| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 17 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offence Against Property | - | Parliament of India |
Whoever dishonestly or with intent to commit mischief, breaks open or unfastens any closed receptacle which contains or which be believes to contain property, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Dishonestly breaking open or unfastening any closed receptacle containing or supposed to contain property. | Imprisonment for 2 years, and fine, or both. | Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Non-Bailable | Any Magistrate. | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
