To All NBFCs not accepting/holding public deposits

Dear Sir,

Please refer to our Circular DNBS(RID) C.C.No.57/02.05.15/2005-06 dated September 6, 2005 advising of a reporting arrangement for Non-Banking Financial Companies not accepting/holding public deposits and having assets size of Rs.100 crore and above.

2. The Bank has been receiving captioned monthly return and based on the experience it has been decided to modify the return. Accordingly, a revised format of the return incorporating certain amendments/ refinements is enclosed.

3. The first monthly return in revised format may be submitted for the month of May 2006

4. The changes proposed in the format of return are as under:

a) Part III: Requirement as to Profit and Loss Account

Cumulative position as at the month end.

b) Part IV: Asset Classification

Age-wise break-up of NPA’s, Doubtful Assets and Loss Assets.

c) Part VI: Bank’s/FIs exposure on the company

Highest outstanding in the balance of working capital.

d) Part VIII: Capital Market Exposure

i) Loans/Advances for investments in equity shares (including IPOs and ESOPs), bonds and debentures ,units of equity oriented mutual funds , etc to individuals and corporates.

ii) Loans and advances against collateral of shares to individuals,Corporates and Stock brokers.

iii) Separate data for convertible and non-convertible bonds and debentures.

e) Part VIII: Foreign Sources of Funds

Purpose/deployment of resources to be indicated

5. The instructions about time of reporting and manner of reporting contained in our Circular dated September 6, 2005 ,ibid, remains unchanged.

6. It may be added that non submission of the return will attract penal action from the Bank.

Yours faithfully,
(B.V.Jadav)
General Manager