Tripura Gambling Act

TRIPURA
India

Tripura Gambling Act

Act 4 of 1336

Published on 1 January 1336
Commenced on 1 January 1336
[This is the version of this document from 1 January 1336.]
[Note: The original publication document is not available and this content could not be verified.]

Tripura Gambling Act(Act No. 4 of 1336 T.E. (1926 AD))Last Updated 5th March, 2020Preamble. - This is an Act to prohibit gambling and the keeping of gaming houses, publicly or privately, within the Tripura State.

1.

This Act may be called an Act relating to gambling or Act IV of [1336 T.E.] [This Act was published in the State Gazette, dated 15th Chait of 1336 T.E (1926 AD)].

2.

This Act shall, after it has been approved of by the Administrative Council, come into force within the limits of the Municipality of Agartala and at places at a distance of not more than five miles thereof from the date of its notification in the State Gazette. The member of the Home Department may, if he thinks fit, by a notification to be published in the State Gazette, extend the operation of this Act or any part of it to any other place within this State, and, may, if he subsequently deems it necessary, withdraw the operation of this Act, in whole or in

3. Definitions.

(a)"Gaming" does not include the betting upon a horse-race, when such betting takes place, as it ordinarily does, on the day on which such race is to be run.

(b)"Instruments of gaming" includes any article, prepared, procured and used for the purpose of carrying on or facilitating gaming. It includes the accounts book or register in respect of gaming or any other document by which such gaming is proved and also every article which is used as a means of gaming.

(c)"Common gaming-house" means any house, tent, vehicle, space or walled enclosure in which any instruments of gaming are kept or used for the profit or gain of the person owning, occupying, or temporarily using or keeping such places or instruments, whether by way of letting these out on hire or otherwise howsoever.

4.

Whoever, being the owner or occupier or having the use of any house, tent, room. space. walled enclosure or vehicle. situated within the limits to which this Act applies, uses the Sallie as a gaming house;and whoever, being the owner or occupier of any such house, tent, room. space. walled enclosure or vehicle as aforesaid, knowingly or wilfully permits the same to he opened or used and occupied by any other perSons as a common gaming house.and whoever has the care or management of or assists in conducting, the business of any house, tent, room. walled enclosure, space or vehicle as aforesaid, used or kept for the purpose of gamingand whoever advances money for the purpose of gaming to persons frequenting such house, tent, room, space, walled enclosure or vehicle,shall be liable, on conviction before any Magistrate to a fine not exceeding two hundred rupees, or to imprisonment, simple or rigorous, for any term not exceeding three months.

5.

Whoever is found in any common gaming-house, playing with cards, dice, counters, money or other instruments of gaming or is found there present for the purpose of gaming, whether playing for any stake or otherwise, shall be liable, on conviction before any Magistrate on the mere proof of his presence at the place aforesaid, to a fine not exceeding one hundred rupees or to imprisonment, simple or rigorous, for any term not exceeding one month.Any person found in any common gaming house during any gaming, whether playing or not, shall be presumed, until the contrary be proved, to have been there for the purpose of gaming.

6.

If the Magistrate in charge of a division or a Magistrate invested with the powers of a first class Magistrate upon credible information and after such inquiry as he may think necessary, held or caused to be held by him at a place within his jurisdiction, has reason to believe that any house, tent, room, walled enclosure, space or vehicle is used as a common gaming house, he may either himself enter, or by his warrant authorise any officer of Police, not below the rank of a Sub- Inspector, to enter, with such assistance as may be found necessary, by night or by day, at any time and in any circumstance, and by force if necessary, such place as aforesaid. and may either himself take into custody, or authorise such officer to take into custody, all persons whom he or such officer finds therein, whether or not such persons may he then actually gaming :and may seize or authorise such officer to seize all instruments of gaming, and all moneys and securities for money, and articles of value, reasonably suspected to have been used or intended to be used for the purpose of gaming, which are found therein; and may search or authorise such officer to search all parts of the common gaming-house which he or such officer shall have so entered. when he or such person has reason to believe that any instruments of gaming are concealed therein, arid also the persons of those whom he or such officer find therein and may either himself seize and take into custody or authorise such officer to seize and take into custody such persons ;and may seize or authorise such officer to seize and take possession of all instruments of gaming found upon such search.The Superintendent of Police posted in a division of the State shall exercise all such powers mentioned in this section as the Magistrate of such division may exercise.

7.

When any card, dice, gaming table, cloth, boards or other instruments of gaming are found in any house, tent, room, space, walled enclosure or vehicle searched under the provisions of the last preceding section, or about the person of any of those who are found therein, it shall be evidence, until the contrary is made to appear, that such house, tent, room, space, walled enclosure or vehicle is used as a common gaming- house, and that the said instruments of gaming shall be deemed to be evidence of the offence committed by the persons found therein, although no play was actually seen by the Magistrate or police-officer, or by any person acting under the authority of either of them.

8.

If any person found in any common gaming-house entered by any Magistrate or officer of police under the provisions of this Act, upon being arrested by any such officer, or upon being brought before any Magistrate, on being required by such Magistrate or officer of police to give his name and address, shall refuse or neglect to give the same, or shall give any false name or address, he may. upon conviction, he liable to a fine not exceeding one hundred rupees or to imprisonment, simple or rigorous, for any term not exceeding fifteen days.

9.

On conviction of any person for keeping or using any such common gaming-house, or being present therein for the purpose of gaming, the convicting Magistrate may order all the instruments of gaming found therein to be destroyed, and may also order all or any of the securities for money, and other ankles seized, not being instruments of gaming to be sold, and the proceeds thereof with all moneys seized therein to be forfeited; or in his discretion, may order any part thereof to he returned to the persons appearing to have been severally entitled thereto.

10.

It shall not be necessary, in order to convict any person of keeping a common gaming-house, or of being concerned in the management of any common gaming-house, to prove that any person found playing therein at any game was playing for any money or stake.

11.

The provisions of the aforesaid sections of this Act shall not apply to the game of "billiard", "whist" or any other game of mere skill. Such game of mere skill, wherever played, shall not be deemed to be gaming.

12.

A police-officer may apprehend without warrant any person found gaming in any public market, fair, thoroughfare or street situated within the limits to which this Act shall come into force.Such person, when apprehended, shall be brought by the police officer aforesaid without delay before a Magistrate, and shall be liable to a fine not exceeding fifty rupees, or to imprisonment, either simple or rigorous, for any term not exceeding one month.Such police officer may seize all kinds of instruments of gaming found on search of the person of those whom he shall arrest in such public place, and the Magistrate may, on conviction of the person apprehended, order such instruments to be forthwith destroyed.

13.

A lottery or a lottery office may, with the sanction of the Council of Administration be opened. Whoever, without obtaining such sanction of the Council of Administration, opens such lottery office or carries on lottery in any place shall be liable to a fine not exceeding five hundred rupees or to imprisonment, either simple or rigorous, for any term not exceeding six months.

14.

Whoever, without obtaining the sanction as aforesaid, issue on the occasion of a lottery such a proclamation as to promise an award of money or article to whomever shall draw or get hold of a particular ticket, number or word, or to promise to do or to refrain from doing any act for the benefit of the person drawing such ticket, number or word, shall on conviction be liable to a fine not exceeding one thousand rupees.

15.

Offences punishable under this Act except those under section 13 and 14 shall be triable by any Magistrate having jurisdiction in the place where the offence is committed.

16.

Whoever, having been convicted of an offence, punishable under this Act, shall be again guilty of any such offence, shall be subject for every such subsequent offence to double the amount of punishment which has been fixed under this Act for the same.Provided that he shall not be liable in any case to fine exceeding one thousand rupees or to imprisonment for a term exceeding one year.

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