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Union of India - Section
Section 14 in The Public Gambling Act, 1867
14. Offences by whom triable
.Offences punishable under this Act shall be triable by any Magistrate having jurisdiction in the place where the offence is committed.But such Magistrate shall be restrained within the limits of his jurisdiction under the [Code of Criminal Procedure,] [Now see the Code of Criminal Procedure, 1973 (2 of 1974).] as to the amount of fine or imprisonment he may inflict.| [Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 14, insert the following new paragraph between paras. 1 and 2, namely:Offences under section 3 of this Act shall be non-bailable, anything contained to the contrary in any other law notwithstanding.Uttar Pradesh Act 21 of 1961, Section 10 (w.e.f. 7-9-1961). |
| [Uttar Pradesh].In its application to the State of Uttar Pradesh, after Section 14, insert the following section, namely:14-A. Compounding of offences.An officer specially empowered in this behalf by the State Government by notification may, subject to any general or special order of the State Government in this behalf, compound any offence punishable under this Act, either before or after the institution of the prosecution, on realisation of such amount of composition fee as he thinks fit, not exceeding the maximum amount of fine fixed for the offence; and where the offence is so compounded(i) before the institution of the prosecution the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;(ii) after the institution of the prosecution, the composition shall amount to acquittal of the offender:Provided that nothing contained in this section shall authorise the composition of any subsequent offence committed by an offender who has once been convicted for any offence punishable under this Act.Uttar Pradesh Act 35 of 1979, Section 6 (w.e.f. 21-12-1979). |