Section 3(1) in The Small Coins (Offences) Act, 1971
(1)No person shall(a)melt or destroy any small coin, or(b)have in his possession, custody or control(i)any melted coin, whether in the molten state or in a solid state, or(ii)any small coin in a destroyed or mutilated state, or(iii)small coins substantially in excess of his reasonable requirements in such circumstances as to indicate that he is having the possession, custody or control of such small coins for the purpose of melting or destroying such small coins.Explanation. For the purpose of determining the reasonable requirements of small coins of a person, due regard shall be had to(i)his total daily requirements of small coins,(ii)the nature of his business, occupation or profession,(iii)the mode of his acquisition of small coins, and(iv)the manner in which, and the place at which, such small coins are being possessed, held or controlled by him.
