MANU/RPRL/0058/2016
Ministry : Reserve Bank of India
Department/Board : RBI
Press Release No. : 2015-2016/1897
Date : 10.02.2016
Notification/ Circulars Referred : Notification No. FEMA 348/2015-RB dated September 25, 2015 MANU/RFEM/0027/2015
Citing Reference:
Notification No. FEMA 348/2015-RB dated September 25, 2015 MANU/RFEM/0027/2015 Referred
Application for Regularisation of Assets held Abroad under Black Money Act to be sent to RBI, FED, Central Office, Mumbai
The Reserve Bank of India has today stated that applications seeking regularisation of assets held abroad by a person resident in India and declared under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 (22 of 2015) (Black Money Act) under Foreign Exchange Management Act, 1999 (FEMA) will be considered at the Reserve Bank of India's Central Office, Mumbai. Applications in this regard may be addressed to Principal Chief General Manager, Foreign Exchange Department (Foreign Investment Division, (NRFAD)), Central Office, 11th floor, Central Office Building, Shahid Bhagat Singh Marg, Mumbai 400 001.
It may be recalled that the Reserve Bank of India had issued Foreign Exchange Management (Regularisation of assets held abroad by a person resident in India) Regulations, 2015 Notification No. FEMA 348/2015-RB dated September 25, 2015 relating to regularisation of assets, held abroad by persons resident in India, and declared under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 (22 of 2015) (Black Money Act).
In terms of regulation 4 of this Notification, a person resident in India who has declared any asset under the Black Money Act and intends to continue to hold such asset is required to make an application to the Reserve Bank of India within 180 days of declaration, if such permission is required as per the extant regulations.
Alpana Killawala
Principal Adviser