Section 14 in Rajasthan Public Gambling Ordinance, 1949
14. Offences by whom triable
- Offences punishable under this Ordinance shall be triable by any Magistrate having jurisdiction in the place where the offence is committed.But such magistrate shall be restrained within the limits of his jurisdiction under the Code of Criminal Procedure, as to the amount of fine or imprisonment, he may inflict.
