Indian Penal Code, 1860

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Sections	Particulars
Chapter XVII	Of Offences Against Property
380	Theft in dwelling house, etc
Description	Whoever commits theft in any building, tent or vessel, which building, tent or vessel is used as a human dwelling., or used for the custody of property, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine. STATE AMENDMENTS State of Tamil Nadu: Section 380 of the Indian Penal Code (Central Act XLV of 1860) (hereinafter in this Part referred to as the principal Act), shall be renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered, the following sub-section shall be added, namely:- "(2) Whoever commits theft in respect of any idol or icon in any building used as a place of worship shall be punished with rigorous imprisonment for a term which shall not be less than two years but which may extend to three years and with fine which shall not be less than two thousand rupees: Provided that the court may, for adequate and special reasons to be mentioned in the .judgment impose a sentence of imprisonment for a term of less than two years." [Vide Tamil Nadu Act 28 of 1993, sec. 2].