Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BRONZE COIN (LEGAL TENDER) ACT, 1918 22 of 1918 [26th September, 1918] CONTENTS 1. Short title 2 . Power to declare certain bronze coins coined outside Part A States and Part C States to be legal tender BRONZE COIN (LEGAL TENDER) ACT, 1918 22 of 1918 [26th September, 1918] STATEMENT OF OBJECTS 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 lor 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 S.14 of the Coinage Act, 1906 . read with Section 8 thereof only pice coined at Mints established under Coinage Act, 1906are legal tender within British India. It is accordingly proposed by the present Bill that where the bronze coinage specified in Coinage Act, 1906are 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 there after be legal tender in the same manner as if the had been coined under the provisions of the Indian Coinage Act".- Gazette of India, 1918, Part V, page 82. 1. Short title :- This Act may be called the Bronze Coin (Legal Tender) Act, 1918. 2. Power to declare certain bronze coins coined outside Part A States and Part C States to be legal tender :- (1) Where bronze coins of any of the denominations specified in S.8 of the Indian Coinage Act, 1906 , are coined outside 1[Part A States and Part B States] at the request of the 2[Central Government]is satisfied that such coins are in accordance with the requirements of section 9 and of any notification for the time being in force under section 10 of the said Act 3[it] may, by notification in the [Official Gazette], direct the issue of any such coins, and thereafter any such coins shall be legal tender in payment or on account in the same way and to the same extent as if they were coins referred io in section 14 of the said Act, and the provisions of the said Act shall apply accordingly. (2) Every coin which is declared to be legal lender by sub-section (1) shall be deemed to be 4 [Indian coin] within the meaning of Section 230 of the Indian Penal Code, 1860 . 1. Substituted for "the Provinces''by A. L. 0., 1950'. 2. Substituted by the A. 0. 1937 for ''G. G. in C". 3. Substituted by the A. 0. 1937 for "he" 4. Substituted for "Queen's Coin''by A. L. 0 1950.