Section 10(3) in The Bombay Forward Contracts Control Act, 1947
(3)manages, controls or assists in keeping any place, other than that of a recognised association, which is used for the purpose of entering into or making or performing in whole or in part forward contracts in such goods or at which such contracts are recorded or adjusted or rights or liabilities arising out of such contracts or options arc adjusted, regulated or enforced in any manner whatsoever; or
