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RBI/2005-06/174
DGBA. GAD. No.H 3095/41.07.001/2005-06
October 06, 2005
Chairman & Managing Director/Managing Director
All Agency Banks
Dear Sir,
Conduct of Government business – Providing e-payment
facilities to Tax Payers - Guidelines for Internet Banking
We have been receiving references from Agency
banks seeking our permission for introducing e-payment arrangement for collection
of taxes on behalf of Government Departments.
2. In this connection, we feel
that the benefit accruing to the customers under e-payment mode should also
be extended to Government and its customers. We would also like to bring to
your attention the guidelines issued by our Department of Banking Operations
and Development (DBOD) vide Circular
RBI/005-06/71 dated July 20, 2005 in this regard (available on our website
www.rbi.org.in)
3. In view of the above, we advise that
there is no need to seek our prior approval for designing e-payment facilities
on behalf of the Ministries/Departments on a case to case basis. You may, however,
be guided by the DBOD Circular dated July 20, 2005 referred to above.
4. Please acknowledge receipt.
Yours faithfully,
(Girish Kallianpur)
Deputy General Manager
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