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THE RAILWAY PROPERTY (UNLAWFUL POSSESSION)
AMENDMENT ACT, 2012
No. 25 of 2012
[2nd June, 2012]
An Act to amend the Railway Property (Unlawful Possession) Act, 1966
BE it enacted by Parliament in the Sixty-third Year of the Republic of India as follows:-
Short title and commencement:-
1. (1) This Act may be called the Railway Property (Unlawful Possession) Amendment Act, 2012.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Amendment of section 3:-
2. In the Railway Property (Unlawful Possession) Act, 1966 (hereinafter referred to as the principal Act), in section 3,-
(i) for the marginal heading, the following marginal heading shall be substituted, namely:-
“Penalty for theft, dishonest misappropriation or unlawful possession of railway property.”
(ii) for the words “Whoever is found, or is proved”, the words “Whoever commits theft, or dishonestly misappropriates or is found, or is proved” shall be substituted;
(iii) after clause (b), the following Explanation shall be inserted, namely:-
‘Explanation:-For the purposes of this section, “theft” and “dishonest misappropriation” shall have the same meanings as assigned to them respectively in section 378 and section 403 of the Indian Penal Code.’
Amendment of section 4:-
3. In section 4 of the principal Act,-
(i) for the marginal heading, the following marginal heading shall be substituted, namely:-
“Punishment for abetment, conspiracy or connivance at offences.”
(ii) for the words “Any owner” , the words “Whoever abets or conspires in the commission of an offence punishable under this Act, or any owner” shall be substituted;
(iii) the following Explanation shall be inserted, namely:-
‘Explanation:-For the purposes of this section, the words “abet” and “conspire” shall have the same meanings as assigned to them respectively in sections 107 and 120A of the Indian Penal Code.’
Amendment of section 8:-
4. In section 8 of the principal Act,-
(i) for the marginal heading, the following marginal heading shall be substituted, namely:-
“Inquiry how to be made.”
(ii) in sub-section (1), for the words “When any person is arrested”, the words “When an officer of the Force receives information about the commission of an offence punishable under this Act, or when any person is arrested” shall be substituted.
V.K. BHASIN,
Secretary to the Government of India.
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