RBI/2026-27/13
DOR.AML.REC.4/14.06.001/2026-27 April 17, 2026 The Chairpersons/ CEOs of the Commercial Banks,
Small Finance Banks, Payment Banks, Urban Co-operative Banks,
Rural Co-operative Banks, Regional Rural Banks, Local Area Banks,
Non-Banking Financial Companies, Asset Reconstruction Companies,
All India Financial Institutions Madam/Dear Sir, Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1988 (2011) Taliban Sanctions List: Amendment of 3 Entries Please refer to Chapter IX on “Requirements/obligations under International Agreements - Communications from International Agencies” of the Reserve Bank of India - Know Your Customer, Directions, 2025 dated November 28, 2025 (amended as on December 29, 2025) (“Directions”), as per which, regulated entity shall ensure that in terms of section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto, it does not have any account in the name of individuals / entities appearing in the lists of individuals and entities, suspected of having terrorist links, which are approved by and periodically circulated by the United Nations Security Council (UNSC). 2. In this connection, Ministry of External Affairs (MEA), Government of India has informed about the UNSC press release SC/16341 dated April 15, 2026 wherein the Security Council Committee established and maintained pursuant to Security Council resolution 1988 (2011) has enacted amendments to the ‘Taliban Sanctions List’, which includes names of individuals and entities associated with the Taliban. 2.1 The Security Council Committee pursuant to resolution 1988 (2011) enacted the amendments specified with strikethrough and/or underline in the entries below on its 1988 List of individuals and entities subject to the assets freeze, travel ban and arms embargo set out in paragraph 1 of Security Council resolution 2816 (2026), and adopted under Chapter VII of the Charter of the United Nations. A. Individuals TAi.150 Name: 1: KHALIL 2: AHMED 3: HAQQANI 4: na
Name (original script): خلیل احمد حقانی
Title: Haji Designation: na DOB: a) 1 Jan. 1966 b) Between 1958 and 1964 POB: Sarana Village, Garda Saray area, Waza Zadran District, Paktia Province, Afghanistan Good quality a.k.a.: a) Khalil Al-Rahman Haqqani b) Khalil ur Rahman Haqqani c) Khaleel Haqqani Low quality a.k.a.: na Nationality: Afghanistan Passport no: na National identification no: na Address: a) Peshawar, Pakistan b) Near Dergey Manday Madrasa in Dergey Manday Village, near Miram Shah, North Waziristan Agency (NWA), Federally Administered Tribal Areas (FATA), Pakistan c) Kayla Village, near Miram Shah, North Waziristan Agency (NWA), Federally Administered Tribal Areas (FATA), Pakistan d) Sarana Zadran Village, Paktia Province, Afghanistan Listed on: 9 Feb. 2011 (amended on 1 Jun. 2012, 15 Apr. 2026) Other information: Senior member of the Haqqani Network (TAe.012), which operates out of North Waziristan in the Federally Administered Tribal Areas of Pakistan. Has previously traveled to, and raised funds in, Dubai, United Arab Emirates. Brother of Jalaluddin Haqqani (TAi.040) and uncle of Sirajuddin Jallaloudine Haqqani (TAi.144). Reportedly deceased as of 11 December 2024. INTERPOL-UN Security Council Special Notice weblink: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals TAi.164 Name: 1: ABDUL RAUF 2: ZAKIR 3: na 4: na
Name (original script): عبد الروف ذاکر
Title: Qari Designation: na DOB: Between 1969 and 1971 POB: Kabul Province, Afghanistan Good quality a.k.a.: Qari Zakir Low quality a.k.a.: na Nationality: Afghanistan Passport no: na National identification no: na Address: na Listed on: 5 Nov. 2012 ( amended on 31 May 2013, 15 Apr. 2026) Other information: Chief of suicide operations for the Haqqani Network (TAe.012) under Sirajuddin Jallaloudine Haqqani (TAi.144) and in charge of all operations in Kabul, Takhar, Kunduz and Baghlan provinces. Oversees training of suicide attackers and provides instructions on how to construct improvised explosives devices (IEDs). Reportedly deceased as of 22 September 2018. INTERPOL-UN Security Council Special Notice weblink: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals B. Entities TAe.010 Name: HAJI KHAIRULLAH HAJI SATTAR MONEY EXCHANGE
Name (original script): حاجی خيرالله و حاجی ستار صرافی
A.k.a.: a) Haji Khairullah-Haji Sattar Sarafi b) Haji Khairullah and Abdul Sattar and Company c) Haji Khairullah Money Exchange d) Haji Khair Ullah Money Service e) Haji Salam Hawala f) Haji Hakim Hawala g) Haji Alim Hawala h) Sarafi-yi Haji Khairullah Haji Satar Haji Esmatullah F.k.a.: na Address: a) (Branch Office 1: i) Chohar Mir Road, Kandahari Bazaar, Quetta City, Baluchistan Province, Pakistan; ii) Room number 1, Abdul Sattar Plaza, Hafiz Saleem Street, Munsafi Road, Quetta, Baluchistan Province, Pakistan iii) Shop number 3, Dr. Bano Road, Quetta, Baluchistan Province, Pakistan iv) Office number 3, Near Fatima Jinnah Road, Dr. Bano Road, Quetta, BaluchistanProvince, Pakistan v) Kachara Road, Nasrullah Khan Chowk, Quetta, Baluchistan Province, Pakistan vi) Wazir Mohammad Road, Quetta, Baluchistan Province, Pakistan;) b) (Branch Office 2: Peshawar, Khyber Paktunkhwa Province, Pakistan;) c) (Branch Office 3: Moishah Chowk Road, Lahore, Punjab Province, Pakistan;) d) (Branch Office 4: Karachi, Sindh Province, Pakistan;) e) (Branch Office 5: i) Larran Road number 2, Chaman, Baluchistan Province, Pakistan ii) Chaman Central Bazaar, Chaman, Baluchistan Province, Pakistan) f) (Branch Office 6: Shop number 237, Shah Zada Market (also known as Sarai Shahzada), Puli Khishti area, Police District 1, Kabul, Afghanistan, Telephone: +93-202-103386, +93-202-101714, 0202-104748, Mobile: +93-797-059059, +93-702-222222, e-mail: helmand_exchange_msp@yahoo.com) g) (Branch Office 7: i) Shops number 21 and 22, 2nd Floor, Kandahar City Sarafi Market, Kandahar City, Kandahar Province, Afghanistan ii) New Sarafi Market, 2nd Floor, Kandahar City, Kandahar Province, Afghanistan iii) Safi Market, Kandahar City, Kandahar Province, Afghanistan) h) (Branch Office 8: Gereshk City, Nahr-e Saraj District, Helmand Province, Afghanistan) i) (Branch Office 9: i) Lashkar Gah Bazaar, Lashkar Gah, Lashkar Gah District, Helmand Province, Afghanistan ii) Haji Ghulam Nabi Market, 2nd Floor, Lashkar Gah District, Helmand Province, Afghanistan) j) (Branch Office 10: i) Suite numbers 196-197, 3rd Floor, Khorasan Market, Herat City, Herat Province, Afghanistan ii) Khorasan Market, Shahre Naw, District 5, Herat City, Herat Province, Afghanistan) k) (Branch Office 11: i) Sarafi Market, Zaranj District, Nimroz Province, Afghanistan ii) Ansari Market, 2nd Floor, Nimroz Province, Afghanistan) l) (Branch Office 12: Sarafi Market, Wesh, Spin Boldak District, Afghanistan) m) (Branch Office 13: Sarafi Market, Farah, Afghanistan) n) (Branch Office 14: Dubai, United Arab Emirates) o) (Branch Office 15: Zahedan, Iran) p) (Branch Office 16: Zabul, Iran) Listed on: 29 Jun. 2012 (amended on 13 Aug. 2012, 25 Oct. 2012, 15 Apr. 2026) Other information: Pakistan National Tax Number: 1774308; Pakistan National Tax Number: 0980338; Pakistan National Tax Number: 3187777; Afghan Money Service Provider License Number: 044. Haji Khairullah Haji Sattar Money Exchange was used by Taliban leadership to transfer money to Taliban commanders to fund fighters and operations in Afghanistan as of 2011. Active in Kunar Province. Associated with Abdul Sattar Abdul Manan (TAi.162) and Khairullah Barakzai Khudai Nazar (TAi.163). INTERPOL-UN Security Council Special Notice web link: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals 3. Press release dated April 15, 2026 regarding the above can be found at https://press.un.org/en/2026/sc16341.doc.htm 4. In view of the above, regulated entities are advised to take appropriate action in terms of Chapter IX of the aforementioned Directions and strictly follow the procedure as laid down in the UAPA Order dated February 02, 2021 (amended on April 22, 2024) annexed to the directions. 5. Updated lists of individuals and entities linked to ISIL (Da'esh), Al-Qaida and Taliban are available at: www.un.org/securitycouncil/sanctions/1267/aq_sanctions_list https://www.un.org/securitycouncil/sanctions/1988/materials 6. Further, as per the instructions from the Ministry of Home Affairs (MHA), any request for de-listing received by any bank, stock exchanges/ depositories, intermediaries regulated by SEBI and Insurance companies is to be forwarded electronically to Joint Secretary (CTCR), MHA for consideration. Individuals, groups, undertakings or entities seeking to be removed from the Security Council’s Taliban Sanctions List can submit their request for delisting to either directly to the Focal Point for Delisting established pursuant to resolution 1730 (2006) or through his/her State of residence or nationality. More details are available at the following URL: https://main.un.org/securitycouncil/en/sanctions/1988/materials/procedures_delisting 7. Regulated entities are advised to take note of the aforementioned UNSC communications and ensure meticulous compliance. Yours faithfully, (Veena Srivastava)
Chief General Manager |