Section 2(2) in Telangana Gaming (Amendment) Act, 2017
(2)in sub-section (2),-(i)after the words "mutka or satta", the words "or online gaming for money or any other stakes" shall be inserted;(ii)in the Explanation thereunder, for clause (i), the following clause shall be substituted, namely :(i)Wagering or betting shall include,-(a)collection or soliciting of bets;(b)the receipt or distribution of winnings or prizes in money or otherwise in respect of any wager or bet;(c)any act which is intended to aid, induce, solicit or facilitate wagering or betting or such collection, soliciting, receipt or distribution;(d)any act or risking money, or otherwise on the unknown result of an event including on a game of skill;(e)any action specified in sub-clauses (a) to (d) carried out directly or indirectly by the players playing any game or by any third parties;
