RBI/2008-2009/197
DNBS (PD) CC. No. 12 / SCRC / 10.30.000/ 2008-2009
September 26, 2008
All registered Securitisation Companies/Reconstruction Companies
Quarterly Statement to be submitted by Securitisation Companies/Reconstruction Companies registered with the Reserve Bank of India under Section 3(4) of the SARFAESI Act
Please refer to our Circular DNBS (PD) CC. No. 5 / SCRC / 10.30.000/ 2006-2007 dated April 25, 2007 on the captioned subject.
2. Based upon the experience gained, the Bank has revised the formats of quarterly statements SCRC 1 and SCRC 2 to be submitted by Securitisation Companies/Reconstruction Companies registered with the Bank. As earlier, the statements should be submitted within 15 days of the close of the quarter to which it pertains, to the Department of Non-Banking Supervision, Central Office, Reserve Bank of India, 2nd floor, "B" Wing, World Trade Centre, Centre I, Cuffe Parade, Colaba, Mumbai 400005. The first such statement in revised format should be forwarded for the quarter ending December 31, 2008.
3. The above instructions are being issued by the Bank in exercise of the powers conferred under Section 12 A of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act).
4. Please acknowledge receipt.
Yours faithfully,
(P.Krishnamurthy)
Chief General Manager-in-Charge
SCRC 1
Quarterly Statement on Assets acquired, securitized and reconstructed
Statement for the quarter ended March/June/September/December* 20 _
Name of the SC/RC:
Date of grant of Certificate of Registration:
Date of commencement of business:
Part- A
| Liabilities |
Amount |
Owned Funds (as defined in para 3(1)(viii) of the Securitisation Companies and Reconstruction companies (Reserve Bank) Guidelines and Directions, 2003) |
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(i) Paid Up Equity Capital @ _______ |
(ii) Compulsorily convertible Preference shares _______ |
(iii) Free Reserves Excluding Revaluation Reserve _______ |
(iv) Credit balance of P & L A/c _______ |
Sub-Total _______
Less :
(a) Debit Balance of P& L A/c
(b) Misc. Expenditure to the extent not written off or adjusted
(c) Intangibles Assets
(d) under/short provisions against NPA
(e) Others as detailed in paragraph 3(1) (viii) ibid.
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Borrowings from banks/FIs |
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Current liabilities and Provisions |
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Other Liabilities |
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Total |
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* strike out whichever is not applicable
@ Of the Paid Up Equity Capital, Amount of Foreign Direct Investment (In Rs. lakh) may be indicated as footnote as under:
Name of the Overseas Entity |
Date of Investment |
Amount of FDI (in Foreign currency and Rupees equivalent) |
% of Paid UP Equity Capital of the SC/RC |
Part B
Acquisition/Realisation of financial assets from banks/FIs in terms of Section 9 of the SARFAESI Act, 2002
| Sr. No. |
Particulars |
As at end of previous quarter
(1) |
Position during the quarter
(2) |
Total as at end of quarter
…………….
(1+2) |
-
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Assets acquired from banks/FIs - Book value |
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-
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Cost of acquisition of assets, at (1) above, by the SC/RC |
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(a) Of above, consideration paid by issue of bonds and debentures |
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(b) Of above, consideration paid by cash |
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( c) of above, consideration paid by issue of SRs |
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-
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Of (2) above, value of the assets transferred to the Trust for securitisation |
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-
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Of 2, above asset resolved (Total = a+b+c+d+e+f+g) |
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(a) by change in management |
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(b) by take over of management |
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(b) by sale of business |
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(c) by lease of business |
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(d) by reschedulement of payment of debt |
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(e) by enforcement of security interest |
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(f) by settlement of dues of the borrower |
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(g) by taking possession of secured assets |
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- B
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Balance Outstanding (2-4) |
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Part C
Information about Security Receipts (SRs)
(Amount Rs. in lakh)
(a) Security Receipts issued by the Trusts as on March 31, Previous Year _______
(b) Security Receipts redeemed by the Trusts till date _______
(c) Security receipts Outstanding as at end of the quarter _______
Sr. No. |
Particulars |
As at end of previous quarter
(1) |
Position during the quarter
(2) |
Total as at end of quarter
…………….
(1+2) |
| 1. |
Amount of Security Receipts (SRs) issued |
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| 2. |
Of (1) above, amount of SRs subscribed by the selling bank/FIs |
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| 3. |
Of (1) above, amount of SRs subscribed by FIIs |
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| 4. |
Of (1) above, amount of SRs subscribed by other QIBs |
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| 5. |
Of (1) above, amount of SRs subscribed by the SC/RC |
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| 6. |
(5) as percentage of (1) |
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| 7. |
Of (1) above, amount of SRs completely redeemed |
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| 8. |
Of (4) above, amount of SRs partially redeemed |
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| 9. |
SRs Outstanding |
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| 10. |
Of 5 above, Net Asset Value of SRs issued
( In Rs.)
(i) Category 'A'
(ii) Category 'B'
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| 11. |
Whether complied with requirement of minimum subscription of 5% of SRs issued under each scheme
(Strike off whichever is not applicable.) |
Yes/No |
Yes/No |
Yes/No |
Part D
1. General Information - (The information is to be given based on acquisition value)
| Sr. No. |
Particulars |
As at end of previous quarter
(1) |
Position during the quarter
(2) |
Total as at end of quarter
…………….
(1+2) |
1. |
Total Portfolio of Assets Acquired: |
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2. |
Assets acquired from sponsor banks: |
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3. |
Assets acquired from sponsor FIs: |
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4. |
Assets acquired from Other banks: |
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5. |
Assets acquired from Other FIs: |
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6. |
Assets transferred to Trusts: |
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7. |
Assets resolved: |
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8. |
Value of Outstanding Assets (1-7) |
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2. Year-wise breakup of assets acquired still pending for resolution
Financial Year |
Value of Assets acquired |
Value of Assets Resolved from the date of acquisition |
Balance Outstanding as at end of quarter |
less than one year |
1-2 years |
2-5 years |
More than 5 years |
Total |
Year 1 |
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Year 2 |
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….. |
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3. Year-wise breakup of SRs Outstanding still pending for redemption
Financial Year |
Value of SRs Issued |
Value of SRs Redeemed |
Balance Outstanding as at end of quarter |
Year 1 |
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Year 2 |
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….. |
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Part E
(i) Status of Top ten accounts acquired as at end of quarter (As per cost of acquisition and still pending for resolution)
| Date of Acquisition |
Acquired from |
Cost of Acquisition
(Amt. in lakhs) |
Measures for reconstruction
(Section 9 of SARFAESI Act) |
Transferred to Trust |
Amount of SRs
issued by Trust
(Amt. in lakhs) |
SRs Redeemed
(Amt. in lakhs) |
SRs Outstanding
(Amt. in lakhs) |
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Date |
Name of the Trust |
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Brief particulars of the top ten accounts may be furnished giving history of each account, Net Asset Value of SRs, Recovery Rating Assigned by the Rating Agency, Name of the Rating Agency, SRs outstanding measures taken by SC/RC till the end of the quarter.
(ii) Status of Top ten accounts acquired as at end of quarter (As per amount pending resolution -
Other than reported at (i) above)
Date of Acquisition |
Acquired from |
Cost of Acquisition
(Amt. in lakhs) |
Measures for reconstruction
(Section 9 of SARFAESI Act) |
Transferred to Trust |
Amount of SRs issued by Trust
(Amt. in lakhs) |
SRs Redeemed
(Amt. in lakhs) |
SRs Outstanding
(Amt. in lakhs) |
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Date |
Name of the Trust |
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Brief particulars of the top ten accounts may be furnished giving history of each account, Net Asset Value of SRs, Recovery Rating Assigned by the Rating Agency, Name of the Rating Agency, SRs outstanding measures taken by SC/RC till the end of the quarter.
Date:
Signature and Seal
Name of the Authorised Signatory
SCRC 2
Quarterly Statement on Assets acquired, securitized and reconstructed – Bank/FI wise (Total)
Name of the SC/RC:
Statement for the quarter ended March/June/September/December* 20 _ _
| Name of the bank/FI |
Book Value of the Assets acquired from banks/FIs |
Acquisition Price
paid in form of |
The amount redeemed out of assets acquired |
Outstanding |
Cash |
Bonds/
Debentures |
SRs |
1 |
2 |
3 |
4 |
5 |
6 |
7 |
1. |
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2. |
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…… |
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Total |
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Name of the Authorised signatory
* strike out whichever is not applicable
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