(1)Whoever, being ordinarily a pawn-broker, or dealer in second hand property, or worker in metals, or reasonably believed by the Commissioner of City Police, Hyderabad to be such a person and having received from a Police Officer written or printed information that the possession of any property is suspected to have been transferred by any offence mentioned in Section 411 of the Indian Penal Code or by any offence punishable under Section 417, 418, 419 or 420 of the Indian Penal Code is found in the possession or thereafter comes into the possession or has an offer either by way of sale, pawn, or exchange or for custody, alteration or for any other purpose, made to him, of property answering the description contained in the aforesaid information, shall, unless -(firstly)he forthwith gives information, to the Commissioner of City Police, Hyderabad or at a Police Station of such possession or offer and takes suitable steps to ascertain the name and address of the person from whom the possession of offer was received and to give information as aforesaid.(secondly)the property being a common wearing apparel or otherwise, incapable of identification from the written or printed information, has been in no way concealed after the receipt of such information, be punished with fine which may extend to fifty rupees in respect of each such article which may be in his possession or offered to him.(2)Whoever, after the receipt of such information as aforesaid, melted, defaced or put away any property without previous permission, alters, defaces or puts away or causes or suffers to be altered, of the Police, shall on proof that the same was stolen property within the meaning of Section 411 of the Indian Penal Code or property in respect of which any offence punishable under Section 417, 418, 419 or 420 of the Indian Penal Code, was committed, be punished with imprisonment for a term which may extend to three years or with fine or with both.
