(1) This Act may be called the 2[* * *] Coinage Act, 1906; and

3[(2) It extends to the whole of India 4[* * *].]

In this Act, unless there is anything repugnant in the subject or context,

(a) deface , with its grammatical variations and cognate expressions, includes clipping, filing, stamping, or such other alteration of the surface or shape of a coin as is readily distinguishable from the effects of reasonable wear;

(b) the Mint includes the Mints now existing and any which may hereafter be established;

(c) prescribed includes prescribed by a rule made under this Act;

(d) remedy means variation from the standard weight and fineness; and

(e) standard weight means the weight prescribed for any coin.

The Central Government may, by notification in the Official Gazette,

(a) establish a Mint at any place at which a Mint does not for the time being exist; and

(b) abolish any Mint, whether now existing or hereafter established.

5[* * *]

[Repealed by the Indian Coinage (Amendment) Act, 1947 (28 of 1947), Section 2.]

[Repealed by Indian Coinage (Amendment) Act, 1947 (28 of 1947), Section 2.]

6[COINAGE

7[(1) Coins may be coined at the Mint for issue under the authority of the Central Government 8[of such denominations not higher than one thousand rupees], of such dimensions and designs, and of such metals or of mixed metals of such composition as the Central Government may, by notification in the Official Gazette, determine.]

9[(2) Notwithstanding anything contained in sub-section (1), if the Central Government is of opinion that it is necessary or expedient in the public interest so to do, it may authorise the coining, in like manner as is provided in that sub-section, of coins by any person (including the Government of any foreign country), beyond the limits of India and import such coins for issue under its authority under that sub-section.]

10[The standard weight of the coins of any denomination coined under the provisions of Section 6, and the remedy allowed in the making of such coins shall be such as may be prescribed in this behalf by the Central Government.]

11[* * *]

10. Power to direct coining, and to prescribe dimensions and designs. [Repealed by the Indian Coinage (Amendment) Act, 1947 (28 of 1947), Section 4.]

11. Demonetization of sovereign and half-sovereign. [Repealed by Indian Coinage (Amendment) Act, 1947 (28 of 1947), Section 4.]

12. Silver coin when a legal tender. [Repealed by Indian Coinage (Amendment) Act, 1947 (28 of 1947), Section 4.]

12[13. Coin when a legal tender. (1) The coins issued under the authority of Section 6 shall be a legal tender in payment or on account,

13(a) [in the case of a coin of any denomination not lower than one rupee], for any sum;

(b) in the case of a half-rupee coin, for any sum not exceeding ten rupees;

(c) in the case of any other coin, for any sum not exceeding one rupee :

Provided that the coin has not been defaced and has not lost weight so as to be less than such weight as may be prescribed in its case.

(2) All silver coins issued under this Act after the 10th day of March, 1940 14[and before the commencement of the Indian Coinage (Amendment) Act, 1947 (28 of 1947)] shall continue as before to be a legal tender in payment or on account,

(a) in the case of a rupee coin, for any sum;

(b) in the case of a half-rupee coin, for any sum not exceeding ten rupees;

(c) in the case of a quarter-rupee, for any sum not exceeding one rupee :

Provided that the coin has not been defaced and has not lost weight so as to be less than

(i) 176.4 grains Troy in the case of a rupee coin, or

(ii) 88.2 grains Troy in the case of a half-rupee coin, or

(iii) such weight as may be prescribed in the case of a quarter rupee coin.

(3) All nickel, copper and bronze coins which may have been issued under this Act before the 24th day of January, 1942 shall continue as before to be a legal tender in payment or on account for any sum not exceeding one rupee.]

15[(4) All new coins in the naya paisa series, designated as such under the notification of the Government of India in the Ministry of Finance, Department of Economic Affairs, No. S.R.O. 1120, dated 11th May, 1956 which may have been issued under this Act prior to the commencement of the Indian Coinage (Amendment) Act, 1964 (17 of 1964), shall continue to be a legal tender in payment or on account,

(a) in the case of a half-rupee or fifty naye paise coin, for any sum not exceeding ten rupees;

(b) in the case of any other coin, for any sum not exceeding one rupee.]

16[14. Decimal system of coinage. (1) The rupee shall be divided into one hundred units and the new coin representing such unit may be designated by the Central Government, by notification in the Official Gazette, under such name as it thinks fit, and the rupee, half-rupee and quarter-rupee shall be respectively equivalent to one hundred, fifty and twenty-five such new coins and shall, subject to the provisions of sub-section (1) and sub-section (2) of Section 13 and to the extent specified therein, be a legal tender in payment or on account accordingly.

(2) All coins issued under the authority of this Act in any denominations of annas, pice and pies shall, to the extent specified in Section 13, be a legal tender in payment or on account at the rate of sixteen annas, sixty-four pice or one hundred and ninety-two pies to one hundred new coins, referred, to in sub-section (1) calculated in respect of any such single coin or number of such coins, tendered at one transaction, to the nearest new coin, or where the new coin above and the new coin below are equally near, to the new coin below.

(3) All references in any enactment or in any notification, rule or order under any enactment or in any contract, deed or other instrument to any value expressed in annas, pice and pies shall be construed as references to that value expressed in new coins referred to in sub-section (1) converted thereto at the rate specified in sub-section (2).]

17[(4) As from the commencement of the Indian Coinage (Amendment) Act, 1964 (17 of 1964), all references in any enactment or in any notification, rule or order under any enactment or in any contract, deed or other instrument to any value in naya paisa or naye paise shall be construed as reference to that value expressed respectively in paisa or paise, being the new coins designated as such from 1st day of June, 1964.]

15. Coin made under former Acts. [Repealed by the Indian Coinage (Amendments) Act, 1947 (28 of 1947), Section 6.]

18[15-A. Power to call in coin. Notwithstanding anything contained in 19[Section 13], the Central Government may, by notification in the Official Gazette, call in, with effect from such date as may be specified in the notification, any coin, of whatever date or denomination, referred to in 20[that section] 21[***] and on and from the date so specified such coin shall cease to be a legal tender 22[save to such extent as may be specified in the notification].]

23[* * *]

DIMINISHED, DEFACED AND COUNTERFEIT 24[***] COINS

16. Power to certain persons to cut diminished or defaced silver coins. Where any silver coin which has been coined and issued under the authority of the Central Government is tendered to any person authorised by the Central Government 25[* * *] to act under this section, and such person has reason to believe that the coin

(a) has been diminished in weight so as to be more than such percentage below standard weight as may be prescribed as the limit of reasonable wear, or

(b) has been defaced.

he shall, by himself or another, cut or break the coin.

17. Procedure in regard to coin cut under Section 16(a). A person cutting or breaking coin under the provisions of clause (a) of Section 16 shall observe the following procedure, namely :

(a) if the coin has been diminished in weight so as to be more than such percentage below standard weight as may be prescribed as the limit of reasonable wear, but not more than such further percentage as may be prescribed in this behalf, he shall either return the pieces to the person tendering the coin, or, if such person so requests, shall receive and pay for the coin at such rates as may be prescribed in this behalf; and

(b) if the coin has been diminished in weight so as to be more than such further percentage below standard weight so prescribed as aforesaid, he shall return the pieces to the person tendering the coin, who shall bear the loss caused by such cutting or breaking.

18. Procedure in regard to coin cut under Section 16(b). A person cutting or breaking coin under the provisions of clause (b) of Section 16 shall observe the following procedure, namely :

(a) if such person has reason to believe that the coin has been fraudulently defaced, he shall return the pieces to the person tendering the coin, who shall bear the loss caused by such cutting or breaking;

(b) if such person has not reason to believe that the coin has been fraudulently defaced, he shall receive and pay for the coin at its nominal value.

Explanation. For the purposes of this section a coin which, there is reason to believe, has been defaced by sweating shall be deemed to have been fraudulently defaced.

19. Procedure in regard to coin which is liable to be cut under both clause (a) and clause (b) of Section 16. If a coin is liable to be cut or broken under the provisions of both clause (a) and clause (b) of Section 16, the person cutting or breaking the coin shall deal with it,

(a) if he has reason to believe that the coin has been fraudulently defaced, under clause (a) of Section 18, and

(b) in other cases, under Section 17.

20. Power to certain persons to cut counterfeit or fraudulently defaced coin and procedure in regard to coin so cut. Where any 26[* * *] coin purporting to be coined or issued under the authority of the Central Government is tendered to any person27authorized by the Central Government 28[* * *] to act under this section, and such person has reason to believe that the coin is counterfeit 29[or has been fraudulently defaced], he shall by himself or another cut or break the coin, and may at his discretion either return the pieces to the tenderer, who shall bear the loss caused by such cutting or breaking, or 30[in the case of silver coin] receive and pay for the coin according to the value of the silver bullion contained in it.

SUPPLEMENTAL PROVISIONS

21. Power to make rules. (1) 31[The Central Government may, by notification in the Official Gazette make rules] to carry out the purposes and objects of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may

32[* * *]

(b) provide for the guidance of persons authorized to cut or break coin under Sections 16 and 20;

(c) determine the percentage of diminution in weight below standard weight not being less 33[than two per cent. in the case of silver coins or five per cent. in the case of pure nickel coins], which shall be the limit of reasonable wear;

(d) prescribe the further percentage referred to in clause (a) of Section 17, and the rates at which payments shall be made in the case of coins falling under the same clause; 34[* * *]

35[* * *]

36[(3) Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity, of anything previously done under that rule.].

22. Bar of suits. No suit or other proceeding shall lie against any person in respect of anything in good faith done, or intended to be done, under or in pursuance of the provisions of this Act.

23. Saving of making of other coins at Mints. Nothing in this Act shall be deemed to prohibit or restrict the making at the Mint of coins intended for issue as money by the Government of any territories beyond the limits of 37[India].

38[24. Temporary provisions with respect to certain Hyderabad coins. Notwithstanding anything in Section 6 of the Part B States (Laws) Act, 1951 (3 of 1951), coins of such description as at the commencement of the said Act were in circulation as legal tender in 39[the State of Hyderabad] shall continue to be legal tender in that State to the like extend and subject to the same conditions as immediately before the commencement of the said Act for such period, not exceeding 40[four years] from such commencement, as the Central Government may, by notification in the Official Gazette, determine.]

Enactments repealed. [Repealed by the Repealing and Amending Act, 1914 (10 of 1914, Section 3 and Schedule 2.]

1. This Act has been extended to Goa, Daman and Diu by Reg. 6 of 1962, to Dadra and Nagar Haveli by 6 of 1963, Section 2 and Schedule I, to Laccadive, Minicoy and Amindivi Islands by Reg. 8 of 1965, Section 3 and Schedule, and to Sikkim vide Notification No. S.O. 4756, dt. 8-8-1975, Gazette of India, Pt. II, Section 3(ii), p. 3937 (w.e.f. 1-7-1975).

2. The word Indian omitted by Act 47 of 1975, Section 2 (w.e.f. 12-8-75).

3. Substituted by the A.O. 1950, for the former sub-section (2).

4. The words except the State of Jammu and Kashmir omitted by Act 62 of 1956, Section 2 and Schedule.

5. The heading Silver Coinage by Act 28 of 1947, Section 2.

6. The heading Coinage and Section 6 substituted by Act 28 of 1947, Section 3, for the former heading and Section 6.

7. Section 6 renumbered as sub-section (1) of that Section by Act 33 of 1985, Section 2.

8. Substituted by Act 47 of 1975, Section 3, for certain words (w.e.f. 12-8-1975).

9. Inserted by Act 33 of 1985, Section 2.

10. Substituted by Ordinance 4 of 1942, S. 2, for the former SS. 7, 8 and 9.

11. The heading Dimensions and Designs of Coins was rep. by Act 28 of 1947, S. 4.

12. Substituted by Act 28 of 1947, Section 5, for the former Section 13 which has been substituted, by Ordinance 4 of 1942, Section 4, for Sections 13 and 14.

13. Substituted by Act 28 of 1968, Section 3, for certain words (w.e.f. 1-11-1968).

14. Inserted by Act 28 of 1968, Section 3 (w.e.f. 1-11-1968).

15. Inserted by Act 17 of 1964, Section 2 (w.e.f. 1-6-1964).

16. Inserted by Act 31 of 1955, Section 2 (w.e.f. 1-4-1957).

17. Inserted by Act 17 of 1964, Section 3 (w.e.f. 1-6-1964).

18. Inserted by Act 10 of 1924, Section 3.

19. Substituted by Act 28 of 1947, for Section 3, Section 12, Section 13 and Section 15 . The word and figures Section 14 before the word or were omitted by Ordinance 4 of 1942, Section 5.

20. Substituted by Act 28 of 1947, Section 7, for any of those sections .

21. The words, brackets and figures other than the rupee and half rupee referred to in sub-section (1) of Section 12 omitted by Ordinance 12 of 1940, Section 2.

22. Substituted by Ordinance 12 of 1940, for save at a Govt. Currency Office .

23. The proviso omitted by Ordinance 12 of 1940, Section 2.

24. The word Silver omitted by Act 21 of 1919, Section 6(1).

25. The words or by the L. G. omitted by A.O 1937.

26. The words silver or other repealed by Act 28 of 1947, Section 8.

27. For persons so authorized, See Gen. R & O., Supplementary Vol. 6, p. 232.

28. The words or by the L. G. repealed by A.O. 1937.

29. Inserted by Act 28 of 1947, Section 8.

30. Inserted by Act 21 of 1919, Section 6(2).

31. Substituted by Act 47 of 1975, Section 4 for certain words (w.e.f. 12-8-1975).

32. Clause (a) repealed by Act 28 of 1947, Section 9.

33. Substituted by Act 28 of 1947, Section 9, for in any case than two per cent .

34. The word and Clause (e) repealed by Act 4 of 1927, Section 2.

35. The word and Clause (e) repealed by Act 4 of 1927, Section 2.

36. Substituted by Act 47 of 1975, S. 4, for sub-section (5) (w.e.f. 12-8-1975).

37. Substituted by Act 62 of 1956, Section 2 and Schedule, for the territories to which this Act extends .

38. Inserted by Act 3 of 1951. The original Section 24 was repealed by Act 28 of 1947, Section 10.

39. Substituted by Act 10 of 1953, Section 2, for any Part B State .

40. Substituted by 10 of 1953, Section 2, for two years .