Section 7(6) in The High Denomination Bank Notes (Demonetisation) Act, 1978
(6)The Central Government may require any declarant referred to in sub- section (5) to, amplify his declaration to such extent and in respect of such particulars as it thinks fit and may, unless the declarant is able to fully comply with such requirement, refuse, for reasons to be recorded in writing, to sanction the exchange of the high denomination bank notes to which the declaration relates.
