The Prevention of Money-Laundering Act, 2002
THE SCHEDULE
[See section 2(y)]
PART A
Paragraph 1
Offences under the Indian Penal Code
|
Section
|
Description of offence
|
|
121
|
Waging, or attempting to wage war or
abetting waging of war, against the Government of India.
|
|
121A
|
Conspiracy to commit offences punishable by
section 121 against the State.
|
Paragraph 2
Offences under the Narcotic Drugs and
Psychotropic Substances Act, 1985
|
Section
|
Description of offence
|
|
15
|
Contravention in relation to poppy straw.
|
|
18
|
Contravention in relation to opium poppy
and opium.
|
|
20
|
Contravention in relation to cannabis plant
and cannabis.
|
|
22
|
Contravention in relation to psychotropic
substances.
|
|
23
|
Illegal import into India, export from
India or transshipment of narcotic drugs and psychotropic substances.
|
|
24
|
External dealings in narcotic drugs and
psychotropic substances in contravention of section 12 of the Narcotics Drugs
and Psychotropic Substances Act, 1985.
|
|
25A
|
Contravention of orders made under section
9A of the Narcotic Drugs and Psychotropic Substances Act, 1985
|
|
27A
|
Financing illicit traffic and harbouring
offenders.
|
|
29
|
Abetment and criminal conspiracy.
|
PART B
Paragraph 1
Offences under the Indian Penal Code
|
Section
|
Description of offence
|
|
302
|
Murder.
|
|
304
|
Culpable homicide not amounting to murder,
if act by which the death is caused is done with the intention of causing
death.
|
|
307
|
Attempt to murder.
|
|
308
|
Attempt to commit culpable homicide
|
|
327
|
Voluntarily causing hurt to extort
property, or a valuable security, or to constrain to do anything which is illegal
or which may facilitate the commission of the offence.
|
|
329
|
Voluntarily causing grievous hurt to extort
property, or a valuable security, or to constrain to do anything which is
illegal or which may facilitate the commission of the offence.
|
|
364A
|
Kidnapping for ransom, etc.
|
|
384 to 389
|
Offences relating to extortion.
|
|
392 to 402
|
Offences relating to robbery and dacoity.
|
|
467
|
Forgery of a valuable security, will or
authority to make or transfer any valuable security, or to receive money,
etc.
|
|
489A
|
Counterfeiting currency notes or bank
notes.
|
|
489B
|
Using as genuine, forged or counterfeit
currency notes or bank notes.
|
Paragraph 2
Offences under the Arms Act, 1959
|
Section
|
Description of offence
|
|
25
|
To
manufacture, sell, transfer, convert, repair or test or prove or expose or
offer for sale or transfer or have in his possession for sale, transfer,
conversion, repair, test or proof, any arms or ammunition in contravention of
section 5 of the Arms Act, 1959.
To
acquire, have in possession or carry any prohibited arms or prohibited ammunition
in contravention of section 7 of the Arms Act, 1959.Contravention of section
24A of the Arms Act, 1959 relating to prohibition as to possession of
notified arms in disturbed areas, etc.
Contravention
of section 24B of the Arms Act, 1959 relating to prohibition as to carrying
of notified arms in or through public places in disturbed areas.
Other offences specified in section 25.
|
|
26
|
To do
any act in contravention of any provisions of section 3, 4, 10 or 12 of the Arms
Act, 1959 in such manner as specified in sub-section (1) of section 26 of the
said Act.
To do any act in contravention of any
provisions of section 5, 6, 7 or 11 of the Arms Act, 1959 in such manner as
specified in sub-section (2) of section 26 of the said Act. Other Offences
specified in section 26.
|
|
27
|
Use of arms or ammunitions in contravention
of section 5 or use of any arms or ammunition in contravention of section 7
of the Arms Act, 1959.
|
|
28
|
Use and possession of fire arms or
imitation fire arms in certain cases.
|
|
29
|
Knowingly purchasing arms from unlicensed
person or for delivering arms, etc., to person not entitled to possess the
same.
|
|
30
|
Contravention of any condition of a licence
or any provisions of the Arms Act, 1959 or any rule made thereunder.
|
Paragraph 3
Offences under the Wild Life (Protection)
Act, 1972
|
Section
|
Description of offence
|
|
51 read with section 17A
|
Contravention of provisions of section 17A
relating to prohibition of picking, uprooting, etc., of specified plants.
|
|
51 read with section 39
|
Contravention of provisions of section 39
relating to wild animals, etc., to be Government property.
|
|
51 read with section 44
|
Contravention of provisions of section 44
relating to dealings in trophy and animal articles without licence
prohibited.
|
|
51 read with section 48
|
Contravention of provisions of section 48
relating to purchase of animal, etc., by licensee.
|
|
51 read with section 49B
|
Contravention of provisions of section 49B
relating to prohibition of dealings in trophies, animal articles etc.,
derived from scheduled animals.
|
Paragraph 4
Offences under the Immoral Traffic
(Prevention) Act, 1956
|
Section
|
Description of offence
|
|
5
|
Procuring, inducing or taking person for
the sake of prostitution.
|
|
6
|
Detaining a person in premises where
prostitution is carried on.
|
|
8
|
Seducing or soliciting for purpose of
prostitution.
|
|
9
|
Seduction of a person in custody.
|
Paragraph 5
Offences under the Prevention of Corruption
Act, 1988
|
Section
|
Description of offence
|
|
7
|
Public servant taking gratification other
than legal remuneration in respect of an official act.
|
|
8
|
Taking gratification, in order, by corrupt
or illegal means, to influence public servant.
|
|
9
|
Taking gratification, for exercise of
personal influence with public servant.
|
|
10
|
Abetment by public servant of offences
defined in section 8 or section 9 of the Prevention of Corruption Act, 1988.
|
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