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Railways Act, 1989 168. Provision with respect to commission of offence by the children of acts endangering safety of person traveling on railway. (1) If a person under the age of twelve years is guilty of any of the offences under sections 150 to 154, the court convicting him may require the father or guardian of such person to execute, within such time as the court may fix, a bond for such amount and for such period as the court may direct for the good conduct of such person. (2) The amount of the bond, if forfeited, shall be recoverable by the court as if it were a fine imposed by itself. (3) If a father or guardian fails to execute a bond under sub-section (1) within the time fixed by the court, he shall be punishable with fine which may extend to fifty rupees.    |
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