(a)(i)of an offence under Chapters XII, XVI or XVII of the Indian Penal Code; or(ii)of any offence under sections 65, 66A or 68 of the Bombay Prohibition Act, 1949; or(iii)of an offence under sections 3, 4, 5, 6, or 9 of the Suppression of Immoral Traffic in Women and Girls Act, 1956; or(iv)of an offence under section 135 of the Customs Act, 1962; or(v)of an offence under section 4, or for accepting bet in any public street or thoroughfare or in any place to which the public have or are permitted to have access, or in any race course under clause (a) of section 12 or under section 12A of the Bombay Prevention of Gambling Act, 1887; or
