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Union of India - Section
Section 4 in The Railway Property (Unlawful Possession) Act, 1966
4. [ Punishment for abetment, conspiracy or connivance at offences] [Marginal heading "Punishment for connivance at offences" substituted by Act No 25 of 2012.]-[Whoever abets or conspires in the commission of an offence punishable under this Act, or any owner] [Substituted for the words "Any owner" by Act No. 25 of 2012] or occupier of land or building, or any agent of such owner or occupier in charge of the management of that land or building, who wilfully connives at an offence against the provisions of this Act, shall be punishable with imprisonment for a term which may extend to five years, or with fine, or with both.
[Explanation. [Inserted by Act No. 25 of 2012.] - For the purposes of this section, the words "abet" and "conspire" shall have the same meanings as assigned to them respectively in sections 107 and 120A of the Indian Penal Code.]| Form of Charge6 |
| Form of Charge under section 4I,..............(name and office of the Magistrate, etc.),hereby charge you..............(name of the accused)as follows:That you, on or about the...............day of..............., at...............being the owner or occupier of land or building, to wit,...............or agent of owner or occupier in charge of the management of the aforesaid land or building wilfully connived at an offence against the provisions of section...............(mention the section of the Railway Property (Unlawful Possession) Act, 1966), and thereby committed an offence punishable under section 4 of the Railway Property (Unlawful Possession) Act, 1966, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge. |