S. No.

Permission required

Payment made

Receipts

Restrictions

1.

No permission required to be taken by the NRI The concern needs to submit form DIN to the concerned regional office of RBI within 90 days from receipt of investment.

Amount invested should be remitted from abroad through normal banking channels or by transfer of funds held in investor's bank accounts in India.

Amount invested and income accruing thereon are not eligible for repatriation and are payable in non-convertible Indian rupees to be credited to his NRO A/C.

The concern or NRI does not engage inany agricultural or plantation activity or real estate business.

2.

No permission required to be taken by NRI/OCB. The company needs to submit form DIN to the concerned regional office of RBI within 90 days from receipt of investment.

Inward remittance or debit to NRI/OCBs NRER/FCNR/ NRO accounts.

Interest/ dividend in respect of shares / convertible debentures to be credited to NRO A/C.

Invested company is not engaged in agricultural or plantation activities or real estate business (excluding real estate development) or chit fund or is not a Nidhi Co. 

3.

No permissin required to be taken by the NRI/OCB/PIO but the issuer company needs to file within 30 days tipulated information to the concerned regional office of RBI.

Inward remittance or debit to non resident's NRER / FCNR/ NRO/ NRSR accounts. 

Interest earned to be credited to NRO A/C Principle amount is not repatriable. If investment made out of NRSR A/C principal as well as interest  earned not repatriable.

The rate of interest on NCDs should not exceed prime lending rate of SBI, plus 300 basis points Minimum period of redemption is three years. Invested company is not engaged in agricultural or plantation activities or real estate business, trading in TDRs or act as a chit fund or Nidhi Co.

4.

Permission required by NRIs/ OCBs thorough application in Form FNC7 together with non repatriation undertaking in
Form NRU. These forms to be submitted by the investor in the regional office of RBI in whose jurisdiction the Cos. Head/Registered office is situated. 

Inward remittance or debit to non resident's acount.

Dividend to be credited to NRO A/C. 

NRI/OCB need no separate approval but the concerned bank/institution to apply for the purpose in Form ISD.

Inward remittance or debit to non resident's acount.

Income earned to be credited NRO A/C.  

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6.

NRI/OCB need no separate approval but the concerned bank/institution to apply for the purpose in Form ISD (R).

Inward remittance or debit to non resident's account.

Income earned to be credited NRO A/C.

7.

Application to be made by the depositor or the deposit accepting firm/Co. to the office of RBI under whose jurisdiction the head/regsitered office is situated. For a public deposit scheme Application to be made by the deposit accepting firm/Co. through an authorised dealer. No separate application from non resident depositor is necessary in such cases.

Inward remittance or debit to non resident's account.

Income earned to be credited NRO A/C.

Footnote : In the above categories of investment...... Repatriation of capital invested is not allowed. The income earned on these investments as and when they accrue are to be credited to ordinary NRO (Rupee) Account of the investor. The RBI has permitted repatriation of net (after tax payments) income/interest earned during 1994-95 onwards in accordance with procedure laid down (See Repatriation policy).