Section 5A in The Bombay Prevention of Gambling Act, 1887
5A. [ Seizure of register, record or writing by certain police officers. [Section 5A was inserted by Gujarat 16 of 1972, section 4.]
- Where-(i)in any area for which a Commissioner of Police has been appointed, a police officer not below the rank of a Deputy Commissioner of Police, and(ii)elsewhere, a police officer not below the rank of a Deputy Superintendent of Police, is of the opinion that any register, record or writing of any kind whatsoever which contains [pictures, digits or figures or combination of pictures, digits or figures] relates to Worli Matka gaming or some other form of gaming, he shall be entitled to seize the same, and such register, record or writing shall be presumed to be an instrument of gaming unless it is shown by the person from whom it is seized that it is a register, record or writing of any transaction in connection with a lawful trade, industry, business, profession or vocation or of any lawful personal transaction of any person or it is otherwise not an instrument of gaming.]
