Section 14(2) in The High Denomination Bank Notes (Demonetisation) Act, 1978
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the custody and disposal of high denomination bank notes tendered for exchange under this Act and of the declarations in respect thereof;(b)the time within which applications referred to in sub-section (5) of section 6 may be made; and(c)the time within which and the manner in which the State Bank and public sector banks notified under clause (c) of sub- section (2) of section 7 may claim reimbursement from the Reserve Bank of payments made by them in respect of high denomination bank notes accepted by them under that section.
