The Reserve Bank had announced, as part of the Statement on Developmental and Regulatory Policies dated February 06, 2026, to exempt eligible ‘NBFCs not availing public funds and not having customer interface (including ‘Type I NBFCs’)’ from registration requirement with the Reserve Bank subject to certain conditions. Accordingly, the draft Reserve Bank of India (Non-Banking Financial Companies – Registration, Exemptions and Framework for Scale Based Regulation) Amendment Directions, 2026 have been issued for public comments.

Additional comments or any attachments may also be submitted over feedbackfortypeInbfc@rbi.org.in.

Last date for submission of comments is March 04, 2026.

Draft Amendment Directions