On 12-9-2024, the Ministry of Finance notified the Foreign Exchange (Compounding Proceedings) Rules, 2024. The provisions came into effect on 12-9-2024.
Key Points:
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The following can form the Compounding Authority under these rules: - 
Director of Enforcement; 
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an officer of the Directorate of Enforcement not below the rank of Deputy Director or Deputy Legal Adviser; 
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an officer of the Reserve Bank not below the rank of the Assistant General Manager. 
 
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Compounding authorities of Reserve Bank to compound various contraventions: where the sum involved: - 
Does not exceed Rupees 60 lakh– officer not below the rank of Assistant General Manager. 
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Does not exceed Rupees 2 and a half crore– officer not below the rank of Deputy General Manager. 
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Does not exceed Rupees 5 crore- officer not below the rank of General Manager. 
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Above Rupees 5 crore- officer not below the rank of Chief General Manager. 
 
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Compounding authorities of Directorate of Enforcement to compound various contraventions: where the sum involved: - 
Is Rupees 5 lakh or below– Deputy Director; 
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Is more than Rupees 5 lakh but less than Rupees 10 lakh– Additional Director; 
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Is Rupees 10 lakh or more but less than Rupees 1 crore– Special Director; 
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Is Rupees 50 lakh or more but less than Rupees 1 crore- Special Director along with Deputy Legal Adviser; 
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Is Rupees 1 crore or more– Director of Enforcement along with Special Director. 
 
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In case any contravention is compounded before the adjudication of such contravention, no inquiry will be initiated or continued. 
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When the compounding of any contravention is made after making a complaint, the compounding authority will, in writing, give notice to the Adjudicating Authority, and the person in relation to whom contravention is compounded will be discharged. 
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Exceptions to compounding: - 
where the amount involved is not quantifiable; 
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where the Directorate of Enforcement is of the view that the proceeding relates to a serious contravention suspected of money-laundering, terror financing or affecting the sovereignty and integrity of the nation; 
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where the Adjudicating Authority has already passed an order imposing penalty; 
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Where the compounding authority believes the contravention involved requires further investigation by the Directorate of Enforcement to ascertain the amount of contravention. 
 
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Payment of the amount compounded will be done electronically or through online mode payment within 15 days from the date of compounding order of such contravention. 
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Every Compounding Order should contain the provisions of the Act/ Rules/ Regulations/ Directions/ Requisitions/ Orders under which contravention has taken place. 
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Any compounding application pending, on 12-9-2024, will be governed by the provisions of Foreign Exchange (Compounding Proceedings) Rules, 2000. 

