Authorised dealers may allow the following types of remittances on production of appropriate documentary evidence as indicated against each item.

i)

Remittance by Indian courts the in connection with execution of commission/letters of request.

Court order indicating amount of remittance.

ii)

Remittance of alimony

Court order indicating the amount of alimony.

iii)

Remittance of lease/rental charges for hiring web-space from foreign web servers and E-mail service providers

a)

Invoice from the overseas beneficiary

b)

Applicant's undertaking and Accountant's certificate regarding payment of Income tax in the prescribed from

(iv)

Remittance of sale proceeds of imported cars sold by foreign diplomats/missions of State Trading Corporation of India (STC)

Letter from STC in support of the sale price of the car.

v)

Remittance of sale proceeds of imported cars sold by diplomats/missions in India to another diplomat

a)

Documentary evidence in support of the sale price of the car

b)

Documentary evidence to show that the payment by the purchaser was made out of funds brought from abroad in free foreign exchange or out of remittable funds

vi)

Remittance of net amount of bonus to Indian employees posted abroad by Indian firms/companies

a)

Documentary evidence in support of the remittable amount