Section 7 in Money Circulation Scheme (Banning) Rules, 2013
7.
The Nodal Police Authority in a State shall be responsible for co-ordinating with other State Governments, the Central Government and the agencies concerned under such Government and the Reserve Bank of India and shall also be responsible for furnishing the information to the Reserve Bank of India in the format and periodicity as decided by the State Government in consultation with the Reserve Bank of India.Explanation. - This does not debar the investigating agencies from interacting with other State Governments and other agencies for the purpose of investigation.
