Section 3 in Rajasthan Public Gambling Ordinance, 1949
3. Penalty for owning or keeping or having charge of a gaming house
- Whoever being the owner or occupier, or having the use, of any house, room, tent, enclosure, space, vehicle, vessel or place, situate within the limits to which this Ordinance applies, opens, keeps or uses the same as a common gaming house; andWhoever, being the owner or occupier of any such house, room, tent, enclosure, space, vehicle, vessel or place, as aforesaid, knowingly or wilfully permits the same to be opened, occupied, used or kept by any other person as a common gaming house; andWhoever has the care of management of, or in any manner assists in conducting, the business of any house, room, tent, enclosure, space, vehicle, vessel or place, as aforesaid and opened, occupied, used or kept for the purpose aforesaid; andwhoever advances or furnishes money for the purpose of gaming with persons frequenting such house, room tent, enclosure, space, vehicle, vessel or place; shall be punished-(a)for a first offence, with imprisonment which may extend to [six months] [Substituted by Act 17 of 1982.] or with fine which may extend to five hundred rupees] or with both;(b)for a second offence, with imprisonment which may extend to [one year] [Substituted by Act 17 of 1982.]and, in the absence of special reasons to the contrary to be mentioned in the judgement of the Court, shall not be less than [one month] [Substituted by Act 17 of 1982.], either with or without fine which may extend to one thousand rupees, and(c)for third or subsequent offence, with imprisonment which may extend to [one year] [Substituted by Act 17 of 1982.] and in the absence of special reasons to the contrary to be mentioned in the judgment of the Court, shall not be less than [six months] [Substituted by Act 17 of 1982.] together with fine which may extend to [two thousand rupees.] [Substituted by Act 17 of 1982.]
