LexSection 15 — Prohibition and penalty for bringing metal piece for use as coin.
The Coinage Act, 2011
(1) No person shall bring by sea or by land or by air into India of any piece of metal to be used as coin except with the authority or permission of the Government. (2) Whoever contravenes the provisions of sub-section (1) shall be punishable with imprisonment which may extend to seven years and with fine.Open in Lexace · Ask the AI about this section