1[Whoever makes or has in his possession any die, plate or other instrument for the purpose of counterfeiting a property mark, or has in his possession a property mark for the purpose of denoting that any goods belong to a person to whom they do not belong, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.]
_________________________________________
1. Subs. by s. 135 and the Sch., ibid., for s. 485 (w.e.f. 25-11-1959).
