Section 3(2) in The Banking Regulation (Co-Operative Societies) Rules, 1966
(2)Such return shall be submitted by the [principal office] of a Co-operative Bank to the principal office of the Reserve Bank situated in the State in which the Co-operative Bank has its principal office or to such other office of the Reserve Bank as may be specified by the Reserve Bank on an application to be made [in this behalf-(a)by a primary Co-operative Bank to the Reserve Bank of India, Central Office, Urban Bank Department, Bombay; and(b)by a Central Co-operative Bank or a State Co-operative Bank to the Reserve Bank of India, Central Office, Rural Planning and Credit Department, Bombay.]
