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 to amend the Non-Banking Financial Companies Acceptance of Public Deposit (Reserve Bank) Directions, 1998, in exercise of the powers conferred by Sections 45J, 45K, 45L and 45MA 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 said directions contained in Notification No. DFC. 118 / DG (SPT) / 98 dated January 31, 1998 stand amended, with immediate effect, as follows, namely -

1. In paragraph 2, in sub-paragraph (1), in clause (xii), the following new sub-clause shall be inserted, namely -

" (k) any amount received by issuance of commercial paper, in accordance with the guidelines issued by the Bank vide Circular No. IECD. 3 / 08.15.01 / 2000-2001 dated October 10, 2000 ".

2. In paragraph 4, in sub-paragraph (1), in clause (ii), in the table, in item (d), the words, " Duff & Phelps Credit Rating India Private Ltd. (DCR India) " shall be substituted by the words " FITCH Ratings India Private Ltd. "
3. In the Second Schedule,

1. for the word " Calcutta ", wheresoever it appears, the word " Kolkata " shall be substituted .
2. in item No. 3, in the ' Area under jurisdiction ' column, the words, " State of Madhya Pradesh " shall be substituted by the words, " States of Madhya Pradesh and Chattisgarh "
3. item No. 12 shall be substituted by the following, namely, -:

" 12. Kanpur Regional Office : States of Uttar Pradesh and

Mahatma Gandhi Marg Uttaranchal "

Kanpur - 208 001

4. in item No. 15, in the ' Area under jurisdiction ' column, the words, "State of Bihar " shall be substituted by the words, " States of Bihar and Jharkhand "

( R. Sadanandam )
Chief General Manager-in-Charge