Section 4 in The Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013
4. Notification of Forensic Authority.
- For the purposes of section 15, the following shall be authorised or notified forensic authorities, namely :-(a)Laboratories under the Bharatiya Reserve Bank Note Mudran Private Limited or Security Printing and Minting Corporation of India Limited;(b)Forensic Laboratories under the Government of India and the State Governments;(c)any other establishment having necessary facilities and trained personnel so notified by the Central Government from time to time.
