RBI No. 93/2006-07
DCM (NE) No.732/08.07.18/2002-03
28 July 2006
The Chairman & Managing Director of
All Public Sector and Private Sector Banks, Foreign Banks and State Cooperative
Banks.
Madam / Dear Sir,
Master Circular - Facility for Exchange of Notes
and Coins
Please refer to the Master Circular
pertaining to the facility for exchange of notes and coins issued vide our letter
DCM (NE) No. G-2/08.07.18/2002-03 dated July 5, 2002. Pursuant to the changes
brought in the matter, we forward a revised Master Circular on the subject for
your information and taking appropriate action, where required.
Yours faithfully,
(U.S. Paliwal)
Chief General Manager
Reserve Bank of India (Note Refund) Rules - Delegation
of full powers
In terms of Section 28 read with
Section 58(2) of Reserve Bank of India Act, 1934, no person is entitled as a
right to recover from the Government of India or RBI the value of any lost,
stolen, mutilated or imperfect currency note of the GOI or banknote. However,
with a view to mitigating the hardship to the public in genuine cases, it has
been provided that the RBI may, with the previous sanction of the Central Government,
prescribe the circumstances in, and the conditions and limitations subject to
which, the value of such currency notes or banknotes may be refunded as a matter
of grace.
With a view to extending the facility
for the benefit and convenience of public, all currency chest branches have
been delegated powers under Reserve Bank of India (Note Refund) Rules for exchange
of torn/mutilated/defective notes.
Liberalised definition of Cut Notes
2. In order to facilitate quicker exchange facilities,
the following types of soiled and cut notes should be freely exchanged by all
bank branches including non-chest branches. They should also be accepted over
bank counters in payment of Government dues and for credit of accounts of the
public maintained with banks.
SOILED NOTES
I. Single numbered notes - Re.1/-,
Rs.2/- & Rs.5/-
Note presented should not be in
more than two pieces. No essential feature of the note should be missing and
complete number should be available in an undivided area on one of the pieces.
II. Double numbered notes - Rs.10/-, Rs.20/-
Rs.50/-, Rs.100/-,Rs.500/- & Rs.1000/-
The note presented should not be
in more than two pieces. No essential feature of the note should be missing.
Both the pieces should be of the same note i.e. the complete number in an undivided
area on each piece should be the same.
The above types of notes will be
treated as soiled notes and be kept alongwith soiled notes. These unfit notes
shall, in no case, be issued to the public as reissuable notes but shall be
deposited in currency chests for onward transmission to RBI offices as chest
remittances.
Notes which have turned extremely
brittle or badly burnt, charred or inseparably stuck up together and, therefore,
cannot withstand normal handling, shall not be accepted by the branches for
exchange. Instead, the holders may be advised to tender these notes to the concerned
Issue Offices where they will be adjudicated under a Special Procedure.
Notes bearing "PAY"/"PAID"
"REJECT" stamps
3. Every Officer-in-charge of the
branch, i.e. the Branch Manager and every officer-in-charge of the Accounts
or Cash Wing of the Branch shall act as 'Prescribed Officer' in each branch
to adjudicate the notes received at the branch for exchange in accordance with
the RBI (Note Refund) Rules 1975 (as amended upto 1980). After adjudicating
mutilated notes, the Prescribed Officer is required to record his order by subscribing
his initials to the dated 'PAY'/ 'PAID'/ 'REJECT' stamp. The 'PAY' & 'REJECT'
stamps should also carry the name of the bank and branch concerned. Defective
notes bearing 'PAY'/'PAID' (or 'REJECT') stamp of any RBI Issue Office or any
bank branch, if presented for payment again at any of the designated bank branches
should be rejected under Rule 5(1) of RBI (Note Refund) Rules and the tenderer
should be advised that the value of such (defective) note/s cannot be paid since
the same has already been paid as is evident from the PAY/PAID stamps affixed
on it/them. All bank branches have instructions not to issue notes bearing PAY/PAID
stamps to the public even through oversight.
The branches should caution their
customers not to accept such notes from any bank or anybody else.
Notes bearing slogans/political
messages etc.
4. Any note with slogans and message
of a political nature written across it ceases to be a legal tender and the
claim on such a note will be rejected under Rule 5(2) of RBI (Note Refund) Rules.
Similarly notes which are disfigured may also be rejected under Rule 5(2) of
RBI (Note Refund) Rules.
Deliberately cut notes
5. The notes, which are found to
be deliberately cut or tampered with, if presented for payment of exchange value
should be rejected under Rule 5(2)(ii) of the RBI (Note Refund) Rules. Although
it is not possible to precisely define deliberately cut/mutilated notes, a close
look at such notes will clearly reveal any deliberate fraudulent intention,
as the manner in which such notes are mutilated will follow a broad uniformity
in the shape/location of missing portions of the notes, especially when the
notes are tendered in large numbers. The details of the case such as the name
of the tenderer, the number of notes tendered and their denominations should
be reported thereafter to the Deputy/General Manager, Issue Department, under
whose jurisdiction the branch falls. The matter should also be reported to local
police in case a large number of such notes are tendered. The branches should
ensure that the note exchange facility is not cornered by private money changers/professional
dealers in defective notes.
Training
6. Our Issue Offices have instructions
to conduct training programmes for 'Prescribed Officers' of currency chest branches
on a priority basis. It should be ensured that only officers who are designated
as 'Prescribed Officers' are deputed for training. As the training programmes
are intended to provide knowledge and instil confidence in the Prescribed Officers
in the process of adjudication of defective notes, it is imperative that the
Prescribed Officers of the concerned branches do attend the programmes.
Display of Notice Board
7. All designated bank branches
are required to display at their branch premises, at a prominent place, a board
indicating the availability of note exchange facility with the legend, 'Mutilated
notes are Accepted & Exchanged Here'. Banks should ensure that all their
designated branches undertake note exchange business.
Introduction of Rs.1000/- denomination
notes.
8. With the introduction of bank
notes of Rs.1000/- denomination, the word 'five hundred rupees' wherever appearing
in the Note Refund Rules has been substituted with the word 'one thousand rupees'
and the number '1000' has been added after the number '500'. The effect of the
above instruction is that the rules, which are applicable to exchange of double
numbered notes upto Rs.500/- denomination, are now applicable to exchange of
notes of Rs.1000/- denomination also.
Thus, the notes of Rs.1000/- denomination
will be adjudicated under RBI (Note Refund) Rules in the same way as notes of
Rs.10/-, Rs.20/-, Rs.50/-, Rs.100/- and Rs.500/- are presently adjudicated.
Disposal of notes adjudicated
at the currency chests
9. Regarding audit of the adjudicated
notes at the currency chests under the jurisdiction of the Issue Offices, the
full value paid notes have to be remitted by currency chest branches to the
Issue Office together with the next soiled note remittance in the manner as
already laid down. The half value paid notes and rejected notes, which are held
by the currency chest maintaining branch in its cash balance, may either be
remitted separately packed together with the full value paid notes or sent by
registered and insured post as and when required. While the full value paid
notes would be treated as a chest remittance and accounted for in the Invoiced
Notes Account as at present, the half value paid notes and rejected notes shall
be treated and accounted for as receipt in the Claims Section and processed
accordingly.
Exchange facility at bank branches
10. All branches of currency chest
maintaining banks in all parts of the country should provide the following customer
services, more actively and vigorously to the members of public so that there
is no need for them to approach the RBI Regional Offices only for this purpose:
(a) meeting the demands for fresh
/ good quality notes and coins of all denominations, (b) exchanging soiled notes,
(c) accepting coins and notes either for transactions or exchange.
All the bank branches with currency
chests should provide the facility for exchange of damaged/mutilated notes.
The mutilated notes are adjudicated as per the provisions of RBI (Note Refund)
Rule 1975 (as amended upto 1980) which have been displayed on RBI website.
Availability of such facilities
at the branches should be published for information of the public at large.
11.(a) The agreement between Reserve
Bank of India and the commercial banks for establishment of currency chests/and/or
Small Coin Depots provides that the bank branches would accept coins in exchange
of notes. The banks have been advised to instruct their branches that
- They should accept coins of all denominations
from any member of public without any restriction and pay the value in notes.
- They should use counting machines or accept
coins by weight for large receipts, as hitherto.
- Rupee coins accepted can be held as part of
chest balance and small coins as part of the Small Coin Depot balance.
- Small coins of 5,10 and 20 paise denominations
may be periodically sent by the Small Coin Depot branches to the India Government
Mints at Hyderabad, Kolkata and Mumbai in accordance with the existing prescribed
procedure.
(b) The banks are required to direct
all their branches to accept coins of all denominations tendered at their counters
either for exchange or for deposit in accounts. Such coins, particularly lower
denominations, may be preferably accepted by weighment. However, as accepting
coins packed in polythene sachets of 100 each would be more convenient for the
cashiers as well as the customers, the banks may keep such sachets at the counters
and make them available to the customers. A notice to this effect may be displayed
suitably inside as also outside the branch premises for information of the public.
Considering that aluminium coins of 5 paise, 10 paise, 20 paise, aluminium-bronze
coins of 10 paise, stainless steel coins of 10 paise, cupronickel coins of 25
paise, 50 paise and rupee one denominations are being withdrawn and remitted
to the mints, customers may be requested, and not insisted, to pack each of
these denominations separately and also metal-wise with 100 coins in each sachet
before they are tendered at the counters. Similar arrangements may also be made
for acceptance of current coins of 25 paise, 50 paise and one rupee of stainless
steel and two rupees and five rupees coins of cupronickel. In case of large
variations of weight, counting machines may be used.
In order to obviate the problem
of storage of coins at the branches, aluminium coins of 5 paise, 10 paise, 20
paise, aluminium-bronze coins of 10 paise, stainless steel coins of 10 paise
and cupronickel coins of 25 paise, 50 paise and Re. 1 may be remitted to Government
of India Mints at Mumbai/Kolkata/Hyderabad with prior intimation to them through
the currency chest and small coin depot branches of your bank (or link currency
chest and small coin depot branches of other banks) as per the existing procedure.
Stainless steel coins of 25 paise, 50 paise and Re. 1 and cupronickel coins
of Rs. 2 and Rs. 5 denominations should, however, be put back in circulation.
In case, the stocks of these coins reach beyond the holding capacity of the
currency chest / small coin depot for lack of demand, the Issue Department of
the Circle should be approached for remittance of coins.
The Regional Managers / Zonal Managers
of the banks may pay surprise visits to the branches and report the position
of compliance in this regard to the Head Office which will review such reports
and take prompt remedial action, wherever necessary.
Any non-compliance in this regard
shall be viewed as violation of instructions issued by the Reserve Bank of India.
Annexure
Master Circular
Subject : Reserve Bank of India
(Note Refund)
Rules - Delegation of Powers
List of circulars consolidated by
the Master Circular
Circular No.
|
Date
|
Content
|
G-67/08.07.18/96-97
|
18.2.1997
|
RBI (NOTE REFUND) Rules, 1975, Delegation
of full powers to private sector banks maintaining currency chests
|
G-52/08.07.18/96-97
|
11.1.1997
|
RBI(NR) Rules Scheme of delegation of powers
to PSBs for exchange of defective notes - Disposal of notes bearing pay/paid
stamp.
|
G-24/08.01.01/96-97
|
03.12.1996
|
Acceptance and Exchange of Cut Notes - Liberalisation
|
G-64/08.07.18/95-96
|
18.5.1996
|
RBI (NR) Rules - Delegation of full powers
to branches of PSBs and publicity for exchange of defective notes.
|
G-71/08.07.18/92-93
|
22.6.1993
|
RBI (NR) Rules - Scheme of delegation of
full powers for exchange of defective notes to the branches of PSBs -
Publicity.
|
G-83/CL-1 (PSB)-91/92
|
06.5.1992
|
RBI (NR) Rules - Delegation of powers to
chest branches of PSBs.
|
G-74/CL - (PSB)
(Gen.)-90-91
|
05.6.1991
|
RBI (NR) Rules - Delegation of full powers
there under to PSBs.
|
5.5/CL-1(PSB)-90/91
|
25.9.1990
|
RBI (NR) Rules - Scheme of delegation of
full powers to PSBs.
|
8/CL-1(PSB)-/90/91
|
17.8.1990
|
RBI (NR) Rules - Scheme of delegation of
full powers to PSBs.
|
G-123/CL-1(PSB)
(Gen)-89/90
|
07.5.1990
|
RBI (NR) Rules - Scheme of delegation of
full powers to PSBs (Amendment).
|
G-108/CL-1 (PSB)
(Gen)-89/90
|
03.4.1990
|
RBI (NR) Rules 1989 - Bank notes of Rs.500/-
denomination - Exchange of defective notes at branches of PSBs.
|
G-8/CL-1 (PSB)-89/90
|
12.7.1989
|
RBI (NR) Rules - Defective notes branded
with `To Claims' stamp of RBI Issue Offices.
|
G.84/CL.1(PSB)-88/89
|
17.3.1989
|
RBI (NR) Rules - Delegation of full note
exchange powers to PSBs.
|
G.66/CL.1(PSB)-88/89
|
09.2.1989
|
RBI (NR) Rules - Delegation of powers to
PSBs - Training.
|
S.12/CL-1(PSB)-88/89
|
30.9.1988
|
RBI (NR) Rules - Deliberately mutilated notes
- Adjudication.
|
G.134/CL/1(PSB)-87-88
|
25.5.1988
|
Implementation of the Scheme of delegation
of full powers under RBI (NR) Rules.
|
192/CL-1-(PSB)-86/87
|
02.6.1987
|
RBI (NR) Rules - Scheme of delegation of
full powers to PSBs.
|
189/CL.2/86/87
|
02.6.1987
|
Defacing currency notes by writing on them
or inscribing messages, slogans etc. thereon.
|
185/CL-1(PSB)-86/87
|
20.5.1987
|
RBI (NR) Rules - Affixing of `PAY' and `REJECT'
stamps on defective notes.
|
173/CL.1/84/85
|
02.4.1985
|
Delegation of full powers to PSBs for exchange
of defective notes/procedures of the same.
|
Cy.No.1064/CL.1/76/77
|
09.8.1976
|
Facilities to the public for exchange of
soiled notes and slightly mutilated notes.
|
Cy.No.386/08.07.13/ 2000-2001
|
16.11.2000
|
Reserve Bank of India (Note Refund) Rules,
1975 - Delegation of full note exchange powers to currency chest branches
of Public/Private Sector Banks.
|
G-11/08.07.18/2001-02
|
02.11.2001
|
Reserve Bank of India (Note Refund) Rules,
1975 - Delegation of note exchange powers to currency chest branches of
Public/Private Sector Banks.
|
DCM (RMMT) No. 404/ 11.37.01 /2003-04
|
09.10.2003
|
Acceptance of coins and availability of notes.
|
DCM (NE) No. 310/08.07.18/2003-04
|
19.01.2004
|
Providing facilities to public for exchange
of notes, coins etc.
|
DCM (RMMT) No. 1181/ 11.37.01 /2003-04
|
05.04.2004
|
Acceptance of coins.
|
|