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Madras Presidency - Section

Section 47 in The Madras City Police Act, 1888

47. - Instruments of gaming may be ordered to be destroyed on conviction

On conviction of any person for keeping a common gaming-house, or being present therein for the purpose of gaming, all the instruments of gaming found therein may be destroyed by order of the Magistrate, and such Magistrate may order all or any of the other articles seized, or the proceeds thereof, to be forfeited.