(1)No person shall receive an amount of ₹ 200000 or more––(a)in aggregate from a person in a day; or(b)in respect of a single transaction; or(c)in respect of transactions relating to one event or occasion from a person, except through—(i)an account payee cheque; or(ii)account payee bank draft; or(iii)electronic clearing system through a bank account; or(iv)any other electronic mode, as may be prescribed.
