(1)Where any coin which has been minted and issued by or under the authority of the Government is tendered to any person authorised by it to act under this section, and such person has reason to believe that the coin—(a)has been diminished in weight so as to be more than such per cent. below standard weight as provided in section 5; or(b)has been defaced,he shall, by himself or through another person, cut or break the coin.
