Contents |
Sections |
Particulars |
|
Preamble |
Chapter I |
Preliminary |
1 |
Short title and commencement |
2 |
Definitions |
Chapter II |
Establishment of Mints |
3 |
Power to establish and abolish Mints |
Chapter III |
Coinage |
4 |
Denominations, dimensions, designs and composition of coins |
5 |
Standard weight and remedy |
6 |
Coin when a legal tender |
7 |
Decimal system of coinage |
8 |
Power to call in coin |
Chapter IV |
Diminished, Defaced and Counterfeit Coins |
9 |
Power to certain persons to cut diminished or defaced coins |
10 |
Power to certain persons to cut counterfeit coins |
11 |
Power of Mint to delegate its functions |
Chapter V |
Offences and Penalties |
12 |
Prohibition of making or melting or destruction of coins |
13 |
Penalty for contravention of section 12 |
14 |
Prohibition and penalty for unlawful making, issue or possession of pieces of metal to be used as money |
15 |
Prohibition and penalty for bringing metal piece for use as coin |
16 |
Offences by companies |
Chapter VI |
Miscellaneous |
17 |
Forfeiture |
18 |
Probation of Offenders Act, 1958 not to apply to offences under this Act |
19 |
Offences to be cognizable, bailable and no compoundable |
20 |
Amendment of Act 2 of 1934 |
21 |
Offences may be tried summarily |
22 |
Protection of action taken in good faith |
23 |
Power to remove difficulties |
24 |
Power to make rules |
25 |
Rules to be laid before Parliament |
26 |
Saving of making other coins at Mints |
27 |
Repeal and savings |
28 |
Continuance of existing coins |