Rouble Note Act, 19201
| [Act No. 30 of 1920] | [2nd September, 1920] |
| [Repealed by Act 12 of 1927, S. 2 and Sch.] | [2nd September, 1920] |
Passed by the Indian Legislative Council.
An Act to prohibit the possession and import of rouble notes.
Whereas it is expedient to prohibit the possession and import of rouble notes; It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 2nd September, 1920.
1. Short title and duration.- (1) This Act may be called the Rouble Note Act, 1920.
(2) It shall remain in force for one year:
Provided that if the Governor General in Council, by notification in the Gazette of India, so directs it shall continue in force for such further period not exceeding one year as may be specified in such notification.
2. Definition.- In this Act, "rouble note" means any note being or purporting to be in the nature of a currency note issued by or on behalf of any form of government in the territories which, on the fourth day of August, 1914, constituted the Russian Empire, or purporting to be so issued, and expressed to be payable in roubles.
3. Prohibition of possession and import of rouble notes.- No person shall-
(a) save as otherwise provided in this Act, have in his possession any rouble note, or
(b) bring into British India, whether by land, sea or air, any such note.
4. Withdrawal of rouble notes from a currency office or treasury.- Where under the provisions of any law any person has deposited a rouble note in a Government currency office or treasury, he shall not be entitled to withdraw the same therefrom, except subject to the conditions of a license issued by an officer of Government authorised by the Governor General in Council in this behalf.
5. Penalties.- Any person who-
(a) contravenes any of the provisions of section 3, or
(b) fails to comply with the conditions of a license for the withdrawal of a rouble note from a Government currency office or treasury issued under section 4,
shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both; and any rouble note in respect of which an offence has been committed under this section shall be confiscated and shall be disposed of in such manner as the Governor General in Council may direct.
6. Repeal of Ordinance II of 1920.- The Rouble Note Ordinance, 1920 (II of 1920), is hereby repealed.