Report No. 47
VIII. Gold Control Act, 1968
(1) Punishment under section 85(i) to (iv) (which are concerned with primary gold) and under section 85(v) where the offence is constituted by a contravention of section 55(3) (unaccounted gold) should, in cases where the value of the primary gold or unaccounted gold (as the case may be), exceeds a certain amount, be increased.1 There should be a provision for minimum imprisonment and minimum fine.
(2) A new section-section 85A-should be inserted as to the burden of disproving mens rea.2
(3) A new section-section 114-should be inserted to provide for public censure of persons convicted of offences under the Act.3
1. Para. 15.94.
2. Para. 15.95.
3. Para. 15.96.
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