(i) These Regulations may be called the Foreign Exchange Management (Permissible Capital Account Transactions) Regulations, 2000 .

(ii) They shall come into force on the 1st day of June, 2000.

In these regulations, unless the context requires otherwise,

(a) Act means, the Foreign Exchange Management Act, 1999 (42 of 1999);

(b) Drawal means drawal of foreign exchange from an authorised person and includes opening of Letter of Credit or use of International Credit Card or International Debit Card or ATM card or any other thing by whatever name called which has the effect of creating foreign exchange liability;

(c) Schedule means a schedule to these Regulations;

(d) Transferable Development Rights means certificates issued in respect of category of land acquired for public purpose either by Central or State Government in consideration of surrender of land by the owner without monetary compensation, which are transferable in part or whole;

2[(da) Derivative means a financial contract, to be settled at a future date, whose value is derived from one or more financial, or non-financial variables.]

(e) The words and expressions used but not defined in these Regulations shall have the same meanings respectively assigned to them in the Act.

(1) Capital account transactions of a person may be classified under the following heads, namely :

(A) transactions, specified in Schedule I, of a person resident in India;

(B) transactions, specified in Schedule II, of a person resident outside India.

(2) Subject to the provisions of the Act or the rules or regulations or direction or orders made or issued thereunder, any person may sell or draw foreign exchange to or from an authorised person for a capital account transaction specified in the Schedules:

Provided that the transaction is within the limit, if any, specified in the regulations relevant to the transaction.

Save as otherwise provided in the Act, rules or regulations made thereunder,

(a) no person shall undertake or sell or draw foreign exchange to or from an authorised person for any capital account transaction:

3[Provided that

(a) subject to the provisions of the Act or the rules or regulations or directions or orders made or issued there under, a resident individual may draw from an authorized person foreign exchange not exceeding USD 125000 per financial year or such amount as may be decided by Reserve Bank from time to time for a capital account transaction specified in Schedule I.

Explanation. Drawal of foreign exchange by resident individuals towards remittances of gift or donations as per Item Nos. 3 and 4 of Schedule III to Foreign Exchange Management (Current Account Transactions) Rules, 2000, dated 3rd May, 2000, as amended from time to time, shall be subsumed within the limit under proviso (a) above.

(b) the drawal of foreign exchange by a resident individual for any capital account transaction specified in Schedule I exceeds USD 125000 per financial year, or as decided by Reserve Bank from time to time, as the case may be, the limit specified in the regulations relevant to the transaction shall apply with respect to such drawal.

Provided further that no part of the foreign exchange of USD 125000 drawn under proviso (a) shall be used for remittance directly or indirectly to countries notified as non co-operative countries and territories by Financial Action Task Force (FATF) from time to time and communicated by the Reserve Bank of India to all concerned.]

(b) no person resident outside India shall make investment in India, in any form, in any company or partnership firm or proprietary concern or any entity, whether incorporated or not, which is engaged or proposes to engage

(i) in the business of chit fund, or

(ii) as Nidhi Company, or

(iii) in agricultural or plantation activities, or

(iv) in real estate business, or construction of farm houses, or

(v) in trading in Transferable Development Rights (TDRs).

4[(c) No person resident in India shall undertake any capital account transaction which is not permissible in terms of Order S.O. 1549(E) dated April 21, 2017, as amended from time to time, of the Government of India, Ministry of External Affairs, with any person who is, a citizen of or a resident of Democratic People's Republic of Korea, or an entity incorporated or otherwise, in Democratic People's Republic of Korea, until further orders, unless there is specific approval from the Central Government to carry on any transaction.

(d) The existing investment transactions, with any person who is, a citizen of or resident of Democratic People's Republic of Korea, or an entity incorporated or otherwise in Democratic People's Republic of Korea, or any existing representative office or other assets possessed in Democratic People's Republic of Korea, by a person resident in India, which is not permissible in terms of Order S.O. 1549(E) dated April 21, 2017, as amended from time to time, of the Government of India, Ministry of External Affairs shall be closed/liquidated/disposed/settled within a period of 180 days from the date of issue of this Notification, unless there is specific approval from the Central Government to continue beyond that period.]

Explanation. For the purpose of this regulation, real estate business shall not include development of townships, construction of residential/commercial premises, roads or bridges.

The payment for investment shall be made by remittance from abroad through normal banking channels or by debit to an account of the investor maintained with an authorised person in India in accordance with the regulations made by the Reserve Bank under the Act.

Every person selling or drawing foreign exchange to or from an authorised person for a capital account transaction shall furnish to the Reserve Bank, a declaration in the form and within the time specified in the regulations relevant to the transaction.

[See Regulation 3(1)(A)]

(a) Investment by a person resident in India in foreign securities;

(b) Foreign currency loans raised in India and abroad by a person resident in India;

(c) Transfer of immovable property outside India by a person resident in India;

(d) Guarantees issued by a person resident in India in favour of a person resident outside India;

(e) Export, import and holding of currency/currency notes;

(f) Loans and overdrafts (borrowings) by a person resident in India from a person resident outside India;

(g) Maintenance of foreign currency accounts in India and outside India by a person resident in India;

(h) Taking out of insurance policy by a person resident in India from an insurance company outside India;

(i) Loans and overdrafts by a person resident in India to a person resident outside India;

(j) Remittance outside India of capital assets of a person resident in India;

5[(k) Undertake derivative contracts.]

[See Regulation 3(1)(B)]

(a) Investment in India by a person resident outside India, that is to say,

(i) issue of security by a body corporate or an entity in India and investment therein by a person resident outside India; and

(ii) investment by way of contribution by a person resident outside India to the capital of a firm or a proprietorship concern or an association of persons in India.

(b) Acquisition and transfer of immovable property in India by a person resident outside India.

(c) Guarantee by a person resident outside India in favour of, or on behalf of, a person resident in India.

(d) Import and export of currency/currency notes into/from India by a person resident outside India.

(e) Deposits between a person resident in India and a person resident outside India.

(f) Foreign currency accounts in India of a person resident outside India.

(g) Remittance outside India of capital assets in India of a person resident outside India.

6[(h) Undertake derivative contracts]

1. Reserve Bank of India (Exchange Control Deptt.), Noti. No. G.S.R. 384(E), dated 3-5-2000, published in the Gazette of India, Extra., Part II, Section 3(i), dated 5-5-2000, pp. 6-9, No. 250.

2. Added by G.S.R. 162(E), dated 26-2-2019 (w.e.f. 27-2-2019).

3. Subs. by G.S.R. 488(E), dated 24-6-2014 (w.e.f. 11-7-2014).

4. Ins. by G.S.R. 198(E), dated 7-3-2019 (w.e.f. 7-3-2019).

5. Subs. by G.S.R. 162(E), dated 26-2-2019 (w.e.f. 27-2-2019). Prior to substitution it read as: (k) Sale and purchase of foreign exchange derivatives in India and abroad and commodity derivatives abroad by a person resident in India.

6. Added by G.S.R. 162(E), dated 26-2-2019 (w.e.f. 27-2-2019).