Section 9 in The Foreign Exchange Management Act, 1999
9. Exemption from realisation and repatriation in certain cases.
- The provisions of sections 4 and 8 shall not apply to the following, namely:(a)possession of foreign currency or foreign coins by any person up to such limit as the Reserve Bank may specify;(b)foreign currency account held or operated by such person or class of persons and the limit up to which the Reserve Bank may specify;(c)foreign exchange acquired or received before the 8th day of July, 1947 or any income arising or accruing thereon which is held outside India by any person in pursuance of a general or special permission granted by the Reserve Bank;(d)foreign exchange held by a person resident in India up to such limit as the Reserve Bank may specify, if such foreign exchange was acquired by way of gift or inheritance from a person referred to in clause (c), including any income arising therefrom;(e)foreign exchange acquired from employment, business, trade, vocation, services, honorarium, gifts, inheritance or any other legitimate means up to such limit as the Reserve Bank may specify; and(f)such other receipts in foreign exchange as the Reserve Bank may specify.
