Section 7 in The Payment And Settlement Systems Regulations, 2008
7. Furnishing of accounts and balance sheets
.-(1) Every system provider shall furnish to the Bank within three months from the date on which its annual accounts are closed and balanced, a copy of its audited balance sheet as on the last date of the relevant year together with a copy of the profit and loss account for the year and a copy of the Auditor's report:Provided that the Bank may, on an application made by the system provider, extend the said period of three months for furnishing of returns by a further period not exceeding three months.(2)The system provider shall also publish, a copy of its balance sheet, profit and loss account and Auditor's report submitted to the Bank under sub-regulation (1), in any two leading newspapers, one in English and the other in Hindi, or place a copy of the same on its website within a period of one month from the date of submission of the same to the Bank.FORM A[See regulation 3(2)]Application Form For Authorisation To Set Up Payment SystemFromName and address of registered office/principal place of business of applicant (By Registered Post AD/Hand Delivery)ToChief General ManagerDepartment of Payment and Settlement SystemsReserve Bank of IndiaCentral Office
