Instructions on ‘Operation of Bank Accounts and Money Mules’ in the Reserve Bank’s Know Your Customer (KYC) Directions, 2025 for the respective types of its regulated entities. These instructions have since been reviewed in view of the Hon'ble Supreme Court Order dated August 4, 2026 wherein it has directed the Reserve Bank to adopt and circulate the Standard Operating Procedure (SOP) prescribing the action to be taken by banks for placing temporary debit holds on amounts or accounts linked to money-mule activity and cyber-enabled fraud. Accordingly, the “Draft Reserve Bank of India (Know Your Customer) Amendment Directions, 2026” has been issued for public comments.

Additional comments or any attachments may also be submitted by email at amldorfeedback1@rbi.org.in.

Last date for submission of comments is October 2, 2026.

Draft Directions