Section 10 in The West Bengal Gambling and Prize Competitions Act, 1957
10. [ Gaming and setting birds and animals to fight in public streets. [[Section 10 Substituted by W.B. Act 2 of 1973. Original Section 10 was as under:-
'10. Gaming and setting birds and animals to fight in public streets. - A police officer may arrest without warrant any person found gaming in any public market, fair, street or thoroughfare or any place to which the public have or are permitted to have access,or any person, setting, for the purpose of gaming, any birds or animals to fight in any public market, fair, street or thoroughfare or in any place to which the public have or are permitted to have access:or any person there present, aiding and abetting such public fighting of birds and animals.Such person, when arrested, shall be produced before the nearest magistrate within a period of twenty-four hours of such arrest excluding the time necessary for the journey from the place of arrest to the court of the magistrate and upon conviction shall be punishable with fine not exceeding two hundred rupees or with Imprisonment for a term not exceeding one month or with both,and such police officer may seize all birds and animals and instruments of gaming found in such public market, fair, street of thoroughfare or place or on the person of those whom he shall so arrest, and the magistrate may, on conviction of the offender, order such instruments to be forthwith destroyed and such birds and animals to be sold and the proceeds thereof to be forfeited.'.]]- A police officer may arrest without warrant any person found in any public market, fair, street or thoroughfare or any place to which the public have or are permitted to have access, gaming with cards, dice, counters, money or other instruments of gaming,or any person, setting, for the purpose of gaming, any birds or animals to fight in any public market, fair, street or thoroughfare or any place to which the public have or are permitted to have access,or any person there present, aiding and abetting such public fighting of birds and animals.Such person, when arrested, shall be produced before the nearest magistrate within a period of twenty-four hours of such arrest excluding the time necessary for the journey from the place of arrest to the court of the magistrate and upon conviction shall be punishable with fine not exceeding two hundred rupees or with imprisonment for a term not exceeding one month or with both,and such police officer may seize all instruments of gaming and all moneys and securities for money, and all birds and animals found and reasonably suspected to be used for the purpose of gaming in such public market, fair, street, thoroughfare or place or on the person of those whom he shall so arrest, and the magistrate may, on conviction of the offender, order such instruments to be forthwith destroyed and such birds and animals to be sold and the proceeds thereof with all moneys seized therefrom to be forfeited.]
