Section 5(a) in The Specified Bank Notes (Cessation Of Liabilities) Act, 2017
(a)by any person—(i)up to the expiry of the grace period; or(ii)after the expiry of the grace period,—(A)not more than ten notes in total, irrespective of the denomination; or(B)not more than twenty-five notes for the purposes of study, research or numismatics;
