RBI/2009-10/38
Ref. MPD. No. 4627 /07.01.279/2009-10

July 1, 2009
Aashadha 9, 1931 (S)

The Chairmen/Chief Executives of
all Scheduled Banks (excluding RRBs)

Dear Sir,

Master Circular on Export Credit Refinance Facility

We enclose the revised Master Circular on Export Credit Refinance Facility which consolidates and updates all instructions/guidelines issued on the subject up to June 30, 2009.  This Master Circular has also been placed on the Reserve Bank’s website (www.rbi.org.in). Instructions/Guidelines issued on the subject during the period from July 1, 2008 to June 30, 2009 are placed separately in the Appendix.

Yours faithfully

(Janak Raj)
Adviser-in-Charge

Encls : As above

Master Circular on Export Credit Refinance (ECR) Facility

1.   Introduction

1.1 The Reserve Bank of India (RBI) provides export credit refinance facility to banks under Section 17(3A) of the Reserve Bank of India Act 1934. This facility is given on the basis of banks' eligible outstanding rupee export credit both at the pre-shipment and post-shipment stages. The quantum of refinance is fixed from time to time based on the stance of monetary policy of the Reserve Bank.

2.   Participants

2.1 All scheduled banks (excluding RRBs), which are authorised dealers in foreign exchange and have extended export credit are eligible to avail of the export credit refinance facility.

3.   Limit

3.1 At present, the scheduled banks are provided export credit refinance to the extent of 50.0 per cent of the outstanding export credit eligible for refinance as at the end of the second preceding fortnight. The definition of outstanding export credit eligible for refinance is given in Annex I.

4.   Interest Rate

4.1 Export credit refinance facility is available at the Repo Rate under the Liquidity Adjustment Facility (LAF), as announced from time to time.

4.2 Interest shall be payable with monthly rests and the amounts of such interest calculated on daily balances would be debited to the account of such advances at the end of respective month or earlier when the balance outstanding is wiped out. 

5.   Margin Requirement

5.1 No margin is required to be maintained.

6.   Duration

6.1 Repayable on demand or on the expiry of a fixed period not exceeding one hundred and eighty days.

7.   Collateral

7.1 The Reserve Bank extends the export credit refinance against the Demand Promissory Note (DPN) of banks supported by a declaration that they have extended export credit and the outstanding amount eligible for refinance is not less than the loan/advance from the Reserve Bank.

8.    Minimum Amount of Availment

8.1 The minimum amount of availment under this facility is Rupees one lakh and multiples thereof.

9.   Place of Availment

9.1 This facility can be availed of at centres wherever the Reserve Bank has a Banking Department.

10. Repayment

10.1 The refinance has to be repaid on demand or within 180 days.

11. Penalties

11.1    In the event of a scheduled bank having irregular availment of export credit refinance, a penal rate of interest as decided by the Reserve Bank from time to time will be charged on the outstanding loan or loans. 

11.2 The instances on which penal rate would be applicable for irregular availment of export credit refinance are

(i) utilisation of ECR exceeds the total limit;

(ii) wrong calculation/ reporting of refinance limit by banks;

(iii) non-repayment of refinance within 180 days; and

(iv) delay in reporting excess utilisation by banks.

12. Documentation

12.1 Banks have to execute the following documents for availing of export credit refinance facility (Annex II):

a) A stamped agreement in Form No. DAD 297.

b) A Demand Promissory Note (DPN) in Form No. DAD 295 A.

c) Board Resolution in Form No. DAD 298 authorising the borrowing under the scheme and also the officials who will execute loan documents on behalf of the bank.

d) For enhancement of limit, a letter in Form No. DAD 299 extending the agreement to enhance limit together with consolidated DPN for the fresh limit.

e) In terms of Para 7.30 of Banking Department Manual, Agreements and letters of extension need not be renewed so long as there is no change in the terms thereof. DPN should, however, be renewed every three years of their dates of execution not withstanding their validity for three years from the date of transaction.

12.2 The borrowing bank should submit to the Monetary Policy Department, Reserve Bank of India, a fortnightly declaration in form No. DAD.389 together with a statement of Export Refinance Entitlement in form No.DAD.390 to enable the Reserve Bank to monitor the position of the outstanding borrowings under the scheme in relation to its outstanding export credit advances.

13. Reporting Requirement

13.1 The availing banks are required to report their outstanding export credit eligible for refinance within five days from the relevant date in the format provided in Annex III.

14. Condition

14.1    It is essential that the outstanding borrowings at all times are fully covered by the borrowing bank’s holding of export bills/amount of eligible pre-shipment advances as reported in their latest declaration.  If at any time it is found that the total amount of bills held by banks/amount of eligible     pre-shipment advances covered by the declaration falls below the amount borrowed, the bank should forthwith adjust or repay excess refinance from the Reserve Bank.

15. Annexes

15.1 Definitions, Forms of Agreement and Reporting Formats pertaining to Export Credit Refinance Facility are listed in Annex I, Annex II and Annex III, respectively.

16. Appendix

16.1 All Circulars issued by the Reserve Bank of India related to Export Credit Refinance Facility are listed in the Appendix.