Section 5(d) in The Foreign Exchange Management (Establishment In India Of Branch Or Office Or Other Place Of Business) Regulations, 2000
(d)a company or entity in India awarding the contract has been granted term loan by a public financial institution or a bank in India for the project.(iii)The foreign company shall furnish a report to the concerned regional office of Reserve Bank of India under whose jurisdiction the project office is set up, giving details as under:-
