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Union of India - Act

Bronze Coin (Legal Tender) Act, 1918

UNION OF INDIA
India

Bronze Coin (Legal Tender) Act, 1918

Act 22 of 1918

  • Published on 26 September 1918
  • Commenced on 26 September 1918
  • [This is the version of this document from 26 September 1918.]
  • [Note: The original publication document is not available and this content could not be verified.]
Bronze Coin (Legal Tender) Act, 1918Act 22 of 1918

1450.

Object and Reasons.- It is of importance to enable the Indian Mints to increase the rate of output of rupees from the large supply which the Government of India are at present obtaining. One method of effecting this is to arrange for the coinage elsewhere of the bonze coinage which is at present carried out by the Calcutta Mint. An arrangement has accordingly been entered into with His Exalted Highness the Nizam of Hyderabad for the coinage, for the present, at the Hyderabad Mint of bronze pice or quarter-anna pieces. In order to make the pice so coined legal tender, within British India, legislation is required since under Section 14 of the Indian Coinage Act. 1906 (III of 1906), read with Section 8 thereof only pice coined at Mints established under the Indian Coinage Act are legal tender within British India. It is accordingly proposed by the present Bill that where the bronze coinage specified in the Indian Coinage Act are coined outside British India at the request of the Governor-General in Council, and the Governor-General in Council is satisfied that such coins are in accordance with the requirements of the Act and of any notification for the time being in force thereunder, he may by notification in the Gazette of India. direct the issue of any such coins, and these shall thereafter be legal tender in the same manner as if they had been coined under the provisions of the Indian Coinage Act. - Gazette of India, 1918. Part V. page 82.[26th September, 1918]An Act to provide that certain bronze coins coined outside [Part A States and Part C States] [Substituted the words " the Provinces" by A.L.O. 1950.] shall be legal tender In [Part A States and Part C States]. [Substituted the words " the Provinces" by A.L.O. 1950.]WHEREAS it is expedient to provide that certain bronze coins coined outside [Part A States and Part C States] [Substituted the words " the Provinces" by A.L.O. 1950.] shall be legal tender in [Part A States and Part C States] [Substituted the words " the Provinces" by A.L.O. 1950.]; It is hereby enacted as follows :

1. Short title.-

This Act may be called the Bronze Coin (Legall Bender) Act, 1918.
This Act has been extended to the new Provinces and merged States by the Merged States (Laws) Act, 1949 (59 of 1949), Section 3 (1-1-1950) and to the Union Territories of Manipur. Tripura (new States) and Vindhya Pradesh by the Union Territories (Laws) Act, 1950 (30 of 1950). Section 3 (16-4-1950). Vindhya Pradesh now forms part of Madhya Pradesh - See Act 37 of 1956, Section 9(i)(e) (1-I 1-1956).

2. Power to declare certain bronze coins coined outside Part A States and Part C States to be legal tender.-

(1)Where bronze coins of any of the denominations specified in section 8 of the Indian Coinage Act, 1906, are coined outside [Part A States and Part B States] [Substituted the words " the Provinces" by A.L.O. 1950.] at the request of the [Central Government] [Substituted by the A.O. 1937 for " G.G. in C" ] and the [Central Government] [Substituted by the A.O. 1937 for " G.G. in C" ] is satisfied that such coins are in accordance with the requirements of section 9 and of any notification for the time being in force under section 10 of the said Act [it] [Substituted by the A.O. 1937 for "he".] may, by notification in the [Official Gazette] [Substituted by the A.O. 1937 for " Gazette of India"], direct the issue of any such coins, and thereafter any such coins shall be legal tender in payment or on account in the same way and to the same extent as if they were coins referred to in section 14 of the said Act, and the provisions of the said Act shall apply accordingly.
(2)Every coin which is declared to be legal tender by sub-section (I) shall be deemed to be [Indian coin] [Substituted for "Queen's Coin" by A.L.O. 1950.] within the meaning of section 230 of the Indian Penal Code.[Explanation.- [Added by 3 A.L.O., 1956.] In this Act, 'Part A States and Part C States', means India except theterritories which, immediately before the 1st November, 1956, were comprised in Part B States.]