From the first day of November 1862 so much of the 1^st and 2^nd Sections of Act XVII of 1835 (relating to Gold and Silver Coinage) as provides that only the Silver Coins therein mentioned shall he coined at the Mints within the territories of the East India Company, and that such Coins shall bear on the reverse the words The East India Company. also Act XXXI of 1837 (relating to Coinage), Act XXI of 1838 (relating to the Silver Coin), Act XXI of 1835, Act XXII of 1844, and Act XI of 1854 (relating to the Copper Coin) shall be repealed, except as to any act already done or Coin already coined or issued under the same.

Prom the first day of November 1882, except as provided by Act VI of 1847 (for establishing a Copper Currency in the, Settlements of Penang, Singapore, and Malacca) in respect of Cents, half Cents, and quarter Cents, no Silver or Copper Coins, except those mentioned below, shall be coined at the Mints in British India.

A Rupee to be called the Government Rupee.

A Half Rupee.

A Quarter Rupee or Four Anna Piece.

An Eighth of a Rupee or Two Anna Piece.

A Double Pice or Half Anna.

A Pice or Quarter Anna.

A Half Pice or One-eighth of an Anna.

A Pie, being One-third of a Pice, or One-twelfth of an Anna.

The Rupee so coined shall be of the same weight and standard as those provided for the Company's Rupee by the said Act XVII of 1835, that is to say, the weight shall be 180 grains Troy, and the standard as follows: or 165 grains of pure Silver; or 15 grains of Alloy. The other Silver Coins shall he proportionate weight and of the same standard.

The Copper Coins so coined shall he of the weight prescribed for Coins of the same denominations respectively by Acts XXI of 1835 and XI of 1854, that is to say:

Until the Governor-General in Council shall otherwise order under the power hereinafter reserved, the Silver and Copper Coins so coined shall hear on the obverse the likeness and the name of Her Majesty Queen Victoria, and the inscription Victoria Queen, and on the reverse the designation of the Coins in English filled by the word India, with such date and embellishments on each Coin as the Governor-General in Council shall from time to time direct.

It shall he lawful for the Governor-General in Council, from time to time, to direct the coining and issuing of all Coins authorized by this Act, and to prescribe, in lieu of the likeness and inscription as heretofore prescribed, such other devices and inscriptions and embellishments for all or any of the Coins hereby authorized as, by an order in Council to be published in the Official Gazette, he may direct.

The said Rupee and Half Rupee shall be a legal tender in payment or on account of all engagements whatever, provided the Coin shall not have lost more than two per cent, in weight, and provided it shall not have been clipped or filed, or have been defaced or diminished otherwise than by use.

The Quarter Rupee and Eighth of a Rupee shall he legal tender only for the fractions of a Rupee, subject to the same provisions as in the last preceding Section mentioned.

The Double Pice shall be a legal tender for a thirty-second part of a Rupee or for half an Anna.

The Pice for a sixty-fourth part of a Rupee, or for one-fourth of an Anna.

The Half Pice for a hundred-and-twenty-eighth part of a Rupee, or for one-eighth of an Anna; and the Pie, one-third of a Pice, for a hundred-and-ninety-second part of a Rupee, or the twelfth of an Anna.

Provided that none of the said Copper Coins shall be a legal tender, except for the fractions of a Rupee, and except in the Settlement of Prince of Wales' Island, Singapore, and Malacca for the fractions of a Dollar, at the rate fixed by Act XVII of 1855, namely, the Pice for a hundred-and-fortieth part of a Dollar; the Double Pice for a seventieth part of a Dollar; the Pie for a four-hundred-and-twentieth part of a Dollar; and the Half Pice for a two-hundred-and-eightieth part of a Dollar.

All Silver Coin of the weight and standard specified in the said Acts XVII of 1835, and XXI of 1838, issued since the passing of those Acts respectively and before the first day of November 1862, and declared by those Acts respectively to be a legal tender, and all Copper Coins of the weight specified in the said Acts XXI of 1835, XXII of 1844, and XVII of 1855 issued since the passing of those Acts respectively and before the first day of November 1862, and declared by those Acts respectively to be a legal tender, shall continue to be a legal tender for the amounts thereof respectively, subject to the same conditions and provisions as under those Acts respectively, anything in this Act contained notwithstanding.

All Acts and Laws in force in British India at the time of the passing of this Act respecting the Queen's Coin, or the Silver or Copper Coin current in British India, and not repugnant to the provisions of this Act, shall be and continue in full force and effect, and shall be applied to the Silver and Copper Coin to be coined in pursuance of this Act.

The words British India in this Act denote the territories which are or may become rested in Her Majesty by the Statute 21 & 22 Vic., c. 106, entitled An Act for the better Government of India.