Section 5 in The Tamil Nadu Prize Schemes (Prohibition) Act, 1979
5. Penalty for other offences in connection with prize schemes.—
Whoever, with a view to the promotion or conduct of any prize scheme in contravention of the provisions of this Act or in connection with any such prize scheme promoted or conducted —(a)prints or publishes any ticket, coupon or other document for use in the prize scheme; or(b)distributes or offers or advertises for distribution or has in his possession for the purpose of distribution of any ticket, coupon or other document for use in the prize scheme; or(c)prints, publishes or distributes, or has in his possession for the purpose of publication or distribution,--(i)any advertisement of the prize scheme; or(ii)any list whether complete or not, of purchasers in the prize scheme; or(iii)any such matter descriptive of, or otherwise relating to, the prize schemes as is calculated to act as an inducement to persons to participate in that prize scheme or any other prize scheme; or(d)brings, or invites any person to send, for the purpose of distribution, any ticket, coupon or other document for use in, or any advertisement of, the prize scheme; or(e)uses any premises, or causes or knowingly permits any premises to be used, for purposes connected with the promotion or conduct of the prize scheme; or(f)causes or procures or attempts to procure any person to do any of the above mentioned acts, shall be punished with rigorous imprisonment for a term which may extend to three years:Provided that such rigorous imprisonment shall not be less than three months.
