There are no formalities under FERA in case of a Non-Resident Indian  who is an Indian Citizen and who wishes to sell his immovable property in India. Even if the non-resident is a foreign citizen (regardless of origin), he has been granted general permission by Reserve Bank of India to sell his immovable property situated in India.

However, while a Non-Resident Indian can sell his immovable property without Reserve  Bank of India’s permission, as per FERA, a Resident Indian cannot  make any payment including the purchase price for the property to a non-resident without RBI’s prior permission. Section 9 of FERA prohibits any payment by a resident to any non-resident except with prior general or special permission from Reserve Bank of India. For purchase and sale of a flat, while the non-resident is under no obligation to obtain any permission from Reserve Bank of India to sell his flat, the resident should seek prior permission to make payment (including the purchase consideration) to a non-resident. The  resident should not pay without RBI’s  permission, even  the earnest or token money to the non-resident, as a mark of completion of the negotiations for the transaction.