Act 004 of 1918 : Indian Coinage (Amendment) Act, 1918

Section 1. Short title and commencement

1. Short title and commencement.-(1) This Act may be called the Indian Coinage (Amendment) Act, 1918.

(2) It shall come into force on such date as the Governor-General in Council may, by notification in the Gazette of India direct.

Section 2. Amendment of Section 4, Act 3 of 1906

2. Amendment of Section 4, Act 3 of 1906.-In Section 4 of the Indian Coinage Act, 1906 (hereinafter referred to as the said Act), the words "and (d) an eighth of a rupee, or two-anna piece" shall be omitted.

Section 3. Amendment of Section 5, Act 3 of 1906

3. Amendment of Section 5, Act 3 of 1906.-In sub-section (2) of Section 5 of the said Act, for the third and fourth items in the table annexed to the proviso, the following shall be substituted, namely:-

Section 4. Substitution of new section for Section 6, Act 3 of 1906

4. Substitution of new section for Section 6, Act 3 of 1906.-For Section 6 of the said Act, the following section shall be substituted, namely:-

"6. Nickel coins.-The following nickel coins only shall be coined at the Mint for issue under the authority of the Governor-General in Council, namely: a two anna piece and a one-anna piece."

Section 5. Amendment of Section 7, Act 3 of 1906

5. Amendment of Section 7, Act 3 of 1906.-In Section 7 of the said Act, for the words "one-anna piece shall be sixty grains Troy," the words "two-anna and one-anna pieces shall be ninety and sixty grains, Troy, respectively," shall be substituted.

Section 6. Amendment of Section 12, Act 3 of 1906

6. Amendment of Section 12, Act 3 of 1906.-In sub-section (2) of Section 12 of the said Act, the words "and eighth of a rupee" shall be omitted.

Section 7. Substitution of new section for Section 13, Act 3 of 1906

7. Substitution of new section for Section 13, Act 3 of 1906.-For Section 13 of the said Act, the following section shall be substituted, namely:-

"13. Nickel coin when a legal tender.-The two-anna and one-anna nickel coins specified in Section 6 shall be a legal tender in payment or on account for any sum not exceeding one rupee at the rate of eight and sixteen for a rupee, respectively."

Section 8. Saving of the provisions of Act 3 of 1906 in respect of silver two-anna pieces

8. Saving of the provisions of Act 3 of 1906 in respect of silver two-anna pieces.-Nothing in this Act shall apply to silver two-anna pieces which may have been issued prior to the commencement of this Act, and the provisions of the said Act shall apply to them as if this Act had not been passed.