Section 2(2) in The Andhra Pradesh Gaming Act, 1974
(2)'gaming' means playing a game for winning of 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 horserace 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 in receipt of 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 contravention 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 of other race course outside the State.
