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Date : Jan 04, 2021
Reserve Bank of India imposes monetary penalty on Vyavasayik Sahakari Bank Maryadit, Raipur

The Reserve Bank of India (RBl) has imposed, by an order dated January 04, 2021 a monetary penalty of ₹5.00 lakh on Vyavasayik Sahakari Bank Maryadit, Raipur (the bank) for non-compliance with directions issued by RBI on opening of On-site ATM and Know Your Customer (KYC). The penalty has been imposed in exercise of powers vested in RBI under the provisions of Section 47 A (1) (c) read with Section 46 (4) (i) and section 56 of the Banking Regulation Act, 1949, taking into account the failure of the bank to adhere to the aforesaid directions issued by RBI.

This action is based on deficiencies in regulatory compliance and is not intended to pronounce upon the validity of any transaction or agreement entered into by the bank with its customers.

Background

The inspection report of the bank with reference to its financial position as on March 31, 2018 revealed, inter alia, non-compliance with RBI directions on opening of On-site ATM and Know Your Customer (KYC). Based on the same a Notice was issued to the bank advising it to show cause as to why penalty should not be imposed for non-compliance with the directions.

After considering the bank's reply, RBI came to the conclusion that the aforesaid charges of non-compliance with RBI directions were substantiated and warranted imposition of monetary penalty.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2020-2021/884


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