Section 6 in The Banking Regulation (Companies) Rules, 1949
6. Deposits .-(1) The deposit specified in sub-section 2 of section 11 of the Act shall be maintained at the principal office of the Reserve Bank.
(2)The value of each security deposited under sub-rule (1) shall be estimated at its market rate, ex-dividend.(3)Securities shall be duly transferred to the Reserve Bank by the banking company.(4)Upon receipt of a deposit under sub-rule (1) the principal office of the Reserve Bank shall, as soon as possible, send to the principal office of the banking company a certificate in Form II.]
