| 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 is in possession of any instrument or material, for the purpose of using the same for counterfeiting coin, or knowing or having reason to believe that the same is intended to be used for that purpose, shall be punished with imprisonment of either description for a term which may extend to three years, and shall also be liable to fine;
if Indian coin.—and if the coin to be counterfeited is 1[Indian coin], shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.
___________________________
1. Subs. by the A. O. 1950, for “the Queen’s coin”.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
|
Possession of instrument or materials for the purpose of using the same for counterfeiting coin. If Indian coin. |
Imprisonment for 3 years, and fine Imprisonment for 10 years, and fine |
Cognizable Ditto |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
|
Non-Bailable Ditto |
Magistrate of the first class. Court of Session. |
Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
