/2000-01 dated 25.7.2000 b. No brokerage is payable in case the broker is one of the investors/applicants. (Ref. CO.DT./13.01.298/H-2411/2003-04 dated 29.10.2003) 2. No TDS on payment of brokerage No tax is required to be deducted at source by the agency banks while making payment of brokerage in respect of the Relief/Savings bonds business canvassed by brokers in terms of Section 194 (H) of the Income Tax Act, 1961. (Ref. CO.DT./201/5900/2000-01 dated 28.5.2001 3. Brokerage claims
(In case detailed clarifications are required on specific issues, the circulars indicated above may please be referred to) |