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[Cites 0, Cited by 0] [Section 49A(1)] [Section 49A] [Entire Act]

Madras Presidency - Subsection

Section 49A(1)(d) in The Madras City Police Act, 1888

(d)advances or furnishes money for the purpose of gaming on any of objects aforesaid with persons frequenting any such house, room, tent, enclosure, vehicle, vessel or place, shall be punishable with imprisonment for a term which may extend to two years and with fine which may extend to five thousand rupees, but in the absence of special and adequate reasons to the contrary to be mentioned in the Judgment of the Court :--
(i)such imprisonment shall not be less than three months and such fine shall not be less than five hundred rupees for the first offence ;
(ii)such imprisonment shall not be less than six months and such fine shall not be less than seven hundred and fifty rupees for the second offence ; and
(iii)such imprisonment shall not be less than one year and such fine shall not be less than one thousand rupees for the third or any subsequent offence :