Section 5 in The Sikkim Lotteries (Prohibition on Running of and Sale of Single Digit and Private Lottery Tickets) Act, 1993
5.
If any person with a view to promoting or conduct of any single digit or private lottery,(a)prints or publishes any ticket, single digit or private lottery for use coupon or other document or private in the single digit lottery; or(b)offers or advertises for sale or has in his possession for the purpose of sale or distribution any single digit or private lottery ticket coupon; or other document for the use in single digit or private lottery; or(c)prints, publishes or distributes or has in his possession for the purpose of publication and distribution,(i)any advertisement of single digit or private lottery; or(ii)any such matter descriptive of or otherwise relating to the single digit or private lottery as is calculated to act as an inducement to persons to participate in such lottery; or(d)brings, or invites any person to send into the territories of Sikkim for the purpose of sale or distribution, any single digit or private lottery ticket, coupon or other documents for use in any advertisement of single digit or private lottery; or(e)uses any premises, or cause or knowingly permits any premises to be used for the purpose connected with the promotion or conduct of any single digit or private lottery; or(f)causes or procures or attempts to procure any person to do any of the acts specified in clauses (a) to (e); he shall be punishable with imprisonment of either description for a term which may extend to one year or with fine which may extend to ten thousand rupees, or with both.
