Bronze Coin (Legal Tender) Act, 1918 [Repealed]
[Repealed by Act 11 of 2011]
An Act to provide that certain bronze coins coined outside1 [Part A States and Part C States] shall be legal tender in 2[Part A States and Part C States]
[Received the assent of the Governor-General on 26th September, 1918 and extended to the new Provinces and merged States by the Merged States (Laws) Act, 1949 (Act 59 of 1949), Section 3 (w.e.f. 1-1-1950) and to the Union Territories of Manipur, Tripura (new States) and Vindhya Pradesh by the Union Territories (Laws) Act, 1950 (Act 30 of 1950), Section 3 (w.e.f. 16-4-1950)]
Whereas it is expedient to provide that certain bronze coins coined outside 3[Part A States and Part C States] shall be legal tender in 4[Part A States and Part C States]; It is hereby enacted as follows:
Section 1. Short title
This Act may be called the Bronze Coin (Legal Tender) Act, 1918.
Section 2. Power to declare certain bronze coins coined outside
2. Power to declare certain bronze coins coined outside 5[Part A States and Part C States] to be legal tender. (1) Where bronze coins of any of the denominations specified in Section 8 of the Indian Coinage Act, 3 of 1906, are coined outside 6[Part A States and Part C States] at the request of the 7[Central Government], and the 8[Central Government] is satisfied that such coins are in accordance with the requirements of Section 9 and of any notification for the time being in force under Section 10 of the said Act, 9[it] may, by notification in the 10[Official Gazette], direct the issue of any such coins, and thereafter any such coins shall be legal tender in payment or on account in the same way and to the same extent as if they were coins referred to in Section 14 of the said Act and the provisions of the said Act shall apply accordingly.
(2) Every coin which is declared to be legal tender by sub-section (1) shall be deemed to be 11[Indian coin] within the meaning of Section 230 of the Indian Penal Code.
12[Explanation. In this Act, Part A States and Part C States , means India except the territories which, immediately before the 1st November, 1956, were comprised in Part B States.]
1. Substituted for British India by A.L.O., 1950.
2. Substituted for British India by A.L.O., 1950.
3. Substituted for British India by A.L.O., 1950.
4. Substituted for British India by A.L.O., 1950.
5. Substituted for British India by A.L.O., 1950.
6. Substituted for British India by A.L.O., 1950.
7. Substituted for Governor-General-in-Council by A.O., 1937.
8. Substituted for Governor-General-in-Council by A.O., 1937.
9. Substituted for he by A.O., 1937.
10. Substituted for Gazette of India by A.O., 1937.
11. Substituted for Queen's coin by A.L.O., 1950.
12. Inserted by 3 A.L.O., 1956.