Site icon SCC Times

NRIs Re-KYC: SEBI Relaxes Geo-tagging, IP & GPS Checks for Digital KYC on Mobile App

KYC geo tagging

On 10-12-2025, the Securities and Exchange Board of India issued a notification on Relaxation on geo- tagging requirement in India for Non- Resident Indians (‘NRIs’) while undertaking re-KYC.

All you need to know:

  1. The requirement of physical location being in India will be relaxed for NRI clients to undertake due diligence through digital mode.

  2. The App will now have the features of random action initiation for client response to establish that the interactions are not pre-recorded along with time stamping and geo-location tagging.

  3. The requirement of physical location of client being in India during digital on boarding will also be relaxed for undertaking re-KYC for existing clients.

  4. The App will also ensure that the GPS location captured by the intermediary matched with the latitude and longitude of country given in Proof of Address given by the client.

  5. The app will prevent connections from spoofed IP address.

Exit mobile version