20. Power to certain persons to cut counterfeit or fraudulently defaced coin and procedure in regard to coin so cut.-
Where any [* * *] [Words "silver or other" omitted by Act 28 of 1947, S.8.] coin purporting to be coined or issued under the authority of the [Central Government] [Substituted by A.L.O., 1937.] is tendered to any person authorised by the [Central Government] [Substituted by A.L.O., 1937.] [* * *] [Words "or by the Local Government" omitted by A.O., 1937.] to act under this section, and such person has reason to believe that the coin is counterfeit [or has been fraudulently defaced] [Inserted by Act 28 of 1947, Section 8.], he shall by himself or another cut or break the coin, and may at his discretion either return the pieces to the tenderer, who shall bear the loss caused by such cutting or breaking, or [in the case of silver coin] [Inserted by Act 21 of 1919, Section 6 (2).] receive and pay for the coin according to the value of the silver bullion contained in it.Supplemental Provisions
