Indian Penal Code, 1860
242.
Possession of counterfeit coin by person who knew it to be counterfeit when he
became possessed thereof-
Whoever, fraudulently
or with intent that fraud may be committed, is in possession of counterfeit
coin, having known at the time when he became possessed thereof that such coin
was 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.