Indian Penal Code, 1860
238. Import
or export of counterfeits of the
India coin
Whoever imports into
128[India], or exports there from, any counterfeit coin, which he knows or has
reason to believe to be a counterfeit of 129[Indian coin], shall be
punished with imprisonment with 188[imprisonment for life], or with
imprisonment of either description for a term which may extend to ten years,
and shall also be liable to fine.