The Railway Property (Unlawful Possession) Act, 1966

[Act No. 29 of 1966]

[16th September, 1966.]

Contents
Sections	Chaptericulars
Title	The Railway Property (Unlawful Possession) Act, 1966
1.	Short title, extent and commencement
2.	Definitions
3.	Penalty for theft, dishonest misappropriation or unlawful possession of railway property
4.	Punishment for abetment, conspiracy or connivance at offences
5.	Offences under the Act not to be cognizable
6.	Power to arrest without warrant
7.	Disposal of persons arrested
8.	Inquiry how to be made
9.	Power to summon persons to give evidence and produce documents
10.	Issue of search warrant
11.	Searches and arrests how to be made
12.	Officers required to assist
13.	Power of courts to order forfeiture of vehicles, etc
14.	Act to override other laws
15.	Construction of references to laws not in force in Jammu and Kashmir
16.	Repeal and savings