(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.
