RBI/2016-17/149
DCM (Plg) No.1346/10.27.00/2016-17

November 22, 2016

The Chairman / Managing Director/Chief Executive Officer,
Public Sector Banks / Private Sector Banks/ Foreign Banks
Regional Rural Banks / Urban Co-operative Banks / State Co-operative Banks.

Dear Sir,

Withdrawal of Legal Tender Character of existing ₹ 500/- and ₹ 1000/- Specified Bank Notes (SBNs) – Cash withdrawal for purpose of celebration of wedding – Modification

Please refer to the circular DCM (Plg) No.1320/10.27.00/2016-17 dated November 21, 2016. It has been decided to modify the instructions contained in paragraph 2 vi (c) of the aforesaid circular, as under:

A detailed list of persons to whom the cash withdrawn is proposed to be paid, together with a declaration from such persons that they do not have a bank account, where the amount proposed to be paid is ₹ 10,000/- or more. The list should indicate the purpose for which the proposed payments are being made.

Yours faithfully,

(P Vijaya Kumar)
Chief General Manager