Section 30 in Delhi Entertainments and Betting Tax Act, 1996
30. Penalty for unauthorised betting.
(1)Any person who bets in contravention of the provisions of sub-section (1) of section 23 shall be punishable with a fine not exceeding ten thousand rupees.(2)Any person who offers or receives bets in contravention of the provisions of sub-section (2) of section 23 shall be punishable with a fine not exceeding ten thousand rupees.
