- In this Act, unless there be something repugnant in the subject or context, -["City of [Chennai] [Substituted by Madras City Police (Amendment) Act, 1995 (Tamil Nadu Act 23 of 1995).]". - "City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] means the area declared by the State Government, by notification, to be the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).];]"Commissioner". - "Commissioner" means the Commissioner of Police for [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] 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 (Central Act XLV of 1860);["Common gaming-house" - "Common gaming-house" means any house, room, tent, enclosure, vehicle, vessel or any place whatsoever in which cards, dice, tables 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;] [Substituted by Madras City Police and Gamming (Amendment) Act, 1955 (Tamil Nadu Act XVI of 1955).]["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] [Substituted by Madras City Police and Gamming (Amendment) Act 1949 (Tamil Nadu Act VII of 1949).] -(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] [Substituted for the word 'province' by the Adaptation Order of 1950.] 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 used or intended to be used as a subject or means of gaming, any document used or intended to be used as a register or records or evidence of any gaming, the proceeds of any gaming, and any winnings or prizes in money or otherwise distributed or intended to be distributed in respect of any gaming;] [Substituted by Tamil Nadu Act XXII of 1941, which was permanently re-enacted by Tamil Nadu Act VIII of 1948.]["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;] [Inserted by Madras City Police and Towns Nuisances (Amendment) Act 1941 (Tamil Nadu Act XXIII of 1941), which was permanently re-enacted by Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).]"Cattle" - "Cattle" includes homed cattle, horses, asses, mules, sheep, goats, swine, camels and elephants;"Subordinate ranks" - "Subordinate ranks" means the ranks inferior to that of Assistant Commissioner.
