DRAFT CIRCULAR FOR COMMENTS CO.DPSS.POLC.No. S-**** / 02-14-003 / 2024-25 Date of Issue All Payment System Providers and Payment System Participants (banks and non-banks) Madam / Dear Sir, Additional Factor of Authentication (AFA) for cross-border Card Not Present (CNP) transactions - DRAFT

DRAFT FRAMEWORK FOR COMMENTS CO.DPSS.POLC.No. S  **/ 02-14-015 / 2024-2025 Date of issue All Payment System Providers and Payment System Participants (banks and non-banks) Dear Sir / Madam, Framework on Alternative Authentication Mechanisms for Digital Payment Transactions - DRAFT

DRAFT DIRECTIONS FOR COMMENTS CO.DPSS.POLC.No. S **/ 02-01-001 / 2024-2025 Date of issue The Chairman / Managing Director / Chief Executive All Scheduled Commercial Banks including RRBs / Urban Cooperative Banks / State Cooperative Banks / District Central Cooperative Banks / National Payments Corporation of India (NPCI) Dear Sir / Madam, Aadhaar Enabled Payment System – Due Diligence of AePS Touchpoint Operators - DRAFT

CO.DPSS.POLC.No. S-*** / 02-14-008 / 2024-25 Date of Issue All Payment System Providers and Payment System Participants Madam / Dear Sir, Regulation of Payment Aggregators (PAs) - DRAFT Reference is invited to the Reserve Bank of India (RBI) circulars DPSS.CO.PD.No.1810 / 02.14.008 / 2019-20 dated March 17, 2020, CO.DPSS.POLC.No.S33 / 02-14-008 / 2020-2021 dated March 31, 2021 on “Guidelines on Regulation of Payment Aggregators and Payment Gateways”, and circular CO.DPSS.POLC.No.S-761 / 02-14-008 / 2022-23 dated July 28, 2022 on “Regulation of Payment Aggregators – Timeline for submission of applications for authorisation – Review”. Keeping in view the importance of Payment Aggregators (PAs) in the payment ecosystem, these circulars provided for, inter-alia, direct regulation and authorisation of PAs facilitating payments at online Point of Sale by the RBI. 
 

CO.DPSS.POLC.No. S-*** / 02-14-008 / 2023-24 Date of Issue All Payment System Providers and Payment System Participants Madam / Dear Sir, Regulation of Payment Aggregators – physical Point of Sale - DRAFT

Draft Circular for Comments CO.DPSS.POLC.No. S-**** /02-14-003/2023-24 July 05, 2023 The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Providers / Participants (Banks and Non-banks) Madam / Dear Sir, Draft Circular - Arrangements with Card Networks for issue of Debit, Credit and Prepaid Cards The authorised card networks1 tie-up with banks / non-banks for issuance of debit / credit / prepaid cards. The choice of affiliated network2 f

Draft Master Directions for Comments CO.DPSS.OVRST.No.xx / xxxx / 2023-24 June 02, 2023 The Chairman / Managing Director / Chief Executive Officer Authorised Non-bank Payment System Operators Madam / Dear Sir, Draft Master Directions on Cyber Resilience and Digital Payment Security Controls for Payment System Operators Ensuring safety and security of payment systems is a key objective of the Reserve Bank. To ensure that the authorised non-bank Payment System Operators

1. Introduction 1.1. The Reserve Bank of India (RBI), as the regulator of payment and settlement systems in the country, sets the necessary regulatory framework, generally through a consultative process, to ensure that different types of payment systems operate in the country to meet the various payment needs in the economy. Over a period of time, a bouquet of payment instruments has evolved to meet the needs of different segments of users. 1.2. As the payment ecosyst

A. Objective To set up new pan-India umbrella entity / entities focussing on retail payment systems. Such an entity shall be a Company incorporated in India under the Companies Act, 2013. The Company may be a ‘for-profit’ or a Section 8 Company as may be decided by it. B. Authorisation under the Payment and Settlement Systems Act, 2007 (PSS Act) The NUE shall be a Company authorised by Reserve Bank of India (RBI) under Section 4 of the PSS Act, 2007. It shall be gover

RBI/DPSS/2016-17/ DPSS.CO.PD. No. /02.14.006/2016-17 March 20, 2017 All Prepaid Payment Instrument Issuers, System Providers, System Participants and all prospective Prepaid Payment Instrument Issuers (Draft Master Directions for Comments) Dear Sir/ Madam, Master Directions on Issuance and Operation of Prepaid Payment Instruments in India As you are aware, the Reserve Bank of India has, from time to time, issued a number of circulars containing policy guidelines on Is