NOTIFICATION
New Delhi, the 12th December, 2017
G.S.R. 1506(E).— In exercise of the powers conferred by sub-section (1) read with clause (i), clause (j), clause (jj) and clause (k) of sub-section (2) of Section 73 of the Prevention of Money-laundering Act, 2002 (15 of 2003), the Central Government in consultation with the Reserve Bank of India hereby makes the following rules further to amend the Prevention of Money-laundering (Maintenance of Records) Rules, 2005, namely:—
1. (1) These rules may be called the Prevention of Money-laundering (Maintenance of Records) Seventh Amendment Rules, 2017.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Prevention of Money-laundering (Maintenance of Records) Rules, 2005, in Rule 9,—
(a) in sub-rule (17),—
(i) in the proviso to clause (a), for the words, figures and letters “submit the Aadhaar number and Permanent Account Number by 31st December, 2017”, the following words, letters and figures shall be substituted, namely:—
“submit the Aadhaar number, and Permanent Account Number or Form No. 60, by such date as may be notified by the Central Government”;
(ii) for the proviso to clause (c), the following proviso shall be substituted, namely:—
“Provided that in case the client already having an account based relationship with reporting entities prior to the date of publication of this notification in the official Gazette fails to submit the Aadhaar number and Permanent Account Number by such date as may be notified by the Central Government, the said account shall cease to be operational till the time the Aadhaar Number and Permanent Account Number is submitted by the client.”
[Notification No. 9/2017/F. No. P.12011/11/2016-ES Cell-DoR]
Note: The principal rules were published in Gazette of India, Extraordinary, Part-II, Section 3, Sub-Section (i) vide number G.S.R. 444(E), dated the 1st July, 2005 and subsequently amended by number G.S.R. 717(E), dated the 13th December, 2005, number G.S.R. 389(E), dated the 24th May, 2007, number G.S.R. 816(E), dated the 12th November, 2009, number G.S.R. 76(E), dated the 12th February, 2010, number G.S.R. 508(E), dated the 16th June, 2010, number G.S.R. 980(E), dated the 16th December, 2010, number G.S.R. 481(E), dated the 24th June, 2011 and number G.S.R. 576(E), dated the 27th August, 2013, number G.S.R. 288(E), dated the 15th April, 2015, number G.S.R. 544(E), dated the 7th July, 2015, number G.S.R. 693(E), dated the 11th September, 2015, number G.S.R. 730(E), dated the 22nd September, 2015, number G.S.R. 882(E), dated the 18th November, 2015, number G.S.R. 347(E), dated the 12th April, 2017, number G.S.R. 538(E), dated the 1st June, 2017, number G.S.R. 1038(E), dated the 21st August, 2017, number G.S.R. 1057(E), dated the 23rd August, 2017, G.S.R. 1300(E), dated the 16th October, 2017 and G.S.R. 1318(E), dated the 23rd October, 2017.
Ministry of Finance
