Section 6(3) in Reserve Bank of India (Note Refund) Rules, 2009
(3)A claim in respect of a note, which, -(i)cannot be identified with certainty as a genuine note for which the Bank is liable under the Act;(ii)has been made imperfect or mutilated, thereby causing the note to appear to be of a higher denomination, or has been deliberately cut, torn, defaced, altered or dealt with in any other manner, not necessarily by the claimants, enabling the use of the same for making of a false claim under these rules or otherwise to defraud the Bank or the public,(iii)carries any extrinsic words or visible representations intended to convey or capable of conveying any message of a political or religious character or furthering the interest of any person or entity;(iv)has been imported into India by the claimant from any place outside India in contravention of the provision of any law;(v)any information called for by the Prescribed Officer or the Bank, as the case may be, is not furnished by a claimant within a period of three months from the date of receipt of the notice or letter asking for the information, or(vi)in the opinion of the Prescribed Officer, a deliberate fraudulent intention appears in respect of such a claim shall be rejected and shall not be eligible for consideration under any other Law for the time being in force.
