Report No. 42
158. Substitution of new sections for sections 380 and 381.-
For sections 380 and 381 of the Code, the following sections shall be substituted, namely.-
"380. Theft in building, vehicle or temple etc.- Whoever commits theft.-
(a) in any building or tent used as a human dwelling or for the custody of property, or
(b) in, or in respect of, any vehicle, vessel or aircraft used for the transport of goods or passengers, or
(c) in a temple, mosque, church, guardwara or other place of worship open to the public, in respect of any property which belongs to, or is part of, such place of worship, or
(d) in respect of any property of the Government or of a local authority, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.
380A. Theft of property affected by accident, fire flood etc.-Whoever, taking advantage of the occurrence of an accident in a public place or of a fire, flood, riot, earthquake or similar calamity, commits theft in respect of any property affected by such accident or calamity, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.
381. Theft by employee.- Whoever, being employed in any capacity by another person, commits theft in respect of any property in the possession of that person, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine."