Section 19 in The West Bengal Gambling and Prize Competitions Act, 1957
19. Definitions.
- In this chapter, unless the context otherwise requires, -(a)"licensing authority" means any officer or authority appointed by the State Government, by notification in the Official Gazette, for the purpose of granting licenses under this chapter;(b)"money" includes a cheque or any other negotiable instrument, postal order or money order;(c)"prescribed" means prescribed by rules made under this chapter;(d)"prize competition" means any competition (whether called a crossword prize competition, a missing-word prize competition, a picture prize competition or by any other name whatsoever, whether of a similar nature or not) in which prizes are offered for the solution of any puzzle based upon the building up, arrangement, combination or permutation of letters, words or figures.
