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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 75 in The Prevention of Money-Laundering Act, 2002

75. Power to remove difficulties.

(1)If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as may appear to be necessary for removing the difficulty:Provided that no order shall be made under this section after the expiry of two years from the commencement of this Act.
(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.The Schedule[See section 2(y)][Part A [Substituted by Act 2 of 2013, section 30, for Part A (w.e.f. 15-2-2013).] Paragraph 1Offences Under The Indian Penal Code(45 of 1860)
Section Description of offence
120B Criminal conspiracy.
121 Waging or attempting to wage war or abetting waging of war,against the Government of India.
121A Conspiracy to commit offences punishable by section 121against the State.
255 Counterfeiting Government stamp.
257 Making or selling instrument for counterfeiting Governmentstamp.
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 Punishable 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 constrainto an illegal act.
329 Voluntarily causing grievous hurt to extort property, or toconstrain to an illegal act.
364A 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 adacoity.
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 toperson 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 toprevent distribution among creditors.
422 Dishonestly or fraudulently preventing debt being availablefor creditors.
423 Dishonest or fraudulent execution of deed of transfercontaining 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., withintent 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 aproperty 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.
489A Counterfeiting currency notes or bank notes.
489B Using as genuine, forged or counterfeit currency notes orbank notes.
Paragraph 2Offences Under The Narcotic Drugs And Psychotropic Substances Act, 1985(61 of 1985)
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 andpreparations.
22 Contravention in relation to psychotropic substances.
23 Illegal import into India, export from India or transhipmentof narcotic drugs and psychotropic substances.
24 External dealings in narcotic drugs and psychotropicsubstances in contravention of section 12 of the Narcotic Drugsand Psychotropic Substances Act, 1985.
25A Contravention of orders made under section 9A of the NarcoticDrugs and Psychotropic Substances Act, 1985.
27A Financing illicit traffic and harbouring offenders.
29 Abetment and criminal conspiracy.
Paragraph 3Offences Under The Explosive Substances Act,1908(6 of 1908)
Section Description of offence
3 Causing explosion likely to endanger life or property.
4 Attempt to cause explosion, or for making or keepingexplosives with intent to endanger life or property.
5 Making or possessing explosives under suspiciouscircumstances.
Paragraph 4Offences Under The Unlawful Activities (Prevention) Act, 1967(37 of 1967)
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.
16A Punishment for making demands of radioactive substances,nuclear devices, etc.
17 Punishment for raising funds for terrorist act.
18 Punishment for conspiracy, etc.
18A Punishment for organising of terrorist camps.
18B Punishment for recruiting of any person or persons forterrorist act.
19 Punishment for harbouring, etc.
20 Punishment for being member of terrorist gang ororganisation.
21 Punishment for holding proceeds of terrorism.
38 Offence relating to membership of a terrorist organisation.
39 Offence relating to support given to a terroristorganisation.
40 Offence of raising fund for a terrorist organisation.
Paragraph 5Offences Under The Arms Act, 1959(54 of 1959)
Section Description of offence
25 To manufacture, sell, transfer, convert, repair or test orprove or expose or offer for sale or transfer or have in hispossession for sale, transfer, conversion, repair, test orproof, any arms or ammunition in contravention of section 5 ofthe Arms Act, 1959.
To acquire, have in possession or carry any prohibited armsor prohibited ammunition in contravention of section 7 of theArms Act, 1959.
Contravention of section 24A of the Arms Act, 1959 relatingto prohibition as to possession of notified arms in disturbedareas, etc.
Contravention of section 24B of the Arms Act, 1959 relatingto prohibition as to carrying of notified arms in or throughpublic places in disturbed areas.
Other offences specified in section 25.
26 To do any act in contravention of any provisions of section3, 4, 10 or section 12 of the Arms Act, 1959 in such manner asspecified in sub-section (1) of section 26 of the said Act.
To do any act in contravention of any provisions of section5, 6, 7 or section 11 of the Arms Act, 1959 in such manner asspecified in sub-section (2) of section 26 of the said Act.
Other offences specified in section 26.
27 Use of arms or ammunition's in contravention of section 5 oruse of any arms or ammunition in contravention of section 7 ofthe Arms Act, 1959.
28 Use and possession of fire arms or imitation fire arms incertain cases.
29 Knowingly purchasing arms from unlicensed person or fordelivering arms, etc., to person not entitled to possess thesame.
30 Contravention of any condition of a licence or any provisionsof the Arms Act, 1959 or any rule made thereunder.
Paragraph 6Offences Under The Wild Life (Protection) Act, 1972(53 of 1972)
Section Description of offence
51 read with section 9 Hunting of wild animals.
51 read with section 17A Contravention of provisions of section 17A relating toprohibition of picking, uprooting, etc., of specified plants.
51 read with section 39 Contravention of provisions of section 39 relating to wildanimals, etc., to be Government property.
51 read with section 44 Contravention of provisions of section 44 relating todealings in trophy and animal articles without licenceprohibited.
51 read with section 48 Contravention of provisions of section 48 relating topurchase of animal, etc., by licensee.
51 read with section 49B Contravention of provisions of section 49B relating toprohibition of dealings in trophies, animals articles, etc.,derived from scheduled animals.
Paragraph 7Offences Under The Immoral Traffic (Prevention) Act, 1956(104 of 1956)
Section Description of offence
5 Procuring, inducing or taking person for the sake ofprostitution.
6 Detaining a person in premises where prostitution is carriedon.
8 Seducing or soliciting for purpose of prostitution.
9 Seduction of a person in custody.
[Paragraph 8]Offences Under the Prevention of Corruption Act, 1988(49 of 1988)
Section Description of offence
7. Offence relating to public servant being bribed.
7A. Taking undue advantage to influence public servant by corrupt or illegal means or by exercise of personal influence.
8. Offence relating to bribing a public servant.
9. Offence relating to bribing a public servant by a commercial organisation.
10. Person in charge of commercial organisation to be guilty of offence.
11. Public servant obtaining undue advantage, without consideration from person concerned in proceeding or business transacted by such public servant.
12. Punishment for abetment of offences.
13. Criminal misconduct by a public servant.
14. Punishment for habitual offender.
Paragraph 9Offences Under The Explosives Act, 1884(4 of 1884)
Section Description of offence
9B Punishment for certain offences.
9C Offences by companies.
Paragraph 10Offences Under The Antiquities And Arts Treasures Act, 1972(52 of 1972)
Section Description of offence
25 read with section 3 Contravention of export trade in antiquities and arttreasures.
28 Offences by companies.
Paragraph 11offences Under The Securities And Exchange Board Of India Act, 1992(15 of 1992)
Section Description of offence
12A read with section 24 Prohibition of manipulative and deceptive devices, insidertrading and substantial.
24 Acquisition Of Securities Or Control.
Paragraph 12Offences Under The Customs Act, 1962(52 of 1962)
Section Description of offence
135 Evasion of duty or prohibitions.
Paragraph 13Offences Under The Bonded Labour System (Abolition) Act, 1976(19 of 1976)
Section Description of offence
16 Punishment for enforcement of bonded labour.
18 Punishment for extracting bonded labour under the bondedlabour system.
20 Abetment to be an offence.
Paragraph 14Offences Under The Child Labour (Prohibition And Regulation) Act, 1986(61 of 1986)
Section Description of offence
14 Punishment for employment of any child to work incontravention of the provisions of section 3
Paragraph 15Offences Under The Transplantation Of Human Organs Act, 1994(42 of 1994)
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 provision of thisAct.
Paragraph 16Offences Under The Juvenile Justice (Care And Protection Of Children) Act, 2000(56 of 2000)
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 orpsychotropic substance to juvenile or child.
26 Exploitation of juvenile or child employee.
Paragraph 17Offences Under The Emigration Act, 1983(31 of 1983)
Section Description of offence
24 Offences and penalties.
Paragraph 18Offences Under The Passports Act, 1967(15 of 1967)
Section Description of offence
12 Offences and penalties.
Paragraph 19Offences Under The Foreigners Act, 1946(31 of 1946)
Section Description of offence
14 Penalty for contravention of provisions of the Act, etc.
14B Penalty for using forged passport.
14C Penalty for abetment.
Paragraph 20Offences Under The Copyright Act, 1957(14 of 1957)
Section Description of offence
63 Offences of infringement of copyright or other rightsconferred by this Act.
63A Enhanced penalty on second and subsequent convictions.
63B Knowing use of infringing copy of computer programme.
68A Penalty for contravention of section 52A.
Paragraph 21Offences Under The Trade Marks Act, 1999(47 of 1999)
Section Description of offence
103 Penalty for applying false trade marks, trade descriptions,etc.
104 Penalty for selling goods or providing services to whichfalse 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.
Paragraph 22Offences Under The Information Technology Act, 2000(21 of 2000)
Section Description of offence
72 Penalty for breach of confidentiality and privacy.
75 Act to apply for offence or contravention committed outsideIndia.
Paragraph 23Offences Under The Biological Diversity Act, 2002(18 of 2003)
Section Description of offence
55 read with section 6 Penalties for contravention of section 6, etc.
Paragraph 24Offences Under The Protection Of Plant Varieties And Farmers Rights Act, 2001(53 of 2001)
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 isapplied.
72 read with section 68 Penalty for falsely representing a variety as registered.
73 read with section 68 Penalty for subsequent offence.
Paragraph 25Offences Under The Environment Protection Act, 1986(29 of 1986)
Section Description of offence
15 read with section 7 Penalty for discharging environmental pollutants, etc., inexcess of prescribed standards.
15 read with section 8 Penalty for handling hazardous substances without complyingwith procedural safeguards.
Paragraph 26Offences Under The Water (Prevention And Control Of Pollution) Act, 1974(6 of 1974)
Section Description of offence
41 (2) Penalty for pollution of stream or well.
43 Penalty for contravention of provisions of section 24.
Paragraph 27Offences Under The Air (Prevention And Control Of Pollution) Act, 1981(14 of 1981)
Section Description of offence
37 Failure to comply with the provisions for operating industrialplant.
Paragraph 28Offences Under The Suppression Of Unlawful, Acts Against Safety Of Maritime Navigation And Fixed Platforms On Continental Shelf Act, 2002(69 of 2002)
Section Description of offence
3 Offences against ship, fixed platform, cargo of a ship,maritime navigational facilities, etc.]
[Paragraph 29] [Inserted by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.]Offence Under the Companies Act, 2013(18 of 2013)
Section Description of offence
447 Punishment for fraud.".