THE PREVENTION OF MONEY LAUNDERING (AMENDMENT) ACT, 2009
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 6th March, 2009/Phalguna 15, 1930 (Saka)
The following Act of Parliament received the assent of the President on the 6th March, 2009, and is hereby published for general information:?
THE PREVENTION OF MONEY LAUNDERING (AMENDMENT) ACT, 2009
No. 21 OF 2009
[6th March, 2009.]
An Act further to amend the Prevention of Money-laundering Act, 2002.
BE it enacted by Parliament in the Sixtieth Year of the Republic of India as follows:?
Short title and commencement
1. (1) This Act may be called the Prevention of Money-laundering (Amendment) Act, 2009.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Amendment of section 2
2. In section 2 of the Prevention of Money-laundering Act, 2002 (hereinafter referred to as the principal Act), in sub-section (1),?
(i) after clause (c]), the following clause shall be inserted, namely:?
?(da) ?authorised person? means an authorised person as defined in clause (c) of section 2 of the Foreign Exchange Management Act, 1999;?;
(ii) after clause (f), the fallowing clause shall be inserted, namely:?
?(ja) ?designated business or profession? means carrying on activities for playing games of chance for cash or kind, and includes such activities associated with casino or such other activities as the Central Government may, by notification, so designate, from time to time;?;
(ii) in clause (1), for the words ?a non-banking financial company?, the words ?an authorised person, a payment system operator and a non-banking financial company? shall be substituted:
(iii) in clause (1) after the words and figures ?Reserve Bank of India Act, 1934?, the words ?and includes a person carrying on designated business or profession? shall be inserted;
(iv) after clause (r), the following clauses shall be inserted, namely:?
(ra) ?offence of cross border implications?, means?
(i) any conduct by a person at a place outside India which constitutes an offence at that place and which would have constituted an offence specified in Part A, Part B or Part C of the Schedule, had it been committed in India and if such person remits the proceeds of such conduct or part thereof to India; or
(ii) any offence specified in Part A, Part B or Part C of the Schedule which has been committed in India and the proceeds of crime, or part thereof have been transferred to a place outside India or any attempt has been made to transfer the proceeds of crime, or part thereof from India to a place outside India.
Explanation.?Nothing contained in this clause shall adversely affect any investigation. enquiry, trial or proceeding before any authority in respect of the offences specified in Part A or Part B of the Schedule to the Act before the commencement of the Prevention of Money-laundering (Amendment) Act, 2009;
(rb) ?payment system? means a system that enables payment to be effected between a payer and a beneficiary, involving clearing, payment or settlement service or all of them.
Explanation.?For the purposes of this clause, ?payment system? includes the systems enabling credit card operations, debit card operations, smart card operations, money transfer operations or similar operations;
(rc) ?payment system operator? means a person who operates a payment system and such person includes his overseas principal.
Explanation.?-For the purposes of this clause, ?overseas principal? means,?
(A) in the case of a person, being an individual, such individual residing outside India, who owns or controls or manages, directly or indirectly, the activities or functions of payment system in India;
(B) in the case of a Hindu undivided family, Karta of such Hindu undivided family residing outside India who owns or controls or manages, directly or indirectly, the activities or functions of payment system in India;
(C) in the case of a company, a firm, an association of persons, a body of individuals, an artificial juridical person, whether incorporated or not, such company, firm, association of persons, body of individuals, artificial juridical person incorporated or registered outside India or existing as such and which owns or controls or manages, directly or indirectly, the activities or functions of payment system in India;?;
(vi) in clause (y), for sub-clause (ii), the following sub-clauses shall be substituted, namely:?
?(ii) the offences specified under Part B of the Schedule if the total value involved in such offences is thirty lakh rupees or more; or
(iii) the offences specified under Part C of the Schedule.?.
Amendment of section 5
3. In section 5 of the principal Act, in sub-section (1),?
(a) for the words ?ninety days?, the words ?one hundred and fifty days? shall be substituted;
(b) for the proviso, the following provisos shall be substituted, namely:?
?Provided that no such order of attachment shall be made unless, in relation to the scheduled offence, a report has been forwarded to a Magistrate under section 173 of the Code of Criminal Procedure, 1973, or a complaint has been filed by a person, authorised to investigate the offence mentioned in the Schedule, before a Magistrate or court for taking cognizance of the scheduled offence, as the case may be:
Provided further that, notwithstanding anything contained in clause (b), any property of any person may be attached under this section if the Director or any other officer not below the rank of Deputy Director authorised by him for the purposes of this section has reason to believe (the reasons for such belief to be recorded in writing), on the basis of material in his possession, that if such property involved in money-laundering is not attached immediately under this Chapter, the non-attachment of the property is likely to frustrate any proceeding under this Act.?.
Amendment of section 6
4. In section 6 of the principal Act,?
(i) in sub-section (1), for the words ?one or more Adjudicating Authorities?, the words ?an Adjudicating Authority? shall be substituted;
(ii) in the proviso to sub-section (8), for the word ?sixty-two?, the word ?sixty-five? shall be substituted.
Amendment of section 8
5. In section 8 of the principal Act, in sub-section (I), for the words and figure fence under section 3?, the words and figure ?offence under section 3 or is in possession proceeds of crime? shall be substituted.
Amendment of section 12
6. In section 12 of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:?
?(2)(a) The records referred to in clause (a) of sub-section (1) shall be maintained for a period of ten years from the date of transactions between the clients and the banking company or financial institution or intermediary, as the case maybe.
(b) The records referred to in clause (c) of sub-section (1) shall be maintained for a period of ten years from the date of cessation of transactions between the clients and the banking company or financial institution or intermediary, as the case maybe.?.
Amendment of section 17
7. In section 17 of the principal Act, in sub-section (1),?
(i) in the opening portion, for the words ?the Director?, the words ?the Director or any other officer not below the rank of Deputy Director authorised by him for the purposes of this section,? shall be substituted;
(ii) for the proviso, the following proviso shall be substituted, namely:?
?Provided that no search shall be conducted unless, in relation to the scheduled offence, a report has been forwarded to a Magistrate under section 157 of the Code of Criminal Procedure, 1973, or a complaint has been filed by a person, authorised to investigate the offence mentioned in the Schedule, before a Magistrate or court for taking cognizance of the scheduled offence, as the case may be.?.
Amendment of section 18
8. In section 18 of the principal Act,?
(i) in sub-section (1), the following proviso shall be inserted, namely:?
?Provided that no search of any person shall be made unless, in relation to the scheduled offence, a report has been forwarded to a Magistrate under section 173 of the Code of Criminal Procedure, 1973, or a complaint has been filed by a person authorised to investigate the offence mentioned in the Schedule, before a Magistrate or court for taking cognizance of the scheduled offence, as the case may be.?;
(ii) in sub-section (9), the proviso shall be omitted.
Amendment of section 28
9. In section 28 of the principal Act, in sub-section (2), clause (a) shall be omitted.
Amendment of section 32
10. In section 32 of the principal Act, in sub-section (2), the following proviso shall be inserted, namely:?
?Provided that the Chief Justice of India shall be consulted before removal of the Chairperson or a Member who was appointed on the recommendation of the Chief Justice of India.?
Amendment of section 38
11. In section 38 of the principal Act, for the words one or more of the other Members?, the words ?third Member? shall be substituted.
Amendment of section 60
12. In section 60 of the principal Act, after sub-section (b), the following sub-section shall be inserted, namely:?
?(7) When any property in India is confiscated as a result of execution of a request from a contracting State in accordance with the provisions of this Act, the Central Government may either return such property to the requesting State or compensate that State by disposal of such property on mutually agreed terms that would take into account deduction for reasonable expenses incurred in investigation, prosecution or judicial proceedings leading to the return or disposal of confiscated property.?.
Amendment of schedule
13. In the principal Act, in the Schedule,?
(i) in Part A,?
(a) in Paragraph 1, after section 121A and the entry relating thereto, the following sections and the entries shall be inserted, namely:?
SectionDescription of offence
?489ACounterfeiting currency notes or bank notes.
489BUsing as genuine, forged or counterfeit currency notes or bank notes.?;
(6) in Paragraph 2, for sections 15, 18 and 20 and the entries relating thereto, the following sections and the entries shall be substituted, namely:?
SectionDescription of offence
?15Contravention in relation to poppy straw.
16Contravention in relation to coca plant and coca leaves.
17Contravention in relation to prepared opium.
18Contravention in relation to opium poppy and opium.
19Embezzlement of opium by cultivator.
20Contravention in relation to cannabis plant and cannabis.
21Contravention in relation to manufactured drugs and preparations.?;
(c) after Paragraph 2, the following Paragraphs shall be inserted, namely:?
?PARAGRAPH 3
OFFENCES UNDER THE EXPLOSIVE SUBSTANCES ACT, 1908
SectionDescription of offence
3Causing explosion likely to endanger life or property.
4Attempt to cause explosion, or for making or keeping explosives with intent to endanger life or property.
5Making or possessing explosives under suspicious circumstances.
PARAGRAPH 4
OFFENCES UNDER THE UNLAWFUL ACTIVITIES (PREVENTION) ACT, 1967
SectionDescription of offence
10 read with section 3Penalty for being member of an unlawful association, etc.
11 read with section 3 and 7Penalty for dealing with funds of an unlawful association.
13 read with section 3Punishment for unlawful activities.
16 read with section 15Punishment for terrorist act.
16APunishment for making demands of radioactive substances, nuclear devices, etc.
17Punishment for raising fund for terrorist act.
18Punishment for conspiracy, etc.
18APunishment for organising of terrorist camps.
18BPunishment for recruiting of any person or persons for terrorist act.
19Punishment for harbouring, etc.
20Punishment for being member of terrorist gang or organisation.
21Punishment for holding proceeds of terrorism.
38Offence relating to membership of a terrorist organisation.
39Offence relating to support given to a terrorist organisation.
40Offence of raising fund for a terrorist organisation.?;
(ii) in Part B,?
(a) for Paragraph 1, the following Paragraph shall be substituted, namely:?
?PARAGRAPH I
OFFENCES UNDER THE INDIAN PENAL CODE
SectionDescription of offence
120BCriminal conspiracy.
255Counterfeiting Government stamp.
257Making or selling instrument for counterfeiting Government stamp.
258Sale of counterfeit Government stamp.
259Having possession of counterfeit Government stamp.
260Using as genuine a Government stamp known to be counterfeit.
302Murder.
304Punishment for culpable homicide not amounting to murder.
307Attempt to murder.
308Attempt to commit culpable homicide.
327Voluntarily causing hurt to extort property, or to constrain to an illegal act.
329Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act.
364AKidnapping for ransom, etc.
384 to 389Offences relating to extortion.
392 to 402Offences relating to robbery and dacoity.
411Dishonestly receiving stolen property.
412Dishonestly receiving property stolen in the commission of a dacoity.
413Habitually dealing in stolen property.
414Assisting in concealment of stolen property.
417Punishment for cheating.
418Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect.
419Punishment for cheating by personation.
420Cheating and dishonestly inducing delivery of properties.
421Dishonest or fraudulent removal or concealment of property to prevent distribution among creditors.
422Dishonestly or fraudulently preventing debt being available for creditors.
423Dishonest or fraudulent execution of deed of transfer containing false statement of consideration.
424Dishonest or fraudulent removal or concealment of property.
467Forgery of valuable security, will, etc.
471Using as genuine a forged document or electronic record.
472 and 473Making or possessing counterfeit seal, etc., with intent to commit forgery.
475 and 476Counterfeiting device or mark.
481Using a false property mark.
482Punishment for using a false property mark.
483Counterfeiting a property mark used by another.
484Counterfeiting a mark used by a public servant.
485Making or possession of any instrument for counterfeiting a property mark.
486Selling goods marked with a counterfeit property mark.
487Making a false mark upon any receptacle containing goods.
488Punishment for making use of any such false mark.?;
(b) in Paragraph 3, before section 51 read with section 17A and the entry relating thereto, the following section and the entry shall be inserted, namely:?
SectionDescription of offence
?51 read with section 9Hunting of wild animals.?;
(c) in Paragraph 5, after section 10 and the entry relating thereto, the following section and the entry shall be inserted, namely:--
SectionDescription of offence
?13Criminal misconduct by a public servant.?;
(d) after Paragraph 5, the following Paragraphs shall be inserted, namely:
?PARAGRAPH 6
OFFENCES UNDER THE EXPLOSIVES ACT, 1884
SectionDescription of offence
9-BPunishment for certain offences.
9-COffences by companies.
PARAGRAPH 7
OFFENCES UNDER THE ANTIQUITIES AND ARTS TREASURES ACT, 1972
SectionDescription of offence
25 read with section 3Contravention of export trade in antiquities and art treasures.
28Offences by companies.
PARAGRAPH 8
OFFENCES UNDER THE SECURITIES AND EXCHANGE BOARD OF INDIA ACT, 1992
SectionDescription of offence
12A read with section 24Prohibition of manipulative and deceptive devices, insider trading and substantial acquisition of securities or control.
PARAGRAPH 19
OFFENCES UNDER THE CUSTOMS ACT, 1962
SectionDescription of offence
135Evasion of duty or prohibitions.
PARAGRAPH 10
OFFENCES UNDER THE BONDED LABOUR SYSTEM (ABOLITION) ACT, 1976
SectionDescription of offence
16Punishment for enforcement of bonded labour.
18Punishment for extracting bonded labour under the bonded labour system.
20Abetment to be an offence.
PARAGRAPH 11
OFFENCES TINDER THE CHILD LABOUR (PROHIBITION AND REGULATION) ACT, 1986
SectionDescription of offence
14Punishment for employment of any child to work in contravention of the provisions of section 3.
PARAGRAPH 12
OFFENCES UNDER THE TRANSPLANTATION OF HUMAN ORGANS ACT, 1994
SectionDescription of offence
18Punishment for removal of human organ without authority.
19Punishment for commercial dealings in human organs.
20Punishment for contravention of any other provision of this Act.
PARAGRAPH 13
OFFENCES UNDER THE JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2000
SectionDescription of offence
23Punishment for cruelty to juvenile or child.
24Employment of juvenile or child for begging.
25Penalty for giving intoxicating liquor or narcotic drug or psychotropic substance to juvenile or child.
26Exploitation of juvenile or child employee.
PARAGRAPH 14
OFFENCES UNDER THE EMIGRATION ACT, 1983
SectionDescription of offence
24Offences and penalties.
PARAGRAPH 15
OFFENCES UNDER THE PASSPORTS ACT, 1967
SectionDescription of offence
24Offences and penalties.
PARAGRAPH 16
OFFENCES UNDER THE FOREIGNERS ACT, 1946
SectionDescription of offence
14Penalty for contravention of provisions of the Act, etc.
14BPenalty for using forged passport.
14CPenalty for abetment.
PARAGRAPH 17
OFFENCES UNDER THE COPYRIGHT ACT 1957
SectionDescription of offence
63Offence of infringement of copyright or other rights conferred by this Act.
63AEnhanced penalty on second and subsequent convictions.
63BKnowing use of infringing copy of computer programme.
68APenalty for contravention of section 52A.
PARAGRAPH 18
OFFENCES UNDER THE TRADE MARKS ACT, 1999
SectionDescription of offence
103Penalty for applying false trade marks, trade descriptions, etc.
104Penalty for selling goods or providing services to which false trademark or false trade description is applied.
SectionDescription of offence
105Enhanced penalty on second or subsequent conviction.
107Penalty for falsely representing a trade mark as registered.
120Punishment of abetment in India of acts done out of India.
PARAGRAPH 19
OFFENCES UNDER THE INFORMATION TECHNOLOGY ACT, 2000
SectionDescription of offence
72Penalty for breach of confidentiality and privacy.
75Act to apply for offence or contravention committed outside India.
PARAGRAPH 20
OFFENCES UNDER THE BIOLOGICAL DIVERSITY ACT, 2002
SectionDescription of offence
55 read with section 6Penalties for contravention of section 6, etc.
PARAGRAPH 21
OFFENCES UNDER TIM PROTECTION OF PLANT VARIETIES AND FARMERS? RIGHTS ACT, 2001
SectionDescription of offence
70 read with section 68Penalty for applying false denomination, etc.
71 read with section 68Penalty for selling varieties to which false denomination is applied.
72 read with section 68Penalty for falsely representing a variety as registered,
73 read with section 68Penalty for subsequent offence.
PARAGRAPH 22
OFFENCES UNDER THE ENVIRONMENT PROTECTION ACT, 1986
SectionDescription of offence
15 read with section 7Penalty for discharging environmental pollutants.
15 read with section 8Penalty for handling hazardous substance.
PARAGRAPH 23
OFFENCES UNDER THE WATER (PREVENTION AND CONTROL OF POLLUTION) ACT, 1974
SectionDescription of offence
41(2)Penalty for pollution of stream or well.
43Penalty for contravention of provisions of section 24.
PARAGRAPH 24
OFFENCES UNDER THE AIR (PREVENTION AND CONTROL OF POLLUTION) ACT, 1981
SectionDescription of offence
37Failure to comply with the provisions for operating industrial plant.
PARAGRAPH 25
OFFENCES UNDER THE SUPPRESSION OF UNLAWFUL ACTS AGAINST SAFETY OF MARITIME NAVIGATION AND FIXED PLATFORMS ON CONTINENTAL SHELF ACT, 2002
SectionDescription of offence
3Offences against ship, fixed platform, cargo of a ship, maritime navigational facilities, etc.?;
(iii) after Part B, the following Part shall be inserted, namely:?
?PART C
An offence which is the offence of cross border implications and is specified in,?
(1) Part A; or
(2) Part B without any monetary threshold; or
(3) the offences against property under Chapter XVII of the Indian Penal Code.?.
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 6th March, 2009/Phalguna 15, 1930 (Saka)
The following Act of Parliament received the assent of the President on the 6th March, 2009, and is hereby published for general information:?
THE PREVENTION OF MONEY LAUNDERING (AMENDMENT) ACT, 2009
No. 21 OF 2009
[6th March, 2009.]
An Act further to amend the Prevention of Money-laundering Act, 2002.
BE it enacted by Parliament in the Sixtieth Year of the Republic of India as follows:?
Short title and commencement
1. (1) This Act may be called the Prevention of Money-laundering (Amendment) Act, 2009.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Amendment of section 2
2. In section 2 of the Prevention of Money-laundering Act, 2002 (hereinafter referred to as the principal Act), in sub-section (1),?
(i) after clause (c]), the following clause shall be inserted, namely:?
?(da) ?authorised person? means an authorised person as defined in clause (c) of section 2 of the Foreign Exchange Management Act, 1999;?;
(ii) after clause (f), the fallowing clause shall be inserted, namely:?
?(ja) ?designated business or profession? means carrying on activities for playing games of chance for cash or kind, and includes such activities associated with casino or such other activities as the Central Government may, by notification, so designate, from time to time;?;
(ii) in clause (1), for the words ?a non-banking financial company?, the words ?an authorised person, a payment system operator and a non-banking financial company? shall be substituted:
(iii) in clause (1) after the words and figures ?Reserve Bank of India Act, 1934?, the words ?and includes a person carrying on designated business or profession? shall be inserted;
(iv) after clause (r), the following clauses shall be inserted, namely:?
(ra) ?offence of cross border implications?, means?
(i) any conduct by a person at a place outside India which constitutes an offence at that place and which would have constituted an offence specified in Part A, Part B or Part C of the Schedule, had it been committed in India and if such person remits the proceeds of such conduct or part thereof to India; or
(ii) any offence specified in Part A, Part B or Part C of the Schedule which has been committed in India and the proceeds of crime, or part thereof have been transferred to a place outside India or any attempt has been made to transfer the proceeds of crime, or part thereof from India to a place outside India.
Explanation.?Nothing contained in this clause shall adversely affect any investigation. enquiry, trial or proceeding before any authority in respect of the offences specified in Part A or Part B of the Schedule to the Act before the commencement of the Prevention of Money-laundering (Amendment) Act, 2009;
(rb) ?payment system? means a system that enables payment to be effected between a payer and a beneficiary, involving clearing, payment or settlement service or all of them.
Explanation.?For the purposes of this clause, ?payment system? includes the systems enabling credit card operations, debit card operations, smart card operations, money transfer operations or similar operations;
(rc) ?payment system operator? means a person who operates a payment system and such person includes his overseas principal.
Explanation.?-For the purposes of this clause, ?overseas principal? means,?
(A) in the case of a person, being an individual, such individual residing outside India, who owns or controls or manages, directly or indirectly, the activities or functions of payment system in India;
(B) in the case of a Hindu undivided family, Karta of such Hindu undivided family residing outside India who owns or controls or manages, directly or indirectly, the activities or functions of payment system in India;
(C) in the case of a company, a firm, an association of persons, a body of individuals, an artificial juridical person, whether incorporated or not, such company, firm, association of persons, body of individuals, artificial juridical person incorporated or registered outside India or existing as such and which owns or controls or manages, directly or indirectly, the activities or functions of payment system in India;?;
(vi) in clause (y), for sub-clause (ii), the following sub-clauses shall be substituted, namely:?
?(ii) the offences specified under Part B of the Schedule if the total value involved in such offences is thirty lakh rupees or more; or
(iii) the offences specified under Part C of the Schedule.?.
Amendment of section 5
3. In section 5 of the principal Act, in sub-section (1),?
(a) for the words ?ninety days?, the words ?one hundred and fifty days? shall be substituted;
(b) for the proviso, the following provisos shall be substituted, namely:?
?Provided that no such order of attachment shall be made unless, in relation to the scheduled offence, a report has been forwarded to a Magistrate under section 173 of the Code of Criminal Procedure, 1973, or a complaint has been filed by a person, authorised to investigate the offence mentioned in the Schedule, before a Magistrate or court for taking cognizance of the scheduled offence, as the case may be:
Provided further that, notwithstanding anything contained in clause (b), any property of any person may be attached under this section if the Director or any other officer not below the rank of Deputy Director authorised by him for the purposes of this section has reason to believe (the reasons for such belief to be recorded in writing), on the basis of material in his possession, that if such property involved in money-laundering is not attached immediately under this Chapter, the non-attachment of the property is likely to frustrate any proceeding under this Act.?.
Amendment of section 6
4. In section 6 of the principal Act,?
(i) in sub-section (1), for the words ?one or more Adjudicating Authorities?, the words ?an Adjudicating Authority? shall be substituted;
(ii) in the proviso to sub-section (8), for the word ?sixty-two?, the word ?sixty-five? shall be substituted.
Amendment of section 8
5. In section 8 of the principal Act, in sub-section (I), for the words and figure fence under section 3?, the words and figure ?offence under section 3 or is in possession proceeds of crime? shall be substituted.
Amendment of section 12
6. In section 12 of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:?
?(2)(a) The records referred to in clause (a) of sub-section (1) shall be maintained for a period of ten years from the date of transactions between the clients and the banking company or financial institution or intermediary, as the case maybe.
(b) The records referred to in clause (c) of sub-section (1) shall be maintained for a period of ten years from the date of cessation of transactions between the clients and the banking company or financial institution or intermediary, as the case maybe.?.
Amendment of section 17
7. In section 17 of the principal Act, in sub-section (1),?
(i) in the opening portion, for the words ?the Director?, the words ?the Director or any other officer not below the rank of Deputy Director authorised by him for the purposes of this section,? shall be substituted;
(ii) for the proviso, the following proviso shall be substituted, namely:?
?Provided that no search shall be conducted unless, in relation to the scheduled offence, a report has been forwarded to a Magistrate under section 157 of the Code of Criminal Procedure, 1973, or a complaint has been filed by a person, authorised to investigate the offence mentioned in the Schedule, before a Magistrate or court for taking cognizance of the scheduled offence, as the case may be.?.
Amendment of section 18
8. In section 18 of the principal Act,?
(i) in sub-section (1), the following proviso shall be inserted, namely:?
?Provided that no search of any person shall be made unless, in relation to the scheduled offence, a report has been forwarded to a Magistrate under section 173 of the Code of Criminal Procedure, 1973, or a complaint has been filed by a person authorised to investigate the offence mentioned in the Schedule, before a Magistrate or court for taking cognizance of the scheduled offence, as the case may be.?;
(ii) in sub-section (9), the proviso shall be omitted.
Amendment of section 28
9. In section 28 of the principal Act, in sub-section (2), clause (a) shall be omitted.
Amendment of section 32
10. In section 32 of the principal Act, in sub-section (2), the following proviso shall be inserted, namely:?
?Provided that the Chief Justice of India shall be consulted before removal of the Chairperson or a Member who was appointed on the recommendation of the Chief Justice of India.?
Amendment of section 38
11. In section 38 of the principal Act, for the words one or more of the other Members?, the words ?third Member? shall be substituted.
Amendment of section 60
12. In section 60 of the principal Act, after sub-section (b), the following sub-section shall be inserted, namely:?
?(7) When any property in India is confiscated as a result of execution of a request from a contracting State in accordance with the provisions of this Act, the Central Government may either return such property to the requesting State or compensate that State by disposal of such property on mutually agreed terms that would take into account deduction for reasonable expenses incurred in investigation, prosecution or judicial proceedings leading to the return or disposal of confiscated property.?.
Amendment of schedule
13. In the principal Act, in the Schedule,?
(i) in Part A,?
(a) in Paragraph 1, after section 121A and the entry relating thereto, the following sections and the entries shall be inserted, namely:?
SectionDescription of offence
?489ACounterfeiting currency notes or bank notes.
489BUsing as genuine, forged or counterfeit currency notes or bank notes.?;
(6) in Paragraph 2, for sections 15, 18 and 20 and the entries relating thereto, the following sections and the entries shall be substituted, namely:?
SectionDescription of offence
?15Contravention in relation to poppy straw.
16Contravention in relation to coca plant and coca leaves.
17Contravention in relation to prepared opium.
18Contravention in relation to opium poppy and opium.
19Embezzlement of opium by cultivator.
20Contravention in relation to cannabis plant and cannabis.
21Contravention in relation to manufactured drugs and preparations.?;
(c) after Paragraph 2, the following Paragraphs shall be inserted, namely:?
?PARAGRAPH 3
OFFENCES UNDER THE EXPLOSIVE SUBSTANCES ACT, 1908
SectionDescription of offence
3Causing explosion likely to endanger life or property.
4Attempt to cause explosion, or for making or keeping explosives with intent to endanger life or property.
5Making or possessing explosives under suspicious circumstances.
PARAGRAPH 4
OFFENCES UNDER THE UNLAWFUL ACTIVITIES (PREVENTION) ACT, 1967
SectionDescription of offence
10 read with section 3Penalty for being member of an unlawful association, etc.
11 read with section 3 and 7Penalty for dealing with funds of an unlawful association.
13 read with section 3Punishment for unlawful activities.
16 read with section 15Punishment for terrorist act.
16APunishment for making demands of radioactive substances, nuclear devices, etc.
17Punishment for raising fund for terrorist act.
18Punishment for conspiracy, etc.
18APunishment for organising of terrorist camps.
18BPunishment for recruiting of any person or persons for terrorist act.
19Punishment for harbouring, etc.
20Punishment for being member of terrorist gang or organisation.
21Punishment for holding proceeds of terrorism.
38Offence relating to membership of a terrorist organisation.
39Offence relating to support given to a terrorist organisation.
40Offence of raising fund for a terrorist organisation.?;
(ii) in Part B,?
(a) for Paragraph 1, the following Paragraph shall be substituted, namely:?
?PARAGRAPH I
OFFENCES UNDER THE INDIAN PENAL CODE
SectionDescription of offence
120BCriminal conspiracy.
255Counterfeiting Government stamp.
257Making or selling instrument for counterfeiting Government stamp.
258Sale of counterfeit Government stamp.
259Having possession of counterfeit Government stamp.
260Using as genuine a Government stamp known to be counterfeit.
302Murder.
304Punishment for culpable homicide not amounting to murder.
307Attempt to murder.
308Attempt to commit culpable homicide.
327Voluntarily causing hurt to extort property, or to constrain to an illegal act.
329Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act.
364AKidnapping for ransom, etc.
384 to 389Offences relating to extortion.
392 to 402Offences relating to robbery and dacoity.
411Dishonestly receiving stolen property.
412Dishonestly receiving property stolen in the commission of a dacoity.
413Habitually dealing in stolen property.
414Assisting in concealment of stolen property.
417Punishment for cheating.
418Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect.
419Punishment for cheating by personation.
420Cheating and dishonestly inducing delivery of properties.
421Dishonest or fraudulent removal or concealment of property to prevent distribution among creditors.
422Dishonestly or fraudulently preventing debt being available for creditors.
423Dishonest or fraudulent execution of deed of transfer containing false statement of consideration.
424Dishonest or fraudulent removal or concealment of property.
467Forgery of valuable security, will, etc.
471Using as genuine a forged document or electronic record.
472 and 473Making or possessing counterfeit seal, etc., with intent to commit forgery.
475 and 476Counterfeiting device or mark.
481Using a false property mark.
482Punishment for using a false property mark.
483Counterfeiting a property mark used by another.
484Counterfeiting a mark used by a public servant.
485Making or possession of any instrument for counterfeiting a property mark.
486Selling goods marked with a counterfeit property mark.
487Making a false mark upon any receptacle containing goods.
488Punishment for making use of any such false mark.?;
(b) in Paragraph 3, before section 51 read with section 17A and the entry relating thereto, the following section and the entry shall be inserted, namely:?
SectionDescription of offence
?51 read with section 9Hunting of wild animals.?;
(c) in Paragraph 5, after section 10 and the entry relating thereto, the following section and the entry shall be inserted, namely:--
SectionDescription of offence
?13Criminal misconduct by a public servant.?;
(d) after Paragraph 5, the following Paragraphs shall be inserted, namely:
?PARAGRAPH 6
OFFENCES UNDER THE EXPLOSIVES ACT, 1884
SectionDescription of offence
9-BPunishment for certain offences.
9-COffences by companies.
PARAGRAPH 7
OFFENCES UNDER THE ANTIQUITIES AND ARTS TREASURES ACT, 1972
SectionDescription of offence
25 read with section 3Contravention of export trade in antiquities and art treasures.
28Offences by companies.
PARAGRAPH 8
OFFENCES UNDER THE SECURITIES AND EXCHANGE BOARD OF INDIA ACT, 1992
SectionDescription of offence
12A read with section 24Prohibition of manipulative and deceptive devices, insider trading and substantial acquisition of securities or control.
PARAGRAPH 19
OFFENCES UNDER THE CUSTOMS ACT, 1962
SectionDescription of offence
135Evasion of duty or prohibitions.
PARAGRAPH 10
OFFENCES UNDER THE BONDED LABOUR SYSTEM (ABOLITION) ACT, 1976
SectionDescription of offence
16Punishment for enforcement of bonded labour.
18Punishment for extracting bonded labour under the bonded labour system.
20Abetment to be an offence.
PARAGRAPH 11
OFFENCES TINDER THE CHILD LABOUR (PROHIBITION AND REGULATION) ACT, 1986
SectionDescription of offence
14Punishment for employment of any child to work in contravention of the provisions of section 3.
PARAGRAPH 12
OFFENCES UNDER THE TRANSPLANTATION OF HUMAN ORGANS ACT, 1994
SectionDescription of offence
18Punishment for removal of human organ without authority.
19Punishment for commercial dealings in human organs.
20Punishment for contravention of any other provision of this Act.
PARAGRAPH 13
OFFENCES UNDER THE JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2000
SectionDescription of offence
23Punishment for cruelty to juvenile or child.
24Employment of juvenile or child for begging.
25Penalty for giving intoxicating liquor or narcotic drug or psychotropic substance to juvenile or child.
26Exploitation of juvenile or child employee.
PARAGRAPH 14
OFFENCES UNDER THE EMIGRATION ACT, 1983
SectionDescription of offence
24Offences and penalties.
PARAGRAPH 15
OFFENCES UNDER THE PASSPORTS ACT, 1967
SectionDescription of offence
24Offences and penalties.
PARAGRAPH 16
OFFENCES UNDER THE FOREIGNERS ACT, 1946
SectionDescription of offence
14Penalty for contravention of provisions of the Act, etc.
14BPenalty for using forged passport.
14CPenalty for abetment.
PARAGRAPH 17
OFFENCES UNDER THE COPYRIGHT ACT 1957
SectionDescription of offence
63Offence of infringement of copyright or other rights conferred by this Act.
63AEnhanced penalty on second and subsequent convictions.
63BKnowing use of infringing copy of computer programme.
68APenalty for contravention of section 52A.
PARAGRAPH 18
OFFENCES UNDER THE TRADE MARKS ACT, 1999
SectionDescription of offence
103Penalty for applying false trade marks, trade descriptions, etc.
104Penalty for selling goods or providing services to which false trademark or false trade description is applied.
SectionDescription of offence
105Enhanced penalty on second or subsequent conviction.
107Penalty for falsely representing a trade mark as registered.
120Punishment of abetment in India of acts done out of India.
PARAGRAPH 19
OFFENCES UNDER THE INFORMATION TECHNOLOGY ACT, 2000
SectionDescription of offence
72Penalty for breach of confidentiality and privacy.
75Act to apply for offence or contravention committed outside India.
PARAGRAPH 20
OFFENCES UNDER THE BIOLOGICAL DIVERSITY ACT, 2002
SectionDescription of offence
55 read with section 6Penalties for contravention of section 6, etc.
PARAGRAPH 21
OFFENCES UNDER TIM PROTECTION OF PLANT VARIETIES AND FARMERS? RIGHTS ACT, 2001
SectionDescription of offence
70 read with section 68Penalty for applying false denomination, etc.
71 read with section 68Penalty for selling varieties to which false denomination is applied.
72 read with section 68Penalty for falsely representing a variety as registered,
73 read with section 68Penalty for subsequent offence.
PARAGRAPH 22
OFFENCES UNDER THE ENVIRONMENT PROTECTION ACT, 1986
SectionDescription of offence
15 read with section 7Penalty for discharging environmental pollutants.
15 read with section 8Penalty for handling hazardous substance.
PARAGRAPH 23
OFFENCES UNDER THE WATER (PREVENTION AND CONTROL OF POLLUTION) ACT, 1974
SectionDescription of offence
41(2)Penalty for pollution of stream or well.
43Penalty for contravention of provisions of section 24.
PARAGRAPH 24
OFFENCES UNDER THE AIR (PREVENTION AND CONTROL OF POLLUTION) ACT, 1981
SectionDescription of offence
37Failure to comply with the provisions for operating industrial plant.
PARAGRAPH 25
OFFENCES UNDER THE SUPPRESSION OF UNLAWFUL ACTS AGAINST SAFETY OF MARITIME NAVIGATION AND FIXED PLATFORMS ON CONTINENTAL SHELF ACT, 2002
SectionDescription of offence
3Offences against ship, fixed platform, cargo of a ship, maritime navigational facilities, etc.?;
(iii) after Part B, the following Part shall be inserted, namely:?
?PART C
An offence which is the offence of cross border implications and is specified in,?
(1) Part A; or
(2) Part B without any monetary threshold; or
(3) the offences against property under Chapter XVII of the Indian Penal Code.?.
