Section 294A in The Jammu and Kashmir State Ranbir Penal Code, 1989
294A. Keeping lottery office.
- Whoever keeps any office or place for the purpose of drawing any lottery [not being a State Lottery or a lottery authorised by the Government, the Government of India or the Government of any other State in India,] [Section 293 substituted by Act III of 1967.] shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.And whoever publishes any proposal to pay any sum, or to deliver any goods, or to do or forbear doing anything for the benefit of any persons, on any event or contingency relative or applicable to the drawing of any ticket, lot, number or figure, in any such lottery, shall be punished with fine which may extend to one thousand rupees.Chapter-XV Of Offences relating to Religion
