RBI No. 210/2005-06
DCM (NE) No. 4559/08.07.18/2002-03
18 November 2005
The Chairman & Managing Director of
All Public Sector and Private Sector 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.
Extremely brittle, burnt, charred, stuck up Notes
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 matter of extending this service to other bank branches is under
consideration. 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
i. They should accept coins
of all denominations from any member of public without any restriction and
pay the value in notes.
ii. They should use counting
machines or accept coins by weight for large receipts, as hitherto.
iii. Rupee coins accepted can
be held as part of chest balance and small coins as part of the Small Coin
Depot balance.
iv. 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.
|
|