Section 9 in Reserve Bank of India (Note Refund) Rules, 2009
9. Payment of claim in respect of mismatched note.
- The payment of claim in respect of a mismatched note may be dealt with as follows, namely-,(a)in case of notes upto rupees twenty denomination notes, the area of the larger of the two pieces presented may be measured and adjudicated as per the provisions of sub-rule (1) of Rule 8, ignoring the smaller half.(b)if none of the two pieces presented meets the minimum area stipulated as per the provisions of clause (i) of sub-rule 1 of rule 8 above, the claim shall be rejected.(c)in case of rupees fifty and above denominations, the two pieces may be treated as two separate claims and dealt with accordingly.
