Section 1450 in Bronze Coin (Legal Tender) Act, 1918
1450.
Object and Reasons.- It is of importance to enable the Indian Mints to increase the rate of output of rupees from the large supply which the Government of India are at present obtaining. One method of effecting this is to arrange for the coinage elsewhere of the bonze coinage which is at present carried out by the Calcutta Mint. An arrangement has accordingly been entered into with His Exalted Highness the Nizam of Hyderabad for the coinage, for the present, at the Hyderabad Mint of bronze pice or quarter-anna pieces. In order to make the pice so coined legal tender, within British India, legislation is required since under Section 14 of the Indian Coinage Act. 1906 (III of 1906), read with Section 8 thereof only pice coined at Mints established under the Indian Coinage Act are legal tender within British India. It is accordingly proposed by the present Bill that where the bronze coinage specified in the Indian Coinage Act are coined outside British India at the request of the Governor-General in Council, and the Governor-General in Council is satisfied that such coins are in accordance with the requirements of the Act and of any notification for the time being in force thereunder, he may by notification in the Gazette of India. direct the issue of any such coins, and these shall thereafter be legal tender in the same manner as if they had been coined under the provisions of the Indian Coinage Act. - Gazette of India, 1918. Part V. page 82.[26th September, 1918]An Act to provide that certain bronze coins coined outside [Part A States and Part C States] [Substituted the words " the Provinces" by A.L.O. 1950.] shall be legal tender In [Part A States and Part C States]. [Substituted the words " the Provinces" by A.L.O. 1950.]WHEREAS it is expedient to provide that certain bronze coins coined outside [Part A States and Part C States] [Substituted the words " the Provinces" by A.L.O. 1950.] shall be legal tender in [Part A States and Part C States] [Substituted the words " the Provinces" by A.L.O. 1950.]; It is hereby enacted as follows :
