Indian Penal Code, 1860
239.
Delivery of coin, possessed with knowledge that it is counterfeit
Whoever, having any
counterfeit coin, which at the time when he became possessed of it knew to be
counterfeit, fraudulently or with intent that fraud may be committed, delivers
the same to any person, or attempts to induce any person to receive it shall be
punished with imprisonment of either description for a term which may extend to
five years, and shall also be liable to fine.