| 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 |
1Whoever counterfeits any property mark used by a public servant, or any mark used by a public servant to denote that any property has been manufactured by a particular person or at a particular time or place, or that the property is of a particular quality or has passed through a particular office, or that it is entitled to any exemption, or uses as genuine any such mark knowing the same to be counterfeit, shall be punished with imprisonment of either description for a term which may extend to three years, and shall also be liable to fine.]
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1. Subs. by Act 4 of 1889, sec. 3, for the original section 484.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Counterfeiting a property mark used by a public servant, or any mark used by him to denote the manufacture, quality, etc., of any property | Imprisonment for 3 years, and fine | Non-Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| 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 |
