RBI/2023-24/47
DOR.AML.REC.23/14.06.001/2023-24 July 04, 2023 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Consolidated) Please refer to Section 52 and Section 53 of our Master Direction on Know Your Customer dated February 25, 2016 as amended on May 04, 2023 (MD on KYC), in terms of which “the Regulated Entities (REs) shall ensure meticulous compliance with the “Procedure for Implementation of Section 12A of the Weapons of Mass Destruction (WMD) and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005” as laid down in terms of Section 12A of the WMD Act, 2005 vide Order dated January 30, 2023 by the Ministry of Finance, Government of India (Ref. Annex III of the MD on KYC).” 2. In this connection, the Ministry of External Affairs (MEA), Government of India has informed about the Consolidated Lists of UNSC Designated / Sanctioned Individuals and Entities under the UNSC Resolutions relating to non-proliferation on the Democratic People's Republic of Korea (DPRK) and Iran. The consolidated lists are enclosed in the Annex. It is also informed that this is the ‘designated list’ as referred in Para 2.1 and other relevant Paras of the aforementioned Order dated January 30, 2023, and for the purposes of implementation of the provisions of Section12A of the WMD Act 2005. 3. The latest version of the UNSC sanctions lists on DPRK & Iran are accessible on the UN Security Council’s website at the following URLs: https://www.un.org/securitycouncil/sanctions/1718 https://www.un.org/securitycouncil/content/2231/list 4. All REs are advised to take note of the aforementioned communications and ensure meticulous compliance. Yours faithfully, (Santosh Kumar Panigrahy)
Chief General Manager
Encl: As above |