Section 14 in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004
14. Acquisition of a foreign company through bidding or tender procedure. - (1) On being approached by an Indian party, which is eligible under the regulations to make investment outside India, an authorised dealer may allow remittance towards earnest money deposit or issue a bid bond guarantee on its behalf for participation in bidding or tender procedure for acquisition of a company incorporated outside India.
(2)[ On the Indian party winning the bid--(i)the authorised dealer may allow further remittances towards acquisition of the foreign company, subject to the ceilings specified in regulation 6; and(ii)the Indian party shall submit through the designated authorised dealer concerned a report to the Reserve Bank in Parts I and II of the Form ODI, as prescribed by the Reserve Bank from time to time, within 30 days of effecting the final remittance.](3)[ For participation in bidding or tender procedure for acquisition of a company incorporated outside India which does not fall within the provisions of sub-regulation (1), the Reserve Bank may, on application in Form ODI, as prescribed at the Reserve Bank from time to time allow remittance of foreign exchange towards earnest money deposit or permit the authorised dealer in India to issue a bid bond guarantee, subject to such terms and conditions as the Reserve Bank may stipulate.] [Substituted by Notification No. G.S.R. 489 (E), dated 3.7.2014, (w.e.f. 8.5.2000)](4)In case the Indian party is successful in the bid but the terms and conditions of acquisition of a company outside India are-,-(a)[ not in conformity with the provisions of regulations in Part I, or different from those for which approval under sub-regulation (3) was obtained, the Indian party shall submit application in Form ODI, as prescribed by the Reserve Bank from time to time, to Reserve Bank for obtaining approval for the foreign direct investment in the manner specified in regulation 9, or] [Substituted by Notification No. G.S.R. 489 (E), dated 3.7.2014, (w.e.f. 8.5.2000)](b)in conformity with the provisions of the regulations in Part I or are same as those for which approval under sub-regulation (3) was obtained, the Indian party shall submit a report to the Reserve Bank, giving details of the remittances made, within 30 days of effecting the final remittance.
