In pursuance of the announcement made in the Statement on Developmental and Regulatory Policies dated February 6, 2026, the Reserve Bank of India had issued the draft Amendment Directions on ‘Conduct of Regulated Entities in Recovery of Loans and Engagement of Recovery Agents’ for public comments on February 12, 2026. Substantial feedback has been received from stakeholders on the draft Amendment Directions, which has resulted in changes in many key draft provisions. Feedback has also been submitted by stakeholders regarding regulatory enablement to the lenders to deploy technology-based mechanisms, which restrict or disables some of the functionalities of a financed mobile device such as mobile phone, tablet, etc., to recover loan dues from the borrower in cases of default. The published draft Amendment Directions have been suitably amended to incorporate the accepted feedback. It has now been decided to issue revised draft Amendment Directions for another round of public consultation.

Additional comments or any attachments may also be submitted by email at mcsdorfeedback@rbi.org.in.

Last date for submission of comments is May 31, 2026.

Draft Directions