Income Tax Department

Ministry of Finance, Government of India

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Section 102120000000007265

SCHEDULE

Section

Section Number

102120000000007265

Chapter

Act

Prevention of Money Laundering Act, 2002

Year

SCHEDULE

 

SCHEDULE

[See section 2(y)]

[PART A

PARAGRAPH 1

OFFENCES UNDER THE INDIAN PENAL CODE (45 OF 1860)

Section Description of offence
120B Criminal conspiracy.
121 Waging or attempting to wage war or abetting waging of war, against the Government of India.
121A Conspiracy to commit offences punishable by section 121 against the State.
255 Counterfeiting Government stamp.
257 Making or selling instrument for counterfeiting Government stamp.
258 Sale of counterfeit Government stamp.
259 Having possession of counterfeit Government stamp.
260 Using as genuine a Government stamp known to be counterfeit.
302 Murder.
304 Punishment for culpable homicide not amounting to murder.
307 Attempt to murder.
308 Attempt to commit culpable homicide.
327 Voluntarily causing hurt to extort property, or to constrain to an illegal act.
329 Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act.
364A Kidnapping for ransom, etc.
384 to 389 Offences relating to extortion.
392 to 402 Offences relating to robbery and dacoity.
411 Dishonestly receiving stolen property.
412 Dishonestly receiving property stolen in the commission of a dacoity.
413 Habitually dealing in stolen property.
414 Assisting in concealment of stolen property.
417 Punishment for cheating.
418 Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect.
419 Punishment for cheating by personation.
420 Cheating and dishonestly inducing delivery of property.
421 Dishonest or fraudulent removal or concealment of property to prevent distribution among creditors.
422 Dishonestly or fraudulently preventing debt being available for creditors.
423 Dishonest or fraudulent execution of deed of transfer containing false statement of consideration.
424 Dishonest or fraudulent removal or concealment of property.
467 Forgery of valuable security, will, etc.
471 Using as genuine a forged document or electronic record.
472 and 473 Making or possessing counterfeit seal, etc., with intent to commit forgery.
475 and 476 Counterfeiting device or mark.
481 Using a false property mark.
482 Punishment for using a false property mark.
483 Counterfeiting a property mark used by another.
484 Counterfeiting a mark used by a public servant.
485 Making or possession of any instrument for counterfeiting a property mark.
486 Selling goods marked with a counterfeit property mark.
487 Making a false mark upon any receptacle containing goods.
488 Punishment for making use of any such false mark.
489A Counterfeiting currency notes or bank notes.
489B Using as genuine, forged or counterfeit currency notes or bank notes.
 

PARAGRAPH 2
 

OFFENCES UNDER THE NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT, 1985 (61 OF 1985)
Section Description of offence
15 Contravention in relation to poppy straw.
16 Contravention in relation to coca plant and coca leaves.
17 Contravention in relation to prepared opium.
18 Contravention in relation to opium poppy and opium.
19 Embezzlement of opium by cultivator.
20 Contravention in relation to cannabis plant and cannabis.
21 Contravention in relation to manufactured drugs and preparations.
22 Contravention in relation to psychotropic substances.
23 Illegal import into India, export from India to transhipment of narcotic drugs and psychotropic substances.
24 External dealings in narcotic drugs and psychotropic substances in contravention of section 12 of the Narcotic Drugs and Psychotropic Substances Act, 1985.
25A Contravention of orders made under section 9A of the Narcotic Drugs and Psychotropic Substances Act, 1985.
27A Financing illicit traffic and harbouring offenders.
29 Abetment and criminal conspiracy.
 

PARAGRAPH 3
 

OFFENCES UNDER THE EXPLOSIVE SUBSTANCES ACT, 1908 (6 OF 1908)
Section Description of offence
3 Causing explosion likely to endanger life or property.
4 Attempt to cause explosion, or for making or keeping explosives with intent to endanger life or property.
5 Making or possessing explosives under suspicious circumstances.
 

PARAGRAPH 4
 

OFFENCES UNDER THE UNLAWFUL ACTIVITIES (PREVENTION) ACT, 1967 (37 OF 1967)
Section Description of offence
10 read with section 3 Penalty for being member of an unlawful association, etc.
11 read with section 3 Penalty for dealing with funds of an unlawful association.
13 read with section 3 Punishment for unlawful activities.
16 read with section 15 Punishment for terrorist act.
16A Punishment for making demands of radioactive substances, nuclear devices, etc.
17 Punishment for raising fund for terrorist act.
18 Punishment for conspiracy, etc.
18A Punishment for organising of terrorist camps.
18B Punishment for recruiting of any person or persons for terrorist act.
19 Punishment for harbouring, etc.
20 Punishment for being member of terrorist gang or organisation.
21 Punishment for holding proceeds of terrorism.
38 Offence relating to membership of a terrorist organisation.
39 Offence relating to support given to a terrorist organisation.
40 Offence of raising fund for a terrorist organisation.
 

PARAGRAPH 5
 

OFFENCES UNDER THE ARMS ACT, 1959 (54 OF 1959)
Section Description of offence
25 To manufacture, sell, transfer, convert, repair or test or prove or expose or offer for sale or transfer or have in his possession for sale, transfer, conversion, repair, test or proof, any arms or ammunition to contravention of section 5 of the Arms Act, 1959.
  To acquire, have in possession or carry any prohibited arms or prohibited ammunition in contravention of section 7 of the Arms Act, 1959.
  Contravention of section 24A of the Arms Act, 1959 relating to prohibition as to possession of notified arms in disturbed areas, etc.
  Contravention of section 24B of the Arms Act, 1959 relating to prohibition as to carrying of notified arms in or through public places in disturbed areas.
  Other offences specified in section 25.
26 To do any act in contravention of any provisions of section 3, 4, 10 or section 12 of the Arms Act, 1959 in such manner as specified in sub-section (1) of section 26 of the said Act.
  To do any act in contravention of any provisions of section 5, 6, 7 or section 11 of the Arms Act, 1959 in such manner as specified in sub-section (2) of section 26 of the said Act.
  Other offences specified in section 26.
27 Use of arms or ammunition in contravention of section 5 or use of any arms or ammunition in contravention of section 7 of the Arms Act, 1959.
28 Use and possession of fire arms or imitation fire arms in certain cases.
29 Knowingly purchasing arms from unlicensed person or for delivering arms, etc., to person not entitled to possess the same.
30 Contravention of any condition of a licence or any provisions of the Arms Act, 1959 or any rule made thereunder.
 

PARAGRAPH 6
 

OFFENCES UNDER THE WILD LIFE (PROTECTION) ACT, 1972 (53 OF 1972)
Section Description of offence
51 read with section 9 Hunting of wild animals.
51 read with section 17A Contravention of provisions of section 17A relating to prohibition of picking, uprooting, etc., of specified plants.
51 read with section 39 Contravention of provisions of section 39 relating to wild animals, etc., to be Government property.
51 read with section 44 Contravention of provisions of section 44 relating to dealings in trophy and animal articles without licence prohibited.
51 read with section 48 Contravention of provisions of section 48 relating to purchase of animal, etc., by licensee.
51 read with section 49B Contravention of provisions of section 49B relating to prohibition of dealings in trophies, animals articles, etc., derived from scheduled animals.
 

PARAGRAPH 7
 

OFFENCES UNDER THE IMMORAL TRAFFIC (PREVENTION) ACT, 1956 (104 OF 1956)
Section Description of offence
5 Procuring, inducing or taking person for the sake of prostitution.
6 Detaining a person in premises where prostitution is carried on.
8 Seducing or soliciting for purpose of prostitution.
9 Seduction of a person in custody.
 

[PARAGRAPH 8
 

OFFENCES UNDER THE PREVENTION OF CORRUPTION ACT, 1988 (49 OF 1988)
Section Description of offence.
7. Offence relating to public servant being bribed.
7A. Taking undue advantage to influence public servant by corrupt or illegal means or by exercise of personal influence.
8. Offence relating to bribing a public servant.
9. Offence relating to bribing a public servant by a commercial organisation.
10. Person in charge of commercial organisation to be guilty of offence.
11. Public servant obtaining undue advantage, without consideration from person concerned in proceeding or business transacted by such public servant.
12. Punishment for abetment of offences.
13. Criminal misconduct by a public servant.
14. Punishment for habitual offender.]
 

PARAGRAPH 9
 

OFFENCES UNDER THE EXPLOSIVES ACT, 1884 (4 OF 1884)
Section Description of offence
9B Punishment for certain offences.
9C Offences by companies.
 

PARAGRAPH 10
 

OFFENCES UNDER THE ANTIQUITIES AND ART TREASURES ACT, 1972 (52 OF 1972)
Section Description of offence
25 read with section 3 Contravention of export trade in antiquities and art treasures.
28 Offences by companies.
 

PARAGRAPH 11
 

OFFENCES UNDER THE SECURITIES AND EXCHANGE BOARD OF INDIA ACT, 1992 (15 OF 1992)
Section Description of offence
12A read with section 24 Prohibition of manipulative and deceptive devices, insider trading and substantial.
24 Acquisition of securities or control.
 

PARAGRAPH 12
 

OFFENCES UNDER THE CUSTOMS ACT, 1962 (52 OF 1962)
Section Description of offence
135 Evasion of duty or prohibitions.
 

PARAGRAPH 13
 

OFFENCES UNDER THE BONDED LABOUR SYSTEM (ABOLITION) ACT, 1976 (19 OF 1976)
Section Description of offence
16 Punishment for enforcement of bonded labour.
18 Punishment for extracting bonded labour under the bonded labour system.
20 Abetment to be an offence.
 

PARAGRAPH 14
 

OFFENCES UNDER THE CHILD LABOUR (PROHIBITION AND REGULATION) ACT, 1986 (61 OF 1986)
Section Description of offence
14 Punishment for employment of any child to work in contravention of the provisions of section 3.
 

PARAGRAPH 15
 

OFFENCES UNDER THE TRANSPLANTATION OF HUMAN ORGANS ACT, 1994 (42 OF 1994)
Section Description of offence
18 Punishment for removal of human organ without authority.
19 Punishment for commercial dealings in human organs.
20 Punishment for contravention of any other provisions of this Act.
 

PARAGRAPH 16
 

OFFENCES UNDER THE JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2000 (56 OF 2000)
Section Description of offence
23 Punishment for cruelty to juvenile or child.
24 Employment of juvenile or child for begging.
25 Penalty for giving intoxicating liquor or narcotic drug or psychotropic substance to juvenile or child.
26 Exploitation of juvenile or child employee.
 

PARAGRAPH 17
 

OFFENCES UNDER THE EMIGRATION ACT, 1983 (31 OF 1983)
Section Description of offence
24 Offences and penalties.
 

PARAGRAPH 18
 

OFFENCES UNDER THE PASSPORTS ACT, 1967 (15 OF 1967)
Section Description of offence
12 Offences and penalties.
 

PARAGRAPH 19
 

OFFENCES UNDER THE FOREIGNERS ACT, 1946 (31 OF 1946)
Section Description of offence
14 Penalty for contravention of provisions of the Act, etc.
14B Penalty for using forged passport.
14C Penalty for abetment.
 

PARAGRAPH 20
 

OFFENCES UNDER THE COPYRIGHT ACT, 1957 (14 OF 1957)
Section Description of offence
63 Offence of infringement of copyright or other rights conferred by this Act.
63A Enhanced penalty on second and subsequent convictions.
63B Knowing use of infringing copy of computer programme.
68A Penalty for contravention of section 52A.
 

[PARAGRAPH 21
 

OFFENCES UNDER THE TRADE MARKS ACT, 1999 (47 OF 1999)
Section Description of offence
103 Penalty for applying false trademarks, trade descriptions, etc.
104 Penalty for selling goods or providing services to which false trademark or false trade description is applied.
105 Enhanced penalty on second or subsequent conviction.
120 Punishment of abetment in India of acts done out of India.]
 

[PARAGRAPH 22
 

OFFENCES UNDER THE INFORMATION TECHNOLOGY ACT, 2000 (21 OF 2000)
Section Description of offence
75 Act to apply for offence or contravention committed outside India.]
 

PARAGRAPH 23
 

OFFENCES UNDER THE BIOLOGICAL DIVERSITY ACT, 2002 (18 OF 2003)
Section Description of offence
55 read with section 6 Penalties for contravention of section 6, etc.
 

PARAGRAPH 24
 

OFFENCES UNDER THE PROTECTION OF PLANT VARIETIES AND FARMERS' RIGHTS ACT, 2001 (53 OF 2001)
Section Description of offence
70 read with section 68 Penalty for applying false denomination, etc.
71 read with section 68 Penalty for selling varieties to which false denomination is applied.
72 read with section 68 Penalty for falsely representing a variety as registered.
73 read with section 68 Penalty for subsequent offence.
 

PARAGRAPH 25

[***]
 

PARAGRAPH 26
 

OFFENCES UNDER THE WATER (PREVENTION AND CONTROL OF POLLUTION) ACT, 1974 (6 OF 1974)
Section Description of offence
41(2) Penalty for pollution of stream or well.
43 Penalty for contravention of provisions of section 24.
 

PARAGRAPH 27

[***]
 

PARAGRAPH 28
 

OFFENCES UNDER THE SUPPRESSION OF UNLAWFUL ACTS AGAINST SAFETY OF MARITIME NAVIGATION AND FIXED PLATFORMS ON CONTINENTAL SHELF ACT, 2002 (69 OF 2002)
Section Description of offence
3 Offences against ship, fixed platform, cargo of a ship, maritime navigational facilities, etc.]
 

[PARAGRAPH 29
 

OFFENCE UNDER THE COMPANIES ACT, 2013 [18 OF 2013]
Section Description of offence
447 Punishment for fraud.]
 

[PART B
 

OFFENCE UNDER THE CUSTOMS ACT, 1962
Section Description of offence
132 False declaration, false documents, etc.]

PART C

An offence which is the offence of cross border implications and is specified in,—

(1) Part A; or

(2) [***]

(3) the offences against property under Chapter XVII of the Indian Penal Code.

[(4) The offence of wilful attempt to evade any tax, penalty or interest referred to in section 51 of the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015.]

Footnotes