Section 22 in The West Bengal Gambling and Prize Competitions Act, 1957
22. Licensing of prize competition where the prize offered does not exceed one thousand rupees a month.
- Subject to the provisions of section 21, no person shall promote or conduct any prize competition in which the total value of the prize or prizes (whether in cash or otherwise) to be offered in any month does not exceed one thousand rupees unless he has obtained in this behalf a licence granted in accordance with the provisions of this chapter and the rules made thereunder.
