Section 6(4) in The Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013
(4)While determining whether the act amounts to damage or an attempt to damage the monetary stability of India, the Superintendent of Police or such officer empowered under sub-rule (4) shall, in addition to the conditions specified in rule 5, shall also take into account any one or more of the following, namely :-(a)whether the accused was previously involved in a case of counterfeit currency;(b)whether the accused belongs to a terrorist gang or terrorist organisation;(c)whether the recovery of high quality counterfeit Indian currency is associated with recovery of arms, ammunition, or explosives prohibited under laws for the time being in force;(d)whether the high quality counterfeit Indian currency has been recovered while smuggling through international check posts or borders;(e)whether there is prima facie indication that the high quality counterfeit Indian currency has been produced in a foreign country;(f)whether the high quality counterfeit Indian currency is being produced, smuggled or circulated at the instance of a foreign country, entity, agency, or person situated abroad;(g)whether complex methods have been used to smuggle or transport high quality counterfeit Indian currency, and to collect or move the proceeds of crime;(h)whether the high quality counterfeit Indian currency is mixed with genuine currency in currency chests, Automated Teller Machines;(i)whether the face value of high quality counterfeit Indian currency seized is extremely high, or the proceeds of crime to be generated are extremely large;(j)any other circumstance that reveals that the production, smuggling or circulation of high quality counterfeit Indian currency was undertaken with the object of threatening the monetary stability of the country.
