On 14 September 2026, the Ministry of Finance issued a notification specifying RuPay debit card transactions and UPI transactions up to ₹2,000 as electronic modes of payment and prohibiting banks and system providers from levying charges on such transactions.
Key Clarifications:
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The notification was issued under Section 10A of the Payment and Settlement Systems Act, 2007.
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The Central Government has specified the following electronic modes of payment under the Act:
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RuPay debit card transactions; and
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UPI transactions up to ₹2,000.
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It also prohibits banks and system providers from imposing any charge, directly or indirectly, on persons making or receiving payments through these modes.
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The charge prohibition applies to both the payer and the recipient using the specified payment modes.
Also Read: Government Clarifies What the PSS Act Amendment Really Means
[Ministry of Finance Notification, dated 14-9-2026]
