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[Assam].In its application to the State of Assam, in Section 13, for the words fifty rupees, substitute one hundred rupees.Assam Act 18 of 1970, Section 6 (w.e.f. 19-12-1970).[Himachal Pradesh].Same as that of Punjab.Himachal Pradesh Act 30 of 1976, Section 7 (w.e.f. 5-8-1976).[Madhya Pradesh].In its application to the State of Madhya Pradesh, in Section 13,(i) for the first three paragraphs, substitute the following, namely:A Police Officer may apprehend and search without warrant(a) any person found gaming or reasonably suspected to be gaming in any public street, or thoroughfare, or in any place to which the public have or are permitted to have access;(b) any person setting any birds or animals to fight in any public street, thoroughfare, or in any place to which the public have or are permitted to have access;(c) any person there present aiding and abetting such public fighting of birds and animals.Madhya Pradesh Act 12 of 1954, Section 3 (w.e.f. 26-3-1954).(ii) in the fourth paragraph, for the words fifty rupees, substitute one hundred rupees and for the words one calendar month, substitute four calendar months; and(iii) in the fifth paragraph, after the words may seize, insert all moneys and and after the words order such, insert moneys to be forfeited and such.Madhya Pradesh Act 25 of 1950, Section 7 (w.e.f. 3-11-1950).[Manipur].In its application to the State of Manipur, in Section 13, in para. 5, after the words such police officer may seize, insert all birds and animals and and at the end of the same paragraph, after the word destroyed, add such birds and animals to be sold.S.R.O. 168, dated 30-1-1952, Gazette of India, dated 2-2-1952, Pt. II, Section 3, p. 149 and Act 81 of 1971, Section 3.[Punjab, Haryana and Chandigarh].In its application to the State of Punjab, for Section 13, substitute the following sections, namely:13. Penalty for gaming in public street, etc.Whoever is found gaming in any public street, place or thoroughfare or setting any bird or any animal to fight in any such street, place or thoroughfare shall be punishable with fine not exceeding fifty rupees or with imprisonment of either description for a term not exceeding one month.13-A. Enhanced punishment if offence under section 13 relates to gaming with figures, etc.Where an offence committed by any person under section 13 relates to gaming on any figures or numbers or dates to be subsequently ascertained or disclosed, such person shall, notwithstanding anything contained in that section, be liable to fine not exceeding five hundred rupees, or to imprisonment of either description for a term not exceeding six months, or to both.13-B. Power to arrest without warrant.Any police officer may arrest without a warrant any person committing in his view any offence made punishable by section 13 or section 13-A.Punjab Act 9 of 1960, Section 4 (w.e.f. 28-1-1960) and Central Act 31 of 1966, Section 88.[Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 13,(a) for the words playing for money or other valuable thing with cards, dice, counters or other instruments of gaming, used in playing any game not being a game of mere skill, substitute gaming.Uttar Pradesh Act 1 of 1917, Section 5.(b) between paras. 1 and 2, add the following new paragraph as follows:any person found in any public street place or thoroughfare within the limits aforesaid with any instruments of gaming, or;(c) for the words, in para. 2, or any person there present aiding and abetting such public fighting of birds and animals, substitute or any person there present making preparation for or aiding or abetting such gaming or public fighting of birds or animals; and(d) in the last para the semi-colon after the words shall be liable shall be deleted and a dash substituted therefor and clauses (a) and (b) after the said words shall be liable shall be deleted and the following substituted therefor:in the case of a first offence to a fine not exceeding two hundred and fifty rupees nor less than fifty rupees, or to rigorous imprisonment for a term not exceeding one month, andin the case of any subsequent offence to a fine not exceeding five hundred rupees nor less than one hundred rupees, and rigorous imprisonment for a term not exceeding six months nor less than one month.Uttar Pradesh Act 21 of 1961, Section 9 (w.e.f. 7-9-1961).
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