IFSCA

On May 18, 2022, the International Financial Services Centres Authority has specified the Framework for Aircraft lease  for entities to get registered under Finance Company Regulations as a Finance Company or a Finance Unit for undertaking aircraft lease transactions.

Key points:

  • Applicability: all applicants desirous of seeking registration for one or more of the permissible activities.
  • Application for Registration: An applicant desirous of undertaking permissible activities as a Lessor shall submit
    an application form in the format specified in Annexure along with the application fees as specified in this Framework.

  • Permissible Activities: A Lessor shall be permitted to undertake all or any of the following activities:
    1. Operating lease for an aircraft lease arrangement including sale and lease back, purchase, novation, transfer, assignment, and such other similar transactions in relation to aircraft lease;
    2. Operating lease for an aircraft ground support equipment;
    3. Asset Management Support Services for assets owned or leased out by the entity or by its wholly owned subsidiary (ies) set up in IFSCs in India.
  • Capital Requirement: A minimum owned fund of USD 200,000 or its equivalent in freely convertible foreign currency, is to be maintained at all times by the entity.

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