| 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, fraudulently or with intent that fraud may be committed, is in possession of coin with respect to which the offence defined in either of the section 246 or 248 has been committed, having known at the time of becoming possessed thereof that such offence had been committed with respect to such coin, shall be punished with imprisonment of either description for a term which may extend to three years and shall also be liable to fine.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Possession of altered coin by a person who knew it to be altered when he became possessed thereof. | Imprisonment for 3 years and fine. | Cognizable |
| 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 |
