Section 2(a) in The Specified Bank Notes (Deposit of Confiscated Notes) Rules, 2017
(a)in case confiscated specified bank notes are returned by the court to a person who is a party in case pending before that court, 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;
