Coinage Act, 2011

[No. 11 of 2011]

[1st September, 2011]

Contents
Sections	Particulars
	Preamble
Chapter I	Preliminary
1	Short title and commencement
2	Definitions
Chapter II	Establishment of Mints
3	Power to establish and abolish Mints
Chapter III	Coinage
4	Denominations, dimensions, designs and composition of coins
5	Standard weight and remedy
6	Coin when a legal tender
7	Decimal system of coinage
8	Power to call in coin
Chapter IV	Diminished, Defaced and Counterfeit Coins
9	Power to certain persons to cut diminished or defaced coins
10	Power to certain persons to cut counterfeit coins
11	Power of Mint to delegate its functions
Chapter V	Offences and Penalties
12	Prohibition of making or melting or destruction of coins
13	Penalty for contravention of section 12
14	Prohibition and penalty for unlawful making, issue or possession of pieces of metal to be used as money
15	Prohibition and penalty for bringing metal piece for use as coin
16	Offences by companies
Chapter VI	Miscellaneous
17	Forfeiture
18	Probation of Offenders Act, 1958 not to apply to offences under this Act
19	Offences to be cognizable, bailable and no compoundable
20	Amendment of Act 2 of 1934
21	Offences may be tried summarily
22	Protection of action taken in good faith
23	Power to remove difficulties
24	Power to make rules
25	Rules to be laid before Parliament
26	Saving of making other coins at Mints
27	Repeal and savings
28	Continuance of existing coins