Section 2 in Telangana Gaming (Amendment) Act, 2017
2. Amendment of Section 2.
- In the Telangana Gaming Act 1974 (hereinafter referred to as the principal Act), in Section 2,-(1)in sub-section (1),(a)in clause (i), in sub-clause (f), after the words tent, enclosure, vehicle, vessel, the words "cyber space" shall be inserted;(b)for clause (ii), the following clause shall be substituted, namely :-(ii)in the case of any other form of gaming, any house, room, tent, enclosure, vehicle, vessel, cyber space 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 such house, room, tent, enclosure, vehicle, vessel, cyber space or any place, whether by way of charge, for the use of such house, room, tent, enclosure, vehicle, vessel, cyber space or any place or instruments of gaming or otherwise howsoever;Explanation. - For the purpose of sub-clause (u), any premises or place or cyber space belonging to or occupied by a club, society, company or other association of persons, whether incorporated or not, which is used or kept for purposes of gaming shall be deemed to be a common gaming house notwithstanding that there is no profit or gain for the club, society, company or other association of persons on account thereof.(2)in sub-section (2),-(i)after the words "mutka or satta", the words "or online gaming for money or any other stakes" shall be inserted;(ii)in the Explanation thereunder, for clause (i), the following clause shall be substituted, namely :(i)Wagering or betting shall include,-(a)collection or soliciting of bets;(b)the receipt or distribution of winnings or prizes in money or otherwise in respect of any wager or bet;(c)any act which is intended to aid, induce, solicit or facilitate wagering or betting or such collection, soliciting, receipt or distribution;(d)any act or risking money, or otherwise on the unknown result of an event including on a game of skill;(e)any action specified in sub-clauses (a) to (d) carried out directly or indirectly by the players playing any game or by any third parties;(3)for sub-section (4), the following sub-section shall be substituted, namely,-(4)Instruments of gaming includes cards, dice, gaming tables, or clothes, boards or any other article used for intended to be used as a subject or means of gaming, any document, electronic form or record, digital form or record used or intended to be used as a register or record or evidence of any gaming, the proceeds of any gaming which includes online electronic transfer of funds or transactions and any winnings or prizes in money or otherwise, distributed or intended to be distributed in respect of any gaming.
