NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION

NEW  DELHI

 

CONSUMER  COMPLAINT  NO.           82             OF             2006

 

Atul Nanda & Anr.                                      …      Complainants

Versus

Reserve Bank of India & Ors.                  …      Opposite Party

 

 

BEFORE :

                   HON’BLE  MR. JUSTICE  M.B. SHAH,  PRESIDENT

                   MRS. RAJYALAKSHMI  RAO,  MEMBER

 

For the Complainant    :         Mr.Atul Nanda, Advocate 

 

For the Opp. Parties    :         Mr.C.Mukund, Advocate with

Mr.Shashank Sharma, Ms. Neeraj, and Mr.Aneesh Garg,  Advocates  for OP 1 (RBI)

 

Mr.S.L. Gupta, Advocate & Mr.   R.K. Dikshit Advocate for Opp. Parties 3,18,21,36,37,38,39,41,43,69

 

Mr.Harsh Jha and Mr.Dhruv Mehta, Advocates for OP 4

 

Mr.R. Majumdar, Advocate  for OPs 5, 10, 14

 

Ms. Praveena Gautam, Advocates for OP 6, 60

 

Mr.V.K. Tandon, Advocate for OP 7

 

Mr.Pradeep Dewan, Mr.Anupam Dhingra, Advocates for OP 8

 

Mr. Rohit Madan, Advocate for OP 9

 

Mr. Bishwajit Bhattacharya, Sr.Advocate with Mr. Sudarshan Rajan,  for OP 12

 

Mr. Rambir Singh and Mr.Kunal Tandan, Advocates for OP No.13

 

Mr. R.N. Rout, Advocat and Mr. B.N. Patra

Advocate  for OP 15

 

Mr. Saran Suri, Advocate for OP 16

 

Mr.H.D. Talwani, Advocate for OP 17

 

Mr.Anshu Mahajan, Advocate for OP 19

 

Dr.Sunil Narula, Advocate for OP 20

 

Ms.Richa Choudhary, Advocate for OP 22, 32 and 57

 

Mr.Ajay Monga, Advocate   for OP 23, 29

 

Mr.Dharam Dev, Advocate for OP 25, 55

 

Mr. Abhishek Kumar, Advocate for OP 26

 

Mr. S.S. Salooja, Advocate for OP 27

 

Mr.Rajender Kumar, Advocate for OP 30 and 33

 

Mr.P.S. Shetty, Advocate for OP 35

 

Ms.Deepti and Mr.P.I. Jose, Advocates for OPs 40 and 47

 

Mr. D.P. Chaturvedi, Advocate for OP 44

 

Mr. S.K. Garg, Advocate for OP 45

 

Mr. Dveep Ahuja, Advocate with

Mr. V. Ramakrishna, Manager (Legal) for OP 46

 

Mr.Vijay Kumar, Advocate for OP 48

 

Mr.Devendra Sain, Advocate for OP 49

 

Mr.K.J. Naik and Mr.Subhash Chand, Advocates for OP 51

 

Mr.J.Pradhan, Advocate for OP 52

 

Mr. K.K. Mani, Advocate for OP 54

 

Mr.Manoj Arora, Advocate for OP 56

 

Mr. Vijay Kumar Gupta, Advocate for OP 63

 

 Ms. Nirmal Mishra, Advocates for OP 76

 

Mr.Manish Khandelwal, Advocate for OP 79

 

Ms.Surekha Raman, Advocate for OP 88 and 90

 

14.07.2008

 

ORDER

 

            Complainants have contended that there is deficiency in service by various banks in giving credit to the payee when the cheque is encashed and there is large float, which is enjoyed by the Banks for their benefits.

          On receipt of the Notice, RBI filed its affidavit on 9.11.2006 stating that RBI has deregulated the banking business on the aforesaid aspects by issuing circular dated 1.11.2004 and has directed the banks to lay down their own policy.  The said circular is as under :

“Committee on Procedures and Performance Audit on Public Services (CPPAPS)- Formulating policy for (i) Immediate Credit of local / outstation cheques (ii) Time Frame for Collection of local / outstation cheques and (iii) Interest Payment for delayed collection

As you are aware, Reserve Bank has been issuing instructions, from time to time, to banks on issues relating to (i) Immediate credit of local / outstation cheques (ii) Time frame for collection of local / outstation cheques and (iii) Interest payment for delayed collection. The instructions in this regard are briefly summarised below:

2.(i) Immediate Credit of local / outstation cheques: Banks were advised to afford immediate credit in respect of outstation cheques upto Rs.2,500/- subject to certain conditions such as bank being satisfied about the proper conduct of the customers’ accounts etc., which was raised to Rs.15,000/- vide our Circular DBOD.No.Leg.BC.21/09.07.007 dated August 23, 2002.

(ii) Time Frame for Collection of Local / Outstation Instruments: We had vide our Circular DBOD.No. BC.No.59/09.07.007 dated May 17, 1995 stipulated the time frame for collection of outstation cheques in the four metropolitan centers having MICR cheque clearing system, in respect of State capitals and centres with more than 100 bank offices as also in case of local cheques.

(iii) Interest payment for delayed collection: We had advised banks vide our Circulars DBOD.No.Leg. BC.88/C.466(IV)/88 dated February 4, 1988 and DBOD.No.BC.147/09.07007/99-2000 dated March 9, 2000 to pay interest at the rate as applicable for appropriate tenor of fixed deposit for the period of delay beyond 10 / 14 days in collection of outstation instruments. Banks were also advised vide the circular dated March 9, 2000 to pay penal interest at the rate of 2 per cent above fixed deposit rate applicable for abnormal delay caused by branch in collection of outstation instruments.

3. On a comprehensive review of the technological progress in payment and settlement systems and the qualitative changes in operational systems and processes that have been undertaken by a number of banks, it is observed that prescription of a single set of rules may not be appropriate. Pertinently in most countries banks are obliged to develop their own individual policy / procedures relating to collection of cheques and also provide due disclosures to the customers on the bank's obligations and the customers' rights. Hence, efficiencies in collection of proceeds and providing funds to customers in time is best achieved through a spirit of competition among the banks rather than through issue of guidelines by RBI.

4. Keeping in view the above, it has been decided to withdraw the instructions issued regarding (i), (ii) and (iii) above, leaving it to the individual banks to formulate policies in this regard. Banks should consequently formulate a comprehensive and transparent policy covering all the above three aspects, taking into account their technological capabilities, systems and processes adopted for clearing arrangements and other internal arrangements for collection through correspondents. Further, they may also review their existing arrangements and capabilities and work out a scheme for reduction in collection period. Adequate care also may be taken to ensure that the interests of the small depositors are fully protected. The policy framed in this regard should be integrated with the deposit policy formulated by the bank in line with the IBA's model deposit policy. The policy should clearly lay down the liability of the banks by way of interest payments due to delays for non-compliance with the standards set by the banks themselves. Compensation by way of interest payment, where necessary, should be made without any claim from the customer.

5. The policy may be placed before the Board of the Bank alongwith our current instructions and the Board's specific approval should be obtained on the reasonableness of the policy and the compliance with the spirit of our guidelines.

6. Banks may thereafter ensure that wide publicity is given to the policy formulated by the them in this regard by placing it on the web-site and also displaying the same on the notice board in their branches. The customers should be clearly apprised of the assurances of the bank on the services on these aspects at the time of establishment of the initial relationship be it as a depositor, borrower or otherwise. Further, they may also take necessary steps to keep the customers duly informed of the changes in the policy formulated by them from time to time.

7. The above guidelines have been issued to ensure that the obligations of the bank to the customers and the rights of the customers stand clearly established and observed in practice without demur. However, it may please be noted that the Reserve Bank of India and the Banking Ombudsman would continue to exercise the prerogative to examine any dispute which may arise between the bank and any of its customer, vis-ΰ-vis their published policies and procedures.

8. Please acknowledge receipt.”

 

            After hearing learned counsel for the parties on various dates, RBI has also filed an affidavit dated 24.9.2007 wherein it has been stated as under :

“Pursuant to the circulars dated 9.2.2007 and 19.7.2007, Revised Cheque Collection Policies have been received by the Respondent Bank from around 35 Banks.  The policy as framed by the banks, essentially encompass the following :

a.      Policy on collection of cheques payable locally and at outstation centers;

b.     Time frame for collection of local and outstation cheques and the time after which credit will be afforded to customer accounts;

c.      Procedure for compensation in case of delayed collection;

d.      Manner of handling cases of cheques dishonoured or lost in transit; and

e.      Facility of immediate credit of local/outstation cheques.

 

A perusal of the Cheque Collection Policies, forwarded by the Banks, reveal that while for local cheques a time limit has been set out, for outstation cheques, many of the public sector banks have specifically put a maximum period of 14 days for collection of cheques, even to remote centers, while for other centers, time-schedule given by them is varying, considering the logistic difficulties faced by them”.

 

          On the basis of the aforesaid circular, various banks have framed their own policy with regard to the alleged float.  The policy can be divided into two parts :

i)                   Local  Cheques and

ii)                 Outstation Cheques

 

For the local cheques, after hearing all the parties, on 21.5.2007 we passed the following order :

“For the local cheques, it has been pointed out that most of the Banks who have filed affidavits and have stated that credit and debit of the cheques is being given or would be given on the same day”. 

 

          However, it has been pointed out that in some cases, if the cheque is presented after cut-off time, credit may be given on the next day.

 

          For the collection of outstation cheques, various banks have framed their own policies.  Those policies are tabulated and produced before this Commission along with affidavit dated 24.9.2007.  In that affidavit, a comprehensive chart is produced on record in respect of cheque collection policies.  This is on the basis of the directions issued by this Commission and after reviewing their respective cheque collection policies.

 

          From the chart produced on record, it appears that, almost all the banks take maximum period up to 7/10/14 days for collection of the outstation cheques.  It has also been pointed out that if there is delay beyond 7/10/14 days, interest at the Fixed Deposit rate or at a rate as per the respective circulars of the banks is to be paid to the payee of the cheque.

 

          Considering the aforesaid affidavit filed on behalf of the RBI, it is apparent that all the banks are required to give wide publicity to the policy formulated by them on various subjects as directed by the RBI.  It is also required to display the same on the Notice Board in all their branches.

         

          On the basis of the various policies framed by the Banks and the RBI directions, it is directed that:

(a).    For the local cheques credit and debit shall be given on the same day or at the most on the next day.

(b).    The maximum period for collection of outstation cheques shall be 7/10/14 days. And, if there is any delay in collection of the said chques beyond the period of 7/10/14 days, interest at the fixed deposit rate, or at a specified rate as per the respective policy of the banks, is to be paid to the payee of the cheques;

(c).    The salient features of the policy with regard to the collection period of outstation cheques and interest payable thereon in case of delay shall be published on the notice board in a precise manner in bold/visible letters at conspicuous place in every branch.

All the banks are, therefore, directed to comply with the same within a period of two weeks, if they have not complied with the aforesaid RBI directions uptil now.

(d).    A copy of the complete policy shall be made available by the Branch Manager, if the consumers require the same for reading.

(e).    The salient features highlighting the rights of the consumers shall also be displayed on the notice board of each branch of the Banks.

(f).     Needless to say that the RBI would monitor the directions given by it as well as this Commission.

 

          Stand over to 28th July 2008.

 

……………………………………….J.

( M.B.  SHAH)

PRESIDENT

 

…………………………………………

(RAJYALAKSHMI  RAO)

MEMBER

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