68. Penalty for postdating bills, and for other devices to defraud the revenue.
- Any person who,-(a)with intently to defraud the Government of duty, draws, makes or issues any bill of exchange or promissory' note bearing a date subsequent to that on which such bill or note is actually drawn or made; or(b)knowing that such bill or note has been so post-dated, endorses, transfers presents for acceptance or payment, or accepts, pays or receives payment of, such bill or note, or in any manner negotiates the same; or(c)with the like intent, practises or is concerned in any act, contrivance or device not specially provided for by this Act or any other law for the time being in force;shall be punishable with fine which may extend to [Five thousand rupees.] [Substituted by Act III of 2000 (Section 23 to 25)]
