305. Theft in a dwelling house, or means of transportation or place of worship, etc.—
Whoever
commits theft—
(a) in any building, tent or vessel used as a human dwelling or used for the custody of property;
or
(b) of any means of transport used for the transport of goods or passengers; or
(c) of any article or goods from any means of transport used for the transport of goods or
passengers; or
(d) of idol or icon in any place of worship; or
(e) of any property of the Government or of a local authority,
shall be punished with imprisonment of either description for a term which may extend to seven years,
and shall also be liable to fine.
