Section 94(2) in The Code of Criminal Procedure, 1973
(2)The objectionable articles to which this section applies are -(a)counterfeit coin;(b)pieces of metal made in contravention of the Metal Tokens Act, 1889 (1 of 1889), or brought into India in contravention of any notification for the time being in force under section 11 of the Customs Act, 1962 (52 of 1962);(c)counterfeit currency note; counterfeit stamps;(d)forged documents;(e)false seals;(f)obscene objects referred to in section 292 of the Indian Penal Code (45 of 1860);(g)instruments or materials used for the production of any of the articles mentioned in clauses (a) to (f).
