(1)The coins issued under the authority of section 4 shall be a legal tender in payment or on account, in case of—(a)a coin of any denomination not lower than one rupee, for any sum not exceeding one thousand rupees;(b)a half-rupee coin, for any sum not exceeding ten rupees;(c)any other coin, for any sum not exceeding one rupee:Provided that the coin has not been defaced and has not lost weight so as to be less than such weight as may be prescribed in its case.
