Section 32 in The West Bengal Gambling and Prize Competitions Act, 1957
32. Forfeiture of newspapers and publications containing prize competitions.
- Where any newspaper or other publication contains any matter referred to in clause (c) of section 28 relating to any prize competition promoted or conducted in contravention of the provisions of this chapter or except in accordance with the provisions of a licence under this chapter the State Government may, by notification in the Official Gazette, declare every copy of such newspaper or other publication to be forfeited.
