- In this Act, unless the context otherwise requires -(1)'common gaming house', means -(i)in the case of gaming -(a)on a horse-race except in the manner provided in clause (2); or(b)on the market price of cotton, bullion other commodity or on the digits of the number used for stating such price; or(c)on the ground of variation in the market price of any commodity specified in item (b) or on the digests of the number used for stating the amount of such variation; or(d)on the market price of stock or share or on the digists of the number used for stating such price; or(e)on the number of registration or on the digits of the number of registration of any motor vehicle using a public place; or(f)on any transaction or scheme of wagering or betting in which the receipt or distribution of winnings of Prizes, in money or otherwise, is made to depend on chance, any house, room. tent, enclosure, vehicle, vessel or any place whatsoever in which the gaming takes place in which the horses or other instruments of gaming, are kept or used for such gaming;(ii)in the case of any other form of gaming, any house, room, tent, enclosure, vehicle, vessel or any place whatsoever in which any instruments of gaming are kept or used for the profit or gain of the person owning, occupying using or keeping such house, room, tent, enclosure vehicle, vessel or place, whether by way of charge for the use of such house, room ,tent enclosure, vehicle, vessel or place or instruments of gaming or otherwise howsoever.Explanation. - For the purposes of sub-clause (ii), any premises or place belonging to or occupied by, a club, society, or other association of persons, whether incorporated or not, which is used or kept for purposes of gaming shall be deemed to be a common gaming house notwithstanding that there is no profit or gain for the club, society or other association of persons on account thereof(2)"gaming" means playing a game for winnings or prizes in money or otherwise and includes playing a game of mutka or satta, and lucky board and wagering or betting, except where such wagering or betting takes place upon a horse-race -(i)on the day on which the horse-race is to be run;(ii)in an enclosure which the stewards controlling the horse-race or race meeting have, with the sanction of the Government set apart for the purpose; and(iii)(a)with a licensed book maker; or(b)by means of a totalisator; but does not include a lottery;Explanation. - For the purpose of this clause -(i)Wagering or betting shall be deemed to comprise the collection or soliciting of bets, the receipt or distribution of winnings or prizes in money or otherwise respect 0f any wager or bet, or any act which is intended to aid or facilitate wagering or betting or such collection, soliciting, receipt or distribution;(ii)"totalisator" means a totalisator in an enclosure which the stewards controlling a horse race or race meeting have set apart in accordance with sub-clause(ii) and includes any instrument, machine or contrivance known as the totalisator or any other instrument, machine or contrivance of a like nature or any scheme for enabling any number of persons to make bets with one another on the like principles;(iii)'race meeting' means a meeting held for the purpose of horse racing at a race course within the State of Andhra Pradesh and includes a meeting held at such race course for the purpose of betting on any horse race at any other race course outside the State.(3)"Government" means the State Government;(4)"instruments of gaming" includes cards, dice, gaming tables, or clothes, boards or any other article used or intended to be used as a subject or means of gaming, any document used or intended to be used as a register or record or evidence of any gaming, the proceeds of any gaming and any winnings or prizes in money or otherwise, distributed or intended to be distributed in respect of any gaming.
