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.

PDF - Cash Withdrawal for purpose of Celebration of Wedding – Modification ()
Date : Nov 22, 2016
Cash Withdrawal for purpose of Celebration of Wedding – Modification

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A detailed list of persons to whom the cash withdrawn is proposed to be paid, together with a declaration from such persons that they do not have a bank account, where the amount proposed to be paid is ₹ 10,000/-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

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