Section 49A(1) in The Madras City Police Act, 1888
(1)Whoever(a)being the owner or occupier or having the use of any house, room, tent, enclosure, vehicle, vessel or place, opens, keeps or uses the same for the purpose of gaming --(i)on a horse-race, or(ii)on the market price of cotton, bullion, or other commodity or on the digits of the number used in stating such price, or(iii)on the amount or variation in the market prices of any such commodity or on the digits of the number used in stating the amount of such variation, or(iv)on the market price of any stock or share or on the digits of the number used in stating such price, or(v)on the number of registration or on the digits of the number of registration of any motor vehicle using a public place, or(vi)on any transaction or scheme of wagering or betting in which the receipt or distribution of winnings or prices in money or otherwise is made to depend on chance ; or(b)being the owner or occupier of any such house, room, tent, enclosure, vehicle, vessel or place knowingly or wilfully permits the same to be opened, occupied, kept or used by any person for the purpose of gaming on any of the objects aforesaid, or(c)has the care or management of, or in any manner assists in, conducting the business of, any such house, room, tent, enclosure, vehicle, vessel or place opened, occupied, kept or used for the purpose of gaming on any of the objects aforesaid, or(d)advances or furnishes money for the purpose of gaming on any of objects aforesaid with persons frequenting any such house, room, tent, enclosure, vehicle, vessel or place, shall be punishable with imprisonment for a term which may extend to two years and with fine which may extend to five thousand rupees, but in the absence of special and adequate reasons to the contrary to be mentioned in the Judgment of the Court :--(i)such imprisonment shall not be less than three months and such fine shall not be less than five hundred rupees for the first offence ;(ii)such imprisonment shall not be less than six months and such fine shall not be less than seven hundred and fifty rupees for the second offence ; and(iii)such imprisonment shall not be less than one year and such fine shall not be less than one thousand rupees for the third or any subsequent offence :Provided that, in the absence of special reasons to be recorded in writing, the punishment to be imposed on an offender on conviction for an offence under this sub-section shall be imprisonment for not less than one month or fine of not less than five hundred rupees or both.
