Section 7(2) in The High Denomination Bank Notes (Demonetisation) Act, 1978
(2)Every person desiring to tender for exchange a high denomination bank note under this section shall prepare in the form set out, in the Schedule three copies of a declaration signed by him giving in full the particulars required by that form and shalls not later than the 19th day of January, 1978, deliver such copier, in person together with the high denomination bank notes he desires to exchange-(a)to either of the offices of the Reserve Bank at Bombay or to the sub- office, office or branch, as the case may be, of that bank at Ahmedabad, Bangalore, Bhubaneshwar, Calcutta, Gauhati, Hyderabad, Jaipur, Kanpur, Madras, Nagpur, New Delhi and Patna; or(b)to the main office or branch of the State Bank at the headquarters of a district; or(c)to any other office of a public sector bank notified in this behalf by the Reserve Bank:Provided that if such person resides in a place not within convenient reach of any such office or branch, or if, by reason of age, infirmity or illness he is unable to attend thereat, he may forward the high denomination bank notes he desires to exchange together with three copies of the declaration in respect thereof by insured post to the Reserve Bank at Bombay not later than the 19th day of January, 1978.
