RBI/2004/249
DNBS (PD) CC.No.39 /02.01/2003-04
June 15, 2004
To
All Non-Banking Financial Companies (NBFCs) including
Residuary Non-Banking Companies (RNBCs)
Dear
Sir,
Amendment to Prudential
Norms for NBFCs/RNBCs –
(i) Widening
of the definition of infrastructure loan
(ii) Risk weight on investments
in securities issued by public financial institutions
Please refer to paragraph Nos. 90 and 118 (copies
enclosed) of the annual policy Statement for the year 2004-2005 announced
by the Governor on May 18, 2004 for widening the scope of infrastructure lending
and increase in the risk weight for exposure to public financial institutions
(PFIs).
Widening
the Scope of Infrastructure Lending
2. Infrastructure
financing to certain sectors of the economy has been given a preferential treatment
in the matter of risk weight for securitized papers, higher exposure ceiling,
classification of assets, etc. In order to enhance the scope of financing for
agriculture and allied activities by NBFCs, the definition of 'infrastructure
loan' given in paragraph 2(1)(viia) of the Non-Banking Financial Companies
Prudential Norms (Reserve Bank) Directions, 1998 contained in Notification No.
DFC.119/DG(SPT)-98 dated January 31, 1998 (as amended up to August 1, 2003), has
been expanded to include the following projects/sectors (i) construction relating
to projects involving agro-processing and supply of inputs to agriculture; (ii)
construction for preservation and storage of processed agro-products, perishable
goods such as fruits, vegetables and flowers including testing facilities for
quality; and (iii) construction of educational institutions and hospitals. The
above change comes into effect immediately.
Risk
Weight for Exposure to Public Financial Institutions
3. In
terms of paragraph 10 of the Non-Banking Financial Companies Prudential Norms
(Reserve Bank) Directions, 1998 contained in Notification No. DFC.119/DG(SPT)-98
dated January 31, 1998 (as amended up to August 1, 2003) ,the investments by NBFCs
and RNBCs in fixed deposits/certificates of deposits/bonds of public financial
institutions (PFIs) and units of Unit Trust of India attract risk weight of 20
per cent. As announced in the annual policy Statement for the year 2004-05 dated
May 18, 2004, entire exposure to PFIs would now attract risk weight of 100 per
cent. This modification would be effective from April 1, 2005.
4. The
relative provisions in the aforementioned Directions have been amended. A copy
of the amending notification No. DNBS. 177/CGM(OPA)-2004 dated June 15, 2004 is
enclosed. The updated notification DFC.119/DG(SPT)-98 dated January 31, 1998 is
also enclosed.
5. Please
acknowledge receipt of the above notifications to the Regional Office under whose
jurisdiction the registered office of your company falls.
Yours
faithfully,
Sd/-
(O.
P. Aggarwal)
Chief General Manager–in–Charge
Encls:
3 sheets.
Annexure
Extracts of paragraph
Annual Monetary and Credit Policy for the year 2004-2005
Widening
the Scope of Infrastructure Lending
90. The critical importance
of the infrastructure sector was indicated in the annual policy Statement of April
2003. On a review, it is proposed:
- To expand the
scope of definition of infrastructure lending to include the following projects/sectors:
(i) construction relating to projects involving agro-processing and supply of
inputs to agriculture; (ii) construction for preservation and storage of processed
agro-products, perishable goods such as fruits, vegetables and flowers including
testing facilities for quality; and (iii) construction of educational institutions
and hospitals.
Risk Weight for Exposure
to Public Financial Institutions
118. At present,
exposures of banks/FIs to specified public financial institutions (PFIs) attract
a risk weight of 20 per cent for capital adequacy purposes. The financial positions
of PFIs are divergent. As such, preferential treatment to PFIs for capital adequacy
purposes on a privileged basis is not justified. Accordingly, it is proposed that
With effect from April 1, 2005, exposures on all PFIs will
attract a risk weight of 100 per cent.
RESERVE
BANK OF INDIA
DEPARTMENT OF NON-BANKING SUPERVISION
CENTRAL
OFFICE
CENTRE 1, WORLD TRADE CENTRE
CUFFE PARADE, COLABA
MUMBAI 400 005
NOTIFICATION
NO.DNBS.177/CGM(OPA)-2004 dated June 15, 2004
The Reserve
Bank of India, having considered it necessary in the public interest and being
satisfied that for the purpose of enabling the Bank to regulate the credit system
to the advantage of the country, it is necessary so to do, in exercise of powers
conferred by Section 45JA of the Reserve Bank of India Act, 1934 (2 of 1934) and
of all the powers enabling it in this behalf, hereby directs that the Non-Banking
Financial Companies Prudential Norms (Reserve Bank) Directions, 1998 contained
in Notification No.DFC.119/DG(SPT)-98 dated January 31, 1998 (as amended up to
August 1, 2003) shall stand amended with immediate effect, as follows, namely:
1. In
paragraph 2 (1)(viia), the following shall be inserted, after item no. (h) namely,
-
'(ha) construction
relating to projects involving agro-processing and supply of inputs to agriculture;
(hb) construction
for preservation and storage of processed agro-products, perishable goods such
as fruits, vegetables and flowers including testing facilities for quality; and
(hc) construction
of educational institutions and hospitals'.
2. On and from April 1, 2005, sub-clause (ii) of
clause (1) of sub-paragraph (2) of paragraph 10 shall be substituted by the following,
namely, -
'(ii) Investments
(a) Approved
securities 0 [Except at (c) below]
(b) Bonds of public
sector banks 20
(c) fixed deposits/certificates of deposits/bonds
of public financial institutions 100
(d) Shares of all companies
and debentures/bonds/commercial papers of all companies and units of all mutual
funds 100'
Sd/-
(O. P. Aggarwal)
Chief General Manager–in–Charge