Section 6(1) in The Foreign Exchange Management (Borrowing And Lending In Rupees) Regulations, 2000
(1)shall use such borrowed funds for any purpose except in his own business other than-(i)the business of chit fund, or(ii)as Nidhi Company, or(iii)agricultural or plantation activities or real estate business; or construction of farm houses, or(iv)trading in Transferable Development Rights (TDRs).
