Section 42(2) in The Reserve Bank of India Act, 1934
(2)Every scheduled bank shall send to the Bank a return signed by two responsible officers of such bank showing—(a)the amount of its demand and time liabilities and the amount of its borrowings from banks in India, classifying them into demand and time liabilities,(b)the total amount of legal tender notes and coins held by it in India,(c)the balance held by it at the Bank in India,(d)the balances held by it at other banks in current account and the money at call and short notice in India,(e)the investments (at book value) in Central and State Government securities including treasury bills and treasury deposit receipts,(f)the amount of advances in India,(g)the inland bills purchased and discounted in India and foreign bills purchased and discounted.at the close of business on each alternate Friday, and every such return shall be sent not later than seven days after the date to which it relates:Provided that the Bank may, by notification in the Gazette of India, delete or modify or add to any of the particulars specified in the foregoing clauses:Provided further that such alternate Friday is a public holiday under the Negotiable Instruments Act, 1881 (26 of 1881), for one or more offices of a scheduled bank the return shall give the preceding working day’s figures in respect of such office or offices, but shall nevertheless be deemed to relate to that Friday:Provided also that where the Bank is satisfied that the furnishing of a fortnightly return under this sub-section is impracticable in the case of any scheduled bank by reason of the geographical position of the bank and its branches, the Bank may allow such bank—(i)to furnish a provisional return for the fortnight within the period aforesaid to be followed by a final return not later than twenty days after the date to which it relates, or(ii)to furnish in lieu of a fortnightly return a monthly return to be sent not later than twenty days after the end of the month to which it relates giving the details specified in this sub-section in respect of such bank at the close of business for the month.
