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 - Deposit of Specified Bank Notes (SBNs) – Chest Balance Limit / Cash Holding Limit ()
Date : Feb 13, 2017
Deposit of Specified Bank Notes (SBNs) – Chest Balance Limit / Cash Holding Limit

RBI/2016-17/226
DCM (Plg) No.3217/10.27.00/2016-17

February 13, 2017

The Chairman / Managing Director/ Chief Executive Officer
(All banks maintaining currency chests)

Dear Sir / Madam,

Deposit of Specified Bank Notes (SBNs) – Chest Balance Limit / Cash Holding Limit

Please refer to Paragraph 2 (ii) of our circular DCM (Plg) No. 1459/10.27.00/2016-17 dated November 29, 2016 on the captioned subject. As indicated thereat, a review was undertaken and it has been decided that till further instructions SBNs deposited in the currency chests, since November 10, 2016, will be considered as part of the chest balance in the soiled note category but such deposits will not be reckoned for calculating Chest Balance Limit / Cash Holding Limit.

Yours faithfully,

(S Ray)
General Manager

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