| Reserve Bank of India
Exchange Control Department
Central Office
Mumbai 400 001 A.P.(DIR Series) Circular No.14 September 9, 2002 To, All Authorised Dealers in Foreign Exchange Madam / Sirs, R-Return and Guide to Authorised Dealers for compilation of
R-Returns – Submission of A1 and A2 forms –Discontinuation of Attention of all authorised dealers is invited to paragraph 3 of A.D. (M.A. Series) Circular No.11 of May 16, 2000, read with paragraph 15 of Annexure to A.D.(M.A. Series) Circular No. 12 dated March 11, 1998, in terms of which they are required to submit forms A1 and A2 to Reserve Bank along with R-Returns. It has been decided that, submission of forms A1 and A2 as prescribed in paragraph 15(ii)(a) and (iii)(a) relating to payments below the equivalent to Rs.5,00,000 for all types of transaction in foreign exchange to Reserve Bank with R-Returns, may be discontinued. 2. Authorised Dealers are advised to submit to Reserve Bank, R-Returns for the fortnight ending August 31, 2002 onwards, accordingly. 3. The directions contained in the circular have been issued under Section 10(4) and Section 11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999). Yours faithfully, Grace Koshie
Chief General Manager |
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