Section 17(14) in The Reserve Bank of India Act, 1934
(14)the borrowing of money for a period not exceeding one month for the purposes of the business of the Bank, and the giving of security for money so borrowed:Provided that no money shall be borrowed under this clause from any person in India other than a scheduled bank or from any person outside India 1 other than a bank which is the principal currency authority of any country under the law for the time being in force in that country:Provided further that the total amount of such borrowings from persons in India shall not at any time exceed the amount of the capital of the Bank;***
