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[Section 403] [I.P.C.]
Central Government Act
Section 403(b) in The Indian Penal Code, 1860
(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 had Z' s implied consent to take the book for the purpose of reading it, A has not committed theft. But, if A afterwards sells the book for his own benefit, he is guilty of an offence under this section.