(2)For the purpose of this rule,-(a)"documentary evidence" includes any of the following, namely:-(i)a certificate of residence issued by an authorised Government body, including a Government agency or a municipality, of the country or territory in which the payee claims to be a resident;(ii)with respect to an individual, any valid identification issued by an authorized Government body, including a Government agency or a municipality, that includes the individual's name and is particularly used for identification purposes;(iii)with respect to an entity, any official documentation issued by an authorized Government body, including a Government agency or a municipality, which includes the name of the entity and either the address of its principal office in the country or territory in which it claims to be a resident or the country or territory in which the entity was incorporated or organized;(iv)any financial statement, third-party credit report, bankruptcy filing, or a report of the Government agency regulating the securities market;(b)"high value account" means a pre-existing individual account with a balance or value that,-(i)in case of a U.S. reportable account, exceeds an amount equivalent to one million U.S. dollars as on the 30th June, 2014 or 31st December of any subsequent year; and(ii)in case of other reportable account, exceeds an amount equivalent to one million U.S. dollars as on the 31st December, 2015 or 31st December of any subsequent year;(c)"lower value account" means a pre-existing individual account with a balance or value that,-(i)in case of a U.S. reportable account, exceeds an amount equivalent to fifty thousand U.S. dollars but does not exceed an amount equivalent to one million U.S. dollars as on the 30th June, 2014; and(ii)in case of other reportable account, does not exceed an amount equivalent to one million U.S. dollars as on the 31st December, 2015;(d)"new account" means a financial account maintained by a reporting financial institution opened on or after,(i)in case of a U.S. reportable account, the 1st July, 2014; and (ii) in case of other reportable account, the 1st January, 2016;(e)"new entity account" means a new account held by one or more entities;(f)"new individual account" means a new account held by one or more individuals;(g)"other reportable account" means a reportable account which is not a U.S. reportable account;(h)"pre-existing account" means a financial account maintained by a reporting financial institution as on,-(I)in case of a U.S. reportable account, the 30th June, 2014; and(II)in case of other reportable account, the 31st December, 2015;(i)"pre-existing entity account" means a pre-existing account held by one or more entities;(j)"pre-existing individual account" means a pre-existing account held by one or more individuals;(k)where a balance or value threshold is to be determined at the end of a calendar year, the relevant balance or value shall be determined as on the last day of the reporting period which ends with or within that calendar year.
