ISSUER OF CURRENCY

The Reserve Bank is the nation's sole note issuing authority. Along with the Government of India, we are responsible for the design, production and overall management of the nation's currency, with the goal of ensuring an adequate supply of clean and genuine notes.

Withdrawn with effect from November 16, 2021, February 18, 2022, May 02, 2022, May 13, 2022, May 21, 2024, July 12, 2024 & October 01, 2024
PDF - Amendments to Reserve Bank of India (Note Refund) Rules, 2009 ()
Date : Sep 07, 2018
Amendments to Reserve Bank of India (Note Refund) Rules, 2009

RBI/2018-19/46
DCM (NE) No.657/08.07.18/2018-19

September 7, 2018

The Chairman and Managing Director /
The Managing Director/
The Chief Executive Officer
All Banks

Madam / Dear Sir,

Amendments to Reserve Bank of India (Note Refund) Rules, 2009

Please refer to the Reserve Bank of India (Note Refund) Rules, 2009 wherein all branches of banks have been delegated powers for exchange of mutilated / defective notes.

2. Reserve Bank of India has made amendments to the Reserve Bank of India (Note Refund) Rules, 2009 to enable the public to exchange mutilated notes in Mahatma Gandhi (New) series at bank branches and RBI offices, which are smaller in size compared to the earlier series. The Reserve Bank of India (Note Refund) Amendment Rules, 2018 have since been notified in the Gazette of India on September 6, 2018 (enclosed). These rules have come into force with immediate effect.

3. We further inform that there is a change in the minimum area of the single largest undivided piece of the note required for payment of full value for notes of rupees fifty and above denominations, which is detailed in the amendments.

Yours faithfully,

(Manas Ranjan Mohanty)
Chief General Manager

Encl. As above

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