16. Power to certain persons to cut diminished or defaced silver coins.-
Where any silver coin which has been coined and 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person authorised by the [Central Government] [Substituted by A.L.O., 1937] [* * *] [Words or by the "Local Government" repealed by A.O., 1937] to act under this section, and such person has reason to believe that the coin(a)has been diminished in weight so as to be more than such percentage below standard weight as may be prescribed as the limit of reasonable wear, or(b)has been defaced, he shall, by himself or another, cut or break the coin.
