253. Forgery of currency notes. [§ 12, Act V, 1861].
(a)On receipt of a forged note from any source, an enquiry should be undertaken regarding its origin and a report sent immediately to the Currency Officer. Calcutta, a copy being sent to the Deputy Inspector-General, Criminal Investigation Department. This report should contain the following information regarding each note or series of notes :-(i)Denomination.(ii)Serial letters and number.(iii)General number.(iv)Circle and date of notes of old type.(v)Place of appearance.(vi)Date of appearance.(vii)Whether process or hand-made.(b)If in regard to any forged note an enquiry is not considered necessary, it will be forwarded by the officer-in-charge to the Currency Officer along with the report mentioned in clause (a), otherwise after the enquiry or investigation has been completed. In the latter event a reference will be made to the original intimation sent to the Currency Officer reporting the discovery. If on receipt of the first report it appears to the Currency Officer that the forgery is new and to be process-made and the note has not been sent with the report, he will immediately call for it in order to communicate the particulars to all other Currency Officers and shall thereafter return the note to the police for any further investigation that they may desire to make.The Currency Officer has been directed to send to the police, for enquiry, all process made new forgeries irrespective of their face value and all forged notes of Rs. 10 or of a higher denomination, received by him (vide paragraph 368, Reserve Bank of India, Issue Department Manual).(c)If there is any probability of the guilt of the utterer or forger being established, a case should be formally instituted, and thoroughly investigated by expert officers. The Superintendent is responsible for seeing that proper discrimination is displayed, both in the matter of instituting appropriate cases, and in specially reporting such of these as are required to be reported in accordance with serial 12 of the Schedule attached to Appendix XV.(d)On the conclusion of enquiries, where cases are not instituted, final reports along with the forged notes should be sent to the Currency Officer in continuation of the first reports showing the result of the enquiries made and quoting in each case the number and date of the first report.(e)When cases are instituted but not specially reported, the short histories referred to in the remarks column against serial 12 of the Schedule attached to Appendix XV should be submitted quoting the reference to the report submitted in accordance with clause (a) above.(f)Should a case be sent up in charge-sheet a copy of the judgment should be sent along with the final report.(g)Particular attention should be paid to the investigation of dangerous forgeries, i.e., those which are sufficiently good to deceive persons accustomed to handling notes as such cases are reported by the Deputy Inspector-General, Criminal Investigation Department, to the Director, Intelligence Bureau, for the information of the Central Government. The reports on such forgeries should include information regarding the area in which the notes have been circulated, whether there is reason to believe that a large number have been put into circulation, and whether the investigation has led to the detection of the forgers of any other known series of dangerous forgeries.
