Report No. 29

Chart No. 2

(Obtaining valuable thing without consideration)

Section 165, Indian Penal Code.	Section 5(1)(b), Prevention etc., Act.
An isolated act is enough	There just be habitual acceptance, etc., of any valuable thing without consideration„ etc.
Punishment is imprisonment upto 3 years or fine or both.	Punishment is imprisonment upto 7 years, and also fine. Imprisonment should not be less than one year in the absence of special reasons to the contrary. Section 5(2). Regarding fine, the factors mentioned in section 5(2) should be considered.