Publications

NOTES  ON  TABLES

Tables 1, 2, 12, 223 & 224

GDP Gross Domestic Product
GNP Gross National Product
GDCF Gross Domestic Capital Formation GDS Gross Domestic Savings GFCF Gross Fixed Capital Formation
GFCE Government Final Consumption Expenditure
NDP Net Domestic Product
NNP Net National Product
NDCF Net Domestic Capital Formation NDS Net Domestic Savings PFCE Private Final Consumption Expenditure

Table 11

The difference between financial assets and financial liabilities, i.e., financial savings, may not tally with the financial savings of the household sector presented in Table No. 10 due to the differences in reporting periods.

Table 14

(i) The public sector comprises all Governmental agencies: Central, State, Quasi-Government (both Central and State) and local bodies.

(ii) The private sector comprises all establishments (under the organised sector) employing 10 or more persons.

(iii) The employment data for public and private sectors from 1970-71 to 1980-81 pertain to end-December.

(iv) Data on number of persons on live register also include the cumulative number of applicants who remain on the registers of employment exchanges as needing employment assistance at the end of the year.

Table 15

Base : Triennium ending 1981-82 = 100 : The Index Numbers of Agricultural Production are computed on the basis of weights. The weight of a commodity for the production index is taken as the average production of the commodity in the base year, i.e., triennium ending 1981-82, multiplied by the national average price of the commodity during the base year as obtained from the National Accounts Statistics. The average of triennium is taken to fix the base production by eliminating the cyclical fluctuations and evaluate the production with the same price for all States in view of wide variations observed in State prices.

The Index Numbers of Agricultural Production cover 46 crops under two main groups and eight sub-groups.

Tables 15, 21 & 22

Yield : The average production per hectare of any crop/class of crops attained in any given area (such as State) in a year/ cropping season. This is usually given in kg. per hectare as the unit.

Tables 16, 18, 20, 22 & 23

The eleven oilseeds comprise of groundnut, castorseed, sesamum, nigerseed, rapeseed and mustard, linseed, safflower, sunflower, soyabean, cottonseed and coconut. Output of cottonseed and coconut is not included in the total.

Tables 17 & 18

For details on crops and groups, please see Area, Production and Yield of Principal Crops in India and Agricultural Statistics at a Glance, Ministry of Agriculture, Government of India.

Table 24

High Yielding Varieties of Seeds : The varieties of seeds have been developed scientifically with the help of genetic engineering over a period of time for most of the cereals and other crops. These have higher resistance to pests, diseases and moisture stress. The cultivation of these seeds is usually associated with higher levels of inputs such as chemical fertilisers and pesticides.

Table 27

Public Distribution System (PDS) : Under this scheme, various important items of consumption are distributed to ration card holders at subsidised rates. The commodities that are distributed under PDS include inter alia, rice, wheat, sugar, edible oil and kerosene oil.  The PDS is perceived as an essential component of India's food security policy. A new scheme was implemented, with effect from June 1, 1992, under Revamped Public Distribution System (RPDS) in order to improve PDS's reach to the consumers living in areas of relative economic disadvantage. Subsequently, in 1997, the Government of India decided to convert the universal PDS into a targeted PDS (TPDS) and dual issue pricing was introduced for rice and wheat for households above and below the poverty line level (APL and BPL).

Procurement : The act of purchasing foodgrains (by Central and State Government agencies as well as the Food Corporation of India (FCI)) from farmers at Minimum Support Price (MSP) so as to provide remunerative prices to farmers as also for distributing under various schemes of the Government, including TPDS, etc.

Minimum Support Price (MSP) : The price at which the Government assures to purchase foodgrains from farmers to provide remunerative prices to the producers. The MSPs are declared before each procurement season (Kharif marketing season for rice covering the period October to September, and Rabi marketing season for wheat covering the period April to March), and are generally based on the recommendations of the Commission of Agricultural Costs and Prices.

Off-take : The quantity of foodgrains sold and distributed under various schemes of the Government including TPDS, open market sales and other welfare schemes.

Open Market Sale (OMS) : The sale of foodgrains by FCI to private traders and millers for exports as well as domestic consumption.
Other Welfare Schemes (OWS) : Various Central Government schemes other than TPDS, under which foodgrains are distributed either freely or at subsidised rates. Various schemes covered under OWS include Antyodaya Anna Yojana, Food for Work Programme, Nutrition Programme, Relief Work, Flood Relief, Mid-Day Meal, etc.

Stocks : The Stocks of foodgrains that are available with the public sector agencies including FCI, Central Warehousing Corporation and State Warehousing Corporations.

Buffer Stocks : The amount of stocks that are maintained with the public sector agencies to meet the food security requirements of the country. The buffer stocks are maintained in accordance with the buffer stock norms: those quantities of foodgrains, that are deemed to be sufficient to meet the food security requirement. These norms have been fixed for four quarters of the year, i.e., 1st April, 1st July, 1st  October and 1st January, based on the production and consumption requirements of foodgrains during the respective quarters.

Tables 28, 29, 30 and 31

With a view to ensuring stability in the monthly series of Index of Industrial Production (IIP) and remove the effect of change of deflators from the growth rates, the whole series of 2-digit level as well as use-based indices from April 1994 to May 2000 have been revised in July 2000 consequent to the shift in the base of the Wholesale Price Index (WPI) series from 1981-82 to 1993-94. On account of the above one-time revision, the growth rates under certain industry groups/use-based categories have undergone some changes. As most of the new deflators have been used in Industry Group 38, i.e., 'Other Manufacturing Industries', the effect of one-time revision in the indices in this industry group is more prominent.

Another revision of IIP was made in January 2001 for the entire period April 1998 to November 2000 due to several reasons, such as: (i) the need for exclusion from the IIP commodity basket, few items, such as radio receivers, photo sensitised paper, chasis for heavy commercial vehicle (HCV) and engines, as they are highly prone to month to month variations, and (ii) availability of revised data on monthly indices of 'mining sector' from the Indian Bureau of Mines (IBM), Nagpur, for the period April 1994 onwards. The IBM had revised the index by incorporating the data on production of natural gas by private sector and joint venture companies and the internal utilisation part of the output of natural gas by public sector.

The above explanation is also applicable for tables 166, 167, 168, 225, 226, 227 and 228 on monthly data and growth rates.

Tables 38, 169, 232 & 239

Pursuant to the recommendations of the Working Group for the Revision of Index Numbers of the Wholesale Prices in India (Chairman: Prof. S.R. Hashim), a new series of wholesale price index with base year 1993-94 has been introduced. In the new series, the three major groups, viz., primary articles, fuel, power, light and lubricants and manufactured products have been accorded the weightages of 22.02 per cent, 14.23 per cent and 63.75 per cent, respectively.

Table 41

Rupee coins include Government of India one Rupee notes issued from July 1940, Rupee one, two and five coins.

Other liabilities include paid-up capital, Reserve Fund, National Industrial Credit (Long-Term Operations) Fund and National Housing Credit (Long-Term Operations) Fund, Exchange Equalisation Account, Currency and Gold Revaluation Account, Contingency Reserves and Asset Development Reserve. Consequent to the establishment of NABARD, data from the week ended July 16, 1982 are not comparable with those of the earlier periods. National Rural Credit (Stabilisation) Fund and National Rural Credit (LTO) Fund were earlier designated as National Agricultural Credit (Stabilisation) Fund and National Agricultural Credit (LTO) Fund, respectively, and were maintained by the Reserve Bank of India prior to the formation of NABARD on July 12, 1982.  Following announcement in the Union Budget for 1992-93, it has been decided to discontinue the practice of appropriating amounts from the Reserve Bank of India for advancing loans to industrial and agricultural financial institutions, before transferring the surplus profits of the Bank to the Government of India. Therefore, no allocation was made to IDBI, EXIM Bank, IIBI, and SIDBI out of NIC (LTO) Fund and to NHB out of NHC (LTO) Fund since 1992-93. Accordingly, the Reserve Bank has been making only token contributions to these funds, thereafter. It was decided in 1997-98 to transfer the unutilised balance in the NICC (LTO) Fund arising from repayments to Contingency Reserve on a year-to-year basis.

Balances held abroad include cash, short-term securities and fixed deposits.

Loans and advances to State Governments also include temporary overdrafts to State Governments.

Data on loans and advances to ARDC/NABARD since 1980-81 relate to ARDC.

Consequent to the establishment of NABARD, the data on loans and advances to state co-operative banks from the week ended July 16, 1982 are not comparable with those of the earlier periods.

The gold reserves of Issue Department were valued at Rs.84.39 per 10 gms. up to October 16, 1990 and from October 17, 1990 gold is valued close to international market prices.

Figures in bracket indicate the value of gold held under other assets.

Tables 42, 43, 172 to 178

(i) Savings bank accounts are bifurcated into demand and time portions depending on whether interest is actually paid on such deposits vide circular DBOD. No. Ref. BC. 127/C-96 (Ret)-77 dated October 15,1977. Banks are advised vide circular DBOD. No. Ref. BC.142/09.16.001/97-98 dated November 19, 1997 to report such classification on the basis of the position as at close of business at September 30 and March 31 instead of as at end-June and as at end-December as done hitherto.

(ii) Monetary data have been revised since April 1992 in line with the new accounting standards and consistent with the methodology suggested by the Working Group on Money Supply: Analytics and Methodology of Compilation, June 1998. The revision is in respect of pension and provident funds with commercial banks which are classified as other demand and time liabilities and includes those banks which have reported such changes so far.

(iii) Monetary data relate to the last reporting Friday of the month, except for March in which case they incorporate data relating to i) the Reserve Bank as on March 31, and ii) scheduled commercial banks as on the last reporting Friday of the year.

(iv) The details of the compilation of new monetary/banking aggregates are available in the Report of the Working Group on Money Supply: Analytics and Methodology of Compilation (Chairman: Dr. Y. V. Reddy), June 1998. A link series between the old and present monetary series has been published in the article ';New Monetary Aggregates: An Introduction';, RBI Bulletin, October 1999.
(v) On the establishment of National Bank for Agricultural and Rural Development (NABARD) on July 12, 1982, certain assets and liabilities of the RBI were transferred to NABARD, necessitating some re-classification of aggregates on the sources side of money stock since that date.

Tables 47 & 48

(i) Data are provisional and relate to select scheduled commercial banks which account for about 90 per cent of the bank credit extended by all scheduled commercial banks.

(ii) Gross bank credit data include bills rediscounted with RBI, IDBI, EXIM Bank, other approved financial institutions and inter-bank participations. Net bank credit data are exclusive of bills rediscounted with RBI, IDBI, EXIM Bank and other approved financial institutions.

Table 50

The data on scheduled commercial banks - maturity pattern of term deposits exclude inter-bank deposits and for the year 1990, the data cover only about 72 per cent of the total term deposits.

Table 51

Short-term finance outstanding to IFCI is made under Section 17(4B)(b) of the Reserve Bank of India Act, 1934.

Short-term finance outstanding to SFCs is made under Section 17(4A)/17(BB)(b) of the Reserve Bank of India Act, 1934. SFCs also include Tamil Nadu Industrial Investment Corporation Ltd.

Short-term finance outstanding to ICICI is made under Section 17(4BB)(b) of the Reserve Bank of India Act, 1934.

Short-term finance outstanding to IDBI is made under Section 17(4H)(b) of the Reserve Bank of India Act, 1934.

Short-term finance outstanding to DFHI was made under Section 17(4BB)(a) and 17(4.1) of the Reserve Bank of India Act, 1934. Refinance facility under Section 17(4.1) of the Reserve Bank of India Act, 1934 was withdrawn with effect from August 25, 1994 and that under Section 17(4BB)(a) was withdrawn effective from June 4, 1996.

Consequent to coming into force of the Public Financial Institutions Laws (Amendment) Act, 1975, shareholding of the Reserve Bank of India in all the SFCs and IDBI have been transferred to and vested with IDBI and Government of India, respectively, from February 16, 1976.

Long-term finance to Export-Import Bank of India is given out of NIC (LTO) Fund for the purpose of any business of the Exim Bank.
Long-term finance to Industrial Investment Bank of India (previously known as Industrial Reconstruction Bank of India) is given out of NIC (LTO) Fund for the purpose of any business of IIBI.

Long-term finance to National Housing Bank (NHB) is given out of National Housing Credit (LTO) Fund for the purpose of any business of NHB, under Section 46C(2)(c) of RBI Act, 1934.

Long-term finance to Small Industries Development Bank of India (SIDBI) is given out of NIC (LTO) Fund for any of the eligible purposes stipulated in Section 46C(2)(c) of RBI Act, 1934.

Consequent on the announcement in the Union Budget for 1992-93, it has been decided to discontinue the practice of appropriating amounts from the Reserve Bank of India for advancing loans to industrial and agricultural financial institutions, before transferring the surplus profits of the Bank to the Government of India. Accordingly, the Reserve Bank has been making only token contributions to these funds, thereafter. Further, loans and advances granted out of NIC (LTO) Fund by the Bank have been transferred on March 30, 2002 to the Government of India.

Tables 52, 53 & 54

Direct Institutional Credit for Agriculture : Loans advanced to agriculture by institutions such as co-operatives, scheduled commercial banks, regional rural banks and State Governments. These loans are issued directly to the beneficiary/borrower by the concerned institutions.

Table 55

Indirect Institutional Credit for Agriculture : Comprise loans advanced for agriculture and allied activities to promote agricultural productivity or increase agricultural income. These loans are advanced by such institutions as co-operatives, scheduled commercial banks, regional rural banks and  Rural Electrification Corporation Ltd. These loans are normally routed through some other agency/conduit/tier.

Table 58

The small scale industries (SSI) sector covers a wide spectrum of industries categorised under (a) small scale industrial undertakings, (b) Ancillary Industrial Undertakings (ANC), (c) Export Oriented Units (EOU), (d) Tiny Enterprises (TINY), (e) Small Scale Service Enterprises (SSSEs), (f) Small Scale Service Business (Industry Related) Enterprises (SSSBEs), (g) artisans, village and cottage industries, and (h) women entrepreneurs' enterprises, i.e., a small scale unit where one or more women entrepreneurs have not less than 51 per cent financial holding.

The definition of small scale industries sector is broadly based on the criterion of original value of plant and machinery which is revised periodically. A small scale industry cannot be owned, controlled or be subsidiary of another industrial undertaking.

Table 59

Total direct finance includes direct finance (short-term, medium-term and long-term) to farmers for agricultural operations and other types of direct finance to farmers. Other types of indirect finance include advances to State-supported corporations/ agencies for on-lending to weaker sections in agriculture (i.e., small and marginal farmers and those engaged in allied activities with limits up to Rs.10,000).

Table 63

Rural, semi-urban, urban and metropolitan centres comprise of places having population up to 9,999; 10,000 to 99,999; 1,00,000 to 9,99,999 and 10,00,000 & above, respectively. Population group-wise classification of banked centers is based on 1961 Census for the year 1969, 1971 Census for the years 1972 to 1983, 1981 Census for the years 1984 to 1994 and 1991 Census for the years 1995 to 2005.

The number of bank offices excludes administrative offices.

Number of offices of non-scheduled commercial banks is not separately available for the earlier years. Above data represent number of offices of all scheduled commercial banks.

Data relate to last Friday of June for the years 1969 and 1973 to 1989 and end-March for the years from 1990 to 2005. Data for 1972 relate to last Friday of December.

Table 64

Government securities include treasury bills and treasury deposit receipts for the period 1970-71 to 1979-80.

As the data relate only to areas to which the Act is extended, the total liabilities do not agree with the total assets.

Data relate to the last Friday of March except for some years including 1983, 1995-99, 2001-03 for which data relate to March 31; 1989-1993, for which data relate to the last reporting Friday of March and 1994, for which data relate to February 25.

Table 66

Aggregate deposits represent total of demand and time deposits from 'Others'. Investment in Government securities at book value; include treasury bills and treasury deposit-receipts, treasury saving deposit certificates and postal obligations. Bank credit represents total of loans, cash-credits and overdrafts and bills purchased and discounted.

Table 69

The data cover the number and amount of cheques, drafts, bills, interest warrants, payment orders, etc., which pass through the clearing houses, including the documents returned unpaid.

Data do not cover cheques encashed over the counter, outstation cheques collected directly without passing through the clearing houses and transfer transactions.

The data include inter-bank and high value clearing in respect of Mumbai, Kolkata and New Delhi from 1990-91 onwards, Chennai from 1989-90 onwards, inter-bank clearing for Hyderabad from 1991-92 onwards and for Bangalore and Ahmedabad from 1993-94 onwards. High value clearing started at Kanpur effective January 1, 1997 and high value clearing and MICR clearing have been introduced in Nagpur Bankers' Clearing House effective March 2, 1998 and April 16, 1998, respectively. Besides the above, since January 2002, high value and inter-bank figures are included in the data for Bangalore, Ahmedabad, Kanpur, Nagpur and Thiruvananthapuram, but for Jaipur only high value has been included.

Tables 70, 179 & 222

(i) Scheduled commercial banks, co-operative banks and primary dealers are permitted to both borrow and lend in call/ notice money market while select non-bank entities, viz., financial institutions, insurance companies and mutual funds are permitted to only lend in this market.

The extent of coverage has improved over the years as indicated below :

Select scheduled commercial banks at Mumbai only  (Data upto 1997-98 were also published in Volume II of the Report on Currency and Finance). ii) Deposit rates were based on Inter-Bank Agreement up to September 1964 and on the Reserve Bank's directives thereafter. iii) Effective April 22, 1992, a single prescription of 'not exceeding 13.0 per cent per annum' was prescribed for 46 days to 3 years and above. The ceiling rate was revised from time to time. Effective October 1, 1995, the deposit rates over 2 years were freed. Subsequently, effective July 2, 1996, minimum maturity period was reduced to 30 days from 46 days and the deposit rates over 1 year were freed. Between April 16, 1997 and October 21, 1997, the ceiling for interest rate on term deposit for 30 days and up to 1 year was 'not exceeding Bank Rate minus two percentage points'. Effective October 22, 1997, the ceiling was removed and banks were given the freedom to determine their own interest rates on term deposits of 30 days and over.

The stipulation of a minimum maturity period of term deposits was reduced to 15 days effective April 29, 1998, reduced to 7 days effective April 19, 2001 for wholesale deposit of Rs.15 lakh and above and further reduced to 7 days effective November 1, 2004 for retail domestic term deposits (under Rs. 15 lakh). iv) Relates to State Bank's prime lending rate, which is the benchmark interest rate for the various categories and classes of advances granted by the bank. v) The data relate to all commercial banks including SBI until 1993-94. In the revised interest rates structure which became effective March 2, 1981, no general minimum lending rate was fixed but a broad framework of interest rates was provided with fixed rates on certain types of advances and ceiling rate on other types of advances. Wherever ceiling rates were prescribed, the rates of interest fixed for the preceding advance would serve as floor rate for advances in that category. Effective September 22, 1990, a new structure of lending rates of scheduled commercial banks linking interest rate to the size of the loan (for loans over two lakh) was introduced and, for food procurement, banks were advised to follow the same minimum rate as far as possible. The six slabs of credit size were reduced to four effective April 22, 1992 and then to three effective April 8, 1993. vi) Effective October 18, 1994, the lending rates were deregulated except those for the credit limit up to Rs. 2 lakh. For credit limits of over Rs.2 lakh, the prescription of minimum lending rates was abolished and the banks were given freedom to fix a lending rate for such limits. The banks were required to obtain the approval of their respective Boards for the prime lending rate which would be the minimum rate charged by the banks for credit limits over Rs.2 lakh.

Effective April 29, 1998, it has been stipulated that the lending rates for credit limits of  Rs. 2 lakh and below should not exceed the prime lending rate. Effective April 19, 2001, PLR has been converted to a benchmark rate for banks rather than treating it as the minimum rate chargeable to the borrowers. Banks are now allowed to offer loans above Rs.2 lakh at or below PLR rates to exporters and other creditworthy borrowers on the lines of a transparent and objective policy approved by their Board. Following the announcement in the Monetary and Credit Policy in April 2003 and operational guidelines issued by Indian Banks' Association in November 2003, banks switched  over to the new system of benchmark PLR (BPLR) in the year 2004. vii) IRBI has been reconstituted as Industrial Investment Bank of India Ltd. (IIBI) with effect from March 27, 1997. viii) Lending rate charged to small-scale industries.

ix) Dividend as percentage of weighted average sale price during the year worked out with weights proportional to the number of units sold at different prices.

  x) Redemption yields are based on BSE quotations upto 1994-95 and from 1995-96 onwards, on transactions in the SGL account.

Tables 73 to 75

Data also include amounts mobilised through existing open-ended schemes (sales less purchases). Data do not include amounts mobilised by off-shore funds.

Table 84

Data on disbursements relate to loans drawn from and debentures subscribed by NABARD, excluding short-term disbursement. Data relate to the position as at the end of each year on a cumulative basis, suitably adjusted on account of schemes withdrawn/replaced subsequently.

NABARD has switched over to the accounting year April-March from the year 1988-89.

Table 87

The data on insured deposits are inclusive of commercial banks, co-operative banks and regional rural banks.
Number of fully protected accounts represent number of accounts with balances not exceeding Rs.10,000 till June 30, 1976, Rs.30,000 till April 30,1993 and Rs.1,00,000 with effect from May 1, 1993.

Total amount of insured deposits represent deposits upto Rs. 30,000 till April 30, 1993 and Rs.1,00,000 with effect from May 1, 1993. Assessable deposits mean the entire amount of deposits including portions which are not provided insurance cover.

Table 88

Following the modification in the terms and conditions of the Credit Guarantee Scheme in April 1995, number of banks participating in this scheme gradually started declining. Since 2003-04, no bank is participating in this scheme. The corporation is, therefore, not operating these schemes now.

Table 91

Data on liabilities and assets of DICGC (General Fund) relate to end-December upto 1989 and from 1989-90 onwards, they refer to the financial year (April-March).

Table 92

Loans and advances to overseas institutions relate to special credit to Bangladesh, overseas buyers' credit and overseas investment finance.

Data on other assets are inclusive of cash in hand/transit and balances with banks.

IDBI has switched over to the accounting year as April-March basis from the year 1989. Data relate to General Fund and Development Assistance Fund which were separate till 1991 and merged since 1992. Amount pertaining to ad hoc bonds has been classified under 'Other sources' which also include deposits and foreign currency borrowings. Bonds and debentures include public issue of unsecured bonds.

Table 94

Data on other liabilities are inclusive of specific grant from Government of India in terms of agreement with KfW- Germany from December 1973.

Effective March 28, 1997, the Industrial Reconstruction Bank of India (IRBI) is reconstituted as the Industrial Investment Bank of India (IIBI).

Table 95

Data on debentures and bonds are inclusive of Partially Convertible Notes (PCNs).

Data on investments include amounts subscribed as a result of underwriting operations.

Data on Rupee loans include borrowing/loans out of Interest Differential Funds (in terms of KfW loan agreement) and Rupee loans recoverable from borrowers under UK/India Grant 1984.

Data on other assets also include fixed assets.

Table 96

Exim Bank has switched over to the accounting on April-March basis from 1989. Data relate to General Fund and Export Development Fund (EDF).

Previous year's figures have been regrouped wherever necessary.

Data on borrowing from IDBI show balance payable on transfer of export loan/guarantee business.

Table 98

Number of corporations also include Tamil Nadu Industrial Investment Corporation Ltd. Fixed deposits include cash certificates of one corporation.

Table 99

Data on assets and liabilities of IIBI are on July-June basis for 1981 to 1990 and on April-March basis from 1991 onwards.
Effective March 28, 1997, the Industrial Reconstruction Bank of India is reconstituted as the Industrial Investment Bank of India.

Table 100

Bonds and debentures include SLR bonds and unsecured bonds.

For the years 1994 to 1996, deposits represent amounts placed with SIDBI by foreign banks in lieu of shortfall in their advances to priority sector. For the year 1997 and onwards, deposits represent deposits from foreign banks and private sector banks in lieu of shortfall in their advances to priority sector and deposits under SIDBI's fixed deposits scheme.

Borrowings from other sources include (a) consideration payable to IDBI against transfer of outstanding portfolio relating to small scale sector, and (b) foreign currency borrowings.

Other assets include cash in hand/transit and balances with banks.

Table 101

(i) Development Reserve Fund (DRF) started from 1984.
(ii) Dividend Equalisation Reserve Fund started in 1988.
(iii) For other funds data are not available from 1971 to 1974.
(iv) For Government securities/deposits, detailed breakup not available from 1971 to 1977.


Tables 103, 108, 111, 116, 234 to 236

Major deficit indicators presented in these tables are defined as follows : revenue deficit denotes the difference between revenue receipts and revenue expenditure. The conventional deficit (budgetary deficit) is the difference between all receipts and expenditure, both revenue and capital. The gross fiscal deficit (GFD) is the excess of total expenditure including loans net of recovery over revenue receipts (including external grants) and non-debt capital receipts. Since 1999-2000, GFD excludes States' share in small savings as per the new system of accounting. The net fiscal deficit is the gross fiscal deficit less net lending of the Central Government. Gross primary deficit is defined as GFD minus interest payments. The net primary deficit denotes net fiscal deficit minus net interest payments. Primary revenue balance denotes revenue deficit minus interest payments. The net RBI credit to the Central Government represents the sum of variations in the RBI's holdings of (i) Central Government dated securities, (ii) treasury bills, (iii) Rupee coins, and (iv) loans and advances from RBI to the Centre since April 1, 1997 adjusted for changes in the Centre's cash balances with RBI in the case of Centre. Regarding State governments, net RBI credit refers to variation in loans and advances given to them by the RBI net of their incremental deposits with the RBI, for the State governments having accounts with the RBI. The combined deficit indicators have been worked out after netting out the inter-governmental transactions between Centre and States. Combined GFD is the GFD of Central Government plus GFD of State governments minus net lending from Central Government to State governments. Revenue deficit is the difference between revenue receipts and revenue expenditure of the Central and State governments adjusted for inter-Governmental transactions in the revenue account. Combined gross primary deficit is defined as combined GFD minus combined interest payments.

Tables 104 to 106 and 234

The accounting classification of the Central Budget has undergone two major changes since 1970-71, once in 1974-75 and again in 1987-88. Besides, there have been regrouping and reclassification of certain receipts and expenditure items between revenue and capital accounts. These regrouping/reclassifications were in the nature of (i) external grants, which were treated as capital receipts prior to 1991-92, have been reclassified under revenue receipts since then; (ii) prior to 1982-83, capital expenditure was inclusive of discharge of debt (both internal and external debt) and since then, capital expenditures have been shown net of discharge of debt; (iii) beginning 1987-88, the budgetary classification has been changed by regrouping the expenditures into plan and non-plan heads from the classification of developmental and non-developmental heads followed then; (iv) receipts under small savings were shown net of loans to States and UTs against their collections, prior to 1990-91. The 1991-92 Central Government Budget published the back data up to 1982-83 incorporating the above regrouping/ reclassification. Data presented in the Handbook for the period prior to 1982-83 have also been adjusted for these changes to the extent possible to build a consistent and comparable time-series data, while retaining the deficit figures unaltered as given in the Budget documents. Accordingly, the receipts and expenditure figures of the Central Government given in these tables will not tally with the figures published in the respective Budget documents prior to 1991-92.

Table 105

In the Union Budget 1999-00, a National Small Savings Fund (NSSF) has been created in the Public Account of India and all collections/ disbusements under small savings certificates, deposits and public provident fund are made into/out of this Fund. Under the new accounting system, investments from the Fund are being made in Central and State Government securities as per the norms decided from time to time by the Government of India. Therefore, the figures for small savings since 1999-2000 relate to Centre's share in small savings and prior to this period, the figures represent total small saving collections. Since April 1, 2002 the entire net collections under the small saving schemes are transferred to States/Union Territories. Thereafter, the amount represents reinvestment by  NSSF in Central Government securities from redemption proceeds.

Table 107

The expenditure figures given in the table differ from the data given in the Expenditure Budget of the Central Government on account of inclusion of the gross transactions of commercial departments in the revenue account. Regarding classification of budgetary figures into developmental and non-developmental, data from 1974-75 onwards cover expenditure on food subsidy under the head 'agriculture and allied services' under developmental expenditure; in earlier years, data on the expenditure on these items were included under the head 'other expenditure' as part of non-developmental expenditure. The expenditure figures for the years 1986-87 to 1998-99 have been revised in the later Budgets.  As the component-wise details are not available, these revisions have been effected only in the totals. Hence, the individual components of developmental and non-developmental heads will not add up to totals for these years.

Table 108

For the years 1994-95 to 1996-97, GFD receipts include values of bonus shares also. For the years 1999-2000 to 2001-02, small savings and public provident funds are represented by National Small Savings Fund (NSSF) investment in Central Government special securities and hence form part of Centre's public debt. Reinvestments of redemption proceeds by NSSF in Central Government special securities also from part of Centre’s public debt and are included in other borrowings from 2003-04 onwards.

Tables 111  to 115, 124 and 235

The account figures of 2000-01 include the data of Chhattisgarh and Uttaranchal for the period November 2000 to March 2001 and do not include those of Jharkhand.

Table 112

In terms of the change in the constitutional provision for sharing Central taxes between the Centre and the States, all taxes and duties (except surcharge on taxes and duties and any cess for specific purpose) are distributed between the Union and the States from the year 2000-01 as against the earlier provision for sharing of income tax and union excise duty. As full details of State's share in the Central taxes are not uniformly available in the State Budgets, only aggregate position of the States' share in Central taxes has been presented.

Tables 116, 117  & 119

Figures for Centre and States do not add up to the combined position due to inter-Government adjustments. The data relating to combined receipts and expenditure of Central Government and State Governments are shown net of interGovernmental transactions. The adjustments are thus: (i) revenue receipts of the States and revenue expenditure of the Centre are adjusted for grants from the Centre to the States, (ii) revenue expenditure of the States and revenue receipts of the Centre are net of interest payments to the Centre by the States, (iii) capital receipts of the States and capital disbursements of the Centre are adjusted for loans from the Centre to States, and (iv) capital disbursements of the States and capital receipts of the Centre are net of repayments of loans by the States to the Centre, (v) the tax revenue for 2000-01 onward is net of amount transferred to National Calamity Contingency Fund (NCCF). Since April 1,1997, with the discontinuation of the ad hoc treasury bill and 91-day tap treasury bills, the concept of conventional budget deficit of the Centre has lost its relevance. Hence, overall surplus/deficit since 1997-98 pertains to the State Governments only.

Table 119

Regarding Centre, the expenditure data for the years 1986-87 to 1988-89 have been revised in the later budgets as the component-wise details are not available; these revisions have been effected  in the totals. Hence, the individual components of developmental and non-developmental heads will not add up to totals for these years.

Table 122

With the creation of National Small Savings Fund (NSSF) in April 1999, the outstanding balances under small savings amounting to Rs. 1,80,273 crore were converted into Central Government special securities which formed part of internal debt. Internal debt also includes liabilities on account of Market Stabilisation Scheme (MSS). All investments by NSSF in Central Government’s special secrurities form part of internal debt since 1999-2000. The sharp increase in internal debt and corresponding decline in small savings and provident funds in 1999-2000 is due to this accounting change.

Table 123

(i) Loans and advances from the Central Government also include medium-term loans extended by the Centre to States to clear their overdrafts outstanding with the Reserve Bank of India. These include Rs.1,743 crore in 1982-83, Rs.400 crore in 1983-84 and Rs.1,628 crore in 1985-86.

(ii) Loans from banks and other institutions include cash credit and loans from State Bank of India and other banks, loans from National Rural Credit (Long-Term Operations) Fund of the NABARD, National Co-operative Development Corporation, Life Insurance Corporation of India, Employees State Insurance Corporation, Khadi and Village Industries Commission, etc.

(iii) With the change in the system of accounting with effect from 1999-2000, States' share in small savings collections which was included under loans from the Centre is included under internal debt and shown as special securities issued to National Small Savings Fund (NSSF) as a separate item.

(iv) Total liabilities include Internal Debt (including market borrowings and Loans against Special Securities issued to NSSF), Loans and advances from the Centre, Small Savings, State Provident Funds, Insurance and Pension Funds, Trusts and Endowments, Reserve Funds and Deposits & Advances.

Tables 124 & 237

Domestic liabilites of the Center include internal debt and other liabilities viz. National Small Savings Fund, State Provident Fund, special deposits and reserve funds and deposits. The liabilities of the Centre and  States will not add up to the combined liabilities on account of netting out of inter-Governmental transactions.

Also see note on Table 123 (iv).

Table 126

(i) All the postal savings schemes do not come under the purview of Wealth Tax Act from the assessment year 1993-94.

(ii) Interest rates on Post Office Savings Account and Public Provident Funds are floating, i.e., changes in interest rates would be applicable on cumulative outstanding balance.

(iii) Interest on post office time deposit is compounded quarterly.

(iv) National Savings Scheme 1992 was withdrawn with effect from November 1, 2002.

(v) In addition to the interest, post office monthly income scheme also includes a bonus of 10 per cent  payable on maturity after 6 years.

(vi) Interest rate on NSC VIII is compounded semi-annually.

(vii) Indira Vikas Patra has been discontinued with effect from July 17, 1999.

(viii) The Deposit Scheme for Retiring Government Employees 1989 & Deposit Scheme for Retiring Employees of Public Sector Companies 1991 have been discontinued with effect from July 9, 2004.

(ix) The Senior Citizens Savings Scheme was introduced from August 2, 2004. The scheme is available at post offices and designated public sector banks. Persons of 60 years of age and above and retired employees of 55 years of age and above but less than 60 years are eligible to open deposits under the scheme. The deposits are subject to a maximum ceiling of Rs.15 lakhs (limited to retirement benefits in case of eligible retired employees below 60 years of age) and interest is paid on a quarterly basis.

(x) Section 80C, introduced vide Finance Act, 2005, allows for deduction from income, an amount not exceeding Rs. one lakh with respect to sums paid or deposited in the previous year, out of income chargeable to tax, in certain specified schemes.

Table 127

Data on Public Provident Fund up to 1992-93 relate to State Bank of India transactions only and from 1993-94 onwards they relate to Post Office transactions only.

Table 128

The statement on Government of India loans also includes (i) 5.5% Banks (Acquisition of Shares) Compensation Bonds, 1999, (ii) 4.5% Jayanti Shipping Company (Acquisition and Transfer) Compensation Bonds, 1981, and (iii) 5.75% Bonds, 1985, (Voluntary Disclosure of Income and Wealth Ordinance, 1975), now (Voluntary Disclosure of Income and Wealth Act, 1976). Special Bearer Bonds issued on February 2, 1981 are not covered.

Tables 129 to 141, 196 & 197

The above tables relating to India's foreign trade are based on the data received from the Directorate General of Commercial Intelligence and Statistics (DGCI&S), Ministry of Commerce, Government of India. Some of the important aspects of coverage and composition of the data presented in these tables are briefly given below; for details, reference may be made to the DGCI&S publications, namely: (i) Monthly Statistics of the Foreign Trade of India, Volume I and II, and (ii) Foreign Trade Statistics of India (Principal Commodities and Countries).

Foreign trade data relate to merchandise trade through all the recognised seaports, airports, land custom stations and inland container depots located all over India. Data on exports, which include re-exports, relate to free on board (f.o.b.) values and imports relate to cost, insurance and freight (c.i.f.) values. Exports and imports are based on the general system of recording, according to which exports relate to Indian merchandise and re-exports relate to foreign merchandise previously imported into India. Imports relate to foreign merchandise, whether intended for home consumption, bonding or re-exportation.

Indian Trade Classification, Revision-2 (ITC-Rev. 2) which was based on Standard International Trade Classification Revision-2 (SITC-Rev. 2), was in vogue from April 1977 to March 1987. A new system of commodity classification known as Indian Trade Classification (based on Harmonised Commodity Description and Coding System), in short ITC (HS) has been adopted from April 1987. The ITC (HS) is an extended version of the International Classification System called ';Harmonized Commodity Description and Coding System'; evolved by World Customs Organisation previously known as Customs Cooperation Council, Brussels. Due to changes in trade classification of the commodities, as indicated above, time series data on exports and imports relating to certain commodity groups may not be strictly comparable. Moreover, some country and/ or group definitions have also changed over time. Some of these are stated below:

Data for Russia prior to 1993-94 relate to erstwhile USSR with the exception of 1992-93, wherein the data relate to the Commonwealth of Independent States (C.I.S.) representing a group of following fifteen countries, viz., Armenia, Azerbaijan, Belarus, Estonia, Georgia, Kazakhstan, Kyrgyz Republic, Latvia, Lithuania, Moldova, Russia, Tajikistan, Turkmenistan, Ukraine and Uzbekistan.

From the year 1995-96, data in respect of European Union (E.U.) group consist of fifteen countries, viz., Austria, Belgium, Denmark, Finland, France, Germany, Greece, Ireland, Italy, Luxembourg, Netherlands, Portugal, Spain, Sweden and U. K. Prior to 1995-96, data reported under E.U. relate to twelve countries, i.e., excluding Austria, Finland and Sweden from the above list.

Current 11 members of the OPEC are Algeria, Indonesia, Iran, Iraq, Kuwait, Libya, Nigeria, Qatar, Saudi Arabia, the United Arab Emirates and Venezuela. Ecuador and Gabon withdrew from OPEC membership at the end of 1992 and 1994, respectively. Data on OPEC totals, therefore, relate to the 13 countries for the period from 1987-88 to 1992-93, 12 countries for the period 1993-94 to 1994-95 and the 11 countries for the subsequent period.

Data on India's trade with Germany relate to Federal Republic of Germany up till 1989-90 and to unified Germany from 1990-91 onwards.

Trade balance and its components have been defined as:

(i) Trade balance          = Total exports - Total imports.
(ii) Oil trade balance     = Oil exports - Oil imports.
(iii) Non-oil trade balance = Non-oil exports - Non-oil imports.

Table 139

The index number of foreign trade of a country serves as an instrument to indicate the temporal fluctuations in the export/ import of the country in terms of value, quantum, unit price, etc. An index number, in general, may be defined as a measure of average change in a group of related variables over two different situations. The index number of foreign trade have been computed as:

Where Pt  is the unit value of an item in the current period.

Qt stands for quantity of the same item in the current period.

Po and Qo  are respectively the unit value and the quantity for the item during the base period.

å denotes summation across commodities in the index.

In the tables pertaining to direction of trade, country-wise data on exports from the year 2002-03 onwards include exports of petroleum (crude and products). Country-wise breakup of this item is not available for the earlier years and it is included in the others/unspecified group.  In the case of imports, country-wise data from 2000-01 onwards do not include imports of petroleum (crude and products); these are included in the others/unspecified group.

Compositions of some of the important commodity/groups used in the tables (133, 134 from 1987-88 onwards) are as follows:

(i) Leather & manufactures include finished leather, leather goods, leather garments, footwear of leather & components and saddlery & harness.

(ii) Engineering goods include ferro-alloys, aluminium other than products, non-ferrous metals, manufactures of metals, machine tools, machinery & instruments, transport equipment, residual engineering items, iron & steel bar/rod, etc., primary & semi-finished iron and steel, electronic goods, computer software and project goods.

(iii) Chemicals and related products consists of (a) basic chemicals, pharmaceuticals & cosmetics ('drugs, pharmaceuticals and fine chemicals', ‘dyes, intermediates & coal tar chemicals’, ‘organic/inorganic/agro-chemicals', 'cosmetics/toilet preparations', etc. (b) plastic and linoleum products (c) rubber, glass, paints and enamels etc. (rubber manufactured products except footwear, footwear of rubber/canvas etc., paints/enamels/varnishes etc., glass/glassware/ceramics/ refractories etc.), and  (d) residual chemicals and allied products.

(iv) 'Textile and textiles products' includes : (a) cotton yarn, fabrics, made-ups etc., (b) natural silk yarn, fabrics made-ups etc. including silk waste, (c) man-made yarn, fabrics, made-ups etc., (d) man-made staple fibre, (e) woolen yarn, fabrics, made-ups etc., (f) readymade garments (RMG) consists of RMG cotton including accessories, RMG silk, RMG man-made fibres, RMG wool, RMG other than textile material (g) jute and jute manufactures consists of jute yarn, jute hessian, floor covering of jute and other jute manufactures (h) coir and coir manufactures, and (i) carpets consist of hand made, mill made and silk carpets.
Monthly data on exports and imports in US Dollar terms may not add up to the annual total, as the conversion (rupee-to-dollar) has been done on the basis of period average exchange rates.

Tables 142 to 147, 157, 198, 199 & 238

(i) R denotes revised data. PR denotes data being partially revised on availability of additional information, change in compilation procedure, etc.

(ii) Interest accrued during the year and credited to NRI deposits has been treated as notional outflow under invisible payments and added as reinvestment in NRI deposits under Banking Capital - NRD. This treatment has been effected from 1988-89 onwards.

(iii) The item ';Non-monetary Gold Movement'; has been deleted from invisibles in conformity with the IMF Manual on BoP (4th edition) from May 1993 onwards; these entries have been included under merchandise or other capital payments depending upon the nature of transaction.

(iv) Since 1990-91, BoP data are presented in a format, in which in the year of imports, the value of defence related imports are recorded under imports (merchandise debit) with credits financing such imports shown under ';Loans (External Commercial Borrowings to India)'; in the capital account. Interest payments on defence debt owed to the General Currency Area (GCA) are recorded under 'Investment Income' debit and principal repayments under debit to ';Loans (External Commercial Borrowings to India)';. In the case of Rupee Payment Area (RPA), interest payment on and principal repayment of debt is clubbed together and shown separately under the item ';Rupee Debt Service'; in capital account. This is in line with the recommendations of the High Level Committee on Balance of Payments (Chairman: Dr. C. Rangarajan).

(v) In accordance with the provisions of IMF's Balance of Payments Manual (5th edition), gold purchased from the Government of India by the RBI has been excluded from the BoP statistics. Data for the earlier years have, therefore, been amended by making suitable adjustments in ';Other Capital Receipts'; and ';Foreign Exchange Reserves';. Similarly, the item ';SDR Allocation'; has been deleted from the table.

(vi) In accordance with the recommendations of Report of the Technical Group on Reconciling Balance of Payments and DGCI&S Data on Merchandise Trade, data on gold and silver brought in by the Indians returning from abroad have been included under import payments with contra entry under Private Transfer Receipts since 1992-93.

(vii) In accordance with the IMF's Balance of Payments Manual (5th edition), 'compensation of employees' has been shown under head, ';Income'; with effect from 1997-98; earlier, 'compensation of employees' was recorded under the head ';Services - miscellaneous';.

(viii) Since April 1998, the sale and purchase of foreign currency by the Full Fledged Money Changers (FFMC) are included under ';travel'; in services.

(ix) In the table on BoP indicators, the GDP denotes GDP at current market prices.

(x) Exchange Rates : Foreign currency transactions have been converted into rupees at the par/central rates up to June 1972 and on the basis of average of the Bank's spot buying and selling rates for sterling and the monthly averages of cross rates of non-sterling currencies based on London market thereafter. Effective March 1993, conversion is made by crossing average spot buying and selling rate for US Dollar in the forex market and the monthly averages of cross rates of non-dollar currencies based on the London market.

(xi) Foreign direct investment : FDI to and by India up to 1999-2000 comprise mainly equity capital. In line with the international best practices, the coverage of FDI has been expanded since 2000-01 to include, besides equity capital, reinvested earnings (retained earnings of FDI companies) and 'other capital' (inter-corporate debt transactions between related entities). Data on equity capital include equity of unincorporated entities (mainly foreign bank branches in India and Indian bank branches operating abroad) besides equity of incorporated bodies.

Tables 158, 205 & 209

(i) With effect from April 1, 1999, the conversion of foreign currency assets into US dollar is done at week-end (for week-end figures) and month-end (for month-end figures) New York closing exchange rates. Prior to April 1, 1999, conversion of foreign currency assets into US dollar was done at representative exchange rates released by the IMF.

(ii) Since March 1993, foreign exchange holdings are converted into Rupees at Rupee-US dollar RBI holding rates.

(iii) Reserve tranche position (RTP) in IMF has been included in total foreign exchange reserves from April 2, 2004 to match the international best practices. Foreign exchange reserve figures (monthly) have accordingly been revised for 2002-03 and 2003-04 to include RTP position in the IMF.

Table 162

The Reserve Bank maintains currency chests/sub-chests and small coin depots/sub-depots, not only with the State Bank of India (SBI), its Associates and nationalised banks but also with treasuries and sub-treasuries. Currency chests/small coin depots have also been established with a few branches of the Jammu and Kashmir Bank Limited and other scheduled private sector banks.

Table 184

(i) New capital issues exclude bonus shares. Data on private placement and offer for sale are also excluded.

(ii) Preference shares include cumulative convertible shares.

(iii) Debentures also include bonds issued by certain financial institutions. Partly convertible debentures are included in convertible debentures.

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