18. Procedure in regard to coin cut under section 16(b).-
A person cutting or breaking coin under the provisions of clause (b) of section 16 shall observe the following procedure, namely :(a)if such person has reason to believe that the coin has been fraudulently defaced, he shall return the pieces to the person tendering the coin, who shall bear the loss caused by such cutting or breaking;(b)if such person has no reason to believe that the coin has been fraudulently defaced, he shall receive and pay for the coin at its nominal value.Explanation.- For the purposes of this section a coin which, there is reason to believe, has been defaced by sweating shall be deemed to have been fraudulently defaced.
