Coinage Act, 2011
10. Power to certain
persons to cut counterfeit coins.-
Where any coin minted
or issued by or under the authority of the Government is tendered to any person
authorised by the Government under section 9 and such person has reason to
believe that the coin is counterfeit, he shall by himself or through another
person cut or break the coin, and the tenderer shall bear the loss caused by
such cutting or breaking.