Section 7(2) in The Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013
(2)On obtaining a positive forensic report, and on being convinced from the special circumstances of the case, the authorised officer under sub rule (7) of rule 6 may proceed after recording the reasons thereof to order investigation under sub-clause (iiia) of clause (a) of sub-section (1) of section 15 read with section 16.
