Section 12(a) in The Bombay Prevention of Gambling Act, 1887
(a)any person found [gaming] [This word was substituted for the words 'playing for money or other valuable thing with cards, dice, counters or other instruments of gaming used in playing any game, not being a game of mere skill' by Bombay 6 of 1919 section 7.] [or reasonably suspected to be gaming] [These words were inserted by Bombay 1 of 1936, section 9(2).] in any public street, [or thoroughfare, or in any place to which the public have or are permitted to have access] [These words were substituted for the words 'place or thoroughfare' by Schedule I, part II Serial No.14 of the Bombay Repealing and Amending Act, 1910 (Bombay 1 of 1910).] [or in any race-course] [These words were added by Bombay 5 of 1922, section 4.];
