Section 8(vii) in The Foreign Exchange Management (Borrowing And Lending In Rupees) Regulations, 2000
(vii)repayment of loan shall be made by way of inward remittances through normal banking channels or by debit lo the Non-resident Ordinary (NRO)/Non-resident External (NRE)/Foreign Currency Non-resident (FCNR) account of the borrower or out of the sale proceeds of the shares or securities or immovable property against which such loan was granted.]
