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Union of India - Section
Section 30 in Prevention of Money-Laundering (Amendment) Act, 2012
30. Amendment of the Schedule.-In the Schedule to the principal Act,-
| Section | Description of offence |
| 120-B | Criminal conspiracy. |
| 121 | Waging or attempting to wage war or abetting waging of war, against the Government of India. |
| 121-A | Conspiracy to commit offences punishable by Section 121 against the State. |
| 255 | Counterfeiting Government stamp. |
| 257 | Making or selling instrument for counterfeiting Government stamp. |
| 258 | Sale of counterfeit Government stamp. |
| 259 | Having possession of counterfeit Government stamp. |
| 260 | Using as genuine a Government stamp known to be counterfeit. |
| 302 | Murder. |
| 304 | Punishment for culpable homicide not amounting to murder. |
| 307 | Attempt to murder. |
| 308 | Attempt to commit culpable homicide. |
| 327 | Voluntarily causing hurt to extort property, or to constrain to an illegal act. |
| 329 | Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act. |
| 364-A | Kidnapping for ransom, etc. |
| 384 to 389 | Offences relating to extortion. |
| 392 to 402 | Offences relating to robbery and dacoity. |
| 411 | Dishonestly receiving stolen property. |
| 412 | Dishonestly receiving property stolen in the commission of a dacoity. |
| 413 | Habitually dealing in stolen property. |
| 414 | Assisting in concealment of stolen property. |
| 417 | Punishment for cheating. |
| 418 | Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect. |
| 419 | Punishment for cheating by personation. |
| 420 | Cheating and dishonestly inducing delivery of property. |
| 421 | Dishonest or fraudulent removal or concealment of property to prevent distribution among creditors. |
| 422 | Dishonestly or fraudulent preventing debt being available for creditors. |
| 423 | Dishonest or fraudulent execution of deed of transfer containing false statement of consideration. |
| 424 | Dishonest or fraudulent removal or concealment of property. |
| 467 | Forgery of valuable security, will, etc. |
| 471 | Using as genuine a forged document or electronic record. |
| 472 and 473 | Making or possessing counterfeit seal, etc., with intent to commit forgery. |
| 475 and 476 | Counterfeiting device or mark. |
| 481 | Using a false property mark. |
| 482 | Punishment for using a false property mark. |
| 483 | Counterfeiting a property mark used by another. |
| 484 | Counterfeiting a mark used by a public servant. |
| 485 | Making or possession of any instrument for counterfeiting a property mark. |
| 486 | Selling goods marked with a counterfeit property mark. |
| 487 | Making a false mark upon any receptacle containing goods. |
| 488 | Punishment for making use of any such false mark. |
| 489-A | Counterfeiting currency notes or bank notes. |
| 489-B | Using as genuine, forged or counterfeit currency notes or bank notes. |
| Section | Description of offence |
| 15 | Contravention in relation to poppy straw. |
| 16 | Contravention in relation to coca plant and coca leaves. |
| 17 | Contravention in relation to prepared opium. |
| 18 | Contravention in relation to opium poppy and opium. |
| 19 | Embezzlement of opium by cultivator. |
| 20 | Contravention in relation to cannabis plant and cannabis. |
| 21 | Contravention in relation to manufactured drugs and preparations. |
| 22 | Contravention in relation to psychotropic substances. |
| 23 | Illegal import into India, export from India to transhipment of narcotic drugs and psychotropic substances. |
| 24 | External dealings in narcotic drugs and psychotropic substances incontravention of Section 12 of the Narcotic Drugs and PsychotropicSubstances Act, 1985. |
| 25-A | Contravention of orders made under Section 9-A of the Narcotic Drugs and Psychotropic Substances Act, 1985. |
| 27-A | Financing illicit traffic and harbouring offenders. |
| 29 | Abetment and criminal conspiracy. |
| Section | Description of offence |
| 3 | Causing explosion likely to endanger life or property. |
| 4 | Attempt to cause explosion, or for making or keeping explosives with intent to endanger life or property. |
| 5 | Making or possessing explosives under suspicious circumstances. |
| Section | Description of offence |
| 10 read with Section 3 | Penalty for being member of an unlawful association, etc. |
| 11 read with Section 3 | Penalty for dealing with funds of an unlawful association. |
| 13 read with Section 3 | Punishment for unlawful activities. |
| 16 read with Section 15 | Punishment for terrorist act. |
| 16-A | Punishment for making demands of radioactive substances, nuclear devices, etc. |
| 17 | Punishment for raising fund for terrorist act. |
| 18 | Punishment for conspiracy, etc. |
| 18-A | Punishment for organising of terrorist camps. |
| 18-B | Punishment for recruiting of any person or persons for terrorist act. |
| 19 | Punishment for harbouring, etc. |
| 20 | Punishment for being member of terrorist gang or organisation. |
| 21 | Punishment for holding proceeds of terriorism. |
| 38 | Offence relating to membership of a terrorist organisation. |
| 39 | Offence relating to support given to a terrorist organisation. |
| 40 | Offence of raising fund for a terrorist organisation. |
| Section | Description of offence |
| 25 | To manufacture, sell, transfer, convert, repair or test or prove orexpose or offer for sale or transfer or have in his possession for sale,transfer, conversion, repair, test or proof, any arms or ammunition tocontravention of Section 5 of the Arms Act, 1959. |
| To acquire, have in possession or carry any prohibited arms orprohibited ammunition in contravention of Section 7 of the Arms Act,1959. | |
| Contravention of Section 24-A of the Arms Act, 1959 relating toprohibition as to possession of notified arms in disturbed areas, etc. | |
| Contravention of Section 24-B of the Arms Act, 1959 relating toprohibition as to carrying of notified arms in or through public placesin disturbed areas. | |
| Other offences specified in Section 25. | |
| 26 | To do any act in contravention of any provisions of Sections 3, 4, 10 orSection 12 of the Arms Act, 1959 in such manner as specified insub-section (1) of Section 26 of the said Act. |
| To do any act in contravention of any provisions of Sections 5, 6, 7 orSection 11 of the Arms Act, 1959 in such manner as specified insub-section (2) of Section 26 of the said Act. | |
| Other offences specified in Section 26. | |
| 27 | Use of arms or ammunition in contravention of Section 5 or use of anyarms or ammunition in contravention of Section 7 of the Arms Act, 1959. |
| 28 | Use and possession of fire arms or imitation fire arms in certain cases. |
| 29 | Knowingly purchasing arms from unlicensed person or for delivering arms, etc., the person not entitled to possess the same. |
| 30 | Contravention of any condition of a licence or any provisions of the Arms Act, 1959 or any rule made thereunder. |
| Section | Description of offence |
| 51 read with Section 9 | Hunting of wild animals. |
| 51 read with Section 17-A | Contravention of provisions of Section 17-A relating to prohibition of picking, uprooting, etc., of specified plants. |
| 51 read with Section 39 | Contravention of provisions of Section 39 relating to wild animals, etc., to be Government property. |
| 51 read with Section 44 | Contravention of provisions of Section 44 relating to dealings in trophy and animal articles without licence prohibited. |
| 51 read with Section 48 | Contravention of provisions of Section 48 relating to purchase of animal, etc., by licensee. |
| 51 read with Section 49-B | Contravention of provisions of Section 49-B relating to prohibition ofdealings in trophies, animals articles, etc., derived from scheduledanimals. |
| Section | Description of offence |
| 5 | Procuring, inducing or taking person for the sake of prostitution. |
| 6 | Detaining a person in premises where prostitution is carried on. |
| 8 | Seducing or soliciting for purpose of prostitution. |
| 9 | Seducing of a person in custody. |
| Section | Description of offence |
| 7 | Public servant taking gratification other than legal remuneration in respect of an official act. |
| 8 | Taking gratification in order, by corrupt or illegal means, to influence public servant. |
| 9 | Taking gratification for exercise of personal influence with public servant. |
| 10 | Abetment by public servant of offences defined in Section 8 or Section 9 of the Prevention of Corruption Act, 1988. |
| 13 | Criminal misconduct by a public servant. |
| Section | Description of offence |
| 9-B | Punishment of certain offences. |
| 9-C | Offences by companies. |
| Section | Description of offence |
| 25 read with Section 3 | Contravention of export trade in antiquities and art treasures. |
| 28 | Offences by companies. |
| Section | Description of offence |
| 12-A read with Section 24 | Prohibition of manipulative and deceptive devices, insider trading and substantial. |
| 24 | Acquisition of securities or control. |
| Section | Description of offence |
| 135 | Evasion of duty or prohibitions. |
| Section | Description of offence |
| 16 | Punishment for enforcement of bonded labour. |
| 18 | Punishment for extracting bonded labour under the bonded labour system. |
| 20 | Abetment to be an offence. |
| Section | Description of offence |
| 14 | Punishment for employment of any child to work in contravention of the provisions of Section 3. |
| Section | Description of offence |
| 18 | Punishment for removal of human organ without authority. |
| 19 | Punishment for commercial dealings in human organs. |
| 20 | Punishment for contravention of any other provisions of this Act. |
| Section | Description of offence |
| 23 | Punishment for cruelty to juvenile or child. |
| 24 | Employment of juvenile or child for begging. |
| 25 | Penalty for giving intoxicating liquor or narcotic drug or psychotropic substance to juvenile or child. |
| 26 | Exploitation of juvenile or child employee. |
| Section | Description of offence |
| 24 | Offences and penalties. |
| Section | Description of offence |
| 12 | Offences by penalties. |
| Section | Description of offence |
| 14 | Penalty for contravention of provisions of the Act, etc. |
| 14-B | Penalty for using forged passport. |
| 14-C | Penalty for abetment. |
| Section | Description of offence |
| 63 | Offence of infringement of copyright or other rights conferred by this Act. |
| 63-A | Enhanced penalty on second and subsequent convictions. |
| 63-B | Knowing use of infringing copy of computer programme. |
| 68-A | Penalty for contravention of Section 52-A. |
| Section | Description of offence |
| 103 | Penalty for applying false trade marks, trade descriptions, etc. |
| 104 | Penalty for selling goods or providing services to which false trade mark or false trade description is applied. |
| 105 | Enhanced penalty on second or subsequent conviction. |
| 107 | Penalty for falsely representing a trade mark as registered. |
| 120 | Punishment of abetment in India of acts done out of India. |
| Section | Description of offence |
| 72 | Penalty for breach of confidentiality and privacy. |
| 75 | Act to apply for offence or contravention committed outside India. |
| Section | Description of offence |
| 55 read with Section 6 | Penalty for contravention of Section 6, etc. |
| Section | Description of offence |
| 70 read with Section 68 | Penalty for applying false denomination, etc. |
| 71 read with Section 68 | Penalty for selling varieties to which false denomination is applied. |
| 72 read with Section 68 | Penalty for falsely representing a variety as registered. |
| 73 read with Section 68 | Penalty for subsequent offence. |
| Section | Description of offence |
| 15 read with Section 7 | Penalty for discharging environmental pollutants, etc., in excess of prescribed standards. |
| 15 read with Section 8 | Penalty for handling hazardous substances without complying with procedural safeguards. |
| Section | Description of offence |
| 41(2) | Penalty for pollution of stream or well. |
| 43 | Penalty for contravention of provisions of Section 24. |
| Section | Description of offence |
| 37 | Failure to comply with the provisions for operating industrial plant. |
| Section | Description of offence |
| 3 | Offences against ship, fixed platform, cargo of a ship, maritime navigational facilities, etc."; |