Section 407 in The Jammu and Kashmir State Ranbir Penal Code, 1989
407. Criminal breach of trust by carrier, etc.
- Whoever, being entrusted with property as a carrier, wharfinger or warehousekeeper, commits criminal breach of trust in respect of such property, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.
