Reserve Bank of India Act, 1934
39. Obligation to supply different forms of currency
(1) The Bank shall issue rupee coin on demand in exchange for
bank notes and currency notes of the Government of India, and shall issue
currency notes or bank notes on demand in exchange for coin which is legal
tender under the Indian Coinage Act, 1906 (3 of 1906).
(2) The Bank shall, in exchange for currency notes or bank notes
of two rupees or upwards, supply currency notes or bank notes of lower value or
other coins which are legal tender under the Indian Coinage Act, 1906 (3 of
1906), in such quantities as may, in the opinion of the Bank, be required for
circulation; and the Central Government shall supply such coins to the Bank on
demand. If the Central Government at any time fails to supply such coins, the
Bank shall be released from its obligations to supply them to the public.