Section 4 in The Bombay Prevention of Gambling Act, 1887
4. Keeping common gaming house.
- [(1)] [Renumbered by Gujarat 20 of 1990, dated 19th December 1990] Whoever-(a)[opens, keeps or uses any house, room or place] [These words were substituted by Bombay 2 of 1941, section 3 read with Bombay 37 of 1947, section 2.], for the purpose of a common gaming house,(b)being the owner or occupier of any such house, room or place knowingly or wilfully permits the same to be opened, occupied, kept or used by any other person for the purpose aforesaid,(c)has the care or management of, or in any manner assists in conducting the business of, any such house, room, or place opened, occupied, kept or used for the purpose aforesaid,(d)advances or furnishes money for the purpose of gaming with persons frequenting any such house, room or place,[shall, on conviction, be punishable with imprisonment [which may extend to two years] [This portion was substituted by Bombay 37 of 1947, section 3.] and with fine:Provided that-(a)for a first offence such imprisonment shall not be less than [three months and fine shall not be less than five hundred rupees] [Substituted for 'one month and fine shall not be less than two hundred rupees' by Gujarat 20 of 1990, dated 19th December 1990];(b)for second offence such imprisonment shall not be less than [six months and fine shall not be less than one thousand rupees] [Substituted for 'three months and fine shall not be less than two hundred rupees' by Gujarat 20 of 1990, dated 19th December 1990]; and(c)for a third or subsequent offence such imprisonment shall not be less than [one year and fine shall not be less than two thousand rupees] [Substituted for 'six months and fine shall not be less than two hundred rupees' by Gujarat 20 of 1990, dated 19th December 1990].](2)[ Nothing contained in the provisions of the Probation of Offenders Act, 1958 (XX of 1958), or in sub-sections (1), (4), (5) and (6) of section 360 of the Code of Criminal Procedure, 1973 (2 of 1974) shall apply to any person convicted under this section.] [Sub-section (2) inserted by Gujarat 20 of 1990, dated 19th December 1990]
