Report No. 29
Section 224
Infringement of duties in connection with the economy
(1) Whoever infringes his duty based on law or on a disposition issued on the strength of law, which duty relates to the production, utilization, circulation, declaration, putting dt disposal, keeping on stock, or handling of products or produce and by doing so causes considerable economic prejudice, shall be punished with loss of liberty not exceeding three years.
(2) Punishment shall be loss of liberty ranging from six months to five years if the crime-
(a) was committed by a recidivist,
(b) in respect of a considerable quantity of products or produce or of products and produce of considerable value.
(3) Punishment shall be loss of liberty ranging from two years to eight years, if the interests of the people's economy were gravely prejudiced by the crime.
(4) Whoever committed the crime by negligence shall be punished with a fine and if the interests of the people's economy were gravely prejudiced with loss of liberty or correctional-educational work not exceeding one year.
[Cf. section (35)(6)(i), Defence of India Rules 1963.]
Section 225
Wasteful Husbandry
(1) A worker, authorized to take dispositions independently, of a state organ, social organization or co-operative, who gravely or systematically infringes the requirements of rational economy, displays an economic activity involving considerable waste of money, material, power or labour, shall be punished with loss of liberty not exceeding three years.
(2) Punishment shall be loss of liberty ranging from two years to eight years, if the interests of the people's economy were gravely prejudiced by the crime.
(3) Whoever commits the crime by negligence, shall be punished with loss of liberty or correctional-educational work not exceeding one year and, if the interests of the people's economy were gravely prejudiced, with loss of liberty not exceeding three years.
Back
