act 003 of 1906 : Indian Coinage (Amendment) Act, 1918 [Repealed]

Indian Coinage (Amendment) Act, 1918 [Repealed]

ACTNO. 3 OF 1906

03 June, 1918

[Repealed by Act 1 of 1938, Section 2 and Schedule.]

(An Act further to amend the Indian Coinage Act, 1906)

Whereas it is expedient further to amend the Indian Coinage Act, 3 of 1906; It is hereby enacted as follows:

Section 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

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

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:

Quarter-rupee:

Seven-thousandths.

Three-thousandths.

Section 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

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

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

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

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.