Category of Bare Act | Name of the Act | Year of Promulgation |
---|---|---|
Criminal Laws | Indian Penal Code | 1860 |
Act Number | Enactment Date | Chapter Number |
45 | 06.10.1860 | 12 |
Chapter Title | Sub-Chapter | Legislated by |
Of Offence Relating to Coins and Government Stamps | - | Parliament of India |
Whoever counterfeits, or knowingly performs any part of the process of counterfeiting, any stamp issued by Government for the purpose of revenue, shall be punished with 1[imprisonment for life], or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.
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1. Subs. by Act 26 of 1955, sec. 117 and Sch., for "transportation for life" (w.e.f. 1-1-1956).
Offence Description | Punishment provided | Cognizable/Non-Cognizable |
---|---|---|
Counterfeiting a Government stamp. | Imprisonment for life, or imprisonment for 10 years and fine. | Cognizable |
Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
Non-Bailable | Court of Session. | Non-Compoundable |
Compoundable by Whom | Concerned Ministry | Concerned Department |
Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |