Banking Regulation Act, 1949
8. Prohibition of trading
Notwithstanding anything contained in section
6 or in any contract, no banking company shall directly or indirectly deal in
the buying or selling or bartering of goods, except in connection with the
realization of security given to or held by it, or engage in any trade, or buy,
sell or barter goods for others otherwise than in connection with bills of
exchange received for collection or negotiation or with such of its business as
is referred to in clause (i) of sub-section (1) of section 6:
PROVIDED that this section shall not apply to
any such business as is specified in pursuance of clause (o) of sub-section (1)
of section 6.
Explanation: For the purposes of this section,
"goods" means every kind of movable property, other than actionable
claims, stock, shares, money, bullion and specie and all instruments referred
to in clause (a) of sub-section (1) of section 6.