13. Gaming and setting birds and animals to fight in public streets.
- A police officer may apprehend without warrant. -any person found playing for money or other valuable thing with cards, dice, counters or other instruments, of gaming used in playing any game not been a game of mere skill in any public street, place or thoroughfare situated within the limits aforesaid, or any person setting any birds, or animals, to fight in any public street, place or thoroughfare situated within the limits aforesaid, or.any person there present aiding and abetting such public fighting of buds and animals.Such a person when apprehended shall be brought without delay before a [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] and shall be liable to a fine not exceeding [five hundred] [Substituted by Act V of 1970.] rupees, or to imprisonment, either simple or rigorous, for any term not exceeding [six months] [Substituted by Act V of 1970.];Destruction of instruments of gaming found in public streets. - Any such police officer may seize all instruments of gaming found in such public place or on the person of whose whom he shall so arrest, and the [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] may on conviction of the offender order such instruments to be forthwith destroyed.
