Section 2(4) in Rajasthan Public Gambling Ordinance, 1949
(4)'Common Gaming House' means-(i)In the case of gaming-(a)On the market price of cotton, opium or other commodity or on the digits of the number used in stating such price, or(b)on the amount of variation in the market price of any such commodity or on the digits of the number used in stating the amount of such variation, or(c)on the market price of any stock or shares or on the digits of the number used in stating such price, or(d)On the digits of papers or bales manipulated from within jars or other receptacles, or(e)on the occurrence or non-occurrence of rainfall or other natural event, or(f)on the quantity of rainfall or on the digits of number used in stating such quantity or on any other sign or symbol denoting the extent of such quantity, or(g)on the extent of the occurrence of any other natural event, any house, room, tent, enclosure, space, vehicle, vessel or any place whatsoever in which such gaming takes place or in which instruments of gaming are kept or used for such gaming; and(ii)in the case of any other form of gaming, any house, room, tent, enclosure, space, vehicle, vessel or any place whatsoever in which any instruments of gaming are kept or used for the profit or gain of the person owning, occupying, using or keeping any such instrument, or such house, room, tent, enclosure, space, vehicle, vessel or any place, whatever by way of charge for the use of the same or otherwise howsoever.
