| 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 | 18 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offences Relating To Documents And To Property Marks | - | Parliament of India |
Whoever uses 1***any false property mark shall, unless he proves that he acted without intent to defraud, be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.
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1. The words “any false trade mark or” omitted by s. 135 and the Sch., ibid. (w.e.f. 25-11-1959).
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Using a false property mark with intent to deceive or injure any person | Imprisonment for 1 year, or fine, or both | Non-Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | Any Magistrate | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
