Section 12(b) in The Land Ports Authority of India Rules, 2011
(b)in fixed deposits with, -(i)the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955); or(ii)any subsidiary bank constituted under the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959); or(iii)any corresponding new bank as specified in column 2 of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) and the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980); or(iv)any bank as specified in the Second Schedule of the Reserve Bank of India Act, 1934 (2 of 1934); or(v)any other public financial institution as defined in Section 4-A of the Companies Act, 1956 (1 of 1956),
