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Index TitleParagraph NoSection NoChapter No
Accounts abroad of Indian Firms/Companies12.5
Acquisition of Foreign Exchange3A.3
Acquisition of foreign exchange12.2
Acquisition of foreign securities9A.8 and 12.6
Acquisition of undertaking11A.4
Activities of foreign companies/nationals11A.2
ACU Dollar AccountsPart C(Ch.5)
Advance Remittance (Exports)6C.6
Advance Remittance (Imports)7A.10 and 7C.2
Advance Remittance (other than imports)8C.10
Advertisement abroad8C.2
Agency commission6E.2
Agricultural/Plantation activities11A.6
Air cargo consolidation6B.4
Appointment as agents abroad8B.11
Appointment as agents in India11A.1
Asian Clearing Union2.8
Assets abroad of Returning Indians12.3,12.4,12.6,12.9
Assignment of life insurance policies15B.2
Attestation of Applications1.15,7A.6
Authorised Co-operative/Commercial Banks1.5
Authorised Dealer's Code Number16.4
Authorised Money-changers1.6
Bank Certificates3A.6
Bank Guarantee7B.5
Basic Travel QuotaItem XV/Part A/Ann.1/Ch.8
Bid bonds6A.10
Bids in foreign currency8C.5
Bill of Entry (Evidence of import)7A.20
Blocked accountsPart D(Ch.13)
Blocked accounts6E.3
Blocked accounts10A.7, 10B.6, 10C.24, 10C.24A, 11D.10
Bonus shares to non-resident10B.3
Branches in India11A.2,11A.3
Break-bulk Agent's remuneration8B.5
Business activities11A.2,11A.7
Buyer's Credits7B.1
Buying Agents abroad7A.13
Casual remittancesItem II/Part B/ Ann.I(Ch.8)
Certificate/Undertaking regarding payment of income-Tax3B.10 (Annexure to Chapter 3)
Change of buyer/consignee6C.15
Chartered Accountancy8A.8
Chartering of ships/aircrafts8B.12,8B.13,8B.14,8B.15
Check-list for scrutiny of export forms6C.3
Commission in respect of advertisement in India8C.8
Commission of exports6E.2
Conference/Seminars/Training Programmes in India11D.18
Congestion surcharges7A.14
Consignment exports6C.8
Consolidated tour arrangements8B.8
Consolidation of air/sea cargo6B.4,8B.6
Consular feesItem I/Part B/ Ann.I(Ch.8)
Conversion of holding of securities into joint holding10C.31
Counter signature on PP forms6C.1
Counter Trade6A.13
Cultural Tours8A.4
Currency Declaration Form (CDF)3E.3
Custody of documentsPart D (Ch.3), 5A.6
Declaration of existing properties abroad12.10
Deferred payment - guarantees7B.5
Deferred payment - imports7B.1
Delay in submission shipping documents by Exporters6C.2
Deposits with companies10C.10,10C.19
Despatch of shipping documents6C.9
Diplomatic Bond Store Accounts11B.5
Direct investment in India10C.5,10C.7,10C.9,10C.9A
Directorship of Overseas Companies9A.9
Drydocking of ships8B.10
EEFC accountsPart D(ch.14)
Employment of brokers1.24
ENC statements6B.1(i)(b)
Encashment certificates3E.4
Endorsement of import licences7A.15
Engagement of foreign nationals/artiest11D.2,11D.2A,11D.3
Escrow accounts14F.1
Euro Issues10B.10
Eurorail etc. passes/tickets8B.7
Evidence of imports7A.20
Exchange Brokers1.24
Exchange Houses5A.17
Exchange Position5B.1
Exchange Rate Chart3E.13
Exchange Rates1.23,3E.12
Exchange Risk3C.2
Exemption from export declaration6A.2
Exemptions to Foreign nationals11A.2,11A.13
Exhibitions and Fairs6A.15
Export Bills Follow-up6C.12
Export Bills Register6C.11
Export by Air6B.3
Export by barges/country craft/road transport6B.5
Export guarantees6A.10,6A.11
Export of cheques etc6G.4
Export of computer softwarePart D(Ch.6)
Export of defective goods6F.2
Export of foreign exchange6G.3
Export of foreign securities12.8
Export of goods on lease/hire6A.14
Export of Indian currency6G.2
Export of jewellery6G.1
Export of securities6G.5,10A.8
Export of surplus foreign currency notes/coins3E.15
Export on elongated credit terms6A.17
Export proceeds realisation6A.7
Export under Trade Agreement/Rupee Credits6A.8
Export--Project and Service exports6A.16
Exporter/Importer Code Number6A.5
Exporters Caution List6C.20
Exporters foreign currency accounts14F.2
Exports by Govt/Public Sector Undertakings etc6C.1A
Exports claims6E.4
Exports declaration forms6A.3,6B.1
Extended insurance charges on imports7A.14
Extension of time limit6C.16
FCNR (A) AccountsPart A (Ch.14)
FCNR (Banks) SchemePart B (Ch.14)
FCONR SchemePart C (Ch.14)
FERA company1.28
Foreign born widows of Indian nationals11D.6
Foreign collaborations10B.1, 10B.2
Foreign company1.28
Foreign courier companies8B.17
Foreign Currency Life Insurance Policy13B.1 to 13B.4
Foreign currency notes/coinsPart E (Ch.3)
Foreign currency shares/securities12.6, 12.7
Foreign Institutional Investors10B.4
Foreign Inward Remittance Payment System (FIRPS)3A.5
Forfaiting6A.18
Forward exchange coverPart C (Ch.3)
Freight in foreign currency8C.4
Freight on exports/importsAnn.III (Ch.8)
Full-fledged money-changers1.6
Funding of accounts of non-resident banks5A.8
General Exemption for sale/transfer of securities10C.26 to 10C.28
Gift parcels6F.1
Gift parcels6F.1
Guarantees against commodity exports6A.10, 6A.11
Guarantees by non-residents10D.6
Guarantees by non-residents10D.6
Guarantees by shipping agents10D.9
Guarantees for non-residents10D.9(ii)
Guidelines for acceptance of passage/freight collectionsAnn.III (Ch.8)
Guidelines for foreign exchange exposure limitsAnn (Ch.5)
Guidelines for release of exchange for travel abroadAnn.I(Ch.8)
Haj and Ziarat Pilgrimage8A.5
Hospitality to non-residents11A.11
Immovable property in India11A.9, Part E (Ch.11)
Immovable property outside India12.9
Import by Govt/PUSs etc7A.9A
Import Documents Handling7A.21
Import into bond7A.17
Import licences7A.2, 7A.9, 7A.15, 7A.19
Import of cheques7D.2
Import of Film on lease/rental basis7A.29
Import of foreign currency notes/exchange3E.6, 7D.5
Import of Gold/Platinum/Silver by banks7A.28
Import of Gold/Silver7D.1
Import of Indian currency7D.4
Import of second hand capital Goods7A.27
Import of securities7D.3, 12.8
Import of Software7A.26
Imports financed in Rupees7A.8
Imports through courier7A.23
Imports under foreign loans/creditsPart B (Ch.7)
Imports under penalty7A.16
Inter Bank DealingPart B (Ch.5)
Interest on import bills7A.12
International credit cards8A.2
Investment in Govt. Securities10C.32
Investment with Repatriation benefits10C.11 to 10C.19
Inward remittances3A.2, 3A.4
Issue of Foreign Exchange3B.8
Issue of shares/securities10B.3
Jewellery7D.1
Joint ventures/subsidiaries abroadPart A (Ch.9)
Legacies, bequests and inheritance8C.3, 11D.16
Legal Expenses-Imports7A.25
Letter of authority against import licences7A.5
Loans against deposits13C.11
Loans against FCONR deposits14C.1
Loans from non-resident relatives10D.8
Loans in foreign currency7B.11
Loans in India to non-residents10D.2, 10D.3, 10D.4
Loans to NRE account-holders13B.9
Loans to NRO account-holders13A.10
Loans to residents10D.5, 10D.6, 10D.7, 13B.10
Loans to residents on becoming non-residents13A.12
Loans to/from overseas branches5A.15, 5B.8
Loans/Credits (short term and self-liquidating)7B.8
Marine Insurance15A.2, 15A.4, 15A.5, 15A.6, 15A.7, 15A.8
Marking of documents1.16, 3C.3
Merchanting trade7C.1
Methods of payment2.5, 2.6, 2.7, 6A.6
Minor guarantees6A.11
Multimodal Transport Operators (MTOS)8B.3, 8B.4
Mutual funds10C.9
News Services/news features9B.6
Nomination facilitiesNomination facilities
Non-resident (External) Rupee AccountPart B (Ch.13)
Non-resident (Non-repatriable) Rupee deposit schemePart C (Ch.13)
Non-resident Indians10C.1
Operating expenses of Indian airline/shipping companies8B.9
Operations on NRE accounts13B.22
Operations on NRO accounts13A.6
Ordinary non-resident Rupee AccountsPart A (Ch.13)
Overdue export bills6C.12
Overseas branches of Indian banks9B.3
Overseas corporate bodies (OCBs)10C.3
Overseas corporate bodies (OCBs)10C.3
Overseas Medical Insurance Scheme15A.11
Overseas newspaper/news service9B.5, 9B.6
Overseas offices of exporters9B.1
Overseas subsidiariesPart A (Ch.9)
Part drawings6C.7
Partnership/proprietorship concerns10C.6
Passage fares for residents/non-residentsAnn.III (Ch.8)
Payment of claims by ECGC6C.18
Penalties1.26
Pensions11D.11
Permitted currencies2.1
Permitted currencies2.1
Permitted methods for receipts/payments2.5, 2.6
Person resident in/outside India1.28(ii)
Persons of Indian origin10C.2
Pilgrimage8A.5
Port folio Investment in Securities10C.20 to 10C.23
Positions5B.1
Positions5B.1
Postal imports7A.22
Postal parcel wrappers7A.20
Posting of representatives abroad9B.1
Private visit8A.7
Profession/occupation11A.7
Project exports6A.16
Project office abroad9B.2
Protection & Indemnity (P & I) Clubs15A.9
Protection against transit risks6A.9
Provident fund/Pensions contribution11D.14
Provident fund/Pensions contribution11D.14
Purchase of shares securities10A.1, 10B.2, 10C.8, 11A.5
Purchase of ships/aircraft8B.16
Purchase of TTs/MTs3A.1
QA 22 AccountsPart B (Ch.11)
Qualification shares9A.9
Reconversion of Indian currency3E.8
Recording of Overseas address of NRIs10C.30
Recurring remittances3B.7, 11D.3
Reduction in invoice value6C.13A, 6C.13B
Refund of Export Proceeds6E.6
Refund of income-tax11C.4, 11D.12
Refund of inward remittances3A.7, 5A.14
Remittance for Tour arrangements8A.9
Remittance of current income11D.9
Remittance of freight pre--paid on inward consolidation by air/sea8B.6
Remittance of interest10B.7, 10C.34, 11D.10
Remittance of profit11C.1, 11C.2
Remittance of royalty, fees10B.5
Remittance of surplus freight and passage collections8B.1, 8B.2, 11C.3
Remittance of winding up proceeds11C.5
Remittance to Iraq1.27
Remittance to Pakistan
Repatriation facilities to foreign students/trainees11D.7
Repatriation of capital invested in India10B.9
Repatriation of maturity proceeds of Government Securities/Units10C.34
Repayment of loans7B.7
Replacement imports7A.18
Replacement of Exports6F.3
Representatives abroad9B.1, 9B.5
Resident Foreign Currency (RFC) accountsPart E (Ch.14)
Restricted Money-changer1.6
Restrictions of transactions with certain countries1.27
Retirement facilities11D.5
Return of documents to exporters6C.19
Returning Indians Foreign Exchange Entitlement Scheme (RIFEES)12.13
Revocation of licence/authorisation1.7
Revocation of licence/authorisation1.7
Royalty on software importsItem IV/Part B/Ann.I (Ch.8)
Royalty remittances on booksItem III/Part B/ Ann.I (Ch.8)
Royalty remittances under collaboration agreement10B.5
Rupee accounts of non-resident banksPart A (Ch.5)
Safe custody of shares/securities10A.6
Service exports6A.16
Shipment lost in transit6C.17
Shipping companies agents abroad8B.11
Site/project office abroad9B.2
Sitting fees/commission to non-resident director11D.15
Subscription to Memorandum and Articles of Association10C.4
Subsidiaries abroad9A.1
Sundry remittances8C.1
Suppliers Credit7B.1
Supply of goods by EOUs/EPZs against foreign exchange8C.6,8C.9
Survey of ships8B.10
Technical Collaborations10B.1
Telephone Cards8C.7
Time limit for settlement of Import Payment7A.11
Tourists issue of travellers cheques11D.8
Trade discount6C.5
Trade fairs/exhibitions abroad6A.15
Transfer of export documents6C.4
Transfer of Government Securities/units10C.33
Transfer of immovable property12.11
Transfer of securities as gift10C.28,10C.29
Transfer of shares/securities by non-residents10B.8,10C.25
Transfer of shares/securities to non-residents to non-residents10A.3,10A.4,10A.5
Transfer/sale of shares/bonds/debentures of Indian companies11A.8
Travel abroad for various purposes8A.1
Unspent exchange8A.3
Waivers for export6F.1, 6F.2
War Risk Insurance7A.14, 15A.8
Winding up of business11C.5
Write off of unrealised export bills6C.14
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