10. Authorised person.—
(1) The Reserve Bank may, on an application made to it in this behalf,
authorise any person to be known as authorised person to deal in foreign exchange or in foreign
securities, as an authorised dealer, money changer or off-shore banking unit or in any other manner as it
deems fit.
(2) An authorisation under this section shall be in writing and shall be subject to the conditions laid
down therein.
(3) An authorisation granted under sub-section
(1) may be revoked by the Reserve Bank at any time if
the Reserve Bank is satisfied that—
(a) it is in public interest so to do; or
(b) the authorised person has failed to comply with the condition subject to which the
authorisation was granted or has contravened any of the provisions of the Act or any rule, regulation,
notification, direction or order made thereunder:
Provided that no such authorisation shall be revoked on any ground referred to in clause
(b) unless the
authorised person has been given a reasonable opportunity of making a representation in the matter.
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(4) An authorised person shall, in all his dealings in foreign exchange or foreign security, comply
with such general or special directions or orders as the Reserve Bank may, from time to time, think fit to
give, and, except with the previous permission of the Reserve Bank, an authorised person shall not engage
in any transaction involving any foreign exchange or foreign security which is not in conformity with the
terms of his authorisation under this section.
(5) An authorised person shall, before undertaking any transaction in foreign exchange on behalf of
any person, require that person to make such declaration and to give such information as will reasonably
satisfy him that the transaction will not involve, and is not designed for the purpose of any contravention
or evasion of the provisions of this Act or of any rule, regulation, notification, direction or order made
thereunder, and where the said person refuses to comply with any such requirement or makes only
unsatisfactory compliance therewith, the authorised person shall refuse in writing to undertake the
transaction and shall, if he has reason to believe that any such contravention or evasion as aforesaid is
contemplated by the person, report the matter to the Reserve Bank.
(6) Any person, other than an authorised person, who has acquired or purchased foreign exchange for
any purpose mentioned in the declaration made by him to authorised person under sub-section
(5) does
not use it for such purpose or does not surrender it to authorised person within the specified period or uses
the foreign exchange so acquired or purchased for any other purpose for which purchase or acquisition of
foreign exchange is not permissible under the provisions of the Act or the rules or regulations or direction
or order made thereunder shall be deemed to have committed contravention of the provisions of the Act
for the purpose of this section.
