No. 46A: Outward Remittances under the Liberalised Remittance
Scheme for Resident Individuals

(US $ million)

Purpose

2004-05

2005-06

2006-07

2007-08

1

2

3

4

5

1.   Deposit

9.1

23.2

19.7

24.0

2.   Purchase of immovable property

0.5

1.9

8.5

39.5

3.   Investment in equity/debt

—

—

20.7

144.7

4.   Gift

—

—

7.4

70.3

5.   Donations

—

—

0.1

1.6

6.   Others**

—

—

16.4

160.4

Total (1 to 6)

9.6

25.0

72.8

440.5

(US $ million)

Purpose

2008-09

April

May

June

July

August

September

October

November

1

2

3

4

5

6

7

8

9

1.  Deposit

3.4

3.0

4.1

2.3

2.6

1.6

1.2

1.4

2.  Purchase of immovable property

7.7

7.0

6.5

5.7

4.6

5.7

3.1

2.6

3.  Investment in equity/debt

13.3

13.7

14.9

12.5

12.7

9.8

8.7

12.4

4.  Gift

8.8

10.9

10.2

12.7

16.0

7.9

8.6

23.2

5.  Donations

0.2

0.1

—

0.2

0.2

—

0.1

0.2

6.  Others**

17.1

18.5

20.5

27.4

123.6

26.0

19.2

19.0

Total (1 to 6)

50.5

53.2

56.2

60.8

159.7

51.0

40.9

58.8

— : Not available
** : Include items such as Education, Tours and Travels.
Notes :  
(i)    The data from 2004 to 2007 are on calendar basis.
(ii)   Under Liberalised Remittance Scheme (LRS), currently, the residents are permitted to remit up to an amount of US $ 2, 00,000 per financial year (April-March) for any permitted current or capital account transactions or a combination of both with effect from September 26, 2007. The LRS Scheme was introduced in February 2004 to facilitate resident individuals to freely remit up to US $ 25,000 per calendar year, which was enhanced to US $ 50,000 per financial year in December 2006; to US $ 1, 00,000 per financial year in May 2007; and to US $ 2, 00,000 per financial year in September 2007.