FAQ Page 1 - RBI - Reserve Bank of India
External Commercial Borrowings (ECB) and Trade Credits
PART I – EXTERNAL COMMERCIAL BORROWINGS
A. BASIC QUERIES
Master Direction No. 5 on ‘External Commercial Borrowings, Trade Credits and Structured Obligations dated March 26, 2019 may be referred to for guidance on the extant framework on ECB and TC. ECBs and TCs raised under the prior frameworks should continue to be in compliance with the corresponding guidelines applicable at the time of availing the ECBs and TCs.
Borrowings from overseas have to be in compliance with the applicable ECB guidelines / provisions contained in the Foreign Exchange Management (Borrowing and Lending in Foreign Exchange) Regulations, 2018 issued vide Notification No. FEMA 3 (R)/2018-RB dated December 17, 2018, as amended from time to time.
B. ELIGIBILITY FOR RAISING ECB
C. CURRENCY OF ECB
D. RECOGNISED LENDERS/ INVESTORS
The foreign equity holders as defined at Paragraph 1.11 of the Master Direction No. 5 on ‘External Commercial Borrowings, Trade Credits and Structured Obligations dated March 26, 2019 (MD) are eligible to lend for the end-uses given at Paragraph 2.1.viii(d), 2.1.viii(e) and 2.1.viii(f) of the MD. For end-uses, other than those in the negative list, recognised lenders are given at Paragraph 2.1.iv of the MD.
E. AVERAGE MATURITY PERIOD
You may refer to /documents/87730/39016390/12EC160712_A6.pdf for illustration purposes.
F. LEVERAGE CRITERIA AND BORROWING LIMIT
G. ALL-IN-COST
G. END-USES
H. REFINANCING OF ECB
I. HEDGING UNDER ECB FRAMEWORK
Users may refer to Master Direction on Risk Management and Inter-bank dealings dated July 5, 2016, as amended from time to time.
J. Reporting
The facility for opting for LSF shall be available up to three years from the due date of reporting/ submission. (Ref: A.P. (DIR Series) Circular No.16 dated September 30, 2022).
K. MISCELLANEOUS
Yes. Extant norms permit both ECB principal and interest to be converted into equity subject to applicable conditions as given under Paragraph 7.4 of the Master Direction No. 5 on ‘External Commercial Borrowings, Trade Credits and Structured Obligations dated March 26, 2019.
PART II: TRADE CREDITS (TC)
AD banks can issue SBLC on behalf of their customers for availing short term trade credit from overseas lenders in foreign currency subject to such SBLCs complying with the provisions contained in Department of Banking Regulation Master Circular No. DBR. No. Dir. BC.11/13.03.00/2015-16 dated July 1, 2015 on “Guarantees and Co-acceptances”, as amended from time to time.
Page Last Updated on: December 10, 2022