In this Act, unless there be something repugnant in the subject or context --"City of Madras"-- "City of Madras" means the area declared by the State Government by Notification, to be the City of Chennai."Commissioner"-- "Commissioner" means the Commissioner of Police for Madras referred to in Section 5."Conviction"-- "Conviction" means the conviction of the accused person before a Presidency Magistrate."Imprisonment"-- "Imprisonment" means imprisonment of either description as defined in the Indian Penal Code."Common gaming-house"-- Common gaming-house, room, tent, enclosure, vehicle, vessel or any place whatsoever in which cards, dice, table or other instruments of gaming are kept or used for the profit or gain of the person owning, occupying, using or keeping such house, room, tent, enclosure, vehicle, vessel or place whether by way of charge for the use of instruments of gaming or of the house, room, tent, enclosure, vehicle or place, or otherwise howsoever, and includes any house, room, tent, enclosure, vehicle, vessel or place opened, kept or used or permitted to be opened, kept or used for the purpose of gaming."Gaming"-- "Gaming" does not include a lottery but includes wagering or betting except wagering or betting on a horse-race when such wagering or betting takes place–(i)on the date on which such race is to be run, and(ii)in a place or places within the race enclosure which the authority controlling such race has with the sanction of the State Government set apart for the purpose.For the purposes of this definition, wagering or betting shall be deemed to comprise the collection or soliciting of bets, the receipt or distribution of winnings or prizes in money or otherwise, in respect of any wager or bet, or any act which is intended to aid or facilitate wagering or betting or such collection, soliciting, receipt or distribution."Instruments of gaming"-- "Instruments of gaming" include any article use or intended to be used as a subject or means of gaming any document used or intended to be used as a register or record or evidence of any gaming, the proceeds of any gaming, and any winnings or prizes in many or otherwise distributed or intended to be distributed in respect of any gaming."Public place"-- "Public place" means a place (including a road, street or way, whether a thoroughfare or not, and a landing place) to which the public are granted access or have a right to resort, or over which they have a right to pass."Cattle"-- "Cattle" includes horned cattle, horses, asses, mules, sheep, goats, swine, camels and elephants."Subordinate ranks"-- "Subordinate ranks" means the ranks inferior to that of Assistant Commissioner.
