Section 403(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(b)A being on friendly terms with Z, goes into Z's library in Z's absence, and takes away a book without Z's express consent. Here, if A was under the impression that he has Z's implied consent to take the book for the purpose of reading it. A has not committed theft. But, if afterwards sells the book for his own benefit, he is guilty of an offence under this section.
