Section 10(3) in The High Denomination Bank Notes (Demonetisation) Act, 1978
(3)An officer of a scheduled bank who makes payment out of the amount, being the exchange value of a high denomination bank note credited under sub- section (4) of section 7 to an account maintained with such bank shall, unless such account is an account which has been opened after proper introduction, be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.
