| 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 performs on 1[any Indian coin] any operation which alters the appearance of that coin, with the intention that the said coin shall pass as a coin of a different description, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.
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1. Subs. by the A.O. 1950, for "any of the Queen`s coin".
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Altering appearance of Indian coin with intent that it shall pass as a coin of a different description. | Imprisonment for 7 years and fine. | Cognisable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Non-Bailable | Magistrate of the first class | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
