Section 2(1) in The Prevention of Money-laundering (Maintenance of Records of the Nature and Value of Transactions, the .. of the Banking Companies, Financial Institutions and Intermediaries) Rules, 2005
(1)In these rules, unless the context otherwise requires,—(a)“Act” means the Prevention of Money-laundering Act, 2002 (15 of 2003);(b)“client” means a person that engages in a financial transaction or activity with a banking company, or financial institution or intermediary and includes a person on whose behalf the person that engages in the transaction or activity, is acting;(c)“Director” means the Director appointed under sub-section (1) of section 49 of the Act for the purposes of sections 12 and 13 of the Act;(ca)“non profit organisation” means any entity or organisation that is registered as a trust or a society under the Societies Registration Act, 1860 (21 of 1860) or any similar State legislation or a company registered under section 25 of the Companies Act, 1956 (1 of 1956);](d)“officially valid document” means the passport, the driving licence, the Permanent Account Number (PAN) Card, the Voter's Identity Card issued by the Election Commission of India or any other document as may be required by the banking company, or financial institution or intermediary;(e)“prescribed value” means the value of transaction prescribed under these rules;(f)“Principal Officer” means an officer designated by a banking company, financial institution and intermediary, as the case may be;(fa)“Regulator” means a person or an authority or a Government which is vested with the power to license, authorise, register, regulate or supervise the activity of banking companies, financial institutions or intermediaries, as the case may be;](g)“suspicious transaction” means a transaction referred to in clause (h), including an attempted transaction, whether or not made in cash, which to a person acting in good faith—(a)gives rise to a reasonable ground of suspicion that it may involve proceeds of an offence specified in the Schedule to the Act, regardless of the value involved; or(b)appears to be made in circumstances of unusual or unjustified complexity; or(c)appears to have no economic rationale or bona fide purpose; or(d)gives rise to a reasonable ground of suspicion that it may involve financing of the activities relating to terrorism;]
