RBI/ 2005-06/393
UBD.CO. (PCB). BPD Cir No:53/09.14.001/ 2005-06
May 26, 2006
The Chief Executive Officers of
All Primary (urban) Co-operative Banks
Dear Sir,
Guidelines for Relief Measures by Banks to Poultry Industry - UCBs
Please refer to paragraph 2 of our circular UBD.CO.(PCB).BPD Cir No: 47 /09.14.001/ 2005-06 dated April 20, 2006 indicating that Instructions will be issued separately on the scope of the subvention and the manner it shall be calculated and disbursed to the banks. Accordingly the following guidelines are issued in this regard.
i. The interest subvention will be calculated at four percentage points on the term loans and working capital loans outstanding as on March 31, 2006. This will not include any part of the principal amount that has become overdue before notification of the first occurrence of the bird flu, which was on February 18, 2006.
ii. All categories of borrowers such as individuals, partnerships, private limited companies, public limited companies, self-help groups and cooperatives are eligible for relief by way of interest subvention
iii. The interest subvention will cover term loans and working capital loans sanctioned for all activities relating to the chicken, turkey, Japanese quail, guinea fowls, ducks, ostrich and emu, including:
a. Commercial layer farming.
b. Commercial broiler farming
c. Breeding/farming of parent birds, both layer and broiler
d. Breeding/farming of grand parents, both layer and broiler
e. Pure line breeding
f. Loans advanced to units for farming of low input technology birds, including backyard poultry
g. Loans advanced to poultry hatcheries
h. Such of those feed mixing units, which have been sanctioned loan as part of the composite loan for a poultry unit
i. Poultry processing plants
j. Poultry components of any composite loans such as homestead loans sanctioned by banks.
* Note: The bank may ensure that overdue instalments, if any are excluded for the purpose of claiming subvention
We hereby certify that the amount of interest subvention @4% to poultry units, being claimed as shown above, have been correctly calculated in conformity with the Reserve Bank of India Circular UBD.CO. (PCB). BPD Cir No:53 /09.14.001/ 2005-06 dated May 26, 2006. We undertake that in the event of any inaccuracy detected later during audit or otherwise, we shall immediately refund to the Reserve Bank any excess amount received by us.
(Authorised Signatory)
Place:
Date:
Annex II
Data to be kept with the Bank's Head Office for verification scrutiny by Statutory / Concurrent Auditors/RBI inspectors
(Amount in Rupees)