542. Conviction of foreign criminals in coining or note forgery cases to be reported to the Director, Intelligence Bureau.
- In coining or note forgery cases in which an Asiatic, not resident of India, is convicted and in which there is reason to believe that the false coins or notes have been manufactured abroad, the Superintendent shall report the fact to the Deputy Inspector-General, Criminal Investigation Department for transmission to the Director, Intelligence Bureau, Government of India.If any foreign criminal, whether Asiatic or non-Asiatic, is convicted in a coining or note forgery case which may arouse international interest, a similar report shall be sent for transmission to the Director.
