Section 5(3) in The High Denomination Bank Notes (Demonetisation) Act, 1978
(3)Every return under sub- section (1) shall be presented for forwarding to the Reserve Bank to the Manager of the sub- office, office or branch of the Reserve Bank at the places specified under sub- section (2) of section 7, or to the District Magistrate or to the Sub- divisional Magistrate or, if such Manager or Magistrate is not available, to the senior- most Revenue or Police Officer available not later than 3. 00 P. m. on the 17th day of January, 1978:Provided that if it is not feasible to present the return to any such person as aforesaid, it may be presented by handing two copies thereof not later than 3. 00 P. m. on the 17th day of January, 1978 to a telegraph office, one copy for despatch by express telegram to the Reserve Bank at Bombay at the expense of the bank or the Government treasury, as the case may be, and the other copy for return to the person presenting it in the manner provided in sub- section (4), and by despatching the third copy required by sub- section (2) by registered post on the same day to the Reserve Bank at Bombay.
