Section 17(2) in The Foreign Contribution (Regulation) Act, 2010
(2)The specified branch of the State Bank of India at New Delhi or the branch of the scheduled bank where the person referred to in sub-section ( 1) has opened his foreign contribution account or the authorised person in foreign exchange, shall report to such authority as may be specified,—(a)the prescribed amount of foreign remittance;(b)the source and manner in which the foreign remittance was received; and(c)other particulars, in such form and manner as may be prescribed.
