Section 10 in Rajasthan Public Gambling Ordinance, 1949
10. Magistrate may require any person apprehended to be sworn and give evidence
- It shall be lawful for the Magistrate before whom any person shall be brought, who have been found in any house, room, tent, enclosure, vehicle, space, vessel or place, entered under the provisions of this Ordinance, to require any such persons to be examined on oath or solemn affirmation and give evidence touching any unlawful gaming in such house, room, tent, enclosure, vehicle, space, vessel or place, or touching any act done for the purpose of preventing, obstructing or delaying the entry into such house, room, tent, enclosure, vehicle, space, vessel or place or any part thereof, of any Magistrate or officer authorised as aforesaid.No person so required to be examined as a witness shall be excused from being so examined when brought before such Magistrate as aforesaid, or from being so examined at any subsequent time by or before the same or any other Magistrate or by or before any court on any proceeding or trial in any way relating to such unlawful gaming or any such acts as aforesaid, or from answering any question put to him touching the matter aforesaid, on the ground that his evidence will tend to criminate himself.Any such person so required to be examined as a witness, who refuses to make oath or take affirmation accordingly or to answer any such question as aforesaid shall be subject to be dealt with in all respects as any person committing the offence described on section 178 or section 179 (as the case may be) of the Indian Penal Code, 1860 of the Central Legislature. [- - -] [Omitted by Act 27 of 1957.]
