Section 12A in The Bombay Prevention of Gambling Act, 1887
12A. [ Power to arrest without warrant for printing, publishing or distributing any news or information. [Section 12A was inserted by Bombay 1 of 1936, section 10.]
- A Police Officer may apprehend without warrant any person who prints, publishes, sells, distributes or in any manner circulates in any news-paper, news-sheet or other document or any news or information with the intention of aiding or facilitating gaming.Any such person shall, on conviction, be punishable in the manner and to the extent referred to in section 4.And any police officer may enter and search any place for the purpose of seizing, and may seize all things reasonably suspected to be used or to be intended to be used, for the purpose of committing an offence under this section.]
