Section 2(c) in The Specified Bank Notes (Deposit of Confiscated Notes) Rules, 2017
(c)in case specified bank notes are placed in custody of any other person by an order of the court on or before the 30th day of December, 2016, then, the person shall be entitled, on production of the direction of the court, to deposit or exchange such specified bank notes, the serial numbers of which-(i)have been noted by the law enforcement agency which confiscated or produced them before the court; and(ii)are mentioned in the direction of the court.
