Section 6(2) in The Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013
(2)The Investigating Officer shall forward the seized currency by the quickest means to the notified forensic authority, not later than forty-eight hours of the seizure, and the notified forensic authority shall communicate the results of the examination to the requisitioning officer by the quickest possible means including e-mail or facsimile:Provided that the preliminary report may not contain a detailed forensic report, but may restrict itself to the question of whether the key security features as specified in the Third Schedule to the Act have been imitated or compromised in the seized counterfeit currency and the complete report for the purposes of prosecution shall be provided before completion of the investigation:Provided further that the procedure referred to in sub-rule (1), shall not preclude the continuation of investigation under any other law for the time being in force.
