Section 5 in The Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013
5. Damage to the monetary stability of India.
- Damage to the monetary stability of India, referred to in section 15 by way of production or smuggling or circulation of high quality counterfeit Indian paper currency, shall be deemed to have been caused, if in addition to other considerations,-(a)seizure is of high quality counterfeit Indian currency of face value of such threshold amount as may be decided by the Central Government from time to time, not being less than rupees one lakh:Provided that the said threshold limit shall not apply when the counterfeit Indian currency has been intercepted at the international border, international airport or Immigration Check Post;(b)the seized counterfeit currency includes any one of the [notes of denomination of One hundred rupees and above] [Substituted 'three highest denominations' by Notification No. G.S.R. 22(E), dated 11.1.2019.] issued by the Reserve Bank of India, and in circulation at such point in time.
