Factoring Regulation Act, 2011
31. Provisions of
this Act not to apply or affect in certain cases.-
1.
The
provisions of this Act shall not apply to any assignment of receivables arising
under or from the following transactions, namely:
a. any merger,
acquisition or amalgamation of business activities or sale or change in the
ownership or legal status of the business;
b. transactions on any
stock exchange or commodities exchange regulated by the Securities and Exchange
Board of India constituted under the provisions of the Securities and Exchange
Board of India Act, 1992(15 of 1992) or by the Forward Markets Commission under
the Forward Contracts (Regulation) Act, 1952 (74 of 1952), respectively;
c. financial contracts
governed by netting agreements, except a receivable owed on the termination of
all outstanding transactions;
d. foreign exchange
transactions except receivables in any foreign currency;
e. inter-bank payment
systems, inter-bank payment agreements or clearance and settlement systems
relating to securities or other financial assets or instruments;
f. bank deposits;
g. a letter of credit or
independent guarantee;
h. rights and
obligations of any person under the law governing negotiable instruments,
negotiable warehouse receipts under the Warehousing (Development and
Regulation) Act, 2007 (37 of 2007) or to instruments which are for the time
being, by law or custom negotiable or any mercantile document of title to
goods;
i. sale of goods or
services for any personal, family or household use;
j. any assignment of
loan receivables by a bank or non-banking financial company to another bank or
non-banking financial company;
k. securitisation
transactions (including assignment of receivables to special purpose vehicles
or trusts that issue securities against such receivables, bought from a single
debtor or single group of debtors).
2.
Nothing
contained in this Act shall affect the rights and obligations of a consumer,
manufacturer, trader or service provider under the provisions of the Consumer
Protection Act, 1986 (68 of 1986).