[See section 2(y)]
[Part A
Paragraph 1
Offences Under The Indian Penal Code
(45 of 1860)
| Section | Description of offence |
| 120B | Criminal conspiracy. |
| 121 | Waging or attempting to wage war or abetting waging of war, against the Government of India. |
| 121A | Conspiracy to commit offences punishable by section 121 against the State. |
| 255 | Counterfeiting Government stamp. |
| 257 | Making or selling instrument for counterfeiting Government stamp. |
| 258 | Sale of counterfeit Government stamp. |
| 259 | Having possession of counterfeit Government stamp. |
| 260 | Using as genuine a Government stamp known to be counterfeit. |
| 302 | Murder. |
| 304 | Punishable for culpable homicide not amounting to murder. |
| 307 | Attempt to murder. |
| 308 | Attempt to commit culpable homicide. |
| 327 | Voluntarily causing hurt to extort property, or to constrain to an illegal act. |
| 329 | Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act. |
| 364A | Kidnapping for ransom, etc. |
| 384 to 389 | Offences relating to extortion. |
| 392 to 402 | Offences relating to robbery and dacoity. |
| 411 | Dishonestly receiving stolen property. |
| 412 | Dishonestly receiving property stolen in the commission of a dacoity. |
| 413 | Habitually dealing in stolen property. |
| 414 | Assisting in concealment of stolen property. |
| 417 | Punishment for cheating. |
| 418 | Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect. |
| 419 | Punishment for cheating by personation. |
| 420 | Cheating and dishonestly inducing delivery of property. |
| 421 | Dishonest or fraudulent removal or concealment of property to prevent distribution among creditors. |
| 422 | Dishonestly or fraudulently preventing debt being available for creditors. |
| 423 | Dishonest or fraudulent execution of deed of transfer containing false statement of consideration. |
| 424 | Dishonest or fraudulent removal or concealment of property. |
| 467 | Forgery of valuable security, will, etc. |
| 471 | Using as genuine a forged document or electronic record. |
| 472 | and 473 Making or possessing counterfeit seal, etc., with intent to commit forgery. |
| 475 | and 476 Counterfeiting device or mark. |
| 481 | Using a false property mark. |
| 482 | Punishment for using a false property mark. |
| 483 | Counterfeiting a property mark used by another. |
| 484 | Counterfeiting a mark used by a public servant. |
| 485 | Making or possession of any instrument for counterfeiting a property mark. |
| 486 | Selling goods marked with a counterfeit property mark. |
| 487 | Making a false mark upon any receptacle containing goods. |
| 488 | Punishment for making use of any such false mark. |
| 489A | Counterfeiting currency notes or bank notes. |
| 489B | Using as genuine, forged or counterfeit currency notes or bank notes. |
Paragraph 2
Offences Under The Narcotic Drugs And Psychotropic Substances Act, 1985
(61 of 1985)
| Section | Description of offence |
| 15 | Contravention in relation to poppy straw. |
| 16 | Contravention in relation to coca plant and coca leaves. |
| 17 | Contravention in relation to prepared opium. |
| 18 | Contravention in relation to opium poppy and opium. |
| 19 | Embezzlement of opium by cultivator. |
| 20 | Contravention in relation to cannabis plant and cannabis. |
| 21 | Contravention in relation to manufactured drugs and preparations. |
| 22 | Contravention in relation to psychotropic substances. |
| 23 | Illegal import into India, export from India or transhipment of narcotic drugs and psychotropic substances. |
| 24 | External dealings in narcotic drugs and psychotropic substances in contravention of section 12 of the Narcotic Drugs and Psychotropic Substances Act, 1985. |
| 25A | Contravention of orders made under section 9A of the Narcotic Drugs and Psychotropic Substances Act, 1985. |
| 27A | Financing illicit traffic and harbouring offenders. |
| 29 | Abetment and criminal conspiracy. |
Paragraph 3
Offences Under The Explosive Substances Act,1908
(6 of 1908)
| Section | Description of offence |
| 3 | Causing explosion likely to endanger life or property. |
| 4 | Attempt to cause explosion, or for making or keeping explosives with intent to endanger life or property. |
| 5 | Making or possessing explosives under suspicious circumstances. |
Paragraph 4
Offences Under The Unlawful Activities (Prevention) Act, 1967
(37 of 1967)
| Section | Description of offence |
| 10 read with section 3 | Penalty for being member of an unlawful association, etc. |
| 11 read with section 3 | Penalty for dealing with funds of an unlawful association. |
| 13 read with section 3 | Punishment for unlawful activities. |
| 16 read with section 15 | Punishment for terrorist act. |
| 16A | Punishment for making demands of radioactive substances, nuclear devices, etc. |
| 17 | Punishment for raising funds for terrorist act. |
| 18 | Punishment for conspiracy, etc. |
| 18A | Punishment for organising of terrorist camps. |
| 18B | Punishment for recruiting of any person or persons for terrorist act. |
| 19 | Punishment for harbouring, etc. |
| 20 | Punishment for being member of terrorist gang or organisation. |
| 21 | Punishment for holding proceeds of terrorism. |
| 38 | Offence relating to membership of a terrorist organisation. |
| 39 | Offence relating to support given to a terrorist organisation. |
| 40 | Offence of raising fund for a terrorist organisation. |
Paragraph 5
Offences Under The Arms Act, 1959
(54 of 1959)
| Section | Description of offence |
| 25 | To manufacture, sell, transfer, convert, repair or test or prove or expose or offer for sale or transfer or have in his possession for sale, transfer, conversion, repair, test or proof, any arms or ammunition in contravention of section 5 of the Arms Act, 1959. |
| To acquire, have in possession or carry any prohibited arms or prohibited ammunition in contravention of section 7 of the Arms Act, 1959. | |
| Contravention of section 24A of the Arms Act, 1959 relating to prohibition as to possession of notified arms in disturbed areas, etc. | |
| Contravention of section 24B of the Arms Act, 1959 relating to prohibition as to carrying of notified arms in or through public places in disturbed areas. | |
| Other offences specified in section 25. | |
| 26 | To do any act in contravention of any provisions of section 3, 4, 10 or section 12 of the Arms Act, 1959 in such manner as specified in sub-section (1) of section 26 of the said Act. |
| To do any act in contravention of any provisions of section 5, 6, 7 or section 11 of the Arms Act, 1959 in such manner as specified in sub-section (2) of section 26 of the said Act. | |
| Other offences specified in section 26. | |
| 27 | Use of arms or ammunition’s in contravention of section 5 or use of any arms or ammunition in contravention of section 7 of the Arms Act, 1959. |
| 28 | Use and possession of fire arms or imitation fire arms in certain cases. |
| 29 | Knowingly purchasing arms from unlicensed person or for delivering arms, etc., to person not entitled to possess the same. |
| 30 | Contravention of any condition of a licence or any provisions of the Arms Act, 1959 or any rule made thereunder. |
Paragraph 6
Offences Under The Wild Life (Protection) Act, 1972
(53 of 1972)
| Section | Description of offence |
| 51 read with section 9 | Hunting of wild animals. |
| 51 read with section 17A | Contravention of provisions of section 17A relating to prohibition of picking, uprooting, etc., of specified plants. |
| 51 read with section 39 | Contravention of provisions of section 39 relating to wild animals, etc., to be Government property. |
| 51 read with section 44 | Contravention of provisions of section 44 relating to dealings in trophy and animal articles without licence prohibited. |
| 51 read with section 48 | Contravention of provisions of section 48 relating to purchase of animal, etc., by licensee. |
| 51 read with section 49B | Contravention of provisions of section 49B relating to prohibition of dealings in trophies, animals articles, etc., derived from scheduled animals. |
Paragraph 7
Offences Under The Immoral Traffic (Prevention) Act, 1956
(104 of 1956)
| Section | Description of offence |
| 5 | Procuring, inducing or taking person for the sake of prostitution. |
| 6 | Detaining a person in premises where prostitution is carried on. |
| 8 | Seducing or soliciting for purpose of prostitution. |
| 9 | Seduction of a person in custody. |
[Paragraph 8]
Offences Under the Prevention of Corruption Act, 1988
(49 of 1988)
| Section | Description of offence |
| 7. | Offence relating to public servant being bribed. |
| 7A. | Taking undue advantage to influence public servant by corrupt or illegal means or by exercise of personal influence. |
| 8. | Offence relating to bribing a public servant. |
| 9. | Offence relating to bribing a public servant by a commercial organisation. |
| 10. | Person in charge of commercial organisation to be guilty of offence. |
| 11. | Public servant obtaining undue advantage, without consideration from person concerned in proceeding or business transacted by such public servant. |
| 12. | Punishment for abetment of offences. |
| 13. | Criminal misconduct by a public servant. |
| 14. | Punishment for habitual offender. |
Paragraph 9
Offences Under The Explosives Act, 1884
(4 of 1884)
| Section | Description of offence |
| 9B | Punishment for certain offences. |
| 9C | Offences by companies. |
Paragraph 10
Offences Under The Antiquities And Arts Treasures Act, 1972
(52 of 1972)
| Section | Description of offence |
| 25 read with section 3 | Contravention of export trade in antiquities and art treasures. |
| 28 | Offences by companies. |
Paragraph 11
offences Under The Securities And Exchange Board Of India Act, 1992
(15 of 1992)
| Section | Description of offence |
| 12A read with section 24 | Prohibition of manipulative and deceptive devices, insider trading and substantial. |
| 24 | Acquisition Of Securities Or Control. |
Paragraph 12
Offences Under The Customs Act, 1962
(52 of 1962)
| Section | Description of offence |
| 135 | Evasion of duty or prohibitions. |
Paragraph 13
Offences Under The Bonded Labour System (Abolition) Act, 1976
(19 of 1976)
| Section | Description of offence |
| 16 | Punishment for enforcement of bonded labour. |
| 18 | Punishment for extracting bonded labour under the bonded labour system. |
| 20 | Abetment to be an offence. |
Paragraph 14
Offences Under The Child Labour (Prohibition And Regulation) Act, 1986
(61 of 1986)
| Section | Description of offence |
| 14 | Punishment for employment of any child to work in contravention of the provisions of section 3 |
Paragraph 15
Offences Under The Transplantation Of Human Organs Act, 1994
(42 of 1994)
| Section | Description of offence |
| 18 | Punishment for removal of human organ without authority. |
| 19 | Punishment for commercial dealings in human organs. |
| 20 | Punishment for contravention of any other provision of this Act. |
Paragraph 16
Offences Under The Juvenile Justice (Care And Protection Of Children) Act, 2000
(56 of 2000)
| Section | Description of offence |
| 23 | Punishment for cruelty to juvenile or child. |
| 24 | Employment of juvenile or child for begging. |
| 25 | Penalty for giving intoxicating liquor or narcotic drug or psychotropic substance to juvenile or child. |
| 26 | Exploitation of juvenile or child employee. |
Paragraph 17
Offences Under The Emigration Act, 1983
(31 of 1983)
| Section | Description of offence |
| 24 | Offences and penalties. |
Paragraph 18
Offences Under The Passports Act, 1967
(15 of 1967)
| Section | Description of offence |
| 12 | Offences and penalties. |
Paragraph 19
Offences Under The Foreigners Act, 1946
(31 of 1946)
| Section | Description of offence |
| 14 | Penalty for contravention of provisions of the Act, etc. |
| 14B | Penalty for using forged passport. |
| 14C | Penalty for abetment. |
Paragraph 20
Offences Under The Copyright Act, 1957
(14 of 1957)
| Section | Description of offence |
| 63 | Offences of infringement of copyright or other rights conferred by this Act. |
| 63A | Enhanced penalty on second and subsequent convictions. |
| 63B | Knowing use of infringing copy of computer programme. |
| 68A | Penalty for contravention of section 52A. |
Paragraph 21
Offences Under The Trade Marks Act, 1999
(47 of 1999)
| Section | Description of offence |
| 103 | Penalty for applying false trade marks, trade descriptions, etc. |
| 104 | Penalty for selling goods or providing services to which false trade mark or false trade description is applied. |
| 105 | Enhanced penalty on second or subsequent conviction. |
| 107 | Penalty for falsely representing a trade mark as registered. |
| 120 | Punishment of abetment in India of acts done out of India. |
Paragraph 22
Offences Under The Information Technology Act, 2000
(21 of 2000)
| Section | Description of offence |
| 72 | Penalty for breach of confidentiality and privacy. |
| 75 | Act to apply for offence or contravention committed outside India. |
Paragraph 23
Offences Under The Biological Diversity Act, 2002
(18 of 2003)
| Section | Description of offence |
| 55 read with section 6 | Penalties for contravention of section 6, etc. |
Paragraph 24
Offences Under The Protection Of Plant Varieties And Farmers Rights Act, 2001
(53 of 2001)
| Section | Description of offence |
| 70 read with section 68 | Penalty for applying false denomination, etc. |
| 71 read with section 68 | Penalty for selling varieties to which false denomination is applied. |
| 72 read with section 68 | Penalty for falsely representing a variety as registered. |
| 73 read with section 68 | Penalty for subsequent offence. |
Paragraph 25
Offences Under The Environment Protection Act, 1986
(29 of 1986)
| Section | Description of offence |
| 15 read with section 7 | Penalty for discharging environmental pollutants, etc., in excess of prescribed standards. |
| 15 read with section 8 | Penalty for handling hazardous substances without complying with procedural safeguards. |
Paragraph 26
Offences Under The Water (Prevention And Control Of Pollution) Act, 1974
(6 of 1974)
| Section | Description of offence |
| 41 (2) | Penalty for pollution of stream or well. |
| 43 | Penalty for contravention of provisions of section 24. |
Paragraph 27
Offences Under The Air (Prevention And Control Of Pollution) Act, 1981
(14 of 1981)
| Section | Description of offence |
| 37 | Failure to comply with the provisions for operating industrial plant. |
Paragraph 28
Offences Under The Suppression Of Unlawful, Acts Against Safety Of Maritime Navigation And Fixed Platforms On Continental Shelf Act, 2002
(69 of 2002)
| Section | Description of offence |
| 3 | Offences against ship, fixed platform, cargo of a ship, maritime navigational facilities, etc.] |
Part B
[Part B omitted by Act No. 2 of 2013]
| OLD LAW 6 |
| [PARAGRAPH 1]
OFFENCES UNDER THE INDIAN PENAL CODE
PARAGRAPH 2 OFFENCES UNDER THE ARMS ACT, 1959
PARAGRAPH 3 OFFENCES UNDER THE WILD LIFE (PROTECTION) ACT, 1972
PARAGRAPH 4 OFFENCES UNDER THE IMMORAL TRAFFIC (PREVENTION) ACT, 1956
PARAGRAPH 5 OFFENCES UNDER THE PREVENTION OF CORRUPTION ACT, 1988
PARAGRAPH 6 OFFENCE UNDER THE EXPLOSIVE ACT, 1884
PARAGRAPH 7 OFFENCES UNDER THE ANTIQUITIES AND ARTS TREASURES ACT, 1972
PARAGRAPH 8 OFFENCES UNDER THE SECURITIES AND EXCHANGE BOARD OF INDIA ACT, 1992
PARAGRAPH 9 OFFENCES UNDER THE CUSTOMS ACT, 1962
PARAGRAPH 10 OFFENCES UNDER THE BONDED LABOUR SYSTEM (ABOLITION) ACT, 1976
PARAGRAPH 11 OFFENCES UNDER THE CHILD LABOUR (PROHIBITION AND REGULATION) ACT, 1986
PARAGRAPH 12 OFFENCES UNDER THE TRANSPLANTATION OF HUMAN ORGANS ACT, 1994
PARAGRAPH 13 OFFENCES UNDER THE JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2000
PARAGRAPH 14 OFFENCES UNDER THE EMIGRATION ACT, 1983
PARAGRAPH 15 Offences Under The Passports Act, 1967
PARAGRAPH 16 Offences Under The Foreigners Act, 1946
PARAGRAPH 17 Offences Under The Copyright Act, 1957
PARAGRAPH 18 Offences Under The Trade Marks Act, 1999
PARAGRAPH 19 Offences Under The Information Technology Act, 2000
PARAGRAPH 20 Offences Under The Biological Diversity Act, 2002
PARAGRAPH 21 Offences Under The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
PARAGRAPH 22 Offences Under The Environment Protection Act, 1986
PARAGRAPH 23 Offences Under The Water (Prevention And Control Of Pollution) Act, 1974
PARAGRAPH 24 Offences Under The Air (Prevention And Control Of Pollution) Act, 1981
PARAGRAPH 25 Offences Under The Suppression Of Unlawful Acts Against Safety Of Maritime Navigation And Fixed Platforms On Continental Shelf Act, 2002
|
[PART C
An offence which is the offence of cross border implications and is specified in,-
(1) Part A; or
(2) [* * *]
(3) the offences against property under Chapter XVII of the Indian Penal Code.] [(4) The offence of wilful attempt to evade any tax, penalty or interest referred to in section 51 of the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015.]
Ministry of Finance
(Department of Revenue)
Notifications
Notification No. G.S.R. 30(E), 17th January, 2014. – In exercise of the powers conferred by clause (ii) of section 66 of the Prevention of Money Laundering Act, 2002 (15 of 2003), the Central Government, on being satisfied that it is necessary in the public interest so to do, hereby makes the following amendment in the notification of the Government of India in the Ministry of Finance, Department of Revenue, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide number G.S.R. 381(E), dated the 27th June, 2006, namely:-
In the said notification, after serial number (16) and the entry relating thereto, the following serial number and entry shall be inserted, namely:-
“(17) Competition Commission of India.”
Notification No. G.S.R. 1423 (E), 15th November, 2017, No. 8/2017. – In exercise of the powers conferred by sub-clause (iii) of clause (sa) of sub-section (1) of section 2 of the Prevention of Money-laundering Act, 2002 (15 of 2003), the Central Government hereby notifies that ‘real estate agents’ as defined under clause (zm) of section 2 of the Real Estate (Regulation and Development) Act, 2016 (No. 16 of 2016) shall be deemed to be a “person carrying on designated business or profession” under sub-clause (iii) of clause (sa) of sub-section 1 of section 2 of the Prevention of Money-laundering Act, 2002.
section 2 of the Prevention of Money-laundering Act, 2002 (15 of 2003), the Central Government hereby notifies that ‘real estate agents’ as defined under clause (zm) of section 2 of the Real Estate (Regulation and Development) Act, 2016 (No. 16 of 2016) shall be deemed to be a “person carrying on designated business or profession” under sub-clause (iii) of clause (sa) of sub-section 1 of section 2 of the Prevention of Money-laundering Act, 2002
