CHAPTER 15

INSURANCE

15.1

General

PART A - GENERAL INSURANCE

15A.1

Introduction

15A.2

Marine Insurance on Exports

15A.3

Protection against Transit Risks under f.o.b., c. & f., etc. Contracts for exports

15A.4

Marine Insurance on Imports

15A.5

Claims against Marine Insurance Policies covering Exports

15A.6

Claims against Marine Insurance Policies Covering Imports into India and Merchanting Trade

15A.7

Premium for Extension of Insurance Cover on Imports

15A.8

War etc. Risk Insurance on Marine Hulls

15A.9

Remittances to P & I Clubs and Claims Setting Agents Abroad

15A.10

Reinsurance

15A.11

Overseas Medical Insurance Schemes

15A.12

Miscellaneous Product Liability for Merchandise Exports and E & O for Computer Software Exports

PART B - LIFE INSURANCE

15B.1

Payment of Premiums by Non-residents

15B.2

Assignment of Policies

15B.3

Foreign Currency Policies held by Residents

15B.4

Remittance of Premiums on Foreign Currency Policies

15B.5

Reinsurance

General insurance business in India is the monopoly of General Insurance Corporation

of India (GIC) and its subsidiaries. Life insurance business is the monopoly of Life Insurance

Corporation of India (LIC). Exchange Control regulations governing general and life insurance business in India are set out in two separate Memoranda (GIM and LIM). This Chapter highlights the provisions which are relevant to authorised dealers.

Persons, firms, companies, etc. resident in India are not permitted to take general insurance

of any kind with insurance companies in foreign countries without prior approval of Reserve

Bank. Besides, permission of Government of India under General Insurance Business (Nationalisation) Act, 1972, is also required in such cases. Proposals for direct insurance outside India should be submitted to Reserve Bank explaining reasons for seeking such insurance cover and producing a certificate issued by GIC or any of its subsidiaries to the effect that the proposed insurance cover cannot be obtained from them.

GIC has been permitted to accept premiums in rupees from exporters against export of goods from India on production of certificate from them to the effect that -

(a)

the insurance charges on the shipment in question have to be borne by exporter in terms of the contract with overseas buyer and that he is not making the payment on behalf of any non-resident;

or

(b)

the exporter is defraying the insurance charges on the shipment in question on account of overseas buyer of the goods and that he undertakes to add the amount on the invoice and recover the payment so made from the buyer in an approved manner.

While handling shipping documents against exports contracted on f.o.b., c.& f. or any other terms under which liability on account of marine insurance on the shipment rests with overseas buyers but exporters have taken the insurance cover on non-resident party's account, authorised dealers should verify that the actual premium has been added on the invoice for being recovered from buyers.

NOTE:

Sometimes in case of exports contracted on f.o.b., c.& f., etc. terms, exporters ship

cargo without verifying that the goods have been adequately insured against transit

risks by overseas buyers. Unless the cargo is insured for the entire duration of transit and insurance is available for protection of exporter until ownership in the goods passes to buyer, the exporter will be liable to suffer financial losses apart from loss of foreign exchange caused by damage/loss to the goods, except where the export is covered by an irrevocable letter of credit opened by buyer. It is, therefore, necessary for the exporter to verify even before goods are shipped out of India that they are insured against all risks of loss or damage during the entire course of transit and that such insurance is available to him by virtue of incorporation of sellers' interest clause in the policy. In cases where exporter is not assured that his interests are protected fully through insurance, he may also avail of contingency insurance cover from Indian insurers on the analogy of the provisions in the Note under paragraph 15A.2.

GIC has been permitted to accept premiums in rupees from importers against

import of goods into India on production of a certificate from them to the effect that -

(a)

the insurance charges on the shipment in question have to be borne by importer in terms of the contract with the overseas seller,

and

(b)

where the import is covered under an Import Licence, he undertakes to ensure that the amount of insurance premium paid will be endorsed on the import licence in due course.

(i)

GIC and its subsidiaries have been permitted to settle claims against marine insurance

policies covering exports from India out of foreign currency balances held by them, provided

they are satisfied that ownership of the goods lost, damaged, etc. vests in such claimant and that the latter is not making the claim merely as agent of the real owner of the goods in India. In cases where the funds held by the insurers abroad are inadequate, claims will have to be settled by remittance from India. Authorised dealers may permit such remittances without reference to Reserve Bank, on application from insurers on form A2 together with documents listed in paragraph A.7 of Memorandum GIM after verifying that the statement of claim has been duly completed and signed by an authorised official of the insurer and that the remittance is prima facie in order. Where any document is not produced in original, an explanation for the insurer's inability to do so should be obtained. In all cases, the statement of claim (form GIM1) should be enclosed to form A2 and submitted to Reserve Bank with appropriate R Return. The other documents may be returned to the applicant insurer after marking them.

(ii)

GIC and its subsidiaries may sometimes make arrangements with overseas claims-settling

agents for facilitating speedy settlement of claims relating to exports from India. In such cases, authorised dealers may on receipt of requests from GIC/its subsidiaries, open revolving letters of credit in favour of established claims-settling agents abroad providing payment against production of documentary evidence viz. statement of claim, survey report or other documentary evidence of loss/damage, original policy or certificate of insurance, etc. Reimbursement of claims under the credit may be made by authorised dealers on verification of the required documents.

(iii)

Where GIC and its subsidiaries have settled claims against marine insurance policies

Remittances against claims under marine insurance policies covering imports into India may

be allowed by authorised dealers on verification of the certificates regarding ownership of

the goods etc. as laid down in paragraphs A.8 and A.9 of Memorandum GIM. Authorised dealers should specifically confirm on form A2 that the necessary documentary evidence has been verified and conditions laid down in paragraphs A.8 and A.9 of Memorandum GIM are fulfilled.

Sometimes, importers may not retire documents received under letters of credit

promptly and goods may meanwhile arrive at the Indian port and remain unprotected

in the docks. In cases where marine insurance has been taken abroad and normal period has expired, authorised dealers have been granted permission to have the insurance cover extended and to remit the insurance premium (See paragraph 7A.14). War etc.

GIC is operating a scheme of comprehensive insurance on Indian marine hulls covering all

risks against war and other allied risks arising out of civil commotion, political or labour

disturbances, etc. Shipowners should, therefore, normally obtain such insurance cover only in India.

(ii)

Where Indian ships are involved in collision with foreign ships, P & I Clubs provide

guarantee for payments towards claims made by the foreign shipowners. GIC and its subsidiaries have been permitted to provide counter-guarantee to P & I Clubs in respect of 3/4th collision liability to be borne by them as insurers. Similarly, whenever any Indian ship gets involved in a casualty in the mid-sea or is grounded, the services of independent salvers are required to be engaged. GIC and its subsidiaries have been permitted to provide 100% counter-guarantee to overseas claims settling agents/brokers/ bankers in respect of salvage security provided by them without any limit. Authorised dealers may, therefore, issue the necessary guarantees/counter-guarantees on behalf of GIC and its subsidiaries and also make remittances thereagainst on the basis of claims made by the overseas parties, under intimation to Reserve Bank. A copy of the claim and other relevant documents should be enclosed with such reports.

(i)

Reinsurance arrangements of GIC and its subsidiaries are reviewed annually and

approved by the GIC Board. Remittances falling due under approved reinsurance arrangements

may be made by authorised dealers designated by GIC in accordance with the terms and conditions laid down by the GIC Board. A copy of the application received from GIC and its subsidiaries giving full particulars of the remittance to be made including particulars of remittances already made for the year in question should be forwarded to Reserve Bank alongwith form A 2. Authorised dealers should also specifically confirm on form A 2 that the relative documentary evidence in original has been verified by them.

(ii)

Applications for remittance of reinsurance premia received from local brokers

of insurance companies should, however, be referred to Reserve Bank for approval.

GIC through its four subsidiaries in India is operating the following Medical

Insurance Schemes approved by Reserve Bank for the benefit of resident Indians

going abroad for certain approved purposes.

1.

Overseas Medical

Expenses on services

Insurance Scheme

such as physician's

for Indians

attention, hospital-

In Indian

Travelling Abroad

-isation, physician

rupees

for Business and

ordered medical

other purposes

services, transport,

(OMIS)

etc. incurred while

the traveller is

abroad are covered

under the scheme.

2.

Overseas Mediclaim

Expenses incurred

Insurance Scheme

for sudden and

In Foreign

for Employment and

unexpected sickness

Currency

Studies[OMIS(E&S)]

or accident while

abroad are covered

under the Scheme

Details of the Scheme may be ascertained from GIC or its subsidiaries.

GIC and/or its subsidiaries have been permitted to issue Product Liability Insurance policies

for merchandise exports and Errors and Omission Insurance policies in respect of computer

software exports in foreign currency, against receipt of premium in Indian rupees without obtaining permission of Reserve Bank and also to settle claims in foreign currency against such policies. Authorised dealers may, on receipt of specific requests from GIC and/or its subsidiaries, open letters of credit in favour of their claim settling agents abroad, providing for payments towards claims against the respective policy subject to submission of statement of claim, survey report or other documentary evidence of loss/damage, original policy or certificate of insurance etc. in support of claim.

PART B - LIFE INSURANCE

Payment of insurance premiums by policy holders resident outside India may be made by

remittance in foreign currency or by payment from their Ordinary Non-resident Rupee/

Non-resident (External) Rupee/FCNR accounts with authorised dealers in India. Manner of settlement of claims on policies is dependent on the exact manner in which premium payments have been made by policy holders. Accordingly, settlement of claims in foreign currency will be allowed only in the proportion that premiums paid in foreign currency or in a manner which has resulted in accrual of foreign exchange to India [e.g. payment by debit to Non-resident (External) Rupee accounts or FCNR accounts] bear to the total premiums paid. When non-resident policy holders pay their premiums locally in rupees by debit to their Ordinary Non-Resident Rupee accounts, settlement of claims by remittance in foreign currency will not ordinarily be allowed. In order that LIC can maintain a systematic record of premium payments which would facilitate identification of the source of funds at a later date when claims have to be settled, authorised dealers should advise LIC the exact manner of premium payment and the type of account debited as and when instructions in this regard from their non-resident constituents are complied with.

(i)

Resident policy holders are not permitted to assign rupee life insurance policies in

favour of any person resident outside India without prior approval of Reserve Bank except

in favour of policy holder's non-resident wife or other dependent relative without consideration. Similarly, assignment of a rupee life insurance policy held in an Indian register by a non-resident in favour of another non-resident in a different country requires prior approval of Reserve Bank. There is, however, no objection to technical assignments by non-resident policy holders in favour of overseas banks situate in the same country for the purpose of obtaining loans etc. abroad. Transfer of any claims eventually to the assignee bank will require prior approval of Reserve Bank (See paragraph 15B.4 also).

(ii)

Technical assignments of rupee life insurance policies may be freely made by non-residents

in favour of banks or LIC in India for obtaining loans, provided the loan amount is paid locally in rupees to the policy holders or their close relatives in India.

For purposes of Section 9 and 19 of FERA 1973, life insurance policies are regarded

as securities. Foreign currency life insurance policies are, therefore, foreign securities

for purpose of these provisions. Restrictions imposed on acquisition, holding and disposal of foreign securities without prior permission of Reserve Bank under Section 19(1)(e) of the Act are, therefore, applicable to foreign currency life insurance policies. Persons resident in India holding foreign currency life insurance policies should declare them to Reserve Bank and obtain licences for holding them except where they are covered under the general exemption (See Note below). Applications for obtaining licences should be made to the Central Office of Reserve Bank(Non-residents Foreign Accounts Division). While granting holding licences, Reserve Bank will stipulate that maturity proceeds or any claim amounts due on the policies should be repatriated to India through an authorised dealer.

NOTE:

Persons who are permanently resident in India are not permitted to take life insurance policies

with foreign insurance companies. In case of foreign currency life insurance policies taken out

from foreign insurance companies by persons while they were resident outside India and have returned to India for permanent residence, premiums due on such policies can be paid by them out of their entitlements under the Returning Indians Foreign Exchange Entitlement Scheme (RIFEE Scheme) or out of funds held in their foreign currency accounts abroad or in India (RFC accounts). Remittances from India will, however, be allowed provided

(a)

the policy had been in force for at least three years prior to policy holder's return to India;

and

(b)

an undertaking has been furnished by the policy holder to repatriate to India the maturity proceeds or any claim amounts due on the policy through an authorised dealer.

Assignment of foreign currency policies will not ordinarily be permitted by Reserve Bank. Similar regulations are applicable to foreign currency policies taken with overseas offices of LIC.

Reinsurance arrangements of LIC are reviewed annually and approved by Government

of India. Remittances falling due under approved reinsurance arrangements may be made by

authorised dealers in accordance with the terms and conditions laid down by the Government of India. A copy of the application received from LIC giving particulars of the remittance to be made including particulars of remittances already made for the year in question should be forwarded to Reserve Bank along with the relative form A2. Authorised dealers should also specifically confirm on form A2 that the relative documentary evidence in original has been verified by them.