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Coinage Act, 2011 14. Prohibition and penalty for unlawful making, issue or possession of pieces of metal to be used as money.- 1. No person shall a. make or issue or attempt to issue any metal piece except as provided under section 4 for the purpose of coin; b. Possess custody or control of any metal piece with the intent to issue the piece for use as money for a medium of exchange. 2. Whoever contravenes the provisions of sub-section (1) shall be punishable with imprisonment which may extend to one year or with fine or with both: Provided that if any person convicted under this section is again convicted, he shall be punishable with imprisonment which may extend to three years or with fine or with both.    |
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