14. Prohibition and penalty for unlawful making, issue or possession of pieces of metal to be used as money.—
(1)No person shall—(a)make or issue or attempt to issue any metal piece except as provided under section 4 for the purpose of coin;(b)possess, custody or control of any metal piece with the intent to issue the piece for use as money for a medium of exchange.(2)Whoever contravenes the provisions of sub-section (1) shall be punishable with imprisonment which may extend to one year or with fine or with both:Provided that if any person convicted under this section is again convicted, he shall be punishable with imprisonment which may extend to three years or with fine or with both.
